Section 97 in The Central Motor Vehicles Rules, 1989
97. Brakes for trailers.
(1)[[Every trailer including modular hydraulic trailer] [Substituted by GSR 933(E), dated 28.10.1989 (w.e.f. 28.10.1989).], other than a tractor-drawn trailer, having five hundred kilogrammes and more of weight] shall have an efficient braking system which are capable of being applied when it is being drawn,(i)in the case of trailer having not more than two axles, to at least all the wheels of one axle; or(ii)in the case of a trailer having more than two axles, to at least all the wheels of two axles:Provided that the braking system shall be so constructed that it is not rendered ineffective by the non-rotation of the engine of the drawing vehicle.(2)The provision of sub-rule (1) shall not apply to,(i)any land implement drawn by a motor vehicle;(ii)any trailer designed for use and used by a local authority for street cleansing or by the fire service for fire fighting,which does not carry any load other than its necessary gear and equipment;(iii)any disabled vehicle which is being drawn by a motor vehicle in consequence of its disablement.(3)[ [***] [Omitted by Notification No. GSR 1464(E), dated 27.11.2017 (w.e.f. 2.6.1989). ][Provided that every agricultural trailer manufactured on or after the 1st February, 2016 shall meet the following requirements for compliance to agricultural trailer brake system as per AIS:043-2005 specification, as amended from time to time, namely:-(a)fitment of the hydraulic braking system or inertia over-run braking system such as foundation brake (drum or disc, etc.) actuation systems on the the trailer including the proportional or control valve;(b)type approval of agricultural trailer braking system requirements as per AIS-043-2005, as amended from time to time.]
