Section 8(2) in The Bihar Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(2)The fees to be paid for the grant of a duplicate licence or for carrying out any amendment of the licence already granted shall be rupees five :Provided that where the proposed amendment changes any of the particulars in respect of the number of employees or in respect of use of power driven machinery in such a manner as to make the industrial premises liable to pay a higher fee as per the fees prescribed under rule 8 (1) the amendment shall be effected only on payment of the difference between the fee payable on the amended licence and the fee already paid together with the additional fee of rupees five.
