Section 7(3) in The Punjab Motor Transport Workers Rules, 1963
(3)The fee for the amendment of the certificate of registration shall be [hundred rupees] [Substituted for 'fifty rupees' vide Punjab Government Notification No. G.S.R. 26/C.A. 27/61/S. 40/Amd.(14)/2002, dated 24.5.2002.] plus the amount, if any, by which the fee that would have been payable if the licence had been originally issued in the amended form exceeds the fee originally paid for the certificate of registration.
