Section 161 in The Orissa Motor Vehicles Rules, 1993
161. Towing.
(1)No vehicle, other than a mechanically disabled or incompletely assembled motor vehicle, a registered trailer or a side car, shall be drawn or towed by any motor vehicle.(2)No motor vehicle shall be drawn or towed by any other motor vehicle unless there is, in the driver's seat of the motor vehicle being drawn or towed a person holding a licence authorising him to drive the vehicle or unless the steering wheels of the motor vehicle being towed are firmly and securely supported clear of the road surface by some crane or other device on the vehicle which is drawing or towing it.(3)No motor vehicle, when towing another vehicle other than a trailer or side-car, shall be driven at a speed exceeding 24 Kilometres per hour.
