Section 48 in Hyderabad Metropolitan Water Supply and Sewerage Act, 1989
48. Work to be done by licenced Engineer or Plumber.
(1)No person other than an Engineer or a plumber licenced by the Board or an Officer authorised by the Board in this behalf shall issue a certificate for the execution of internal water supply connections of a premises.(2)No water supply connection shall be given to the owner or occupier of a premises unless the internal water supply connection of such premises have been duly executed in accordance with the standard specifications prescribed under this Act:Provided that, such certificate shall not be necessary in respect of trivial nature of work as provided by the regulations or as the case may be the bye-laws made in this behalf.(3)The Board may make regulations for compliance by the licenced Engineers or Plumbers and a copy of all such regulations shall be attached to every licence granted to an Engineer or a Plumber by the Board.(4)The Board may, from time to time, prescribe the charges to be paid to the licenced Engineer or the Plumber.(5)If any person contravenes the provisions of this section, his licence shall be suspended or cancelled in addition to the prosecution under this Act.
