Section 6 in Inter-State Migrant Workers (Regulation of Employment and Conditions of Service) (Punjab) Rules, 1983
6. Amendment of certificate of registration.
- [Section 35(2)(a)] - Where on receipt of the intimation under sub-rule (3) of rule 4, the registering officer is satisfied that :(a)an amount higher than the amount already paid by the principal employer as fee 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 him, would be equal to such higher amount of fee payable for the registration of the establishment and to produce receipt showing such deposit;(b)there has occurred a change in the particulars of establishment, as entered in the register in Form III he shall amend the said register and record therein the change thus 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 fee has been deposited.
