Section 3(4) in The Companies (Registration of Foreign Companies) Rules, 2014
(4)Where any alteration is made or occurs in the document delivered to the Registrar for registration under sub-section (1) of section 380,the foreign company shall file with the Registrar, a return in Form FC-2 along with the fee as provided in the Companies (Registration Offices and Fees) Rules, 2014 containing the particulars of the alteration, within a period of thirty days from the date on which the alteration was made or occurred.
