Section 310 in The West Bengal Motor Vehicles Rules, 1989
310. Attendants on trailers.
(1)When a trailer or trailers is/are being drawn by a motor vehicle, there shall be carried in the trailer or trailers of the drawing motor vehicle as the case may be, the following person, not being less than twenty years of age and competent to discharge their duties, -(a)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;(b)one person on every trailer competent to apply the brakes; and(c)one person placed at or near the rear of the last trailer in train 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 of the drawing motor vehicles.(2)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 on the last trailer in train in accordance with the provisions of clause (c) of sub-section (1).(3)If the trailer or trailers is/are being drawn by a locomotive, notwithstanding that the brakes of the trailer or trailers can be operated by the driver or some other person on the locomotive, there shall be not less than one person on each trailer and not less than two persons on the last trailer in train, one of whom shall be the person required by the provision of clause (c) of sub-section (1).(4)This rule shall not apply -(a)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;(b)to the trailing half of an articulated vehicle:(c)to any trailer used solely for carrying water for the purposes of the drawing vehicle when used singly and not in a train with other trailers;(d)to any agricultural or road making or road repairing or road-cleaning implement drawn by a motor vehicle;(e)to any trailer specially constructed or adapted for any purpose upon which an attendant cannot safely be carried; or(f)to any closed trailer specially constructed for any purpose and specifically exempted from any or all of the provisions of this rule by an order in writing made by the Registering Authority, to the extent so exempted.
