LexThe street vendors (protection of livelihood and regulation of street vending) act, 2014
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THE STREET VENDORS (PROTECTION OF LIVELIHOOD AND
REGULATION OF STREET VENDING) ACT, 2014
_______________
ARRANGEMENT OF SECTIONS
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CHAPTER I
PRELIMINARY
SECTIONS
1. Short title, extent, commencement and provisions.
2. Definitions.
CHAPTER II
REGULATION OF STREET VENDING
3. Survey of street vendors and protection from eviction or relocation.
4. Issue of certificate of vending.
5. Conditions for issue of certificate of vending.
6. Categories of certificate of vending and issue of identity cards.
7. Criteria for issuing certificate of vending.
8. Vending fees.
9. Validity and renewal of certificate of vending.
10. Cancellation or suspension of certificate of vending.
11. Appeal from decision of Town Vending Committee.
CHAPTER III
RIGHTS AND OBLIGATIONS OF STREET VENDORS
12. Rights of street vendor.
13. Right of street vendor for a new site or area on relocation.
14. Duty of street vendors.
15. Maintenance of cleanliness and public hygiene.
16. Maintenance of civic amenities in vending zone in good condition.
17. Payment of maintenance charges.
CHAPTER IV
RELOCATION AND EVICTION OF STREET VENDORS
18. Relocation or eviction of street vendors.
19. Seizure and reclaiming of goods.
CHAPTER V
DISPUTE REDRESSAL MECHANISM
20. Redressal of grievances or resolution of disputes of street vendors.
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CHAPTER VI
PLAN FOR STREET VENDING
SECTIONS
21. Plan for street vending.
CHAPTER VII
TOWN VENDING COMMITTEE
22. Town Vending Committee.
23. Meetings of Town Vending Committee.
24. Temporary association of persons with Town Vending Committee for particular purposes.
25. Office space and other employees for Town Vending Committee.
26. Publication of street vendor’s charter and data-base and carrying out of social audit.
CHAPTER VIII
PREVENTION OF HARASSMENT OF STREET VENDORS
27. Prevention of harassment by police and other authorities.
CHAPTER IX
PENAL PROVISIONS
28. Penalty for contraventions.
CHAPTER X
MISCELLANEOUS
29. Provisions of this Act, not to be construed as conferring ownership rights, etc.
30. Returns.
31. Promotional measures.
32. Research, training and awareness.
33. Act to have overriding effect.
34. Powers to delegate.
35. Power to amend Schedules.
36. Power to make rules.
37. Power to make bye-laws.
38. Scheme for street vendors.
39. Power to remove difficulties.
THE FIRST SCHEDULE.
THE SECOND SCHEDULE.
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THE STREET VENDORS (PROTECTION OF LIVELIHOOD AND
REGULATION OF STREET VENDING) ACT, 2014
ACT NO. 7 OF 2014
[4th March, 2014.]
An Act to protect the rights of urban street vendors and to regulate street vending activities and
for matters connected therewith or incidental thereto.
BE it enacted by Parliament in the Sixty-fifth Year of the Republic of India as follows:—
CHAPTER I
PRELIMINARY
1. Short title, extent, c ommencement and provisions .—(1) This Act m ay be called the Street
Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014.
(2) It extends to the whole of India except the State of Jammu and Kashmir.
(3) It shall come into force on such date 1 as the Central Government may, by notification in the
Official Gazette, appoint; and different dates may be appointed for different States and any re ference in
any provision to the c ommencement of this Act shall be construed in relation to any State as a reference
to the coming into force of that provision in that State.
(4) The provisions of this Act shall not apply to any land, premises and trains owned and controlled
by the Railways under the Railway Act, 1989 (24 of 1989).
