(2)Where a consumer fails to comply with any direction given by the Inspector under sub-section (1), without prejudice to any other penalty to which the consumer may be liable, the Inspector may direct the company to discontinue the supply of gas to such consumer and the company shall discontinue the supply of gas to such consumer until such time as the company is directed by the Inspector to restore the same:Provided that the company shall not be bound to restore the supply of gas after it is so discontinued, until the consumer has paid to the company such reconnection charges as may be prescribed.
