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The Food Safety and Standards Act, 2006 49. General provisions relating to penalty. – While adjudging the quantum of penalty under this Chapter, the Adjudicating Officer or the Tribunal, as the case may be, shall have due regard to the following:- 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 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.    |
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