(1)The Municipality may grant license to any person processing such technical qualifications, as maybe prescribed to act as a licensed plumber.(2)No person other than a licensed plumber, shall execute any work described in Chapter II and Chapter III of this Part and no person shall permit any such work to be executed except by a licensed plumber:Provided that if, in the opinion of the Chief Officer of the Municipality, 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.(3)Every person who employs a licensed plumber to execute any work shall, when so required, furnish to the Chief Officer, the name of such plumber.(4)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 Chief Officer without prejudice to the right of the Municipality to prosecute under this Act the person at whose instance such work has been executed.(5)The municipality may, make regulations for the guidance of licensed plumbers and a copy of all such regulations shall be attached to every license granted to a plumber by the municipality.(6)The Municipality may, from time to time, determine the charges to be paid to licensed plumbers for any work done by them under or for any of the purposes of the Act.(7)No licensed plumber shall, for any work referred to in sub-section (6), demand or receive more than the charges determined therefore, under that sub-section.(8)The Municipality shall make regulations providing 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.(9)No licensed plumber shall contravene any of the regulations made under this Act or execute carelessly or negligently any work under this Act or make use of bad or inferior quality materials, appliances of fittings.(10)If any licensed plumber contravenes sub-section (9), his license may be suspended or cancelled whether he is prosecuted under this Act, or not.
