Section 28F in Karnataka Urban Water Supply and Drainage Board Act, 1973
28F. Work to be done by licenced plumber.
(1)No person other than a licenced plumber shall execute any work described in this Act and no person shall permit any such work to be executed except by a licensed plumber:Provided that if, in the opinion of the Executive Engineer, the work is of a trivial nature, he may grant permission in writing for the execution of such work by a person other than a licensed plumber.(2)Every person who employs a licensed plumber to execute any work shall, when so required, furnish to the Executive Engineer the name of such plumber.(3)When any work is executed except in accordance with the provisions of subsection (1), such work shall be liable to be dismantled at the discretion of the Board without prejudice to the right of the Board to prosecute under this Act the person at whose instance such work has been executed.(4)The Board may make regulations for the guidance of licensed plumbers and a copy of all such regulations shall be attached to every licence granted to a plumber by the Board.(5)The Board may, from time to time, prescribe the charges to be paid to licensed plumbers for any work done by them under or for any of the purposes of this Act.(6)No licenced plumber shall, for any work referred to in sub-section (5), demand or receive more than the charges prescribed therefor under that sub-section.(7)The Board shall make regulations providing for,-(a)the exercise of adequate control on all licensed plumbers;(b)the inspection of all works carried out by them;(c)the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of worked done, material used, delay in execution of work, and the charges made, by a licensed plumber.(8)No licensed plumber shall contravene any of the regulations made under this section or execute carelessly or negligently any work under this Act or make use of bad materials, appliances or fittings.(9)If any licensed plumber contravenes sub-section (8), his licence may be suspended or cancelled whether he is prosecuted under this Act or not.
