Section 26(2) in The U.P. Electricity Reforms Act, 1999
(2)While making an order under this section, the Commission shall have regard to the following facts, namely :-(a)the extent to which the contravention referred to in sub-section (1) will affect the achievement of the objects and purposes of this Act;(b)the extent to which any person is likely to sustain loss or damage in consequence of anything which is likely to be done or omitted to be done in contravention of any of the terms and conditions of the licence, before an order can be made; and(c)any other remedy available in respect of the contravention referred to in sub-section (1).
