Section 33 in Telangana State Electrical Licensing Regulations, 2018
33. Grant of Electrical Contractor's Licence.
(a)Classification of Electrical Contractors:- There shall be two grades of Licensed Contractors, namely Grade 'A' and Grade 'B'.(b)Application for Electrical Contractor's Licence : - Application for 'A' and 'B' Grade electrical Contractors shall be made in the Form 'J' to the Secretary.(c)Grant of Licence : - An Electrical Contractor's Licence in Grade A' and 'B' shall be i granted in Form 'HA' and 'HB' respectively to a person or firm limited company/private limited company affixing photographs on the right hand side of the 'HA' and 'HB' forms [every such license granted shall be valid for a period of two years subject to the validity of I supervisor permit and wireman permits respectively on the date of submission of application.(d)Correspondence by an Electrical Contractors : - All correspondence with the Secretary shall be (made under the signature of the Licensee or the person authorized by the licensee whose I specimen signatures are lodged with Secretary.
