Information Technology Act, 2000

47. Factors to be taken into account by the adjudicating officer. –

While adjudging the quantum of compensation under this Chapter, the adjudicating officer shall have due regard to the following factors, namely:-

(a) the amount of gain of unfair advantage, whenever quantifiable, made as a result of the default;

(b) the amount of loss caused to any person as a result of the default;

(c) the repetitive nature of the default.