Section 45 in West Bengal Electrical Licensing Rules, 2017
45. Report of negligence.
(1)When in the opinion of a person licensed under Part II of the Electricity Act 2003, any work carried out by a contractor licensed under the rules is not in accordance with the Central Electricity Authority (CEA) Regulations, 2010, as amended, and such licensed person desires to bring the facts to the notice of the Board, he shall make a report in writing to the Secretary.(2)Further when in the opinion of a person for whom any electrical installation work is being or has been carried out and such work is not carried out by a contractor licensed under the rules is not in accordance with the Central Electricity Authority (CEA) Regulations 2010 as amended, and such person desires to bring the facts to the notice of the Board, he shall make a report in writing to the Secretary.
