Section 19 in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
19. Payment of additional fees and amendment of registration.
(1)Where on receipt of the intimation under sub-rule (3) of Rule 18, the Registering Officer is satisfied that an amount higher than the amount, which has been paid by the employer as fees for the registration of the establishment is payable, he shall require such employer to pay additional sums which together with the amount already paid by such employer, would be equal to such higher amount of fees payable for the registration of the establishment.(2)Where, on receipt of the intimation referred to in sub-rule (3) of Rule 18, the Registering Officer is satisfied that there has occurred a change in the particulars of the establishment, as entered in the register in Form-III he shall amend the said register and record therein, and in the certificate of registration in Form II, the change which has occurred:Provided that the Registration Officer shall not carry out any amendment in the register in Form-III and in the certificate of registration in Form II unless the appropriate fees have been deposited by the employer.
