Section 7 in Scheme under Section 100 of Motor Vehicles Act, 1988
7.
All future operations of routes on District and other roads 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.] on the basis of the passenger road transport needs, as so assessed by the State Transport Commissioner, Punjab, from time to time.[(7-A) While granting permits for operation on routes, linking one village with another village without any city or a town or municipality, in between the aforesaid two villages, or a route linking a village with the block Headquarter or a municipality or town or mandi or city, or for service within a town, municipality or city, the use of Mini Buses may be allowed on the basis of passenger road transport needs as assessed by the State Transport Commissioner, Punjab from time to time :Provided that -(a)the total length of each such route does not exceed 25 kilometres and the total operation per bus, does not exceed 250 kilometres per day;(b)not more than half of the total route's length runs across a National Highways or State Highways;(c)at least one of the terminal of the route shall be a village and shall not include more than one municipality except on a local route falling within the municipal limits of a town, municipality or city wherein both the starting and the terminating points may be the same or may fall within the same town, municipality or city, as the case may be; and(d)it shall be ensured that the interests of the State Transport Undertakings are not affected adversely on such routes;
