Section 5A(2) in The Tamil Nadu Catering Establishments Rules, 1959
(2)The application for the amendment of a certificate of registration shall be accompanied by-(i)a statement indicating the nature of the amendment required;(ii)a statement showing the change in particulars already furnished in the application for registration under rule 4, which necessitates the amendment;(iii)a treasury receipt showing that the appropriate fee for tire amendment of the certificate of registration has been paid in the local treasury; and(iv)the certificate of registration originally issued.
