(6)Whenever any addition or alteration to the buildings, stills or other apparatus as shown in the plans submitted under Sub-rules (3) becomes necessary, the applicant shall submit fresh plans through the officer-in-charge who will check the same regarding correctness of the existing portions of the plan and submit them, with his comments on the suitability and feasibility or the changes or opposed, to the Collector for orders of the Commissioner and no such addition or alteration shall be made without the previous sanction of the Commissioner.
