The MIZORAM STREET VENDOR (PROTECTION OF LIVELIHOOD AND REGULATION OF STREET VENDING) (REPEAL) ACT, 2017

The Mizoram GazetteEXTRA ORDINARY
Published by AuthorityRNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
NOTIFICA TION
No. H. 12018/223/2012-LJC, the 10 th  April, 2017. The following Act is hereby published for
general information.
The Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending)
(Repeal) Act, 2017
(Act No. 5 of 2017)
(Received the assent of the Governor of Mizoram on the 29th March, 2017)
THE MIZORAM STREET VENDOR (PROTECTION OF LIVELIHOOD AND REGULA TION OF
STREET VENDING) (REPEAL) ACT, 2017
AN
ACT
to repeal the Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending) Act, 2011.
WHEREAS the Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending) Act,
2011 (Act. No. 4 of 2012) was enacted on the basis of model Bill provided by the Central Government to
the State Governments and came into force on 24.01.2012.
AND WHEREAS due to the fact that only 5 (five) states including the State of Mizoram enacted the said
law and whereas it was considered, necessary by the Central Government to enact the law for the whole
country the subject of which falls under Concurrent list, the Central Government enacted ‘The Street
Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014’ which extends to the whole
of India except the State of Jammu and Kashmir.
NOW, THEREFORE, due to the enactment by the Central Government on similar subject, it is expedient
to repeal the Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending) Act, 2011.
VOL - XLVI     Aizawl,      Wednesday   12.4.2017     Chaitra  22,     S.E.  1939,      Issue No. 167
- 2 -Ex-167/2017
It is enacted in the Mizoram Legislative Assembfy in the Sixty-Eighth year of the Republic of India as
follows, namely:-
1) Short title : This Act may be called the Mizoram Street Vendor (Protection of Livelihood
and Regulation of Street Vending) (Repeal) Act, 2017.
2) Repeal and Savings : (1) Mizoram Street V endor (Protection of Livelihood and Regulation of
Street V ending) Act, 2011 (Act. No. 4 of 2012) is hereby repealed.
(2) Notwithstanding such repeal, all orders issued and all actions taken
or purported to be issued or taken under the said Act, shall be deemed
to have been taken, or purported to be issued or taken under the
provisions of “The Street Vendors (Protection of Livelihood and
Regulation of Street Vending) Act, 2014”.
Secretary,
Law & Judicial Department,
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram
Printed at the Mizoram Government Press,  Aizawl.   C/200

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