Section 65 in The West Bengal Motor Vehicles Rules, 1989
65. [ Fee for failure to submit application for registration of motor vehicles within prescribed or stipulated period. [Rule 65 substituted vide clause (10) of the Notification No. 2668-WT/3M-151/96 dated 4.5.1998 (w.e.f. 4.5.1998).]
- If the owner fails to submit an application for registration of motor vehicles within the prescribed period as stipulated under rule 47 of the Central Motor Vehicles Rules, 1989, or to submit an application for renewal of certificate of registration within the prescribed period as stipulated under rule 52 of the Central Motor Vehicles Rules, 1989, or to submit an application for assignment of new registration mark within the prescribed period as stipulated under rule 54 of the Central Motor Vehicles Rules or to submit an application for recording the change of residence or place of business within the prescribed period as stipulated under sub-section (1) of section 49 of the Act or submit an application for recording the transfer of ownership within the prescribed period as stipulated under clause (a) or clause (b) of sub-section (1) of section 50 of the Act, as the case may be, he shall pay the amount as specified in the Schedule A in addition to normal fees :Provided that the registration authority having jurisdiction shall have the power to condone the delay and to accept only a token amount of Re. 1 in very genuine and special cases having adequate bona fide justification on grounds to be recorded in writing.]
