Section 27 in Madhya Pradesh Electricity Supply Code, 2013
27. (a) This Agreement shall remain in force for a period of TWO years certain from the date of its commencement under clause 2 above. This period shall not be affected by anything stated hereinafter in this clause.
(b)After the period of two years mentioned in sub-clause (a) above, this Agreement shall unless terminated as hereinafter provided be deemed to continue upon the same terms and conditions from year to year provided that after the period of years stated in sub-clause (a) above the Agreement shall be terminable by either party giving at least one months' notice in writing (expiring at the end of any calendar month) before the termination of such period.(c)Upon the expiry of such a notice, this Agreement shall terminate without prejudice to the rights which may have accrued hereunder to either party.
