(5)On the receipt of such application together with the original licence and the chalan receipt for the prescribed fee, the Competent Authority may amend the licence suitably, if the statutory requirements are complied with or he may call for such other particulars or details or make such enquiries which he considers necessary before amending the licence. The Competent Authority shall incorporate the amendment in the appropriate columns of the original licence under his dated signature if he agrees to the amendment or may refuse the amendment and return the licence to the applicant. The amendment shall take effect from the date on which it is amended;Provided that if an application for amendment is refused, the reason for the same shall be recorded and communicated to the applicant.
