Section 21(4) in The Jammu and Kashmir Electricity Act, 1997 (1940 A.D.)
(4)Where any difference or dispute arises as to whether a licensee has prescribed any appliance or controlled or interfered with the use of energy in contravention of sub-section (1), the matter shall be either referred to an Electric Inspector and decided by him or, if the licensee or consumer so desires, determined by arbitration.
