Section 27 in The M.P. Licensing Board (Electrical) Regulations, 1960
27. Mode of Contract.
- Every contract for electrical installation work undertaken by a licensed contractor shall be in writing and the licensed contractor shall be held responsible for the quality of all materials used, the manner in which the material is employed and the workmanship.A contractor shall record all contracts so undertaken on a register in Form 'L' which shall be open to inspection by Electrical Inspector to Government or his representative.The contractor shall not commence any work under any contract without notifying in writing to the Electrical Inspector.
