Section 4(3) in The Gujarat Electricity Duty Act, 1958
(3)[Where any consumer] [These words were substituted for the words 'Where any person' by Gujarat 20 of 1968, Section 4(1) (i).] fails or neglects to pay, at the time and in the manner prescribed, the amount of electricity duty due from him, the licensee, or as the case may be, the person supplying energy free of charge, may, without prejudice to the right of the State Government to recover the amount [under section 8, deduct such amount of electricity duty from the amount, if any, deposited by the consumer with the licensee or such person or] [These words and figures were substituted for the words and figure 'under section 7, and' by Gujarat 20 of 1968, Section 4(1) (ii).] after giving not less than seven clear days' notice in writing to [such consumer] [These words were substituted for the words 'such persons', by Gujarat 20 of 1968, Section 4(1) (iii).], cut off the supply of energy to [such consumer] [These words were substituted for the words 'such persons', by Gujarat 20 of 1968, Section 4(1) (iii).]; and he may, for that purpose, exercise the power conferred on licensee by sub-section (1) of section 24 of the Indian Electricity Act, 1910 (IX of 1910), for recovery of any charge or sum due in respect of energy supplied by him.
