Section 23(2) in The Orissa Building and Others Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2002
(2)Where on receipt of the intimation referred to in rule 22, the registering officer is satisfied that there has occurred a change in the particulars of the establishment entered in the register in Form-II he shall amend the said register and record thereon the change which has occurred.Provided that the registering officer shall not carry out any amendment in the register in Form-III unless the appropriate fees have been deposited b^ the employer.
