Section 441 in Uttar Pradesh Municipal Corporation Act, 1959
441. Conditions under which architects, engineers, structural designers, surveyors, or plumbers, can carryon their respective professions in the City.
(1)Every architect, engineer, structural designer, surveyor or plumber carrying on his profession in the City shall take out a licence in that behalf from the Municipal Commissioner.(2)The licence shall be for a term to be fixed by bye-laws, but may be renewed as often as may be necessary for further terms on payment of the prescribed fee.(3)No licence shall be granted under sub-section (1) unless the person applying therefor possesses the qualifications prescribed in that behalf and no application for a licence shall be refused if the applicant possesses those qualifications except on the ground that there is a reasonable apprehension that he is incompetent or has been found guilty of gross misconduct in the discharge of his duty as architect, engineer, structural designer, surveyor, or plumber, as the case may be.
