24. Amendment of license .-(1) If a licensee desires that any alterations or amendments should be made in the terms and conditions of his license under sub-section (1) of section 4-A, he shall submit a written application to the officer designated by the State Government under rule 11 and shall within fourteen days from the submission of the application publish notice of his application by public advertisement; and the provisions of sub-rules (2), (3) and (4) of rule 15 shall apply to such publication.
(2)The State Government shall within six months of the date of submission of the application, either approve of the alterations or amendments in the form proposed by the licensee or in any other modified form which he accepts or rejects them. When the State Government has approved of the alterations or amendments either in the form proposed by the licensee or in any other modified form which he accepts, it shall notify the alterations or amendments so approved, in the Official Gazette.
