(3)A licensee who desires to have his license amended shall submit to the Chief Controller or Controller-(i)an application duly filled in and signed in Form `B' if the license has been granted in Form `D' and in Form `C' if the license has been granted in Form `E', `F' or `G';(ii)the license sought to be amended together with the approved plans attached to it;(iii)where any alterations in the licensed premises have been carried out, three copies of the properly drawn plans showing the alterations sanctioned under rule 53 by the Chief Controller or Controller.(iv)fees for the amendment of the license as specified in sub-rule (2).
