Section 2(c) in The Central Motor Vehicles Rules, 1989
(c)"agricultural trailer" means a trailer generally left uncovered with single/double axle construction which is coupled to an agricultural tractor by means of two hooks and predominantly used for transporting agricultural materials;](ca)[ "combine harvester" means an agricultural equipment vehicle, self propelled or agricultural tractor powered type (either coupled to the trailer for header assembly or any other attachment of the machine) designed to perform more than one of the following tasks namely:- [Inserted by Notification No. G.S.R. 212 (E) dated 20.3.2015 (w.e.f. 1.4.2015)](i)picking, harvesting, threshing, separating, cleaning, chopping, collecting and unloading crop or agricultural produce, such as grain, sugarcane, cotton, fodder, straw or stalk, while moving through the standing crop or agricultural produce;(ii)arrangement of bagging with a pick-up attachment to use it for handling crop that has been swathed.
