Section 7(18) in Madhya Pradesh Electricity Balancing and Settlement Code, 2015
(18)The Reactive Energy Settlement shall be carried out as per following procedure:Nomenclature:RPC: Total of Regional Reactive Charges. and Inter State .Bilateral Reactive Charges payable (+)-/ receivable (-) by MP.SRCP: Total State Reactive Charges payable (+) by Discoms.SRCR: Total State Reactive Charges receivable (7) by DiSC . QMS.RRA: Reactive Reserve Amount.available in State Reactive Account (i.e. surplus balance amount after settlement of all earlier Reactive transactions)(a)Case-i, If Regional Reactive Charges is payable .(+). by Madhya Pradesh and (Regional Reactive Charges +, -State Reactive Charge Receivable) < 'State Reactive 'Charge Payable: Balance amount shall be kept as reserve (Reactive Reserve Amount) after paying out Regional Reactive Charges and State Reactive Charges Receivable;(b)Case-II: If Regional Reactive Charges' is payable (+) by MP and (Regional Reactive Charges State Reactive Charges Receivable) > State Reactive Charge Payable: Surplus amount, if any, available in reserve (RRA) shall be withdrawn to match (Regional Reactive Charge + State Reactive Charge Receivable) and State Reactive Charge Payable. If there is no reserve or if it is inadequate to meet the gap, State Reactive Charge Receivable and State Reactive charge Payable shall be reduced appropriately to match the total pay ables and total receivables;(c)Case-Ill: If Regional Reactive Charge is receivable (-) by MP and (Regional Reactive Charge + State Reactive Charge Payable) > State Reactive Charge Receivable: Balance amount shall be kept as reserve (RRA) after paying out SRCR;(d)Case-IV: If Regional Reactive Charges is receivable (-) by MP and (Regional Reactive Charges + State Reactive Charge Payable ) < State Reactive Charge Receivable: Surplus amount, if any, available in reserve (RRA) shall be withdrawn to match (Regional Reactive Charges + State Reactive Charge Payable) and State Reactive Charge Receivable. If there is no reserve or if it is inadequate to meet the gap, State Reactive Charge Receivable and State Reactive Charge Payable shall be reduced appropriately to match the total pay ables and total receivables;(e)Case-V: If State Reactive Charges are receivable by Discoms and no Regional Reactive Charges (RRC) are receivable and reserve (RRA) has no balance available then no Reactive Charges shall be payable to the Discoms.
