Section 55(4) in The Chhattisgarh Motor Vehicles Rules, 1994
(4)For the purpose of sub-section (5) of Section 47 of the Act and having regard to the period of delay in applying for the assignment of a new registration mark as required by sub-section (1) of Section 47, the Registering authority may require the owner to pay, in lieu of any action that may be taken against him 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.
