Section 28(3) in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
(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 had been originally 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.