2. Definitions.—(1) In this Act, unless the context otherwise requires,—
(a) “appropriate Government” means in respect of matters relating to,—
(i) a Union territory without Legislature, the Central Government;
(ii) the Union territories with Legislature, the Government of the National Capital Territory
of Delhi or, as the case may be, the Government of Union territory of Puducherry;
(iii) a State, the State Government;
(b) “holding capacity” means the maximum number of street vendors who ca n in any vending
zone and has been determined as such by the local authority on th e commendations of the Town
Vending Committee;
(c) “local authority” means a Municipal Corporation or a Municipal Council or a Nagar
Panchayat, by whatever name called, or the Cantonment Board, or as the case may be, a civil area
committee appointed under section 47 of the Cantonment Act, 2006 (41 of 2006 )or such other body
entitled to function as a local authority in any city or town to provide civic services and regulate street
vending and includes the “planning authority” which regulates the land use in that city or town;
(d) “mobile vendors” means street vendors who carry out vending activities in designated area by
moving from one place to another place vending their goods and services;
(e) “natural market” means a market where sellers and buyers have traditionally congregated for
the sale and purchase of products or services and has been determine das such by the local authority
on the recommendations of the Town Vending Committee;
(f) “notification” means a notification published in the Official Gazette and the term “notify” shall
be construed accordingly;
(g)“planning authority” means an Urban Development Authority or any other authority in any
city or town designated by the appropriate Government as responsible for regulating the land use by
1. 1st May, 2014, vide notification No. S.O. 1185 (E), dated 1st May, 2014, see Gazette of India, Extraordinary, Part II, Sec. 3(ii).
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defining the precise extent of areas for any particular activity in the master plan or development plan
or zonal plan or layout plan or any other spatial plan which is legally enforceable under the applicable
Town and Country Planning Act or the Urban Development Act or the Municipal Act, as the case
may be;
(h) “prescribed” means prescribed by rules made under this Act by the appropriate Government;
(i) “Schedule” means the Schedule annexed to this Act;
(j) “scheme” means a scheme framed by the appropriate Government under section 38;
(k) “stationary vendors” means street vendors who carry out vending activities on regular basis at
a specific location;
(l) “street vendor” means a person engaged in vending of articles, goods, wares, food items or
merchandise of everyday use o r offering services to the general public, in a street, lane, side walk,
footpath, pavement, public park or any other public place or private area, from a temporary built up
structure or by moving from place to place and includes hawker, peddler, squatter a nd all other
synonymous terms which may be local or region specific; and the words “street vending” with their
grammatical variations and cognate expressions, shall be construed accordingly;
(m) “Town Vending Committee” means the body constituted by the ap propriate Government
under section 22;
(n) “vending zone” means an area or a place or a location designated as such by the local
authority, on the recommendations of the Town Vending Committee, for the specific use by street
vendors for street vending and includes footpath, side walk, pavement, embankment, portions of a
street, waiting area for public or any such place considered suitable for vending activities and
providing services to the general public.
(2) Any reference in this Act to any enactment or any provision thereof, shall, in relation to an area in
which such enactment or such provision is not in force be construed as a reference to the corresponding
law, if any, in force in that area.
CHAPTER II
REGULATION OF STREET VENDING
3. Survey of street v endor sand protection from eviction or relocation .—(1) The Town Vending
Committee shall, within such period and in such manner as may be specified in the scheme, conduct a
survey of all existing street vendors, within the area under its jurisdiction, and subsequent survey shall be
carried out at least once in every five years.
(2) The Town Vending Committee shall ensure that all existing street vendors, identified in the
survey, are accommodated in the vending zones subject to a norm conforming to two and half per cent. of
the population of the ward or zone or town or city, as the case may be, in accordance with the plan for
street vending and the holding capacity of the vending zones.
(3) No street vendor shall be evicted or, as the case may be, relocated till the survey specified under
sub-section (1) has been completed and the certificate of vending is issued to all street vendors.
4. Issue of certificate of vending .—(1) Every street vendor, identified under the survey carried out
under sub-section (1) of section 3, who has completed the age of fourteen years or such age as may be
prescribed by the appropriate Government, shall be issued a certificate of vending by the Town Vending
Committee, subject to such terms and conditions and within the period speci fied in the scheme including
the restrictions specified in the plan for street vending:
Provided that a person, whether or not included under the survey under sub -section (1) of section 3,
who has been issued a certificate of vending before the commencemen t of this Act, whether known as
licence or any other form of permission (whether as a stationary vendor or a mobile vendor or under any
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other category) shall be deemed to be a street vendor for that category for the period for which he has
been issued such certificate of vending.
(2) Where, in the intervening period between two surveys, any person seeks to vend, the Town
Vending Committee may grant a certificate of vending to such person, subject to the scheme, the plan for
street vending and the holding capacity of the vending zones.
