Section 8 in Tamil Nadu Handloom Worker (Conditions of Employment and Miscellaneous Provisions) Rules, 1982
8. Amendment of licence.
(1)A licence granted or renewed under these rules may be amended by the competent authority on an application from the licensee.(2)The application for the amendment of a licence shall be accompanied by,-(i)a statement indicating the nature of the amendment required;(ii)a statement showing the change in particulars already furnished in Form I under rule 3 which necessitate the application for amendment;(iii)fresh plans as provided in rule 3 in cases where the plans submitted with the original application no longer hold good;(iv)a treasury receipt showing that the appropriate fee for the amendment of licence has been paid in the local treasury; and(v)the licence originally granted.(3)The fee for the amendment of a licence shall be ten rupees.(4)An application for the amendment of the licence shall be dealt with by the competent authority in the same manner as an application for grant of a licence.
