Section 214 in Arunachal Pradesh Municipal Act, 2007
214. Work to be done by licensed plumber.
(1)The Empowered Standing Committee may grant licence to any person possessing such technical qualifications as may be determined by regulations to act as a licensed plumber.(2)No person, other than a licensed plumber, shall execute any work described in chapter XXII, and chapter XXIII, and in this chapter, and no person shall permit any such work to be executed except by a licensed plumber:Provided that if, in the opinion of the Chief Municipal Executive Officer/ Municipal Executive 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 licensed plumber:(3)The Municipality shall, by regulations, provide for-(a)the terms and conditions of engagement of such licensed 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)the suspension or cancellation of such licence, in case of contravention of any such regulations by any such plumber, and prosecution thereof under this Act.
