(1)The Municipality may grant licence to any person possessing such technical qualifications or experience as may be determined by bye-laws to act as a licenced plumber.(2)No person, other than a licenced plumber, shall execute any work described in this Chapter, and no person shall permit any such work to be executed except by a licenced plumber:Provided that if, in the opinion of the Chief Municipal Officer, 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 licenced plumber.(3)The Municipality shall, by bye-laws, provide for(a)the terms and conditions of engagement of such licenced plumbers;(b)their duties and responsibilities, and guidelines for their functions;(c)the charges to be paid to them for different types of works;(d)the hearing and disposal of complaints made by the owners or occupiers of any premises with regard to their work; and(e)in case of contravention of any such bye-laws by any such plumber, the suspension or cancellation of such licence, whether he is prosecuted under this Act or not.
