Section 7(16) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(16)Following rules shall apply for Reactive Energy transactions in the State:(a)Amount payable (+) by Discom for Drawal when V<97%;(b)Amount receivable (-) by Discom for Injection when V<97%;(c)Amount payable (+) by Discom for Injection when V>103%;(d)Amount receivable (-) by Discom for Drawal when V>103%.
