Section 257(2) in The West Bengal Motor Vehicles Rules, 1989
(2)This rule shall not apply to -(i)a trailer constructed and normally used for the conveyance of indivisible loads of abnormal length;(ii)any agricultural or road making implement;(iii)the trailing part of an articulated vehicle;(iv)any incompletely assembled or otherwise disabled motor vehicle which is being drawn by a motor vehicle in consequence of the disablement.
