Section 7 in The Maharashtra BPS Operational framework, 2007
7. Each "Eligible Person" shall meet its 'RPS obligation' by way of,-
(i)its own RE generation and procurement within the State of Maharashtra and/or;(ii)procurement from RE developers within the State of Maharashtra and/or;(iii)purchase from other eligible persons including Licensee, in case such other person or Licensee has surplus electricity from RE sources available, in excess of its 'RPS Percentage';
