(2)A licensee shall be required to have his licence amended if there is change in the name of the factory [or in the site on which the factory is situated] [Inserted by G.N. of 24th July, 1964] or if the factory for which the licence is granted exceeds the limits specified in the licence in regard to horse-power or the number of persons employed. The licensee whose licence is required to be amended shall submit it to the Chief Inspector [or the Deputy Chief Inspector authorised under sub-rule (1)] [Inserted by G.N. of 23rd August, 1969] with an application stating the nature of the amendment and reasons thereof:Provided that no amendment of the licence shall be necessary in respect of changes in the number of workers or horse-power or both unless such changes involve higher licence or renewal fee.
