Section 13(3) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
(3)(i)If the licensing officer allows the application he shall require the applicant to furnish a crossed demand draft for the amount if any, by which the fees, that would have been payable if the licence has been originally issued in the mended form exceeds the fee originally paid for the licence.(ii)On the applicant furnishing the requisite receipt, the licence shall be amended according to the orders of the licensing officer.
