Section 26(1) in The M.P. Licensing Board (Electrical) Regulations, 1960
(1)[An appropriate licence of the Class 'A' and 'B' shall be granted in Form 'J' on payment of prescribed fee to a contractor who satisfies the Board that-](A)He or is to be regularly engaged in the business of electrical installation work and maintains the testing instruments specified in the Schedule.(B)He (if the contractor is a registered firm, a working partner thereof, if a Co-operative Society, a working Secretary thereof) possesses or has in regular full time employment staff possessing the following certificate and permit :(i)For A Class licence. - A certificate of competency and permit for supervisor granted under Regulation 20,(ii)[ For 'B' class licence. - A certificate of competency and permit for supervisor granted, under Regulation 20 and/or a certificate and permit of wireman for domestic and industrial installation issued under Regulation 21;] [Substituted by Notification No. 498-1582-XIII-76, dated 5-3-1977.](iii)[Omitted] [Omitted by Notification No. 1318-F-1-21-XIII-86. dated 30-3-1990.](C)His entire staff consists of full time Wireman holding permits granted under Regulation 21.(D)[ The testing instruments required under sub-clause (A) are not those which are registered with the Board in the name of another contractor who holds a licence or whose licence stands suspended under Regulation 31. [Inserted by Notification 1754-4057-XIII-79, dated 12-11-1980.](E)The licence, if granted, shall not be used by one whose licence stands cancelled or suspended under Regulation 31.]
