Section 5(3) in Bihar Electricity Regulatory Commission (Fees, Fines and Charges) Regulations, 2019
(3)While determining the quantum or extent of the Fines and/or Charges to be imposed, the Commission shall consider, amongst other relevant things, the following:(a)The nature and extent of non-compliance or violation;(b)The wrongful gain or unfair advantage derived as a result of the noncompliance or violation;(c)the loss or degree of harassment caused to any person(s) as a result of the non-compliance or violation; and(d)the repetitive nature of the non-compliance or violation
