Section 223(3) in Rajasthan Municipalities Act, 2009
(3)The Municipality shall, by bye-laws, provide for(a)the terms and conditions of engagement of such licenced plumbers;(b)their duties and responsibilities, and guidelines for their functions;(c)the charges to be paid to them for different types of works;(d)the hearing and disposal of complaints made by the owners or occupiers of any premises with regard to their work; and(e)in case of contravention of any such bye-laws by any such plumber, the suspension or cancellation of such licence, whether he is prosecuted under this Act or not.
