Section 115 in The Punjab Capital (Development and Regulation) Building Rules, 1952
115. Carrying out work.
- All work required to be done for the installation or repair of sanitary fittings shall be entrusted to licensed plumbers only.[116. Licensing of plumber. - (1) A plumber who possesses any of the qualifications specified in Schedule IV appended to these rules may on his application be granted by the Chief Administrator a licence for doing the plumbing work :] [Vide Notification issued on 5.6.1973 bearing No. 9/1/11/FDI/73/7098.][Provided that a plumber registered and licensed before the commencement of the Punjab Capital (Development and Regulation) Building Chandigarh Amendment Rules, 1973 who does not possess any of the qualifications specified in Schedule IV shall have to pass an oral practical test as prescribed in Annexure II.(2)Every application for a licence or renewal thereof shall be made to the Chief Administrator in Form 'G'.(3)Every licence issued or renewed under these rules shall be in Form 'H'.] [Proviso to sub-rule (1) of rule 116, substituted vide Chandigarh Administration No. 3526-UTFI (1), 77/15500, dated 12.9.1977.][116A. (1) Every licence granted under rule 116 shall be valid upto 31st March of the year following the one in which it is issued and may be renewed for a period of one year at a time.] [Vide Notification issued on 5.6.1973 bearing No. 9/1/11/FDI/73/7098.](2)The application for renewal of licence shall be made one month before the date of the expiry of the licence.(3)When the application for renewal of such licence is not made within the period set out in sub-rule (2), the Chief Administrator may unless the applicant satisfies him that he had sufficient cause for not making the application in time, refuse to renew the licence.[116B. The Chief Administrator may, after giving the concerned plumber, an opportunity of stating his case and for reasons to be recorded in writting, refuse to grant or renew a licence.] [Vide Notification issued on 5.6.1973 bearing No. 9/1/11/FDI/73/7098.][116C. No plumber who holds a licence issued under rule 116 shall contravene any rules or bye-laws made under the Act or any of the terms or conditions of the licence, and if such plumber contravenes any of the said rules and bye-laws or terms or conditions then without prejudice to any other action that may be taken against him, his licence may be cancelled or suspended by order in writing of Chief Administrator.] [Vide Notification issued on 5.6.1973 bearing No. 9/1/11/FDI/73/7098.]Provided that no order shall be made under this rule unless the licensee has been given a reasonable opportunity of stating his case against the proposed cancellation or suspension.[116D. A list of licensed plumbers shall be kept in the offices of the Chief Administrator and the Estate Officer for use and information of the General public.] [Vide Notification issued on 5.6.1973 bearing No. 9/1/11/FDI/73/7098.][116E. Every licensed plumber shall notify complete address of his place of business and any change therein from time to time to the Chief Administrator and the Estate Officer, and shall not permit any other person to use his authority for the purpose of doing plumbing work under the licence.] [Vide Notification issued on 5.6.1973 bearing No. 9/1/11/FDI/73/7098.]
