Section 19(2) in The Rajasthan Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2009
(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.
