Section 16 in The Capital of Punjab (Development and Regulation) Act, 1952
16. Registration and licensing of architects, engineers and plumbers, etc.
- No architect or engineer who does not possess the qualifications, as detailed in [The First Schedule] [Substituted for the words 'the Schedule' by Punjab Act No. 37 of 1957, Section 3.] appended to this Act, shall be considered as duly qualified; and no person other than a duly qualified architect or engineer or any plumber shall be competent to certify any plan or completion of a building, or engage in any plumbing works, as the case may be, unless registered and licensed by the Chief Administrator.
