Section 4(3) in The Maharashtra Electricity Duty Act, 1958
(3)Where any person fails or neglects to pay, at the time and in the manner prescribed, the amount of electricity duty [due from him in respect of energy supplied to, or consumer by, any person at any time,] [These words were substituted for the words 'due from him' by Maharashtra 74 of 1975, Section 2(a).] the licensee, or as the case may be, the person supplying energy free of charge, may, without prejudice to the right of the State Government to recover the amount [under section 8 deduct such amount of electricity duty from the amount, if any, deposited by the consumer with the licensee or such person or] [These words and figure were substituted for the words and figure 'under section 7, and' by Maharashtra 18 of 1963, Section 4] after giving not less than seven clear days notice in writing to such person, cut off the supply of energy to such person; and he may, for that purpose, exercise the power conferred on a licensee by sub-section (1) of section 24 of the Indian Electricity Act, 1910, for recovery of any charge or sum due in respect of energy [supplied to, or consumed by, such person.] [These words were substituted for the words 'supplied by him' by Maharashtra 74 of 1975, Section 2(b).]
