The ARUNACHAL PRADESH STREET VENDORS (PROTECTION OF LIVELIHOOD AND REGULATION OF STREET VENDING) ACT, 2011

THE ARUNACHAL PRADESH STREET VENDOR (PROTECTION OF LIVELIHOOD 
AND REGULATION OF STREET VENDING) ACT, 2011. (Act No. 4 of 2011)  
(NOW REPEALED) 
(Received the assent of the Governor on 10th May, 2011 And Published in the Arunachal 
Pradesh E.O. Gazette No. 81,Vol-XVlll, dated 18th May,2O11)  
 
An Act to provide for protection  of livelihood of urban street 
Vendors and to regulate street vending and f or matters 
connected therewith or incidental thereto.  
BE it enacted by the Legislative Assembly of the State of  
Arunachal Pradesh in the Sixty - second Year of the Republic of 
India as follows : 
CHAPTER-I 
Short title extent and commencement 
(1) This Act may be called the Arunachal Pradesh Street Vendors 
(Protection of Livelihood and Regulation of Street Vending) Act , 
2011.  
(2) lt extends to the whole of the State of Arunachal Pradesh 
(3) lt shall come into force on such date as the State Government 
may, by notification in the Official Gazette, appoint.  
(4) The provisions of this Act shall not apply to the land, premises 
and trains owned and controlled by the railway. 
 
NOTE: [That  in view of the passage and enactment of The Arunachal 
Pradesh Street Vendor (Protection of Livelihood and Regulation of Street 
Vending) (Repeal)Act, 2018 and assented by the Governor of Arunachal 
Pradesh and published in AP EOG  No. 185, Vol. XXV, Tuesday, May 
15, 2018,the said Act stands repealed with effect from 1 st May 
2014. 
 
 
 

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