Section 5(3) in The U.P. Electricity Regulatory Commission (Fees and Fines) Regulations, 2010
(3)While determining the quantum or extent of the fines 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 non-compliance or violation;(c)The loss or degree of harassment caused to any person(s) as a result of the non-compliance or violation;(d)The repetitive nature of the non-compliance or violation.
