Section 54(3) in The Chhattisgarh Motor Vehicles Rules, 1994
(3)For the purposes of sub-section (3) of Section 50 having regard to the period of delay on the part of the transferor or the transferee or the other person referred to in sub-section (2) of the said section in reporting the fact of transfer of ownership of motor vehicle, the Registering Authority may on considering the circumstances of the case, require the transferor or the transferee or the other person, as the case may be, to pay, in lieu of any action that may be taken under Section 177, an amount as follows :-(a)Rs. 50/- if the delay does not exceed thirty days; or(b)Rs. 100/- if delay exceeds thirty days.
