146. Prior approval necessary for alterations in the licensed premises
.-(1) No alteration shall be carried out in the licensed premises until a drawing or drawings showing such alteration has been approved in writing by the licensing authority.(2)A person wishing to carry out any alteration in the licensed premises shall submit to the licensing authority-(i)three copies of a properly drawn plan of the licensed premises showing in distinct colour or colours the proposed alteration and the reasons therefor;(ii)a fee of rupees four hundred for scrutiny of the proposed alteration.(3)If the licensing authority, after scrutiny of the plan showing the proposed alteration and after making such enquiries as he deems fit, is satisfied that the proposed alteration may be carried out, he shall return to the licensee one copy of the plan signed by him and conveying his sanction subject to such condition or conditions as he may specify.(4)The holder of the license shall apply to the licensing authority for the amendment of the license as soon as the sanctioned alteration has been carried out.
