Section 189 in The Punjab Motor Vehicles Rules, 1989
189. Distinguishing mark for trailers
. [Sections 65(2)(g) and 138(2)(i)] - (1) No person shall drive or offer or cause to be driven in any public place any motor vehicle to which a trailer is or trailers are attached unless there is exhibited on the back of the trailer or of the last trailer in train, as the case may be, a distinguishing mark in the form set in the diagram contained in the Third Schedule to these rules in white colour on a black ground.(2)The mark shall be kept clear and unobscured and shall be so fixed to the trailer that,-(a)the letter on the mark is vertical and easily distinguishable from the rear of the trailer;(b)the mark is either on the centre or to the right hand side of the back of the trailer; and(c)no part thereof is at a height exceeding 1.2 metres from the ground.(3)This rule shall not apply to the cases referred to in clauses (a), (b), (c), (d) and (e) of sub-rule (2) of rule 188.
