Section 13(5) in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
(5)Where an intimation referred to in sub-rule (2) has been received and the Licensing Officer is satisfied that there has occurred a change in the particulars of the licence as entered in the Register in Form VIII-B, he shall amend the said register and record therein the changes which have occurred:Provided that no such amendment shall affect anything done or any action taken or any right, obligation or liability acquired or incurred before such amendment:Provided further that the Licensing Officer shall not carry out any amendment in the Registrar in Form VIII-B unless the appropriate fees have been deposited by the contractor.
