(1)No person other than a licensed plumber shall execute any work connected with water supply and sanitation 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 Board, the work is of a trivial nature, it may grant permission for the execution of such work by a person other than a licensed plumber.(2)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.(3)The Board shall make regulations for(a)the exercise of adequate control on all licensed plumbers;(b)the inspection of all works carried out by licensed plumbers; and (c) the hearing and disposal of complaints made by the owners or occupiers of premises with regard to the quality of work done, material used, delay in execution of work, or the charges made, by a licensed plumber.(4)If any licensed plumber contravenes any of the provisions of this section or of any regulations or executes carelessly or negligently any work or makes use of bad material, appliances or fittings, the Board may suspend or cancel his licence, whether he is prosecuted or not.(5)Every person who employs a licensed plumber to execute any work, shall when so required, furnish to the Board the name of such plumber.(6)When any work is executed except in accordance with the provisions of sub-section (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.
