(1)The Standing Committee may grant license to any person possessing such technical qualification as may be determined by regulations to act as a licensed plumber.(2)No person, other than a licensed plumber, shall execute any work described in chapter 24, chapter 25, and in this chapter, and no person shall permit any such work to be executed except by a licensed plumber:Provided that if, in the opinion of the Municipal Commissioner or the Executive Officer, 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.(3)The municipality shall, by regulations, provide for -(a)the terms and conditions of engagement of such licensed plumbers,(b)their duties and responsibilities, and guidelines for their functions,(c)the charges to be paid to them for different types of works,(d)the hearing and disposal of complaints made by the owners or occupiers of any premises with regard to their work, and(e)in case of contravention of any such regulations by any such plumber, the suspension or cancellation of such license, including prosecution under this Act.
