- [(1) Where the ownership of any motor vehicle registered under this Chapter is transferred:-(a)[ the transferor shall-(i)within fourteen days of the transfer, report the fact of transfer to the registering authority within whose jurisdiction the transfer is to be effected and shall simultaneously send a copy of the said report to the transferee;(A)a no objection certificate obtained under section 29A; or(B)in a case where no such certificate has been obtained,-(I)a receipt obtained under sub-section (2) of section 29A; or(II)a postal acknowledgement received by the transferor if he has sent an application in this behalf by registered post acknowledgement due to the registering authority referred to in section 29A,(ii)within forty-five days of the transfer, forward to the registering authority referred to in sub-clause (i)-together with a declaration that he has not received any communication from such authority refusing to grant such certificate or requiring him to comply with any direction subject to which such certificate may be granted;(b)the transferee shall, within thirty days of the transfer, report the transfer to the registering authority within whose jurisdiction he resides, and shall forward the certificate of registration to that registering authority together with the prescribed fee and a copy of the report received by him from the transferor in order that particulars of the transfer of ownership may be entered in the certificate of registration].(1A)[ If the transferor or the transferee fails to report to the registering authority the fact of transfer within the period specified in clause (a) or clause (b) of sub-section (1), the registering authority may, having regard to the circumstances of the case, require the transferor or, as the case may be, the transferee, to pay, in lieu of any action that may be taken against the transferor or the transferee under section 112, such amount not exceeding one hundred rupees as may be prescribed under sub-section (1C):Provided that action under section 112 shall be initiated against the transferor or the transferee, where the transferor or, as the case may be, the transferee fails to pay the said amount.(1B)Where a person has paid the amount under subsection (1A), no action shall be taken against him under section 112.(1C)For the purposes of sub-section (1A), a State Government may prescribe different amounts having regard to the period of delay on the part of the transferor or the transferee in reporting the fact of transfer of ownership of the motor vehicle] [Inserted by the Motor Vehicles (Amendment) Act, 1978 (47 of 1978)].(2)A registering authority other than the original registering authority making any such entry shall communicate the transfer of ownership to the original registering authority.] [Substituted by Act 100 of 1956, section 27, for the original sub-section (w.e.f 16-2-1957).]
