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State of Tamilnadu - Section

Section 10 in The Chennai Metropolitan Water Supply and Sewerage Board's Sewerage Regulations, 1988

10. All the copies of the estimates and the plans should be signed by the plumber and submitted to the owner of the premises legibly with full signature. The plumber's signature shall be over a rubber stamp showing his name and address. No facsimile stamps or similar impressions will be accepted in the place of full signature.