(2)[] [ This paragraph was originally a proviso and was numbered as sub-Section (2) by Act 1 of 1922, Section 10.] [* * *] [ The words " Provided that" omitted by Act 1 of 1922, Section 10.] Where any difference or dispute [which by or under this Act is required to be determined by an Electrical Inspector, has been referred to the Inspector] [ Substituted by Act 32 of 1959, Section 17, for " has been referred under this Act to an Electric Inspector" .] before notice as aforesaid has been given by the licensee, the licensee shall not exercise the powers conferred by this section until the Inspector has given his decision:[Provided that the prohibition contained in this sub-section shall not apply in any case in which the licensee has made a request in writing to the consumer for a deposit with the [Electrical Inspector] [Inserted by Act 1 of 1922, Section 10. ][of the amount of the licensee's charges or other sums in dispute or for the deposit of the licensee's further charges for energy as they accrue, and the consumer has failed to comply with such request.] [Inserted by Act 1 of 1922, Section 10. ]
