Section 25(2) in Bihar Building and Other Construction Workers (Regulation of Employment and Conditions of Service) Rules, 2005
(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-Ill 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-Ill annexed to these rules unless the appropriate fees have been deposited by the employer.
