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[Cites 0, Cited by 0] [Section 109] [Entire Act]

Union of India - Subsection

Section 109(2) in The Explosives Rules, 2008

(2)A licensee who desires to have his licence amended shall submit the following particulars to the licensing authority, namely:-
(a)an application stating nature of the amendment and the reasons there for;
(b)the original licence together with enclosures to it;
(c)plans showing the details of the proposed amendment if such plans are required by the licensing authority for the purpose of amendment;
(d)prescribed scrutiny fee;
(e)prescribed amendment fee.