Section 54 in The Chhattisgarh Motor Vehicles Rules, 1994
54. Intimation of transfer of ownership.
(1)Upon receipt of intimation regarding transfer of ownership in the Forms prescribed under Central Rules, the Registering Authority shall, after making such reasonable enquiry as he may deem fit for assessing the genuineness of the transfer of the vehicle and after making physical inspection of the vehicle, effect the transfer of ownership on the registration certificate.(2)Communication of transfer of ownership to the original Registering Authority and to the transferee under sub-section (7) of Section 50 of the Act shall be in Form C.G.M.V.R.-32 (GRTI).(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.
