9. [ Amendment of licence. [Substituted by Punjab Government Gazette Legislative Supplement Part III dated 28.2.1997.]
(1)A licence granted under rule 8, may be amended by the Chief Inspector or any other officer appointed under sub-section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government.(2)No licensee shall, -(i)change the name of his factory; or(ii)employ persons in excess of the number as specified in the licence; or(iii)use motive power in excess of the limits of horse power specified in the licence; without getting his licence amended.(3)A licensee who desires to have his licence amended, shall submit it to the Chief Inspector or any other officer appointed under sub-section (2-A) of section 8 of the Act and specially empowered in this behalf by the State Government, an application stating the nature of the amendment and reasons therefor.(4)The fee for the amendment of licence shall be twenty-five rupees plus the amount, if any, by which the fee, which would have been payable for issuing the licence in amended form originally.]
