Section 64 in The Dadra and Nagar Haveli Excise Regulation, 2012
64. General provisions relating to determination of penalty. - While adjudging the quantum of penalty under this Chapter, Court or the Adjudicating Officer, as the case may be, shall have due regard to the following, namely :-
(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 the Union territory Administration or 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.
