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State of Punjab - Section

Section 166 in The Punjab Motor Vehicles Rules, 1989

166. Body and loading platform of goods carriage

. [Section 111] - (1) The body of every goods carriage including a trailer shall be so fastened to the frame of the vehicle and so constructed as to comply with such directions as may be issued by the State Transport Authority from time to time. The vehicle shall be capable of carrying the load for which it is used without danger or inconvenience to other road users so that the load can be securely packed within the body or platform.
(2)Every goods carriage with a trailer and tractor-trailer combination shall be fitted with an electric device so as to cause an alaram by working of a buzzer in the driver's cabin on account of failure of the towing mechanism and discoupling of the trailer.