21. Restrictions on licensees controlling or interfering with use of energy .-(1) A licensee shall not be entitled to prescribe any special form of appliance for utilising energy supplied by him, or, save as provided [in any conditions made under sub-section (2) or] [ Substituted by Act 32 of 1959, Section 13, for certain words.] by section 23, sub-section (2), or by section 26, sub-section (7), in any way to control or interfere with the use of such energy:
Provided that no person may adopt any form of appliance, or use the energy supplied to him, so as unduly or improperly to [interfere with-(a)the safety or efficient working of a licensee's electric supply-lines or other works; or(b)the supply of energy by the licensee to any other person.](2)[ [* * *] [Inserted by Act 1 of 1922, Section 8. ][A licensee may, with the previous sanction of the State Government, given after consulting [the State Electricity Board and also] [Inserted by Act 1 of 1922, Section 8. ][the local authority, where the licensee is not the local authority, make conditions not inconsistent with this Act or with his license or with any rules made under this Act, to regulate his relations with persons who are or intend to become consumers, and may, with the like sanction given after the like consultation, add to or alter or amend any such conditions; and any conditions made by a licensee without such sanction shall be null and void:Provided that any such conditions made before the 23rd day of January, 1922 shall, if sanctioned by the State Government on application made by the licensee before such date as the State Government may, by general or special order, fix in this behalf, be deemed to have been made in accordance with the provisions of this sub-section.(3)The State Government may, after the like consultation, [add any new condition or cancel or amend] [Inserted by Act 1 of 1922, Section 8. ][any condition or part of a condition previously sanctioned under sub-section (2) after giving to the licensee not less than one month's notice in writing of its intention so to do.] [Inserted by Act 1 of 1922, Section 8. ][Substituted by Act 32 of 1959, Section 14, for " interfere with the supply by the licensee of energy to any other person" . ](4)[] [ The original sub-Section (2) renumbered as sub-Section (4) by Act 1 of 1922, Section 8.] Where any difference or dispute arises as to whether a licensee has prescribed any appliance or controlled or interfered with the use of energy in contravention of sub-section (1), the matter shall be either referred to an [Electrical Inspector] [ Substituted by Act 32 of 1959, Section 2, for " Electric Inspector" .] and decided by him or, if the licensee or consumer so desires, determined by arbitration.
