The Petroleum and Natural Gas Regulatory Board Act, 2006

27. Factors to be taken into account by the Board.-

The Board shall, while deciding a dispute under this Chapter, have due regard to the provisions of this Act and to the following factors, namely:-

a.   the amount of disproportionate gain made or unfair advantage derived, wherever quantifiable, as a result of the default;

b.   the amount of loss caused to an entity as a result of the default;

c.   the repetitive nature of the default.