(3) Where the number of street vendors identified under sub -section ( 1) or the number of persons
seeking to vend under sub-section (2) are more than the holding capacity of the vending zone and exceeds
the number of persons t o be accommodated in that vending zone, the Town Vending Committee shall
carry out a draw of lots for issuing the certificate of vending for that vending zone and the remaining
persons shall be accommodated in any adjoining vending zone to avoid relocation.
5.Conditions for issue of certificate of vending.—(1) Every street vendor shall give an undertaking
to the Town Vending Committee prior to the issue of a certificate of vending under section 4, that—
(a) he shall carry on the business of street vending himself or through any of his family member;
(b) he has no other means of livelihood:
(c) he shall not transfer in any manner whatsoever, including rent, the certificate of vending or the
place specified therein to any other person.
(2) Where a street vendor to whom a certificate of vending is issued dies or suffers from any
permanent disability or is ill, one of his family member in following order of priority, may vend in his
place, till the validity of the certificate of vending—
(a) spouse of the street vendor;
(b) dependent child of the street vendor:
Provided that where a dispute arises as to who is entitled to vend in the place of the vendor, the matter
shall be decided by the committee under section 20.
6. Categories of certificate of vending and issue of identity cards .—(1) The certificate of vending
shall be issued under any of the following categories, namely:—
(a) a stationary vendor;
(b) a mobile vendor; or
(c) any other category as may be specified in the scheme.
(2) The certificate of vending issued for the categories specified in sub -section (1) shall be in such
form, and issued in such manner, as may be specified in the scheme and specify the vending zone where
the street vendor shall carry on his vending activiti es, the days and timings for carrying on such vending
activities and the conditions and restriction subject to which he shall carry on such vending activities.
(3) Every street vendor who has been issued certificate of vending under sub -section (1) shall be
issued identity cards in such form and manner as may be specified in the scheme.
7. Criteria for issuing certificate of vending.—The criteria to be followed by the Town Vending
Committee for issuing certificate of vending to a street vendor shall be as specified in the scheme, which
may, apart from other things, provide for preference to the Scheduled Castes, the Scheduled Tribes, Other
Backward Classes, women, persons with disabilities, minorities or such other categories as may be
specified in the scheme.
8. Vending fees .—Every street vendor who has been issued certificate of vending shall pay such
vending fees as may be specified in the scheme.
9. Validity and renewal of certificate of vending .—(1) Every certificate of vending shall be valid
for such period as may be specified in the scheme.
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(2) Every certificate of vending shall be renewable for such period, in such manner, and on payment
of such fees, as may be specified in the scheme.
10. Cancellation or suspension of certificate of vending.—Where a street vendor who has been
issued a certificate of vending under this Act commits breach of any of the conditions thereof or any other
terms and conditions specified or the purpose of regulating street vending under this Act or any rules or
schemes made thereunder, or where the Town Vending Committee is satisfied that such certificate of
vending has been secur ed by the street vendor through misrepresentation or fraud, the Town Vending
Committee may, without prejudice to any other fine which may have been in curred by the street vendor
under this Act, cancel the certificate of vending or suspend the same in such as may be specified in the
scheme and for such period as it deems fit:
Provided that no such cancellation or suspension shall be made by the Town Vend ing Committee
unless an opportunity of hearing has been given to the street vendor.
11. Appeal from decision of Town Vending Committee.—(1) Any person who is aggrieved by any
decision of the Town Vending Committee with respect to issue of certificate of vending under section 6
or cancellation or suspension of certificate of vending under section 10 may prefer an appeal to the local
authority in such form, within such period, and in such manner, as may be prescribed.
(2) No appeal shall be disposed of by t he local authority unless the appellant has been given an
opportunity of hearing.
CHAPTER III
RIGHTS AND OBLIGATIONS OF STREET VENDORS
12. Rights of street vendors.—(1) Every street vendor shall have the right to carry on the business of
street vending activities in accordance with the terms and conditions mentioned in the certificate of
vending.
(2)Notwithstanding anything contained in sub -section (1), where any area or space, as the case may
be, has been earmarked as no-vending zone, no street vendor shall carry out any vending activities in that
zone.
