Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Madhya Pradesh - Section

Section 17 in The M.P. Water Supply Rules

17. Test for Granting Licence.

- (i) No person shall be granted a licence under these rules unless he has passed the plumber's test taken by the Officer-in-charge or authorised officer of the water works.
(ii)Every person appearing for such test shall have to pay Rs. 10 (non-refundable) for which a receipt shall be granted.