Section 17 in Punjab Urban Estates (Development and Regulation) Act, 1964
17. Registration and licensing of architects engineers and plumbers.
- No architect or engineer who does not possess the prescribed qualifications shall be considered as licensing duly qualified; and no person other than a duly quail, architect or engineer or any plumber shall be competent to certify any plan or completion of a building, or engage in any plumbing work, as the case may be, unless registered and licensed by the Chief Administrator.
