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State of Chattisgarh - Section

Section 188 in The Chhattisgarh Motor Vehicles Rules, 1994

188. Distinguishing Mark for Trailers.

(1)No person shall drive 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 out in the dilagram contained in Fourth Schedule to these rules in restro-reflective red colour on white background.
(2)The mark shall be kept clean and visible and shall be so fixed to the trailer that-
(i)the letter on the mark is vertical and easily distinguishable from the rear of the trailer.
(ii)the mark is either on the centre or to the right hand side of the rear of trailer; and
(iii)no part thereof is at a height exceeding one hundred and twenty centimetres from the ground.