Section 22(7) in The Orissa Motor Vehicles Rules, 1993
(7)If the owner or the person in control of the vehicle fails to make application under Sub-rule (6) he shall be liable to pay a penalty of [rupees one hundred] [Substituted vide Orissa Gazette Extraordinary No. 136 Dated 28.1.2003-Notification SRO No. 29/ 2003 dated 24.1.2003.] in addition to the fees prescribed for the renewal of the fitness certificate and inspection of motor vehicles.Provided that the delay in making the application may be condoned by the registering authority if he is satisfied that the owner or the person in control of the vehicle was prevented by sufficient cause for such delay.
