Section 7 in Rajasthan Electrical Inspectorate (Formation of Technical Committee and Grant of Licence, Competency Certificate to work and Permit to work) Rules, 2016
7. Initial Validity of Electrical Contractor's Licence.
(1)Every licence granted to Electrical Contractor under these rules shall have initial validity for a period of, -(a)five years for Private Limited and public Limited companies;(b)five years for Partnership firm; and(c)ten years for Individual or Proprietorship firm:Provided that there is a valid solvency certificate during the period.(2)For Private Limited or Public Limited company, valid documentation for change of directorship shall be submitted in the office of the Chief/Senior Electrical Inspector (HoD) within thirty days of such change during the validity period of licence, otherwise the licence shall become liable for cancellation.(3)For Partnership Firm, the validity of licence will ceased to exist in the event of change in original legal entity to which the licence was issued. Valid documentation for change of partner shall be submitted in the office of the Chief/Senior Electrical Inspector (HoD) within thirty days of such change during the validity period of licence, otherwise the licence shall become liable for cancellation.(4)For Individual or Proprietorship Firm, physical verification in the nearest office is required once in every year from the date of issuance of the licence, failing which the licence shall be deemed cancelled.(5)Every 'C' Class Contractor shall have to apply for a fresh licence of any other class other than the 'C' Class, after a period of five years from the date of issue of the original Class 'C' licence.(6)During the validity period for Class 'C' licence, it is deemed to be converted into Class 'D' licence in case wireman or supervisor left the job under Class 'C' contractor. If, the licensee has intimated to the office of the Chief/Senior Electrical Inspector (HoD) within seven days of occurrence of such an event, he will not be converted into Class 'D' automatically, provided he will employ Supervisor and Wiremen, within 15 days.
