Section 25 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
25. Payment of additional fee and amendment of register etc.
(1)Where on receipt of the intimation under sub-rules (3) and (4) of Rule 24 an amount higher than the amount, which has been paid by the employer as fee for the registration of the establishment is payable, the Registering Officer shall require such employer to pay the requisite additional fee.(2)Where on receipt of the intimation referred to in sub-rule (3) of Rule 24, the registering officer is satisfied that there has occurred a change in the particulars of the establishment, as entered in the register in Form-Ill annexed to these rules, he shall amend the said register and record therein the change which has occurred.
