Section 8 in The Maharashtra BPS Operational framework, 2007
8. The Eligible Persons shall comply with their RPS obligation. Each Eligible Person in shortfall of their minimum RPS Obligation shall pay penalty charges to the MEDA at the rate of Rs. 5.00/KWh of the shortfall in 2007-08, Rs. 6.00/KWh of the shortfall in 2008-09 and Rs. 7.00/KWh of the shortfall for 2009-10. During the first financial year of RPS implementation i.e. 2006-07, there shall not be any charge towards the shortfall. Further, it is clarified that, any penalty levied on distribution licensees towards shortfall in renewable energy procurement shall not be allowed as 'pass through' expenses in their Annual Revenue Requirement.
