Section 32(4) in Kerala Real Estate (Regulation and Development) Act, 2015
(4)While adjudging the quantum of compensation or interest, as the case may be, under sections 12, 14 and 17 of the Authority 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 as a result of the default;(c)the repetitive nature -of the default.
