Section 26(2) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
(2)The surplus energy after set off with Open Access Consumer's consumption in the same 15 minutes time block shall purchased by the Distribution Licensee at the approved Average Power Purchase Cost of the Distribution Licensee by the Commission for respective year :Provided that the Distribution Licensee would be able to meet its Renewable Purchase Obligations through purchase of such surplus energy.Explanation. - for the purpose of these Regulations, 'Average Power Purchase Cost' means the weighted average price at which the Distribution Licensee has purchased the electricity including cost of self generation, if any, approved by the Commission in the Tariff Order or Truing Up Order or any other general or specific Order. In case of absence of any such Order, last approved 'Average Power Purchase Cost' shall be used for settlement purpose.
