Section 13 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
13. Amendment of Licence.
- [Sections 10(2) and 35(2)(e)] - (1) A licence issued under the Act 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 thereon.(3)(i)If the Licensing Officer allowed the application, he shall require the applicant to deposit the amount, if any, by which the fee 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 depositing the requisite amount, the licence shall be amended according to the orders of the licensing officer.(4)Where the application for amendment is to be refused, the licensing officer shall after giving the applicant an opportunity of being heard pass an order which shall contain the reasons for such refusal and communicate the same to the applicant.
