Section 13 in The Inter-State Migrant Workmen (Regulation Of Employment And Conditions Of Service) Central Rules, 1980
13. Amendment of the license.-
(1)A license issued under rule 11 or renewed under rule 15 may, for good and sufficient reasons be amended by the licensing officer.(2)The contractor who desires to have the license amended shall submit to the licensing officer an application stating the nature of amendment and reasons therefor.(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 license had been originally issued in the amended form exceeds the fee originally paid for the license;(ii)on the applicant furnishing the requisite receipt, the license shall be amended according to the orders of the licensing officer.(4)Where the application for amendment is refused, the licensing officer shall record the reasons for such refusal and communicate the same to the applicant.
