Section 13 in The Maharashtra BPS Operational framework, 2007
13. The Eligible Person who is in shortfall of meeting minimum RPS percentage requirement (herein referred to as the buyer) may approach the Eligible Persons having excess of the minimum RPS percentage requirement (herein referred to as the seller). The surplus RE units available with the seller may be assessed by the buyer for meeting the shortfall of RE units by notionally buying these surplus RE units at mutually agreed rate. The seller would issue "Certificate of fulfilment of financial settlement" as per Form VI in the Annexure;
