Section 7 in The Orissa Motor Transport Workers' Rules, 1966
7. Amendment of certificate of registration.
(1)The certificate of registration granted under Rule 5 may be amended by the Chief Inspector or an Inspector duly authorised by him in this behalf.(2)An employer who desires to have his certificate of registration amended shall submit to the Chief Inspector or an Inspector duly authorised by him in this behalf an application stating the nature of amendment and reasons therefor.(3)The fee for the amendment of the certificate of registration shall be [one hundred rupees] [Substituted vide O.G.E. No. 540 dated 31.3.2005.] plus the amount, if any, by which the fee that would have been payable, if the licence had been originally issued in the amended form exceeds the fee originally paid for the certificate of registration.
