Section 320(1) in The Calcutta Municipal Corporation Act, 1980
(1)No person other than a licensed plumber shall execute any work relating to house connection described in Chapter XVII or Chapter XVIII or Chapter XIX and no person shall permit any such work to be executed except by a license plumber:Provided that if, in the opinion of the Municipal Commissioner, the work is of a trivial nature, he may grant permission in writing for the execution of such work by a person other than a licensed plumber.
