Section 56(6) in The Chhattisgarh Motor Vehicles Rules, 1994
(6)Where the owner applies for re-registration of a vehicle after expiry of the time so fixed under sub-rule (2), the Registering Authority may, require the owner to pay composition fee under Section 200 of the Act in lieu of any action that may be taken against him under sub-rules (4) and (5) and also deposit the registration fee under Rule 81 of the Central Motor Vehicles Rules, 1989, and then reassign the number.]
