Section 13(1) in The Gujarat Ownership Flats Act, 1973
(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.
