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State of Haryana - Section
Section 51 in The Haryana Motor Vehicles Rules, 1993
51. Delay in intimation of change in residence or place or business.
[Sections 49(4) and 65(2)(k)]. - (1) If the owner of a motor vehicle fails to comply with the provisions of sub-section (1) of Section 49, the registering authority may require him to pay the following amount, namely :-| (a) | for delay exceeding thirty days but not exceeding threemonths. | Rupees 10 |
| (b) | for delay exceeding three months but not exceeding six months. | Rupees 20 |
| (c) | for delay exceeding six months but not exceeding nine months. | Rupees 40 |
| (d) | for delay exceeding nine months but not exceeding twelvemonths. | Rupees 60 |
| (e) | for delay exceeding one year but not exceeding two years. | Rupees 80 |
| (f) | for delay exceeding two years. | Rupees 100 |