Section 32 in THE ANDHRA PRADESH ANIMAL FEED (REGULATION OF MANUFACTURE, QUALITY CONTROL, SALE AND DISTRIBUTION) ACT, 2020
32. General provisions relating to penalty -
While adjudging the quantum of penalty, the Animal Feed Inspector or the Tribunal, as the case may be, shall have due regard to the following:-(a)The amount of gain or unfair advantage, wherever quantifiable, made as a result of the contravention;(b)The Amount of loss caused or likely to cause to any person as a result of the contravention;(c)The repetitive nature of the contravention;(d)Whether the contravention is without his knowledge; and(e)Any other relevant factor.
