Permits that were valid immediately prior to coming into force of this Scheme, including- those issued for operation on routes which became interstate upon re-organisation of the State of Punjab in the years, 1966; and- those issued to private operators for operation on routes notified under this Scheme for exclusive operation by STUs,shall subject to:(i)the provisions of the Motor Vehicle Act, 1988;(ii)the permits not having been declared invalid by any court of Law; and(iii)the operator furnishing an undertaking to comply with all the terms and provisions of the present Scheme,be revalidated under this Scheme.
