27. Model conditions of supply .-(1) Without prejudice to the powers conferred by section 21 on the State Government in this behalf, the model conditions of supply contained in Annexure VI may, with such variations as the circumstances of each case require, be adopted by the licensee for the purpose of sub-section (2) of that section with the previous sanction of the State Government.
(2)[ The licensee shall always keep in his office an adequate number of printed copies of the sanctioned conditions of supply and shall, on demand, [sell such copies to any applicant at a price fixed, on cost basis, from time to time.]
