(1)Trailers prohibited with Motor Cycles:(a)A motor-cycle with not more than two wheels with or without a side-car shall not draw a trailer.(b)No motor cycle shall draw a trailer exceeding two hundred thirty kilograms in weight unladen or 1.5 meters in overall width.(2)Prohibition of Attachment of Trailer to certain Vehicles. - (1) No motor vehicle which exceeds eight meters in length shall draw a trailer:Provided that this rule shall not apply to any motor vehicle being towed in consequence of disablement.(3)Attachment of Trailer. - (a) When a trailer is or trailers are being drawn by a motor vehicle there shall be carried in the trailer or trailer or on the drawing motor vehicle, as the case may be, the following persons, not less than twenty years of age and competent to discharge their duties, that is to say:(i)if the brakes of the trailer cannot be operated by the driver of the drawing motor vehicle or by some other person carried on that vehicle,-(aa)one person on every trailer competent to apply brakes, and(bb)one person placed at or near the rear of the last trailer in train in such a position as to be able to have a clear view of the road in the rear of the trailer, to signal to the drivers of overtaking vehicles and to communicate with the driver of the drawing motor vehicle;(ii)if the brakes of the trailer can be operated by the driver of the drawing motor vehicle or by some other person carried on that vehicle, such other person in addition to the driver shall be carried on that vehicle and one operator on the last trailer in train in accordance with the provision of sub clause (bb) of clause (i);(iii)if the trailer is or trailers are being drawn by a locomotive, notwithstanding that the brake or the trailer can be operated by the driver or some other person on the locomotive, not less than one person on each trailer and not less than two persons on the last trailer in train one of whom shall be the person required by the provisions of sub-clause (bb) of clause (i).(b)The above clause (a) shall not apply:(a)to any trailer not having more than two wheels and not exceeding seven hundred and seventy kilograms in weight laden when used singularly and not in a train with other trailers;(b)to the trailing half of an articulated vehicle;(c)to any trailer used solely for carrying water, for the purpose of the drawing vehicle, when used singularly and not in a train with other trailer;(d)to any agricultural or road making or road repairing or road cleaning equipment drawn by a motor vehicle;(e)to any trailer specially constructed or adopted for any specific purpose and specifically exempted form any or all of the provisions of this rule by an order in writing made by the Commissioner to the extent, so exempted.(f)to any closed trailer specially constructed for a specific purpose and specifically exempted from any or all of the provisions of this rule by an order in writing made by the Commissioner to the extent, so exempted.(4)Distinguishing marks for Trailers. - (a) no person shall drive or cause to be driven in any public place any motor vehicle to which a trailer is or trailers are attached unless there is exhibited on the back of the trailer or the last trailer in train, as the case may be, a distinguishing mark 'T' in white on a black ground.(b)The mark shall be kept clean and unobscured and shall be so fixed to the trailer that:-(i)the letter of the mark is vertical and easily distinguishable from the rear of the trailer;(ii)the mark is either on the centre or to the right hand side of the back of the trailer;(iii)no part thereof is at height exceeding four feet from the grounds; and(iv)the letter is eighteen centimeters in height and thirteen centimeters in width the stroke being four centimeters broad. The overall measurement of the mark is twenty centimeter high and eighteen centimeter wide.Explanation. - The above dimensions are the minimum, and the marks may be exhibited in a larger size if so desired.
