Section 51(3) in The Delhi Electricity Regulatory Commission Comprehensive (Conduct Of Business) Regulations, 2001
(3)While determining the quantum or extent of the fines and/or charges 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 amount of wrongful gain or unfair advantage derived as a result of the noncompliance or violation,(c)the amount of 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.
