Section 13 in Bihar Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1980
13. Amendment of Licence.
(1)A licence issued under Rule 11 or renewed under Rule 14 may, for good and sufficient reasons be amended by the Licensing Officer.(2)The Contractor who desires to have the licence amended shall submit to the Licensing Officer, an application stating the nature of amendment and reasons therefor within thirty days from the date when occasion for such amendment arises.(3)Every intimation under sub-rules (1) and (2) shall be accompanied by the current licence and a treasury Challan showing the payment of a fee of Rs. 5 (Rupees five) only plus an amount, if any, by which the fees that would have been payable if the licence had been originally issued in the amended form exceeds the fee originally paid for the licence.(4)Where on receipt of the intimation under sub-rules (1) and (2) the Licensing Officer is satisfied that an amount higher than the amount which has been paid by the contractor as fees for the grant of a licence is payable, he shall require such contractor to deposit a sum, which together with the amount already paid by such contractor would be equal to such higher amount of fees payable for the grant of a licence and to produce a treasury receipt showing such deposit within fifteen days.(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.(6)After the register in Form VIII-B has been amended the Licensing Officer shall also make corresponding entries in the licence in Form VIII and Form VIII-A, as the case may be, under his own signature and seal of office and return it to the contractor.(7)Where the application for amendment is refused, the Licensing Officer shall record the reasons for such refusal and communicate the same to the applicant.
