Section 1 in Scheme under Section 100 of Motor Vehicles Act, 1988
1.
In the Scheme, unless the context otherwise requires :-(a)'Annexure' means an Annexure annexed to this Notification;(b)'appointed day' means the 9th day of August, 1990;(c)'monopoly routes' means the routes specified in annexure 'A':(cc)[ "Mini Bus" means a stage carriage the body of which shall be fabricated on a Chassis, the wheelbase of which does not exceed 137 inches and which does not carry more than thirty passengers besides the driver and the conductor, or as may be specified by the State Transport Authority, from time to time.] [Inserted vide Punjab Government Notification dated 21.10.1997.];(d)'National Highways' means the National Highways specified in Annexure 'B';(e)'Private Operator' means any permit holder existing or those who may be granted permits in future but other than the State Transport Undertakings; and(f)'State Highways' means the State Highways specified in Annexure 'C'.
