49. Change of residence or place of business.—
(1) 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 2[State, to any
registering authority in that State], 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.
3[(1A) The intimation under sub-section
(1) may be sent to the appropriate registering authority in
electronic form along with the electronic form of such documents, including proof of authentication in such
manner as may be prescribed by the Central Government.]
(2) 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 4[five hundred rupees] as may be prescribed under
sub-section
(4):
1. Ins. by Act 54 of 1994, s. 13 (w.e.f. 14-11-1994).
2. Subs. by Act 32 of 2019, s. 20, for “registering authority, to that other registering authority” (w.e.f. 1-9-2019).
3. Ins. by s. 20, ibid. (w.e.f. 1-9-2019).
4. Subs. by s. 20, ibid., for “one hundred rupees” (w.e.f. 1-9-2019).
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Provided that action under section 177 shall be taken against the owner where he fails to pay the said
amount.
(3) Where a person has paid the amount under sub-section
(2), no action shall be taken against him
under section 177.
(4) 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.
(5) 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.
(6) A registering authority other than the original registering authority making any such entry shall
communicate the altered address to the original registering authority.
(7) 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.
