Section 28 in U.P. Contract Labour (Regulation and Abolition) Rules, 1975
28. Amendment of the licence [Sections 13 (3) and 35 (2) (g)].
(1)A licence issued under rule 25 or renewed under rule 20 may, for good and sufficient reasons be amended by the licensing Officer.(2)The contractor who desires to have the licence amended shall submit to the licensing Officer an application stating the nature of the amendment and reasons there for.(3)(i)If the licensing Officer allows the application he shall require the applicant to furnish a treasury receipt for the amount, if any, by which the fees that would have been payable if the licence has been ordinarily issued in the amended form exceeds the fees originally paid for the licence.(ii)On the applicant furnishing the requisite treasury receipt the licence shall be amended according to the orders of the Licensing Officer.(4)Where the application for amendment is refused, the Licensing Officer shall record the reasons for such refusal and communicate the same to the applicant.
