Section 21J in The Forward Contracts (Regulation) Act, 1952
21J. Factors to be taken into account by adjudicating officer. —While adjudging the quantum of penalty under section 21-I, the adjudicating officer shall have due regard to the following factors, namely:—(a) the amount of disproportionate gain or unfair advantage, wherever quantifiable, made as a result of the default;
(b)the amount of loss caused to a client or group of clients as a result of the default;(c)the repetitive nature of the default.
