The Motor Vehicles Act, 1988
49. Change of
residence or place of business.
- If the owner
of a motor vehicle ceases to reside or have his place of business at the
address recorded in the certificate of registration of the vehicle, he shall,
within thirty days of any such change of address, intimate in such
form accompanied by such documents as may be prescribed by the
Central Government, his new address, to the registering authority by
which the certificate of registration was issued, or, if
the new address is within the jurisdiction of another
registering authority, to that other registering authority, and
shall at the same time forward the certificate of
registration to the registering authority or, as the case may be,
to the other registering authority in order that the new address may be entered
therein.
- If the
owner of a motor vehicle fails to intimate his new address to the concerned
registering authority within the period specified in sub-section (1), 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 such amount not exceeding one hundred rupees as may
be prescribed under sub-section (4):
Provided that
action under section 177 shall be taken against the owner where he fails to pay
the said amount.
- Where a person
has paid the amount under sub-section (2), no action shall be taken against him
under section 177.
- For the
purposes of sub-section (2), a State Government may prescribe different amounts
having regard to the period of delay in intimating his new address.
- On
receipt of intimation under sub-section (1),
the registering authority may, after making such verification
as it may think fit, cause the new address to be entered in the
certificate of registration.
- A registering
authority other than the original registering authority making any such entry
shall communicate the altered address to the original registering authority.
- Nothing
in sub-section (1) shall apply where the change of the address
recorded in the certificate of registration is due to a temporary
absence not intended to exceed six months in duration or
where the motor vehicle is neither used nor removed from the address
recorded in the certificate of registration.
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