Section 36 in West Bengal Electrical Licensing Rules, 2017
36. Grant and issue of licence to Electrical Contractors.
(1)The Board shall grant the licenses to undertake electrical installation works initially for a maximum of period of five years to the applicants on fulfilling the conditions as mentioned in sub-rule (3).(2)The licence shall be effective from the first day of the succeeding month-after the month in which the application is approved by the Board for granting of such licence.(3)A licence to the Electrical Contractor shall be granted by the Board-(a)to a person or firm who has in his possession the instrument necessary for carrying out the test for class or classes of work for which he is engaged under such conditions, financial stability and instruments as may be mentioned by the board;and(b)to a person or firm holding a Supervisor's Certificate of Competency for executing or supervising all works undertaken by such person or firm under such conditions, financial stability and instruments as may be mentioned by the Board;orto a person or firm employing a Supervisor having a Certificate of Competency and under whose supervision all works are undertaken by such persons or firm under such conditions, financial stability and instruments as may be mentioned by the Board;(4)The Board may, after giving opportunity of being heard, refuse to grant such license to any person or firm who in the opinion of the Board is not fit to hold such licence, or has been found guilty of malpractice or negligence in the business of an electrical contractor.(5)A Licence shall not be granted to the Supervisor so long as he is employed by a licensed Contractor or as an Electrical Supervisor for carrying out or supervising electrical installation work under regulation 29 (1) of the Central Electricity Authority (Measures Relating to Safety and Electric Supply) Regulations, 2010.(6)If the holder of this license ceases to be in possession of a valid supervisor's certificate of competency, or ceases to retain in his sole employ at least one supervisor holding a valid certificate of competency, this license shall be invalid and if within one month of the license becoming so invalid the certificate of competency concerned is not revalidated or at least one supervisor holding a valid certificate of competency is not engaged, the license shall be deemed to have been cancelled and the holder shall return the same to the Secretary for cancellation.
