109. Amendment of licence in respect of alteration or change in the premises or licenses capacity, but not involving change of name of licensee or partners or directors or members
.-(1) A licence granted under these rules may be amended by the authority empowered to grant the licence if the amendment is not inconsistent with the provisions of these rules.(2)A licensee who desires to have his licence amended shall submit the following particulars to the licensing authority, namely:-(a)an application stating nature of the amendment and the reasons there for;(b)the original licence together with enclosures to it;(c)plans showing the details of the proposed amendment if such plans are required by the licensing authority for the purpose of amendment;(d)prescribed scrutiny fee;(e)prescribed amendment fee.(3)The licensing authority after scrutiny of the documents submitted under sub-rule (2), and after making such further inquiries and taking such action as deemed necessary, may take suitable action to amend the licence.
