Section 153 in The Orissa Motor Vehicles Rules, 1993
153. Distinguishing mark for trailers.
(1)No person shall drive or cause to drive, at any public place any motor vehicle to which a trailer is or trailers are attached, unless there is exhibited on the front of the principal vehicle and back of the trailer or at the last trailer in train, as the case may be, a distinguishing mark in the form set out in the diagram contained in the fourth schedule to these rules in white on a black background.(2)The mark shall be kept clean and unobstructed and shall be so fixed to the trailer that-(i)The author on the mark shall be vertical and easily distinguishable from the rear of the trailer;(ii)The mark shall be either on the centre or to the right hand side of the back of the trailer; and(iii)No part thereof shall be at a height exceeding one meter and twenty centimetres from the ground.(3)This rule shall not apply to the cases referred to in Sub-rule (2) of Rule 151.
