Section 4(4) in The Karnataka Electricity (Taxation on Consumption or Sale) Act, 1959
(4)When any consumer fails or neglects to pay at the time and in the manner prescribed, the amount of electricity tax due from him, the licensee or, as the case may be, the person supplying energy [ xxx ] [Omitted by the Act 31 of 2013 w,e,f.05.03.2013], may without prejudice to the right of the State Government to recover the amount under section 7, after giving not less than seven clear days' notice in writing to such person, cut off supply of energy to such person; and he may, for that purpose, exercise the power conferred on a licensee by [sub-section (1) of section 56 of the Electricity Act, 2003 (Central Act 36 of 2003)] [Substituted by Act 31 of 2013 w.e.f 05.03.2013], for the recovery of any charge or sum due in respect of energy supplied by him.
