Section 34(3) in The Orissa Motor Vehicles Rules, 1993
(3)If the owner of a vehicle fails to intimate as to change of residence or place of business to the concerned registering authority within the period specified in Sub-section (1) of section 49, the registering authority may, having regard to the circumstances of the cases require the owner 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 exceeding 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.
