Section 14 in The Maharashtra BPS Operational framework, 2007
14. As the settlement shall be done at the end of financial year and account for the same shall be closed by that time, there shall not be any physical transaction of electricity units i.e. only financial transaction would take place. Such RE units accessed through the "Certificate of fulfilment of financial settlement" shall be considered as procurement of RE units required to fulfil RPS obligation by the buyer to the extent of units settled by such settlement;
