Section 2 in Scheme under Section 100 of Motor Vehicles Act, 1988
2.
All Inter-State routes shall be operated by the State Transport Undertakings and operations of private operators whose permits were valid for a period of three years from the date of the publication of the Scheme, shall remain unaffected :Provided that the route operated by a private Operator, which became Inter-State route as a result of reorganisation of the State of Punjab in the year 1966, shall not be affected by the Scheme :Provided further that the operations of any State, other than the State of Punjab or any Union Territory including their Private Operators, operating on any route by virtue of the reciprocal agreement or permits granted by such other States and countersigned by the State Transport Authority or by the Regional Transport Authority concerned, as the case may be, shall remain unaffected :[Provided further that a permit may be granted to a Private Operator for operations of Air-Conditioned Buses from the District Headquarter and important towns in the State of Punjab to the Union Territory, Chandigarh.] [Substituted vide Punjab Government Notification dated 21.10.1997.]
