Section 188 in The West Bengal Motor Vehicles Rules, 1989
188. Provision as to trailers.
(1)No trailer other than the trailing half of the articulated vehicle shall be attached to a public service vehicle.(2)Save in the case of a trailer being used for the carriage of troops or police no person other than the attendant required by rule 310 of these rules 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 carrying goods.(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 countersignature, 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.
