(2)[ An application for amendment shall be made in Form 4 in duplicate alongwith a treasury challan as a proof of payment of the fees for amendment of a licence, which shall be Rs. 10 plus the amount of fees payable under sub-rule (1) of Rule 6 on the basis of total maximum B.H.R installed on any one day as intended to increase or maximum number of workers intended to be employed on any one day during the calender year or both, as the case may be, less the amount already remitted for the original licenceProvided that amendment fee of Rs. 10 shall not be payable when the amendments are proposed simultaneously with the application for the renewal of the licence.] [Substituted by Notification No. 4(a) 4-91-16B, dated 6-4-1995.]
