- The licence of a plumber can be revoked or cancelled on the following grounds :-(i)That the licence has been obtained by fraud, or(ii)That he has failed to comply with or contravened any of the provisions of these rules or infringed any of the conditions of the licence; or(iii)That he is found to be unsuitable to work as a plumber on a complaint received from Public and confirmed by the Officer-in-charge of the water works.(iv)That he has failed to attend to the work of consumers in the area he has been authorised to operate.
