Section 153(1) in The Orissa Motor Vehicles Rules, 1993
(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.
