Section 20 in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988
20. Every licensed Plumber shall maintain a register in the prescribed form in which shall be entered the estimate number, the date of submission, the date of receipt of sanction, the date of remittance of the charges and the execution of the work and the details of work done by him. The register should be produced at the time of renewal of the license and also whenever required by any authorised authority. Failure to maintain the register will be considered as gross neglect and may be taken as sufficient reason for cancelling the Plumber's License.
