(1)A licence granted under rule 6 may be amended by the Chief Inspector [or Deputy Chief Inspector authorised by the State Government in this behalf.] [Inserted by G.N. of 23rd August, 1969](2)A licensee shall be required to have his licence amended if there is change in the name of the factory [or in the site on which the factory is situated] [Inserted by G.N. of 24th July, 1964] or if the factory for which the licence is granted exceeds the limits specified in the licence in regard to horse-power or the number of persons employed. The licensee whose licence is required to be amended shall submit it to the Chief Inspector [or the Deputy Chief Inspector authorised under sub-rule (1)] [Inserted by G.N. of 23rd August, 1969] with an application stating the nature of the amendment and reasons thereof:Provided that no amendment of the licence shall be necessary in respect of changes in the number of workers or horse-power or both unless such changes involve higher licence or renewal fee.(3)Where a licence is required to be amended under sub-rule(2) the fee to be paid for such amendment shall be equal to the difference between the licence or renewal fees due on the basis of the higher number of workers and horse-power and the fees for the grant of licence or renewal thereof already paid for the year or part thereof.
