53. Prior approval necessary for alteration in the licensed premises
.-(1) No alteration shall be carried out in the licensed premises until the plan showing such alteration has been approved in writing by the Chief Controller or Controller authorised by Chief Controller.(2)A person wishing to carry out any alteration in the licensed premises shall submit to the Chief Controller or Controller-(a)three copies of a properly drawn plan to scale, of the licensed premises showing in distinct colours the proposed alterations and the reason therefor;(b)scrutiny fee as specified in Schedule V.(3)If the Chief Controller or Controller, after scrutiny of the plan showing the proposed alteration and after making such enquiries as he deems fit, is satisfied that the proposed alteration may be carried out, he shall return to the licensee one copy of the plan signed by him and conveying his sanction subject to such condition or conditions as may be specified.(4)The holder of the license shall apply to the Chief Controller or Controller for the amendment of the license as soon as the sanctioned alteration has been carried out.(5)No additions or alterations carried out in the licensed premises sanctioned by the Chief Controller or Controller shall be brought into use unless the license is received by the licensee duly amended.
