Section 4 in Scheme under Section 100 of Motor Vehicles Act, 1988
4.
All future operations on monopoly routes shall be operated by the State Transport Undertakings;Provided that a Private Operator may be allowed to operate on a portion of twenty per cent of the monopoly route or upto the distance of fifteen kilometres of the said route whichever is less, where it is necessary or is in public interest to do so :[Provided further that the permits granted by the Regional Transport Authority before coming into force of the Scheme to the private operators for operating on monopoly routes, wholly or on portion thereof or on the routes in which the monopoly routes fall, shall remain unaffected.] [Substituted vide Punjab Government Notification dated 21.10.1997.]
