35. Prior approval necessary for alteration in the licensed premises. - (1) No alteration shall be carried out in the licensed premises until a plan or plans 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,-(a)three copies of a properly drawn plan of the licensed premises showing distinct colour or colours the proposed alterations and reasons therefor;(b)a fee of Rs. 10 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 as he may specify.(4)The holder of the licence shall apply to the licensing authority for the amendment of the licence as soon as the sanction for alteration has been carried out.
