(2) 3[ ] 4[ Where any difference or dispute 5[ which by or under this Act is required to be determined by an Electrical Inspector, has been referred to the Inspector] before notice as aforesaid has been given by the licensee, the licensee shall not exercise the powers conferred by this section until the Inspector has given his decision: 6[ Provided that the prohibition contained in this sub- section shall not apply in any case in which the licensee has made a request in writing to the consumer for a deposit with the 7[ Electrical Inspector] of the amount of the licensee' s charges or other sums in dispute or for the deposit of the licensee' s further charges for energy as they accrue, and the consumer has failed to comply with such request.]