Section 27 in The Petroleum And Natural Gas Regulatory Board Act, 2006
27. Factors to be taken into account by the Board .-The Board shall, while deciding a dispute under this Chapter, have due regard to the provisions of this Act and to the following factors, namely:-
(a)the amount of disproportionate gain made or unfair advantage derived, wherever quantifiable, as a result of the default;(b)the amount of loss caused to an entity as a result of the default;(c)the repetitive nature of the default.
