Section 62(3) in Himachal Pradesh Electricity Regulatory Commission (Conduct of Business) Regulations, 2005
(3)While determining the quantum or extent of the fines, penalties 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 or contra loss or disadvantage caused to any person(s), including the Commission, as a result of the non-compliance or violation;(c)the amount of loss or degree of harassment caused to any person(s) , including the Commission, or harmful effect on the efficient, economical and competitive performance of the electricity industry as a result of the non-compliance or violation; and(d)the nature and extent of harm or impairment caused to the objects and purposes of the Act as a result of non-compliance or violation;(e)motive for non-compliance or violation; and(f)the repetitive nature of the non-compliance or violation.
