Section 7 in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
7. Amendment of licence.
(1)A licence granted under rule 4 may be amended by the competent authority.(2)A licensee shall be required to have his licence amended, if there is change in the name of the industrial premises or in the site on which the industrial premises is situated or if the industrial premises for which the licence is granted exceeds the limits specified in the licence in regard to the number of persons employed therein. The licensee whose licence is required to be amended shall submit to the competent authority with an application stating the nature of the amendment and reasons therefor.
