(2)A licensee who desires to have his licence amended shall submit the following particulars to the licensing authority, namely:-(a)Application in appropriate Form as per Part-1 of Schedule II stating nature of the amendment and the reasons thereof;(b)the original licence together with enclosures to it;(c)drawings showing the details of the proposed amendment if such drawings are required by the licensing authority for the purpose of amendment;(d)required amendment fee as prescribed in Rule 29
