(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" . ]
