Section 16 in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988
16. Plumbers shall employ only competent, honest and well behaved workmen to do their work and anyone under the service of any Licensed Plumber, Plumbing company, firm or Government or Quasi Government department of Public Undertaking who in the opinion of the Sewerage Operation Engineer is dishonest, incompetent or disorderly shall forthwith be removed from the service of such a plumber, plumbing company or firm or department etc. when ordered by the Sewerage Operations Engineer in writing.
Plumbers are specially warned against:-(i)Unsatisfactory work or bad workmanship;(ii)Submitting incorrect or misleading plans and estimates; and(iii)Collecting exorbitant charges, or taking advances from the public under false pretences, for which adequate service has not been rendered.
