All future operations on the indicative routes, shall be. undertaken by the State Transport Undertakings and private operators in the ratio of 20.80, respectively, which shall be determined on the basis of passengers road transport needs, as assessed by the State Transport Commissioner, Punjab, from time to time, subject of the conditions that,-(a)the total length of each such route does not exceed 25 kilometers and total mileage shall not exceed 250 Kms ;(b)not more than 1/4th of the route length runs across a National Highway ;(c)not more than half of the route runs across a State Highway ;(d)one of the terminus of the route shall be a village ;(e)no municipality or town or city should fall in the route ; and(f)the second terminus may be a municipality or town or city :Provided that the existing mini bus permit holders shall be allowed to continue to operate their buses on the same terms and conditions on which they were operating prior to the publication of this scheme :Provided further that the State Transport Commissioner may formulate any new route, if required to do so in public need, subject to the above conditions.
