Section 14(2) in Tripura Contract Labour (Regulation and Abolition) Rules 1978
(2)Where on receipt of the intimation referred to in sub-rule (3) of Section 13, the Registering Officer is satisfied that there has occurred a change in the particulars of the establishment as entered in the register in Form No. III, he shall amend the said register and record therein the change which has occurred :Provided that no such amendment shall affect anything done or any action taken or any right, obligation or liability acquired or incurred before such amendment;Provided further that the Registering Officer shall not carry out an amendment in the register in Form No. III unless the appropriate fees has been deposited by the principal employer.
