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State of Punjab - Section
Section 3 in Punjab Transport Scheme, 2018
3.
Movement of stage carriages on all routes and/or roads in the State of Punjab, and on all routes and/or roads to or from other States, shall be regulated as per the table below:| Serial No. | Classification of Routes | % share of State Transport Undertakings | % share of Private Operators | Transport Vehicles to be allowed as StageCarriages |
| A | Routes notified for service exclusively by StateTransport Undertakings (STUs) | 100 | 0 | With seating capacity 39 or more excludingdriver, with the further condition that air-conditioned stagecarriages shall be run only by State Transport Undertakings onlyout of their overall share in each category |
| B | Inter State Routes* | 100 | 0 | |
| C | National Highways within the State of Punjab | 50 | 50 | |
| D | State Highways/Main District Roads/OtherDistrict Roads | 40 | 60 | |
| E | Note: Rural Link Roads are not covered under theScheme. The permits thereon shall be dealt under Chapter V of theMotor Vehicle Act, 1988 (Central Act No.59 of 1988). Such stagecarriages shall, however, be allowed to travel upto 12km on abovecategories of roads and such particular stretch of road shall bementioned on their permits. | |||
| F | Private Operators may get permits with upto 20%or 15 km of their route, whichever is less, on roads under Para Aabove. No extension in such stretches of routes on permitsgranted to private operators shall be allowed. | |||
| G | List of roads covered under the scheme is givenin Appendix 1. |