Section 82 in The Orissa Motor Vehicles Rules, 1993
82. Provision as to trailers.
(1)No trailer other than the trailing half of an articulated vehicle shall be attached to a public service vehicle.(2)No person other than the attendant or attendants as provided in Rule 151 shall be carried on a trailer.(3)Subject to the provisions of Sub-rule (4) all the provisions of these rules relating to a goods carriage permit shall apply to any trailer used for the purpose of a goods carriage.(4)A State Transport Authority or a Regional Transport Authority granting or countersigning a goods carriage permit may require, as a condition of the permit or of the counter-signature, as the case may be, that no trailer or that not more than one trailer or that no trailer of a specified description shall be attached to any transport vehicle covered by the permit.
