Section 188(1) in The Chhattisgarh Motor Vehicles Rules, 1994
(1)No person shall drive offer or cause to be driven in any public place any motor vehicle to which a trailer is or trailers are attached unless there is exhibited on the back of the trailer or of the last trailer in train, as the case may be a distinguishing mark in the form set out in the dilagram contained in Fourth Schedule to these rules in restro-reflective red colour on white background.
