Section 310(1) in The West Bengal Motor Vehicles Rules, 1989
(1)When a trailer or trailers is/are being drawn by a motor vehicle, there shall be carried in the trailer or trailers of the drawing motor vehicle as the case may be, the following person, not being less than twenty years of age and competent to discharge their duties, -(a)if the brakes of the trailer or trailers cannot be operated by the driver of the drawing motor vehicle or by some other person carried on that vehicle;(b)one person on every trailer competent to apply the brakes; and(c)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 rear of the trailer to signal to the drivers of overtaking vehicles and to communicate with the driver of the drawing motor vehicles.
