Section 128(1) in The Punjab Motor Vehicles Rules, 1989
(1)For securing a stage carriage permit in respect of a notified area or notified route in pursuance of an approved transport scheme under section 99 of the Act, State Transport Undertaking may make an application to the Regional Transport Authority concerned in the relevant form specified under rule 62 alongwith relevant documents specified under rule 63 of Punjab Motor Vehicles Rules, 1989 as and when the same are invited through public notice :Provided that the State Transport Undertaking may make an application for the issue of a stage carriage permit on Inter-State or Monoply routes at any time.Provided further that in case the notified area or notified route falls within the jurisdiction of more than one Regional Transport Authority, the application shall be made to the Regional Transport Authority in whose jurisdiction major portion of the area or route lies and that Regional Transport Authority shall transmit the same to the State Transport Authority for consideration with its comments thereon.
