Section 24(3) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(3)If in relation to an establishment, any change occurs in the ownership or management or other particulars specified in certificate of registration, the employer of the establishment shall intimate the Registering Officer in such manner and procedure as directed by State Government within 30 days from the date when such changes take place along with amendment fee, the date and particulars of such change, and the reasons thereof.]
