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State of West Bengal - Section

Section 48 in West Bengal Electrical Licensing Rules, 2017

48. Electric License to obtain contractor's license.

- No electrical installation work shall be carried out by a person licensed under Part II of the Electricity Act, 2003 on a consumer's premises beyond the point of commencement of supply unless he has obtained an electrical contractor's license and employs a staff of supervisors and electrical workmen in compliance with these rules.