Section 20(2) in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
(2)Where, on receipt of the intimation referred to in sub-rule (4) 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 change which has occurred:Provided that no such amendment shall effect anything done or any action taken or any right, obligation or liability acquired or incurred before such amendment:Provided further that the registering officer shall not carry out any amendment in the register in From No. III unless the appropriate fee have been deposited by the principal employer.