13. Right of street vendor for a new site or area on relocation .—Every st reet vendor, who
possesses a certificate of vending, shall, in case of his relocation under section 18, be entitled for new site
or area, as the case may be, for carrying out his vending activities as may be determined by the local
authority, in consultation with the Town Vending Committee.
14. Duty of street vendors.—Where a street vendor occupies space on a time sharing basis, he shall
remove his goods and wares every day at the end of the time-sharing period allowed to him.
15. Maintenance of cleanliness and public hygiene.—Every street vendor shall maintain cleanliness
and public hygiene in the vending zones and the adjoining areas.
16. Maintenance of civic amenities in vending zone in good condition.—Every street vendor shall
maintain civic amenities and public property in the vending zone in good condition and not damage or
destroy or cause any damage or destruction to the same.
17. Payment of maintenance charges .—Every street vendor shall pay such periodic maintenance
charges for the civic amenities and facilities provided in the vending zones as may be determined by the
local authority.
CHAPTER IV
RELOCATION AND EVICTION OF STREET VENDORS
18. Relocation or eviction of street vendors.—(1) The local authority may, on the recommendations
of the Town Vending Committee, declare a zone or part of it to be a no -vending zone for any public
purpose and relocate the street vendors vending in that area, in such manner as may be specified in the
scheme.
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(2) The local authority shall evict such street vendor whose certificate of vending has been cancelled
under section 10 or who does not have a certificate of vending and vends without such certificate, in such
manner as may be specified in the scheme.
(3) No street vendor shall be relocated or evicted by the local authority from the place specified in the
certificate of vending unless he has been given thirty days’ notice for the same in such manner as may be
specified in the scheme.
(4) A street vendor shall be relocated or evicted by the local authority physically in such manner as
may be specified in the scheme only after he had failed to vacate the place specified in the certificate of
vending, after the expiry of the period specified in the notice.
(5) Every street vendor who fails to relocate or vacate the place specified in the certificate of vending,
after the expiry of the period specified in the notice, shall be liable to pay for every day of such default, a
penalty which may extend up to two hundred and fifty rupees, as may be determined by the local
authority, but shall not be more than the value of goods seized.
19. Seizure and reclaiming of goods .—(1) If the street vendor fails to vacate the place specified in
the certificate of vending, after the lapse of the period specified in the notice given under sub -section (3)
of section 18, the local authority, in addition to evicting the street vendor under section 18, may, if it
deems necessary, seize the goods of such street vendor in such manner as may be specified in the scheme:
Provided that where any such seizure is carried out, a list of goods seized shall be prepared, as
specified in the scheme, and a copy thereof, duly signed by the person authorised to seize the goods, shall
be issued to the street vendor.
(2) The street vendor whose goods have been seized under sub -section (1) may, reclaim his goods in
such manner, and after paying such fees, as may be specified in the scheme:
Provided that in case of non -perishable goods, the local authority shall release the goods within two
working days of the claim being made by the street vendor and in case of perishable goods the local
authority shall release the goods on the same day of the claim being made by the street vendor.
CHAPTER V
DISPUTE REDRESSAL MECHANISM
20. Redressal of grievances or resolution of disputes of street vendors .—(1) The appropriate
Government may constitute one or more committees consisting of a Chairperson who has been a civil
judge or a judicial magistrate and two other professional shaving such experience as may be prescribed
for the purpose of deciding the applications received under sub-section (2):
Provided that no employee of the appropriate Government or the local authority shall be appointed as
members of the committee.
(2) Every street vendor who has a grievance or dispute may make an application in writing to the
committee constituted under sub-section (1) in such form and manner as maybe prescribed.
(3) On receipt of grievance or dispute under sub -section (2), the committee referred to in sub -section
(1) shall, after verification and enquiry in such manner, as may be prescribed, take steps for redressal of
such grievance or resolution of such dispute, within such time and in such manner as may be prescribed.
(4) Any person who is aggrieved by the decision of the committee may prefer an appeal to the local
authority in such form, within such time and in such manner as may be prescribed.
(5) The local authority shall dispose of the appeal received under sub-section (4) within such time and
in such manner as may be prescribed:
Provided that the local authority shall, before disposing of the appeal, give an opportunity of being
heard to the aggrieved person.
