Section 17(3) in The Tamil Nadu Electricity Supply Code, 2004
(3)The licensee may require the consumer, who, at any time during the currency of the agreement, intends to sell or otherwise dispose of or lease out in whole or in part of the premises or business to which supply is given or has been contracted for, to give three months' notice of his intention to the [designated authority of the distribution licensee] [Substituted for the expression 'Engineer of the Licensee' as per Commission's Notification No.TNERC/SC/7-4 dated 25.5.2007 (w.e.f. 13.6.2007).] and clear all dues upto the date of sale / disposal / lease. In the case of such notice, the agreement in so far as the consumer is concerned, will cease to operate with effect from the date specified in such notice, but without prejudice to any claim or right which may have accrued to the parties thereunder.
