(4)[] [ The original sub-Section (2) renumbered as sub-Section (4) by Act 1 of 1922, Section 8.] 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 [Electrical Inspector] [ Substituted by Act 32 of 1959, Section 2, for " Electric Inspector" .] and decided by him or, if the licensee or consumer so desires, determined by arbitration.
