Section 257 in The West Bengal Motor Vehicles Rules, 1989
257. Overall length.
(1)The overall length of a trailer (excluding any draw-bar) shall not exceed 671 centimetres.(2)This rule shall not apply to -(i)a trailer constructed and normally used for the conveyance of indivisible loads of abnormal length;(ii)any agricultural or road making implement;(iii)the trailing part of an articulated vehicle;(iv)any incompletely assembled or otherwise disabled motor vehicle which is being drawn by a motor vehicle in consequence of the disablement.(3)Brakes. - Subject to the provisions of rule 97 of the Central Motor Vehicles Rules, 1989, and save as provided in sub-rule (2), every trailer exceeding 499 kilograms in weight laden shall have an efficient braking system, the brakes being capable of application instantly when it is drawn, -(i)in the case of a trailer having not more than two axles, to at least all the wheels of one axle; or(ii)in the case of a trailer having more than two axles, to at least all the wheels of two axles.(4)Sub-rule (1) hereof shall not apply to -(i)any land implement drawn by a motor vehicle;(ii)any trailer designed for use and used by a local authority for street cleansing which does not carry any load other than its necessary gear and equipment; and(iii)any disabled vehicles which is being drawn by a motor vehicle in consequence of the disablement.
