Section 182 in The Haryana Motor Vehicles Rules, 1993
182. Use of trailers.
[Section 138(2)(i)]. - (1) No trailer other than the training half of an articulated vehicle shall be attached to a public service vehicle.(2)Save in the case of a trailer being used for the carriage of troops of police or in the case of a traitor trailer used for agricultural purposes and carrying not more than six persons including the attendant, no person other than the attendant or attendants as required by Rule 180 shall be carried on a trailer.
