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Contact Labour (Regulation and Abolition) Act, 1970 28. Amendment of the license (1) A license issued under Rule 25 or renewed under Rule 29 may, for good and sufficient reasons, be amended by the licensing officer. (2) The contractor who desires to have the license amended shall submit to the licensing officer an application stating the nature of the amendment and reasons therefor. (3)(i) If the licensing officer allows the application he shall require the applicant to furnish a 5[demand draft] for the amount, if any, by which the fees that would have been payable if the license had been originally issued in the amended form exceeds the fees originally paid for the license. (ii) On the applicant furnishing the requisite 5[demand draft] the license shall be amended according to the order of the licensing officer. (4) Where the application for amendment is refused, the licensing officer shall record the reasons for such refusal and communicate the same to the applicant.    |
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