Section 61(2) in The Punjab State Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(2)While determining the quantum of fines or charges, the Commission shall, amongst others, consider the following factors :(a)the nature and extent of non-compliance or violation,(b)wrongful gain or unfair advantage derived as a result of the non-compliance or violation,(c)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.
