Section 53 in The Chhattisgarh Motor Vehicles Rules, 1994
53. Change of address.
(1)Upon receipt of application for change of address, the Registering Authority shall record the change of the address in the Motor Vehicle Registration Register and in the Register of Demand and collection of motor vehicle tax and also record the change of address in the certificate of registration.(2)In case the new address is located in the jurisdiction of the Registering Authority other than the original Registering Authority the certificate shall be made to the Registering Authority under whose jurisdiction the new address is located alongwith the certificate of registration.(3)The other Registering Authority shall record the change of address in the certificate of registration and shall intimate the original Registering Authority who will correct the Motor Vehicle Registration Register and the Register of Demand and Collection of Motor Vehicle Tax.(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.
