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State of Uttar Pradesh - Section

Section 70 in The U.P. Water Supply and Sewerage Act, 1975

70. Licensed plumbers.

(1)No person other than a plumber licensed by the Jal Sansthan (hereinafter referred to as a licensed plumber) shall execute any work in respect of a water connection not being a work of a trivial nature and no person shall permit any such work to be executed by a person other than a licensed plumber.
(2)When any work is executed in contravention of the provisions of sub-section (1), such work shall be liable to be dismantled at the discretion of the Jal Sansthan.