Section 6 in The Project Imports Regulations, 1986.
6. Amendment of contract.
(1)If any contract referred to in regulation 5 is amended, whether before or after registration, the importer shall make an application for registration of the amendment to the said contract to the proper officer.(2)The application shall be accompanied by the original deed of contract relating to the amendments together with a true copy thereof and the documents, if any, permitting consequential amendments to the import trade control licence, wherever required, for the import of articles covered by the contract and in the case of imports covered by Open General Licence, as soon as clearance from the [concerned sponsoring authority] [Substituted by Notification No. M.R. (D.R.) No. 153/95 Custom (N.T.), dated 27th October, 1995. ], as the case may be, has been obtained along with a list of articles referred to in clause (4) of regulation 5, duly attested.(3)On being satisfied that the application is in order, the proper officer shall make a note of the amendments in the register.
