Section 6 in The Punjab Motor Spirit (Taxation of Sales) Rules, 1939
6. Amendment of licence.
(a)Any licence granted under these rules may be amended by the Petrol Taxation Officer granting such licence : provided that the amendment shall not be inconsistent with the provisions of the Act, or of these rules.(b)A [-] [See Punjab Government Notification No. G.S.R. 125/P.A. 1/39/S. 24/Amd.(5)/75, dated 1.12.1975.]dealer who desires to have his licence amended, shall submit it to the Petrol Taxation Officer with an application stating the nature of the amendments required and the reasons thereof.
