(1)[] [The first proviso renumbered as sub-Clause (1) by Act 1 of 1922, Section 26][***] [The words "Provided, first, that" omitted by Act 1 of 1922, Section 26] Where the licensee charges by any method [approved by the State Government in accordance with section 23, sub-section (3), clause (c), of the Indian Electricity Act, 1910] [Substituted by Act 1 of 1922, Section 26, for "so approved by the Local Government"], any consumer who objects to that method may, by not less than one month's notice in writing, require the licensee to charge him, at the licensee's option, either by the actual amount of energy supplied to him or by the electrical quantity contained in the supply, and thereafter the licensee shall not, except with the consent of the consumer, charge him by another method.
