Section 216(1) in The Bihar Motor Vehicles Rules, 1992
(1)No vehicle, other than a mechanically disabled or incompletely assembled as motor vehicle a registered trailer or a side car, shall be drawn or towed by any motor vehicle.(b)No motor vehicle shall be drawn by any other motor vehicle unless there is in the driver's seat of the motor 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 cranes or other device on the vehicle or attached to the vehicle which is drawing or towing it.(c)When a motor vehicle is being towed by another motor vehicle, the clear distance between the rear or the front vehicle and the front of the rear vehicle shall at no time exceed 457 centimetres. Steps shall be taken to render the tow rope or chain easily distinguishable by other users of the road, there shall be clearly displayed on the rear of the vehicle being towed in black letters not less than 8 centimeters high and on a white ground the words 'ON TOW':Provided that no person shall be liable to be convicted for the contravention of this sub-rule for failure to display the words 'ON TOW' if the motor vehicle which is towing the other is not a motor vehicle adopted and ordinarily used for the purpose and so long as the vehicle is being towed between the place of the breakdown and the nearest place on the route at which the necessary materials can be obtained.(d)No motor vehicle when towing another vehicle, other than a trailer or sidecar, shall be driven at a speed exceeding 24 kilometers per hour.(e)No motor vehicle shall tow cyclist or motor cyclist and no cyclist or motor cyclist shall allow himself to be towed by a cyclist.
