AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

The Energy Conservation Act, 2001

28. Factors to be taken into account by adjudicating officer.-

While adjudicating the quantum of penalty under section 26, 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.



Energy Conservation Act, 2001 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys