Section 26(26) in The Maharashtra Electricity Regulatory Commission (Distribution Open Access) Regulations, 2014
26.2Settlement of Energy at Drawal Point in respect of Open Access Consumer: Deviations between the schedule and the actual injection and/or drawal in respect of Open Access consumer shall be settled as under:26.2.1Over drawal :The over drawal by an Open Access consumer shall be settled at higher of the below two options:(i)The System Marginal Price (SMP) plus other Incidental charges (Net UI charges, additional UI) or any other intra-State ABT settlement charges as identified under the intra-State ABT mechanism operating in the State from time to time or,(ii)The Energy charge or Variable Charge of temporary tariff category, whichever is applicable, as identified in the Tariff schedule as determined by the Commission from time to time for the concerned Distribution Licensee.26.2.2Under drawal :In the event of under drawal the Open Access consumer will not be paid any charges by the Distribution Licensee:Provided that if any penal charges are levied under the inter-State UI mechanism this charge shall be recovered by the Distribution Licensee from the Open access consumer on a pro-rata basis.
