.-(1) Any license granted under these rules may be amended by the authority empowered to grant such a license.(2)The fee for amendment of a license shall be rupees five hundred plus the amount, if any, by which the fee that would have been payable if the license had originally been issued in the amended form exceeds the fee originally paid for the license.(3)A licensee who desires to have his license amended shall submit to the licensing authority-(i)an application duly filled in and signed in Form VII, if the license has been granted for transport of petroleum in bulk by road, in Form VIII, if the license has been granted for refueller, in Form IX, if the license is granted to import and store petroleum, and in Form X, if the license is granted to decant kerosene (Petroleum Class B) from mechanically propelled vehicles in containers;(ii)the license sought to be amended together with the approved plans attached to it;(iii)where any alteration in the licensed premises has been carried out three copies of the properly drawn plan shown in the alteration sanctioned under rule 146 by the licensing authority;(iv)fee for the amendment of the license as specified in sub-rule (2);(v)a certificate of testing of the tank or tanks, if required under rule 126;(vi)a certificate of safety, if required under rule 130.
