.-(1) A tank trailer not exclusively used for transporting petroleum shall not be attached to any vehicle for transporting petroleum.(2)A tank trailer transporting petroleum shall not be attached to any vehicle other than a vehicle used exclusively for transporting petroleum and not more than one trailer shall be so attached.(3)A tank trailer shall not be attached to a tank semi-trailer or a trailer.(4)A tank trailer or tank semi-trailer shall have reliable brakes on all wheels which shall be capable of efficient operation from driver's seat of the vehicle towing the trailer.(5)The width of the tank trailer or a tank semi-trailer shall be less than the overall width of the towing vehicle.(6)A tank trailer shall be so connected to the towing vehicle as to cause the trailer to follow substantially the path of the towing vehicle and to prevent the tank trailer from whipping or swerving side to side dangerously.(7)If a tank trailer carrying petroleum Class A is attached to a vehicle carrying petroleum Class B or petroleum Class C, the towing vehicle shall comply with all the provisions of these rules relating to a vehicle for the transportation of petroleum Class A.(8)A trailer other than a tank trailer shall not be attached to any tank truck.(9)Where a tank trailer is attached to a tank truck, the total quantity of petroleum transported in the tank trailer and the tank truck shall not exceed 15 kilolitres.(10)No tank trailer shall be attached to a tank truck having a net carrying capacity exceeding 12 kilolitres of petroleum.(11)No tank trailer attached to a tank truck shall be operated within a thickly populated area without the written permission of the district authority.
