- While adjudicating the quantum of penalties and fines to be imposed under this Act, the court shall have due regard to the following factors, namely:-(a)the amount of potential gain or unfair advantage, wherever quantifiable, made as a result of the offence;(b)the repetitive nature of the offence; and(c)the damage caused or danger posed to users of a highway or to other persons; and damage to any property or works comprising a highway.
