Section 187 in The M.P. Motor Vehicles Rules, 1994
187. The use of Trailers with motor vehicles.
(1)No trailer other than the trailing half of an articulated vehicle shall be attached to a public service vehicle.(2)No motor vehicle which exceeds nine hundred and twenty centimetres in length shall draw a trailer :Provided that this sub-rule shall not apply to any motor vehicle being towed in consequence of disablement.(3)No invalid carriage shall draw a trailer.(4)A motor cycle with two wheels and a side car shall not draw a trailer.(5)A motor cycle with two wheels without a side car shall not draw a trailer unless combination complies with the following requirements :(i)the connection of the trailer with the motor cycle shall be made within the wheel base of the motor cycle;(ii)the motor cycle can rotate free about the vertical axis which lies between connection with the trailer and the centre of the rear wheel;(iii)the motor cycle remains always in a vertical plane without the rider having to balance it;(iv)the trailer has automatic over running brakes;(v)the unladen weight and the laden weight of the trailer does not exceed ninety kilograms and one hundred eighty kilograms respectively;(vi)the overall length, width and height of the trailer does not exceed one hundred and twenty centimetres;(vii)the track of the two wheels of the trailer does not exceed 70 percent of its overall width.(6)No motor cycle other than a motor cycle referred to in sub-rule (5) shall draw a trailer exceeding two hundred and twenty-five kilograms in weight unladen or one hundred and fifty centimetres in overall width.(7)No tractor shall draw more than three trailers :Provided that no tractor shall draw on a public road-(i)a trailer exceeding five hundred kilograms in weight unladen and fitted with solid steel wheels less than sixty centimetres in diameter;or(ii)a disc harrow without trolley wheel used as trailing implements behind a tractor.(8)No other goods vehicle shall draw more than one trailer.(9)The sum total of the length of any vehicle and its attached trailer or trailers shall not exceed twenty-three metres.(10)The provisions of sub-rules (1) to (9) shall not apply to any motor vehicle exempted from the operation of these rules by the State Government.
