Section 266 in Gauhati Municipal Corporation Act, 1971
266. Work to be done by licensed plumber.
(1)No person other than a licensed plumber shall execute any work pertaining to water supply, drainage and sewerage disposal as described in this part and no person shall permit any such work to be executed except by a licensed plumber:Provided that if, in the opinion of the Commissioner 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 Commissioner the name of such plumber.(3)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 Commissioner without prejudice to the right of the Corporation to prosecute under this Act the person at whose instance such work has been executed.(4)The Corporation may make bye laws for the guidance of licensed plumber and a copy of all such bye laws shall be attached to every license granted to a plumber by the Corporation.(5)The Standing Committee may, from time to time, fix the charges to be paid to licensed plumbers for any work done by them under or for any of the purposes of this part.(6)No licensed plumber shall, for any work referred to in sub-section (5), damaged or receive more than the charges fixed therefore under that sub-section.
