- (i) A breach of any of these rules by the licensee shall in addition lo cancellation of licence be punishable with fine which may extend to Rs. 100.(ii)In the event of any damage caused due to negligence on the part of the plumber or a person working in his behalf the amount of damage shall be recovered from his security deposit and he shall make good the security deposit within a period of 30 days failing which the licence shall be liable for cancellation.
