Section 320 in Kolkata Municipal Corporation Act, 1980
320. Work to be done by licensed plumber.
(1)No person other than a licensed plumber shall execute any work relating to house connection described in Chapter XVII or Chapter XVIII or Chapter XIX and no person shall permit any such work to be executed except by a licensed plumber:Provided that if, in the opinion of the Municipal Commissioner, the work is of a trivial nature, he may grant permission in writing for the execution of such work by a person other than a licensed plumber.(2)Every person who employs a licensed plumber to execute any work shall, when so required, furnish to the Municipal Commissioner the name of such plumber.(3)When any work is executed except in accordance with the provisions of sub-section (1), such work shall be liable to be dismantled at the discretion of the Municipal Commissioner without prejudice to the right of the Corporation to prosecute under this Act the person at whose instance such work has been executed.(4)The Corporation may make regulations for the guidance of licensed plumbers and a copy of all such regulations shall be available for sale at the Corporation.(5)The Corporation may., from time to time, specify the charges to be paid to licensed plumbers for any work done by them under or for any of the purposes of Chapter XVII or Chapter XVIII or Chapter XIX.(6)No licensed plumber shall, for any work referred to in sub-section (5), demand or receive more than the charges specified therefor under that sub-section.(7)The Corporation shall by regulations provide for(a) the exercise of adequate control on all licensed plumbers;(b)the inspection of all works carried out by them; and(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work, and the charges made, by a licensed plumber.(8)No licensed plumber shall contravene any of the regulations made under this section or execute carelessly or negligently any work under this Act or make use of bad materials, appliances or fittings.(9)If any licensed plumber contravenes the provisions of sub-section (8), his licence may be suspended or cancelled whether he is prosecuted under this Act or not.
