The ARUNACHAL PRADESH STREET VENDORS (PROTECTION OF LIVELIHOOD AND REGULATION OF STREET VENDING) (REPEAL) ACT, 2018

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The Arunachal Pradesh Gazette 
EXTRAORDINARY 
PUBLISHED BY AUTHORITY 
No. 185, Vol. XXV, Naharlagun, Tuesday, May 15, 2018 Vaisakha 25, 1940 (Saka) 
GOVERNMENTOFARUNACHALPRADESH 
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT 
CIVIL SECRETARIAT 
ITANAGAR 
NOTIFl~ : ION 
The11th ~ ~018 
No. Law/Legn-14/2018.- The following Act of Arunachal Pradesh Legislative Assembly which was 
passed in the Fifteenth Session of the Sixth Legislative Assembly and received the assent of the Governor of 
Arunachal Pradesh is hereby published for general information. 
(Received the assent of the Governor on 7th May, 2018) 
THE ARUNACHAL PRADESH STREET VENDORS (PROTECTION OF LIVELIHOOD 
AND REGULATION OF STREET VENDING) (REPEAL) ACT, 2018 
(ACT N0 .12 OF 2018) 
An 
Act 
to provide for repeal of the Arunachal Pradesh Street Vendors (Protection of Livelihood and Regulation 
of Street Vending) Act, 2011 ( No. 4 of 2011). 
· WHEREAS, the Arunachal Pradesh Street Vendors (Protection of Livelihood and Regulation ·of Street 
Vending) Act, 2011 ( State Act No. 4 of 2011) was enacted by the Arunachal Pradesh Legislative Assembly 
on the basis of the model Bill provided by the Central Government to the State Government : 
WHEREAS, consequently the Central Government, in exercise of powers under the concurrent list of 
the Seventh Schedule to the Constitution of India, enacted the Street Vendors (Protection of Livelihood and 
Regulation of Street Vending) Act, 2014 ( Central Act No. 7 of 2014) that came into force on the 1st May, 2014 
and which extends to the whole of India except the State of Jammu and Kashmir: 
WHEREAS, with the coming into force of the Central Act as aforesaid, the State of Arunachal Pradesh 
has come within the purview of the said Central Act for the matters provided for therein and whereas the said 
State Act has become redundant with effect from the 1st May, 2014 · 
NOW THEREFORE, it has become necessary to repeal the said State Act with effect from the 
1st May, 2014: BE it enacted by the Arunachal Pradesh Legislative Assembly in the Sixty-ninth year of the Republic of 
India as follows:- 1. (1) This Act may be called the Arunachal Pradesh Street Vendors (Protection of Short title, and 
Livelihood and Regulation of Street Vending) (Repeal) Bill, 2018. commencement. 
(2) It shall be deemed to have come into force with effect from the 1st 
May 2014. 
2 ( 1) The Arunachal Pradesh Street Vendors (Protection of Livelihood and Regulation Repeal and saving. 
of Street Vending) Act, 2011 (Act No. 4 of 2011) is hereby repealed. 
(2) Notwithstanding such repeal, all orders issued and all actions taken or 
purported to have been issued or taken under the said Act, shall be 
deemed to have been taken, or purprted to have been issued or taken 
under the provisions of the Street Vendors (Protection of Livelihood and 
Regulation of Street Vending)Act, 2014 (Central Act No. 7 of2014)". 
G.S. Meena, IAS 
Commissioner to the 
Government of Arunachal Pradesh, 
Itanagar . 
.. . ... ·•······- ·-·-·- 
Published and Printed by Directorate of Printing, Nahar1agun.- 358/2018-DoP-250+Commissioner(Law & Judl.)-100+Secy.(Town Planning)- 
1 OO+Secy. LA-100-5-2018. 

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