(1)The licence granted under rule 5 may be amended by the competent authority.(2)The limits specified in the licence granted to a factory in regard to power or the number of persons employed shall not be altered or the name of the factory shall not be changed unless the licence has been amended for that purpose.(3)An application for amendment of a licence shall be submitted to the Competent Authority specifying the nature of amendment sought for and the reasons therefore at least 15 days prior to the date on which the applicant desires the amendment to take effect. The application shall be accompanied by the original licence and a treasury chalan receipt evidencing payment of the prescribed fee.(4)The fee for the amendment shall be as prescribed in Appendix II plus the difference between the fee that has been paid for the licence and the fee that is payable for the licence, had it been originally issued in the amended form:Provided that if the limit specified in the licence is exceeded without making the application as aforesaid, the licence shall be amended only on payment of a fee of 100% in excess of the fee ordinarily payable under sub-rule (4) for getting the licence in the amended form.(5)On the receipt of such application together with the original licence and the chalan receipt for the prescribed fee, the Competent Authority may amend the licence suitably, if the statutory requirements are complied with or he may call for such other particulars or details or make such enquiries which he considers necessary before amending the licence. The Competent Authority shall incorporate the amendment in the appropriate columns of the original licence under his dated signature if he agrees to the amendment or may refuse the amendment and return the licence to the applicant. The amendment shall take effect from the date on which it is amended;Provided that if an application for amendment is refused, the reason for the same shall be recorded and communicated to the applicant.
