Section 19 in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988
19. The Managing Director may at any time, fine the licensee or suspend or cancel with or without forfeiture of security. The license granted to any plumber or plumbing company or firm or Government or Quasi-Government department of Public undertaking found guilty of contravening any of the provisions of [Chennai] [Substituted for the words 'Madras' by the City of Madras (Alteration of Name) Act, 1996 (Tamil Nadu Act 28 of 1996).] Metropolitan Water Supply and Sewerage Act or any regulations of the Board or any of the foregoing regulations or who fails to comply with any reasonable order given to him by a duly authorised officer of the Metro-water or whose work and Metro-water or whose work in the opinion of the Managing Director is not satisfactory.
