Section 45(2) in West Bengal Electrical Licensing Rules, 2017
(2)Further when in the opinion of a person for whom any electrical installation work is being or has been carried out and such work is not carried out by a contractor licensed under the rules is not in accordance with the Central Electricity Authority (CEA) Regulations 2010 as amended, and such person desires to bring the facts to the notice of the Board, he shall make a report in writing to the Secretary.
