Section 6 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
6. Amendment of Certificate of registration.
(1)Every intimation under sub-rule (3) of Rule 4 shall be accompanied by the current certificate of registration and a treasury challan showing the payment of a fee of Rs. 5 (rupees five) only plus an amount, if any, by which the fee that should have been payable if the certificate of registration had originally been issued in the amended Form exceeds the amount of fee originally paid for the certificate of registration.(2)Where on receipt of the intimation under sub-rule (3) of Rule 4, the Registering Officer is satisfied that an amount higher than the amount which has been paid by the principal employer as fees for the registration of the establishment is payable, he shall require such principal employer to deposit a sum which, together with the amount already paid by such principal employer, would be equal to such higher amount of fees payable for the registration of the establishment and to produce the treasury receipt showing such deposit within fifteen days.(3)Where an intimation referred to in sub-rule (3) of Rule 4 has been received and the Registering Officer is satisfied that there has occurred a change in the particulars of the establishment, as entered in the register in Form III, 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 Registering Officer shall not carry out any amendment in the register in Form III unless the appropriate fees have been deposited by the principal employer.(4)After the register in Form III has been amended, the Registering Officer shall also make corresponding entries in the certificate of registration in Form II under his own signature and seal of office and return it to the principal employer.
