Section 34 in The Orissa Motor Vehicles Rules, 1993
34. Charges for delayed registration or renewal.
(1)If the owner of a vehicle fails to make an application for registration under Sub-section (1) or for renewal of certificate of registration under Sub-section (8) of section 41, within the period prescribed under Rules 47 and 52 respectively of the Central Motor Vehicles Rules, 1989, the registering authority may having regard to 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 of rupees twenty-five for the delay extending up to thirty days, rupees fifty for the delay for any period exceeding thirty days up to ninety days and rupees one hundred for the delay for any period exceeding ninety days.(2)If the owner of a vehicle fails to make an application as required under Sub-section (1) of section 47, within the period prescribed under Rule 54 of the Central Motor Vehicles Rule, 1989, the registering authority may having regard to the circumstances of the case required the owner to pay an amount of rupees twenty-five for the delay extending up to thirty days, rupees fifty for the delay for any period exceeding thirty days up to ninety days and rupees one hundred for the delay for any period exceeding ninety days.(3)If the owner of a vehicle fails to intimate as to change of residence or place of business to the concerned registering authority within the period specified in Sub-section (1) of section 49, the registering authority may, having regard to the circumstances of the cases require the owner to pay, in lieu of any action that may be taken against him under section 177, an amount of rupees twenty-five for the delay exceeding up to thirty days, rupees fifty for the delay for any period exceeding thirty days and up to ninety days and rupees one hundred for the delay for any period exceeding ninety days.(4)If the transferor or the transferee fails to report to the concerned registering authority the fact of transfer of ownership of the motor vehicle within the period specified in Clause (a) or Clause (b) of Sub-section (1) of section 50, the registering authority may, having regard to the circumstances of the case, require the transferor or the transferee, as the case may be, to pay in lieu of any action that may be taken against him under section 177, an amount of rupees twenty-five for the delay for any period extending up to thirty days, rupees fifty for the delay for any period exceeding thirty days and up to ninety days and rupees one hundred for the delay for any period exceeding ninety days.
