(3)Where any agreement by a licensee, whether made before or after the commencement of the Indian Electricity (Amendment) Act, 1959 (32 of 1959), for the supply of energy with any establishment referred to in sub-section (1) expires, the licensee shall continue to supply energy to such establishment on the same terms and conditions as are specified in the agreement until he receives a notice in writing from the establishment requiring him to discontinue the supply.