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CHAPTER VI
PLAN FOR STREET VENDING
21. Plan for street vending .—(1) Every local authority shall, in consultation with the planning
authority and on the recommendations of the Town Vending Committee, once in every five years, prepare
a plan to promote the vocation of street vendors covering the matters contained in the First Schedule.
(2) The plan for street vending prepared by the local authority shall be submitted to the appropriate
Government for approval and that Government shall, before notifying the plan, determine the norms
applicable to the street vendors.
CHAPTER VII
TOWN VENDING COMMITTEE
22. Town Vending Committee.—(1) The appropriate Government may, by rules made in this behalf,
provide for the term and the manner of constituting a Town Vending Committee in each local authority:
Provided that the appropriate Government may, if considers necessary, provide for constitution of
more than one Town Vending Committee, or a Town Vending Committee for each zone or ward, in each
local authority.
(2) Each Town Vending Committee shall consist of:—
(a) Municipal Commissioner or Chief Executive Officer, as the case may be, who shall be the
Chairperson; and
(b) such number of other members as may be prescribed, to be nominated by th e appropriate
Government, representing the local authority, medical officer of the local authority, the planning
authority, traffic police, police, association of street vendors, market associations, traders
associations, non-governmental organisations, community based organisations, resident welfare
associations, banks and such other interests as it deems proper;
(c) the number of members nominated t o represent the non -governmental organisations and the
community based organisations shall not be less than ten per cent.;
(d) the number of members representing the street vendors shall not be less than forty per cent.
who shall be elected by the street vendors themselves in such manner as may be prescribed:
Provided that one -third of members representing the street vendor s shall be from amongst women
vendors:
Provided further that due representation shall be given to the Scheduled Castes, the Scheduled Tribes,
Other Backward Classes, minorities and persons with disabilities from amongst the members representing
street vendors.
(3) The Chairperson and the members nominated under sub -section (2) shall receive such allowances
as may be prescribed by the appropriate Government.
23. Meetings of Town Vending Committee.—(1) The Town Vending Committee shall meet at such
times and places within the jurisdiction of the local authority and shall observe such rules of procedure in
regard to the transaction of business at its meetings, and discharge such functions, as may be prescribed.
(2) Every decision of the Town Vending Committee s hall be notified along with the reasons for
taking such decision.
24. Temporary association of persons with Town Vending Committee for particular
purposes.—(1) The Town Vending Committee may associate with itself in such manner and for such
purposes, as may be prescribed, any person whose assistance or advice it may desire, in carrying out any
of the provisions of this Act.
(2) A person associated under sub-section (1) shall be paid such allowances as maybe prescribed.
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25. Office space and other employees f or Town Vending Committee .—The local authority shall
provide the Town Vending Committee with appropriate office space and such employees as may be
prescribed.
26. Publication of street vendor’s charter and data -base and carrying out of social audit .—(1)
Every Town Vending Committee shall publish the street vendor's charter specifying therein the time
within which the certificate of vending shall be issued to a street vendor and the time within which such
certificate of vending shall be renewed and other activities to be performed within the time limit specified
therein.
(2) Every Town Vending Committee shall maintain up to date records of registered street vendors and
street vendors to whom certificate of vending has been issued containing name of such street vendor, stall
allotted to him, nature of business carried out by him, category of street vending and such other
particulars which may be relevant to the street vendors, in such manner as may be prescribed.
(3) Every Town Vending Committee shall carry out social audit of its activities under the Act or the
rules or the schemes made there under in such form and manner as may be specified in the scheme.
CHAPTER VIII
PREVENTION OF HARASSMENT OF STREET VENDORS
27. Prevention of harassment by police and othe r authorities .—Notwithstanding anything
contained in any other law for the time being in force, no street vendor who carries on the street vending
activities in accordance with the terms and conditions of his certificate of vending shall be prevented from
exercising such rights by any person or police or any other authority exercising powers under any other
law for the time being in force.
CHAPTER IX
PENAL PROVISIONS
28. Penalty for contraventions.—If any street vendor—
(a) indulges in vending activities without a certificate of vending;
(b) contravenes the terms of certificate of vending; or
(c) contravenes any other terms and conditions specified for the purpose of regulating street
vending under this Act or any rules or schemes made thereunder,
he shall be liable to a penalty for each such offence which may extend up to rupees two thousand as may
be determined by the local authority.
