Section 104 in The Jammu and Kashmir Electricity Act, 2010
104. Factors to be taken into account by adjudicating officer.
- While adjudicating the quantum of penalty under section 28 or section 37, 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 repetitive nature of the default.
