Electricity Act, 2003
144. Factors to be
taken into account by adjudicating officer.-
While adjudicating
the quantum of penalty under section 29 or section 33 or section 43, 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.