Section 40(3) in The West Bengal Housing Industry Regulation Act, 2017
(3)While adjudging the quantum of compensation or interest, as the case may be, 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;(d)such other factors which the Authority considers necessary to the case in furtherance of justice.
