Section 34(2) in The Orissa Motor Vehicles Rules, 1993
(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.
