Section 73 in Hyderabad Metropolitain Water Supply Sewerage Act, 1989
73. Work to be done by licensed Engineer or plumber.
(1)No person other than an engineer or a plumber licensed by the Board or an Officer authorised by the Board in this behalf shall issue a certificate for the execution of the work under this chapter relating to internal sewerage connection of a premises.(2)No sewerage connection shall be given to the owner or occupier of premises unless the internal sewerage connection of such premises has been duly executed in accordance with the standard specifications prescribed under this Act:Provided that, such certificate shall not be necessary in respect of trivial nature of work as provided by the regulations or as the case may be the bye-laws made in this behalf(3)The Board may make regulations for compliance by the licensed Engineers or plumbers and a copy of all such regulation shall be attached to every license granted to an engineer or a plumber by the Board(4)The Board may, from time to time, prescribe the charges to be paid to the licensed engineer or plumber.(5)If any person contravenes the provisions of this section, his licence shall be suspended or cancelled in addition to the prosecution under this Act.
