(4)The fee for the amendment shall be as prescribed in Appendix II plus the difference between the fee that has been paid for the licence and the fee that is payable for the licence, had it been originally issued in the amended form:Provided that if the limit specified in the licence is exceeded without making the application as aforesaid, the licence shall be amended only on payment of a fee of 100% in excess of the fee ordinarily payable under sub-rule (4) for getting the licence in the amended form.
