Section 36(3) in West Bengal Electrical Licensing Rules, 2017
(3)A licence to the Electrical Contractor shall be granted by the Board-(a)to a person or firm who has in his possession the instrument necessary for carrying out the test for class or classes of work for which he is engaged under such conditions, financial stability and instruments as may be mentioned by the board;and(b)to a person or firm holding a Supervisor's Certificate of Competency for executing or supervising all works undertaken by such person or firm under such conditions, financial stability and instruments as may be mentioned by the Board;orto a person or firm employing a Supervisor having a Certificate of Competency and under whose supervision all works are undertaken by such persons or firm under such conditions, financial stability and instruments as may be mentioned by the Board;
