Section 50 in The Gujarat Water Supply and Sewerage Board Act, 1978
50. Licensed plumbers.
(1)No person, other than a plumber licensed by the Board shall execute any work in respect of a water connection not being work of a trivial nature and no person shall permit any such work to be executed by a person other than a licensed plumber.(2)When any work is executed in contravention of the provisions of sub-section (1) such work shall be liable to be dismantled at the discretion of the Board.
