(1)An application under sub-section (4) of section 88 for the revision of the terms and conditions of a licence which have been settled by the Controller shall be in [Form 20] [ Substituted by S.O. 1418(E), dated 28.12.2004, for " Form 21" (w.e.f. 1.1.2005).] and shall state the facts relied upon by the applicant and the relief he seeks and shall be accompanied by evidence in support of the application.