CHAPTER X
MISCELLANEOUS
29. Provisions of this Act, not to be construed as conferring ownership rights, etc .—(1) Nothing
contained in this Act shall be construed as conferring upon a street vendor any temporary, permanent or
perpetual right of carrying out vending activities in the vending zones allotted to him or in respect of any
place on which he carries on such vending activity.
(2) Nothing contained in sub-section (1) shall apply to any stationery vendor, if a temporary leasehold
or ownership right has been conferred on him by a lease deed or otherwise, in respect of a place at
specific location where he carries on such vending activity in accordance with the provisions of any law
for the time being in force for carrying out such vending activity.
30. Returns.—Every Town Vending Committee shall furnish, from time to time, to the appropriate
Government and the local authority such returns as may be prescribed.
31. Promotional measures .—The appropriate Government may, in consultation with the Town
Vending Committee, local authority, planning authority and street vendors associations or unions,
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promotional measures of making available credit, insurance and other welfare schemes of social security
for the street vendors.
32. Research, training and awareness .—The appropriate Government may, to the extent of
availability of financial and other resources,—
(a) org anise capacity building programme s to enable the street vendors to exercise the rights
contemplated under this Act;
(b) undertake research, education and training programmes to advance knowledge and
understanding of the role of the informal sector in the economy , in general and the street vendors, in
particular and to raise awareness among the public through Town Vending Committee.
33. Act to have overriding effect .—The provisions of this Act shall have effect notwithstanding
anything in consistent there in contained in any other law for the time being in force or in any instrument
having effect by virtue of any law other than this Act.
34. Powers to d elegate.—The appropriate Government may, by general or special order in writing,
delegate such of its powers and functions under this Act (excluding the power to frame scheme under
section 38 and power to make rules under section 36), as it may deem necessary, to the local authority or
the Town Vending Committee or any other officer, subject to such conditions, if any, as may be specified
in that order.
35. Power to amend Schedules.—(1) On the recommendations made by the appropriate Government
or otherwise, if the Central Government is satisfied that it is necessary or expedient so to do, it may, by
notification, amend the Schedules and thereupon the First Schedule or the Second Schedule, as the case
may be, shall be deemed to have been amended accordingly.
(2) A copy of every notification issued under sub -section ( 1), shall be laid before each House of
Parliament as soon as may be after it is issued.
36. Power to make rules .—(1) The appropriate Government shall, within one year from the date of
commencement of this Act, by notification, make rules for carrying out the provisions of this Act.
(2) In particular and w ithout prejudice to the generality of the foregoing power, such rules may
provide for all or any of the following matters, namely:—
(a) the age for street vending under sub-section (1) of section 4;
(b) the form, period and manner of filing appeal with the local authority under sub-section (1) of
section 11;
(c) the persons and the experience such person shall have under sub-section (1) of section 20;
(d) the form and the manner of making application under sub-section (2) of section 20;
(e) the manner of verification and enquiry on receipt of grievance or dispute, the time within
which and the manner in which steps for redressal of grievances and resolution of disputes may be
taken under sub-section (3) of section 20;
(f) the form, the time within which an d the manner in which an appeal may be filed under
sub-section (4) of section 20;
(g) the time within which and the manner in which an appeal shall be disposed of under
sub-section (5) of section 20;
(h) the term of, an d the manner of constituting, the Town Vending Committee under
sub-section (1) of section 22;
(i) the number of other members of the Town Vending Committee under clause ( b) of
sub-section (2) of section 22;
(j) the manner of elections among street vendors under clause (d) of sub-section (2) of section 22;
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(k) the allowances to Chairperson and members under sub-section (3) of section 22;
(l) the time and place for meeting, procedure for transaction of business at meetings and functions
to be discharged by the Town Vending Committee under section 23;
(m) the manner and the purpose for which a person may be associated under sub-section (1) of
section 24;
(n) the allowances to be paid to an associated person under sub-section (2) of section 24;
(o) the other employees of Town Vending Committee under section 25;
(p) the manner of maintaining up to date record of all street vendors under sub-section ( 2) of
section 26;
(q) the returns to be furnished under section 30;
(r) the manner of publishing summary of scheme under sub-section (2) of section 38.
