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State of Punjab - Section
Section 47 in The Punjab Motor Vehicles Rules, 1989
47. Fee for late registration, assignment of registration mark and transfer of ownership
. [Section 65(2)(k)] - The owner of a motor vehicle shall, if be fails to make an application under sub-section (13) of section 41, sub-section (1) of section 47 or sub-section (5) of section 50 within the period specified in rule 54 of the Central rules, be liable to pay the following amount in addition to the fee specified for registration, assignment of registration mark or transfer of ownership of vehicles under rule 81 of the Central Rules if the same has not already been paid namely :-| For vehicles other than transport vehicle | For transport vehicle | |
| (in Rupees) | (in Rupees) | |
| (i) for delay not exceeding three months | Ten | Twenty |
| (ii) for delay exceeding three months but not exceeding sixmonths | Twenty | Forty |
| (iii) for delay exceeding six months but not exceeding twelvemonths | Thirty | Sixty-five |
| (iv) for delay exceeding one year but not exceeding two years | Forty | Eighty |
| (v) for delay exceeding two years | Fifty | One hundred. |