Section 151 in The Orissa Motor Vehicles Rules, 1993
151. Attendants on trailer.
(1)Where a trailer is or trailers are being drawn by a motor vehicle, there shall be carried in the trailer or trailers or on the drawing motor vehicle, as the case may be, the following persons above the age of twenty years capable of discharging the following duties;(i)if the brakes of the trailer or trailers cannot be operated by the driver of the drawing motor vehicle or by some other person carried on that vehicle-(a)one person on every trailer capable of applying the brakes; and(b)one person placed at or rear of the last trailer in such a position, as to be able to have a clear view of the road in rear of the trailer, to signal to the drivers of overtaking vehicles and to communicate with the driver drawing motor vehicle;(ii)if the brakes of the trailer can be operated by the driver of the drawing motor vehicle or by some other person carried on that vehicle, such other person in addition to the driver shall be carried on that vehicle and one person in the last trailer in train in accordance with the provisions of Sub-clause (b) of Clause (i);(iii)if the trailer is or trailers are being drawn by tractor the unladen weight of which exceeds 7,250 Kilograms, notwithstanding that the brakes of the trailer or trailers can be operated by the driver or some other person on the tractor, not less than one person on each trailer or not less than two persons on the last trailer in train one of whom shall be the person as described under the provisions of Sub-clause (b) of Clause (i).(2)The provisions of this rule shall not apply-(i)To any trailer having not more than two wheels and not exceeding 771 Kilograms in weight laden when used singly and not in a train with other trailers;(ii)To the trailing half of an articulated vehicle;(iii)To any trailer used solely for carrying water for the purpose of the drawing vehicle when used singly and not in a train with other trailers.(iv)To any agricultural or road-making or road-repairing or road-cleaning implement drawn by motor vehicle, or(v)To any closed trailer specially constructed for any purpose and specifically exempted from and/or all of the provisions of this rule by an order in writing made by the registering authority to the extent so exempted.
