Section 14 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
14. Amendment of certificate of registration.
(1)Where, on the receipt of the intimation under sub-rule (3) of Rule 13, 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 produce the treasury receipt showing such deposit.(2)Where on receipt of the intimation referred to in sub-rule (3) of Section 13, the Registering Officer is satisfied that there has occurred a change in the particulars of the establishment as entered in the register in Form No. III, he shall amend the said register and record therein the change which has 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 an amendment in the register in Form No. III unless the appropriate fees has been deposited by the principal employer.
