Section 151(2) in The Orissa Motor Vehicles Rules, 1993
(2)The provisions of this rule shall not apply-(i)To any trailer having not more than two wheels and not exceeding 771 Kilograms in weight laden when used singly and not in a train with other trailers;(ii)To the trailing half of an articulated vehicle;(iii)To any trailer used solely for carrying water for the purpose of the drawing vehicle when used singly and not in a train with other trailers.(iv)To any agricultural or road-making or road-repairing or road-cleaning implement drawn by motor vehicle, or(v)To any closed trailer specially constructed for any purpose and specifically exempted from and/or all of the provisions of this rule by an order in writing made by the registering authority to the extent so exempted.
