Section 11 in The Maharashtra BPS Operational framework, 2007
11. To arrive at the penalty charges, at the end of each financial year, Form V shall be published on the MEDA official website based on the figures in Form I and shall be circulated to all "eligible persons" with a copy to the MERC. Penalty charges, as indicated in Form V, shall be deposited, by such eligible persons in the MEDA account within 15 working days from issue of Form V;
