Section 2 in Notifications under Motor Vehicles Act and Rules
2. The above relaxation is subjectto the conditions that
(i)Since the vehicle is very old and has notbeen used for the last 7 years or so, its roadworthiness would have to beensured by the State Transport Authorities before its registration.(ii)Themovement of the vehicle shall be effected only on the routes permitted by Public Works Department of the State Government.(iii)The Public Works Department is not responsible for any damage that may be sustainedeither by the said combination or their contents consequent during the transit.(iv)All the necessary warning signals such asred flags in the day time and reflectorised redlights in the night times shall be provided to indicate the extremities of the vehicle clearly.(v)Thesaid vehicle shall be moved without any hindrance to the normal flow oftraffic.(vi)The grant of this permission to the vehicledoes not prevent the Local Offices of Highways and Rural Works Department fromregulating or stopping the movement of these vehicles depending upon theexigencies of the situations and having regard to the condition of the road androad structures.(vii)Thelength, width, height, maximum safe axle load and safe laden weight shall notbe enhanced beyond the limits indicated.(viii)Theoperation of the tractor-trailer shall be done only sparingly,(ix)Couplingof trailers along the width of the road shall not be permitted.(x)Itshould be ensured that no other vehicle is on the road structure, when thisvehicle is moved.Notifications under Section 58(3)Certain types of trailers RegistrationapprovedS.O. 396(E), dated 28-5-1999 .In exercise of the powers conferred bysub-section (3) of section 58 of the Motor Vehicles Act, 1988 (59 of 1988), the Central Government hereby accords approval to the registration of followingtrailers with maximum safe laden weight and dimensions as mentioned in the Schedule appended hereto:
