37. Amendment of licence in respect of alteration or change in the premises or licensed capacity, but not involving change of name of licensee or partners or directors or members.
(1)A licence granted under these rules may be amended by the authority empowered to grant the licence if the amendment is consistent with the provisions of these rules.(2)A licensee who desires to have his licence amended shall submit the following particulars to the licensing authority, namely:-(a)Application in appropriate Form as per Part-1 of Schedule II stating nature of the amendment and the reasons thereof;(b)the original licence together with enclosures to it;(c)drawings showing the details of the proposed amendment if such drawings are required by the licensing authority for the purpose of amendment;(d)required amendment fee as prescribed in Rule 29(3)The licensing authority after scrutiny of the documents submitted under sub-rule (2), and after making such further inquiries and taking such action as deemed necessary, may amend the licence.
