Section 42 in Maharashtra Jeevan Authority Act, 1976
42. Licenced plumbers.
(1)No person, other than a plumber licenced by [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.] shall execute any work in respect of a water connection not being work of a trivial nature and no person shall permit any such work to be executed by a person other than a licenced plumber.(2)When any work is executed in contravention of the provisions of sub-section (1), such work shall be liable to be dismantled at the discretion of [the Authority] [These words were substituted for the words 'the Board' by Maharashtra 25 of 1997, Section 5.].
