Section 9 in Punjab Sweets (Manufacture) Rules, 1955
9.
The licensee shall not make any addition either to building or to plant without the previous consent in writing of the [Excise commissioner] [Legislative Supplement Part III dated 26.11.71.], on the completion of any addition the existing entry in form S.2 shall be withdrawn and new entry made; provided that the previous sanction of the [Excise Commissioner] shall not be required in the case of simple repairs to or renewals of existing buildings or plant.
