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State of Telangana - Section

Section 37 in Telangana State Electrical Licensing Regulations, 2018

37. Conditions for the grant of Grade 'B' Electrical Contractors Licence.

- A Electrical Contractors licence in Grade "B' shall be granted only to a person or a firm or Limited Company/Private Limited Company approved by the Board who shall comply with the following requirement namely: -
(a)The applicant shall employ one wireman holding a certificate of competency and permit granted by the board.
Provided that if the applicant is himself a wiremen/supervisor (11KV or 650V) holding a Certificate of competency and permit granted by the Board, it shall not be necessary for him to employ another person holding a Wireman/Supervisor (11KV or 650V) Competency Certificate and permit. The applicant shall furnish to the Secretary of the Board, Competency Certificate Number and Permit Nos. of the Wiremen/Supervisor (11KV or 650V) employed by him and also submit original permit Books for verification and endorsement.
(b)
(i)The applicant shall possess the following instruments, namely: -
(A)One No. Live Line tester
(B)Standard Wireguage
(C)500V Insulation Testing Megger
(D)Tong Tester (having volts, Ampere and ohms)
(ii)A Contractor Licence shall not be granted to any holder of Competency Certificate whilst he is in the employ of a Licensed Electrical Contractor or Anywhere else.
(c)Minimum age is 21 years.
(d)The instruments shall be produced before the Secretary, Telangana Electrical Licensing Board if necessary.
(e)Local Address Proof (Aadhar Card) and Photo I.D.