Section 24(3) in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
(3)If, in relation to an establishment, any change occurs in the ownership or management or other particulars specified in the certificate of registration, the employer of the establishment shall intimate [online on the web-portal specified in sub-rule (1) of rule 23] [Substituted 'the registering officer' by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).], within thirty days from the date when such change takes place, the date and particulars of such change, and the reasons thereof.
