36. Amendment of licence. - (1) Any licence granted under these rules may be amended by the authority empowered to grant such a licence.
(2)The fee for amendment of the licence shall be Rs. 10 plus the amount, if any, by which the fee that would have been payable if the licence had originally been issued in the amended form exceeds the fee originally paid by the licensee.(3)The licensee who desires to have his licence amended shall submit to the licensing authority:--(i)an application duly filled in and signed in Form I;(ii)the licence sought to be amended together with the approved plan attached to it;(iii)where any alteration in the licensed premises has been carried out, three copies of the properly drawn plans showing the alterations sanctioned under rule 35 by the licensing authority;(iv)fee for amendment of the licence as specified in sub-rule (2).
