Section 372 in The Maharashtra Municipal Corporations Act, 1949
372. Grant of licenses to Architects or Engineers, Structural Designers, Plumbers and Clerks of Works. - (1) The Commissioner may grant to any person he thinks fit a renewable licence for a period of one year to act as (i) Surveyor, (ii) an Architect or Engineer, (iii) Structural Designer, (iv) Clerk of Works, or (v) a plumber for the purposes of this Act.
(2)No licence shall be granted under sub-section (1) unless the person has the qualifications or experience, or both, as may be prescribed by bye-laws.(3)No application for a licence shall be refused if the applicant has the qualifications and experience prescribed by bye-laws except upon the ground that the applicant is unfit, through incompetency, misconduct or other grave reason, to hold such licence.(4)If the Commissioner refuses any application for a licence under subsection (3), he shall, at the request of the applicant, furnish such applicant with his reasons for such refusal in writing under his signature without charge.
