Section 13 in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
13. Amendment of the Licence.
(1)A licence issued under Rule 11 or renewed under Rule 15 may, for good and sufficient reasons, be amended by the Licensing Officer.(2)The contractor who desires to have the licence amended shall submit to the Licensing Officer an application stating the nature of amendment and reasons therefor.(3)(i)If the Licensing Officer allows the application, he shall require the applicant to furnish a crossed demand draft/treasury challan for the amount, if any, by which the fees that would have been payable if the licence had been originally issued in the amended form exceeds the fees originally paid for the licence.(ii)On the applicant furnishing the requisite demand draft/treasury challan, the licence shall be amended according to the orders of the Licensing Officer(4)Where the application for amendment is refused, the Licensing Officer shall record the reasons for such refusal and communicate the same to the applicant.
