(1)If at any time, during the terms of a licence, the occupier finds it necessary to exceed the limits of the aggregate maximum B.H.P. installed on any day or maximum number of workers to be employed on any day or effects any change in the name of the factory he shall make an application for amendment of a licence to the Chief Inspector within seven days of such change and the Chief Inspector may amend the licence accordingly.(2)[ An application for amendment shall be made in Form 4 in duplicate alongwith a treasury challan as a proof of payment of the fees for amendment of a licence, which shall be Rs. 10 plus the amount of fees payable under sub-rule (1) of Rule 6 on the basis of total maximum B.H.R installed on any one day as intended to increase or maximum number of workers intended to be employed on any one day during the calender year or both, as the case may be, less the amount already remitted for the original licenceProvided that amendment fee of Rs. 10 shall not be payable when the amendments are proposed simultaneously with the application for the renewal of the licence.] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
