Section 25 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
25. Payment of additional fees and amendment of register, etc.
(1)Where on receipt of the intimation under sub-rule (3) of rule 24, the registering officer is satisfied that an amount higher than the amount, which has been paid by the employer as fees for the registration of the establishment is payable, he shall require such employer to pay additional sums [by e-payment] [Inserted by Notification No. G.S.R. 828(E), dated 4.9.2018 (w.e.f. 19.11.1998).] which, together with the amount already paid by such employer, would be equal to such higher amount of fees payable for the registration of the establishment.(2)Where, on receipt of the intimation referred to in sub-rule (3) of rule 24, the registering officer is satisfied that there has occurred a change in the particulars of the establishment, as entered in the register in Form III annexed to these rules, he shall amend the said register and record therein the change which has occurred:Provided that the registering officer shall not carry out any amendment in the register in Form III annexed to these rules unless the appropriate fees have been deposited by the employer.
