Section 181 in The Haryana Motor Vehicles Rules, 1993
181. Distinguishable 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 trailer is or trailers are attached unless there is exhibited on the back of the trailer of the last trailer in train, as the case may be, a distinguishing mark in the form set out in the diagram contained in the Fourth 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 180.
