Section 214(3) in Arunachal Pradesh Municipal Act, 2007
(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.
