(1)If a proprietor of any entertainment sells or otherwise disposes of his business in respect of such entertainment or any part of such business or effects or comes to know of any other change in the ownership, name or style or nature or extent of such business, he or, if he is dead, his legal representative shall, within seven days of such sale, disposal, or change, submit a report to that effect, along with the certificate of registration granted under rule 5, to the authority prescribed in rule 3, for amendment in the certificate of registration.(2)A proprietor intending to make any change or modification in the number of seats or in the number of shows or in the rate or admission fee, he shall submit a report to that effect along with the certificate of registration granted under Rule 5, to the authority prescribed in sub-rule (1), at least fifteen days before the date of such proposed change or modification and until, the said authority approves it and make necessary amendment in the certificate of registration, such change or modification shall not be effected by the proprietor:Provided that, if a proprietor contravenes the provisions of this sub-rule, the certificate of registration granted under Rule 5, shall not apply to that extent and in such case, he shall be deemed to have defaulted to that extent in applying for registration certificate under sub-section (2) of Section 6.(3)On receipt of such information along with certificate of registration and on payment of fees prescribed by rule 40, the authority prescribed in sub-rule (1), shall, after making such enquiry, if any as he thinks fit, make necessary amendments in the certificate of registration and such amendment shall operate with effect from the date specified in the certificate of registration.
