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[Cites 0, Cited by 0] [Section 324(1)] [Section 324] [Entire Act]

State of Karnataka - Subsection

Section 324(1)(cc) in Karnataka Municipalities Act, 1964

(cc)prescribing the qualifications of surveyors or persons by whom plans required under section 187 are to be prepared, or of plumbers; for licensing persons to be surveyors or plumbers or water supply contractors and fixing the fees chargeable for such licences and for modifying the provisions of or revoking such licences and prohibiting any alterations or repairs or fittings to water or drainage pipes or house connections being carried out or made, except by licensed plumbers or water supply contractors; providing for the exercise of adequate control on all licensed plumbers or licensed water-supply contractors, the inspection of all works carried out by them, and 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 or licensed water-supply contractor;