Section 97(2) in The Central Motor Vehicles Rules, 1989
(2)The provision of sub-rule (1) 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 or by the fire service for fire fighting,which does not carry any load other than its necessary gear and equipment;(iii)any disabled vehicle which is being drawn by a motor vehicle in consequence of its disablement.
