Section 180(2) in The Haryana Motor Vehicles Rules, 1993
(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 of 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 trailer;(d)to any agricultural or road making or road repairing or road cleansing implement drawn by a motor vehicle;(e)to any trailer specially constructed or adapted for any purposes upon which an attendant cannot safely be carried; or(f)to any close 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 Registering Authority to the extent so exempted.
