Facebook can face fines up to $125 million if it fails to stop collecting data on users by using unauthorized means

The Brussels Court of First Instance on Friday, cautioned popular social networking site Facebook to stop collecting data on users or face fines up to 100 million euros ($125 million). In a suit brought by the Belgian Privacy Commission, the Court observed that Facebook had broken privacy laws by tracking people on third-party sites and by informing the users insufficiently about gathering information about the users,
The Court also ruled that Facebook must delete all data it had gathered illegally on Belgian citizens, including people who were not Facebook users themselves.
[Source Reuters]