Section 4 in Notifications under Motor Vehicles Act and Rules
4. The above relaxation is subjectto the condition that
(a)Theoperations of the trailers shall be done only sparingly.(b)Loadrestrictions on various roads stipulated by the Public Works Department/LocalAuthorities will be observed and permission of such authorities will beobtained every time the vehicle is put on the roads.(c)Theloaded vehicles will not be allowed to pass over the bridges on the roads inthis State and applicants will have to make their own arrangements to cross therivers/nallas as directed by the Public WorksDepartment.(d)The vehicles should display all danger flags and lights, preferably the vehicleshould be proceeded and followed by a vehicledisplaying prominently that a heavy load is passing.(e)Couplingof the trailers alongwith the width of the road shallnot be permitted.(f)Thetrailers shall be registered individually and not as a combination.(g)Themaximum speed of the trailers for movement on the road shall not exceed 10km/hour.
