Section 7 in The West Bengal Factories Rules, 1958
7. [ Amendment of licence. [Substituted vide Notification No. 34OLW/LW/IR-4/85 dated 2nd April 1986.]
(1)A licence granted under rule 5 and renewed under rule 6 may be amended by the Chief Inspector.(2)A licence whose licence requires to be amended shall submit to the Chief Inspector an application as nearly as possible in Form No.2.(3)The Chief Inspector may call for such other particulars as he may require for amendment of licence.(4)A licensee whose licence requires to be amended by virtue of increase in the number of workers to be employed or additional power to be installed shall pay a fee of [rupees fifty]; plus the amount by which the fee payable for the amended licence exceeds the fee already paid for the licence:Provided that if the application together with original receipted challan showing payment of fee payable for amendment under this sub-rule is not submitted prior to the date on which the licence requires to be amended, then, notwithstanding any other action which may be taken, the amount of fee payable for such amendment shall be [rupees fifty] [Substituted vide Notification No. 1044-LW./1R-2/2001, dated 20-12-2005.]; plus 50 per cent in excess of the amount by which the fee payable for the amended licence exceeds the fee already paid for the licence.]
