Section 13 in The Gujarat Ownership Flats Act, 1973
13. Manager not to cut off, withhold, curtail or reduce essential supply or service.
(1)No person, who is a promoter, or who is in charge of management or connected with the management of a block or building or flats whether as member of a managing committee, director, secretary or otherwise, or is responsible for the maintenance thereof (hereinafter in this section referred to as "the manager"), shall, without just and sufficient cause, either by himself of through any person cut off, withhold or in any manner curtail or reduce, any essential supply or service enjoyed by the person who has taken a flat or by any person in occupation thereof through or under him) in respect of the flat taken, or agreed to be taken, by him.(2)The person who has taken or agreed to take the flat or the occupier may, if the manager has contravened the provisions of sub-section (1), make an application to the Court for a direction to restore such supply or service.(3)If the Court on enquiry finds the applicant or the person through or under whom he is in occupation has been in enjoyment of the essential supply or service, and that it was cut off or withheld or curtailed or reduced by the manager without just and sufficient cause, the Court shall make an order directing the manager to restore such supply or service before a date to be specified in the order.(4)The manager who fails to restore the supply or service before the date so specified shall for each day during which the default continues thereafter, be liable upon a further direction by the Court to that effect to fine which may extend to one hundred rupees.(5)Notwithstanding anything contained in any law for the time being in force-(a)in the City of Ahmedabad, the Court of Small Causes of Ahmedabad,(b)in any other area for which a Court of Small Causes is established under the Provincial Small Causes Court Act, 1887 (IX of 1887), such Court, and(c)elsewhere, the Court of the Civil Judge (Senior Division),shall have jurisdiction to decide any application made under sub-section (2) and no other Court shall have jurisdiction to entertain such application. No appeal shall lie from any order made on such application; but in the City of Ahmedabad, the Ahmedabad City Court established under the Ahmedabad City Court Act, 1961 (Gujarat XIX of 1961) and elsewhere the District Court may, for the purpose of satisfying itself that the order made was according to law, call for the case in which such order was made and the Court aforesaid or the Judge of the City Court or, as the case may be, the District Judge or any Judge to whom the case may be referred by the District Judge, shall pass such order with respect thereto as it or he thinks fit.(6)Any manager who contravenes the provisions of sub-section (I) shall, on conviction, be punished with imprisonment for a term which may extend to three months, or with fine, or with both.(7)The offence under sub-section (6) shall be cognizable and shall not be triable by any Court inferior to that of a Magistrate for the City of Ahmedabad or a Magistrate of the First Class.Explanation I. - In this section, essential supply or service includes the supply of water, electricity lights in passages and on stair-cases, and lifts and conservancy or sanitary service.Explanation II. - For the purposes of this section, withholding any essential supply or service shall include acts or omissions attributable to the manager on account of which the essential supply or service is cut off by the local authority or any other competent authority.
