Section 257(4) in The West Bengal Motor Vehicles Rules, 1989
(4)Sub-rule (1) hereof shall not apply to -(i)any land implement drawn by a motor vehicle;(ii)any trailer designed for use and used by a local authority for street cleansing which does not carry any load other than its necessary gear and equipment; and(iii)any disabled vehicles which is being drawn by a motor vehicle in consequence of the disablement.
