Section 34(4) in The Orissa Motor Vehicles Rules, 1993
(4)If the transferor or the transferee fails to report to the concerned registering authority the fact of transfer of ownership of the motor vehicle within the period specified in Clause (a) or Clause (b) of Sub-section (1) of section 50, the registering authority may, having regard to the circumstances of the case, require the transferor or the transferee, as the case may be, to pay in lieu of any action that may be taken against him under section 177, an amount of rupees twenty-five for the delay for any period extending up to thirty days, rupees fifty for the delay for any period exceeding thirty days and up to ninety days and rupees one hundred for the delay for any period exceeding ninety days.
