(2)Where any difference or dispute arises as to whether any person is or is not engaging, or about to engage, in the business of supplying energy [to the public] [ Inserted by Act 32 of 1959, Section 20.] within the meaning of sub-section (1), the matter shall be referred to the [State Government] [ Substituted by A.O. 1950, for " Provincial Government" .], and the decision of the State Government thereon shall be final.
