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State of Punjab - Section
Section 51 in The Punjab Motor Vehicles Rules, 1989
51. Delay in intimation of change in residence or place of 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 Ten |
| (b) for delay exceeding three months but not exceeding sixmonths | Rupees Twenty |
| (c) for delay exceeding six months but not exceeding ninemonths | Rupees Forty |
| (d) for delay exceeding nine months but not exceeding twelvemonths | Rupees Sixty |
| (e) for delay exceeding one year but not exceeding two years | Rupees Eighty |
| (f) for delay exceeding two years | Rupees one Hundred |