Section 5 in The Rajasthan Shops and Commercial Establishment Rules, 1959
5. Notice of change.
- A certificate holder shall notify any change in respect of any information contained in his statement, in Form No. 4:Provided that the fee for the amendment of the Certificate or issue of a fresh registration certificate in consequence of such change shall be the difference in amount, if any, between the fee already paid and the fee that would have been payable if the certificate had originally been issued in the amended or revised form.
