Section 53(4) in The Chhattisgarh Motor Vehicles Rules, 1994
(4)For the purposes of sub-section (2) of Section 49 and having regard to the period of delay in intimating the change in the place of residence or place of business or both as recorded in the certificate of registration the Registering Authority, may, on considering the circumstances of the case 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.
