Section 47 in The Chhattisgarh Motor Vehicles Rules, 1994
47. Delay in making application for Registration and Renewal thereof.
- If the owner fails to make an application under sub- section (1) or sub-section (8) of Section 41 within the prescribed period, the Registering Authority may on considering the circumstances of the case require the owner to pay, in lieu of any action as 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 the delay exceeds thirty days.
