Section 5 in Scheme under Section 100 of Motor Vehicles Act, 1988
5.
All future operations of routes on the National Highways falling within the State shall be undertaken by the State Transport Undertakings and the private operators in the ratio of [75:25] [Substituted by Punjab Government Notification dated 21.10.1997.] which shall be determined on the basis of the passenger road transport needs, as so assessed by the State Transport Commissioner, Punjab from time to time. The existing operations of the State Transport Undertakings on the National Highways falling within the State are given in Annexure 'D' and 'D-I'.
