Section 188 in The Punjab Motor Vehicles Rules, 1989
188. Attendants on trailer
. [Section 138(2)(i)] - (1) When a trailer is or trailers are being drawn by a motor vehicle there shall be carried in the trailer or trailers or on the drawing motor vehicle, as the case may be, the following persons, not being less than eighteen years of age and competent to discharge their duties that is to say, -(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, -(i)One person on every trailer competent to apply the brakes; and(ii)one person placed at or near the rear of the last trailer in train 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 vehicle.(b)if the brakes of the trailer can be operated by the driver of the drawing motor vehicle or by some part other person carried on that vehicle, such other person in addition to the driver shall be carried on their vehicle and one person on the last trailer in the train in accordance with the provisions of sub-clause (ii) of clause (a).(c)if the trailer is or trailers are being drawn by a locomotive, notwithstanding that the brakes of the trailer or trailers 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 provisions of sub-clause (ii) of clause (a).(2)This rule shall not apply, -(a)to any trailer having not more than two wheels and not exceeding 771 kilograms in weight laden when used singly 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 purposes of the drawing vehicle when used singly and not in a train with other trailers;(d)to any agricultural or road-making or road repairing or road cleansing implement drawn by a motor vehicle;(e)to any trailer specially constructed or adapted for any purposes upon which an attendant cannot safely be carried; or(f)to any close trailer specially constructed for any purpose and specifically exempted from any or all of the provisions of this rule by an order, in writing, made by the registering authority to the extent so exempted.
