Section 6 in Scheme under Section 100 of Motor Vehicles Act, 1988
6.
All future operations of routes on the State Highways [- ] [Omitted vide Punjab Government Notification dated 21.10.1997.] shall be undertaken by the State Transport Undertakings and private operators in the ratio of [40.60 including the operations of Mini Buses and Inter-State operations] [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 operation of routes of the State Transport Undertakings on the State Highways are given in annexures 'E' and 'E-I'.
