Section 306(7) in Tamil Nadu District Municipalities Act, 1920
(7)[ (a) for the testing of water pipes and drains in private premises, the recovery or the apportionment of the cost of such testing, and the breaking up of ground or of buildings for the purpose of such testing; [Omitted in respect of Chennai Metropolitan Development Area only by Tamil Nadu Act 28 of 1978.](b)for the licensing of plumbers and fitters, and for the compulsory employment of licensed plumbers and fitters;]
