Section 219 in The Bihar Motor Vehicles Rules, 1992
219. Attendants on trailers.
(1)When a trailer is or trailers are being drawn by a motor vehicle, there shall be carried in the trailer or trailers or on the drawing motor vehicle, as the case may be, the following person, not being less than twenty years of age and competent to discharge their duties, that is to any:-(a)if the brakes of the trailer or trailers cannot by the driver of the drawing motor vehicle or by some other persons carried on that vehicle:-(i)one person on every trailer competent to apply the brakes, and(ii)one person placed at or near the rear of the last trailer in train in such a position as to be able to have a clear view of the road in rear of the trailer, to signal to the drivers of overtaking vehicles and to communicate with the driver of the drawing motor vehicle,(b)if the brakes of the trailer can be operated by the driver of the drawing motor vehicle or by some other person carried on that vehicle, such other person in addition to the driver shall be carried on that vehicle and one person on the last trailer in train in accordance with the provisions of sub-clause (ii) of clause (a),(c)if the trailer is or trailers are being drawn by a locomotive, notwithstanding the brakes of the trailer or trailers can be operated by the driver of some other person on the locomotive, not less than one person on such trailer and not less than two persons on the last trailer in train, one of whom shall be the person required by the provisions of sub-clause (ii) of clause (a).(2)This, rule shall not apply-(a)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,(b)to the trailing half on an articulated vehicle,(c)to any trailer used solely for carrying water for the purposes of the drawing vehicle, when used singly and not in a train with other trailers,(d)to any agricultural or road-making or road repairing or road-cleaning implement drawn by a motor vehicle,(e)to any closed trailer specially constructed for any purpose and specifically exempted from any or all of the provisions of this rule by an order in writing made by the authority, to the extent so exempted,(f)to any trailer specially constructed or adopted from any purpose upon which an attendant cannot safely be carried.
