8. [ Amendment of licence. [Substituted by Notification No. 2955 (v)/XXXI-3-2009 (TD)-65, dated 16-8-1976, published in the U.P. Gazette, Extra, dated 16-8-1976]
(1)A licensee shall get his licence amended when the factory exceeds the limits specified in the licence in regard to horse-power or the number of persons employed.(2)The fee for the amendment of a licence shall be ten rupees-plus the amount (if any), by which the fee that would have been payable if the licence had originally been issued in the amended form exceeds the fee originally paid for the licence.]