(3) Every rule and scheme made by the Central Government under this Act shall be laid, as soon as
may be after it is made, before each House of Parliament, while it is in session ,for a total period of thirty
days which may be comprised in one session or in two or more successive sessions, and if, before the
expiry of the session immediately following the session or the successive sessions aforesaid, both Houses
agree in making any modifi cation in the rule or scheme or both Houses agree that the rule or scheme
should not be made, the rule or scheme shall thereafter have effect only in such modified form or be of no
effect, as the case may be; so, however, that any such modification or annu lment shall be without
prejudice to the validity of anything previously done under that rule or scheme.
(4) Every rule or scheme made by the State Government under this Act shall, as soon as may be after
it is made, be laid before each House of the State L egislature where there are two Houses, and where
there is one House of the State Legislature, before that House.
37. Power to make by e-laws.—Subject to the provisions of this Act or any rule or scheme made
thereunder, the local authority may make bye -laws to provide for all or any of the following matters,
namely:—
(a) the regulation and manner of vending in restriction -free-vending zones, restricted-vending
zones and designated vending zones;
(b) determination of monthly maintenance charges for the civic a menities and facilities in the
vending zones under section 17;
(c) determination of penalty under sub-section (5) of section 18 and section 28;
(d) the regulation of the collection of taxes and fees in the vending zones;
(e) the regulation of traffic in the vending zones;
(f) the regulation of the quality of products and services provided to the public in vending zones
and maintenance of public health, hygiene and safety standards;
(g) the regulation of civic services in the vending zones; and
(h) the regulation of such other matters in the vending zones as may be necessary.
38. Scheme for street vendors.—(1) For the purposes of this Act, the appropriate Government shall
frame a scheme, within six months from the date of commencement of this Act, after due consultations
with the local authority and the Town Vending Committee, by notification, which may specify all or any
of the matters provided in the Second Schedule.
(2) A summary of the scheme notified by the appropriate Government under sub -section (1) shall be
published by the local authority in at least two local newspapers in such manner as may be prescribed.
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39. Power to remove difficulties .—(1) If any difficulty arises in giving effect to the provisions of
this Act, the Central Government may, by order published in the Official Gazette, make such provisions,
not in consistent with the provisions of this Act, as appear to it to be necessary expedient for removing the
difficulty:
Provided that no order shall be made under this section after expiry o f three years from the
commencement of this Act.
(2) Every order made under this section shall, as soon as may be after it is made, be laid before each
House of Parliament.
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THE FIRST SCHEDULE
(See section 21)
PLAN FOR STREET VENDING
(1) The plan for street vending shall,—
(a) ensure that all existing street vendors identified in the survey, subject to a norm conforming to
two and half per cent. of the population of the ward, zone, town or city, as the case may be, are
accommodated in the plan for street vending;
(b) ensure the right of commuters to move freely and use the roads without any impediment;
(c) ensure that the provision of space or area for street vending is reasonable and consistent with
existing natural markets;
(d) take into account the civic facilities for appropriate use of identified spaces or areas as
vending zones;
(e) promote convenient, efficient and cost effective distribution of goods and provision of
services;
(f) such other matters as may be specified in the scheme to give effe ct to the plan for street
vending.
(2) The plan for street vending shall contain all of the following matters, namely:—
(a) determination of spatial planning norms for street vending;
(b) earmarking of space or area for vending zones;
(c) determination of vending zones as restriction-free-vending zones, restricted vending zones and
no-vending zones;
(d) making of spatial plans conducive and adequate for the prevalent number of street vendors in
that city or town and also for the future growth, by adopting such norms as may be necessary;
(e) consequential changes needed in the existing master plan, development plan, zonal plan,
layout plan and any other plan for accommodating street vendors in the designated vending zones.
(3) Declaration of no -vending zone shall be carried out by the plan for street vending, subject to the
following principles, namely:—
(a) any existing market, or a natural market as identified under the survey shall not be declared as
a no-vending zone;
(b) declaration of no -vending zone shall be done in a manner which displace sthe minimum
percentage of street vendors;
(c) overcrowding of any place shall not be a basis for declaring any area as a no-vending zone
provided that restrictions may be placed on issuing certificate of vending in such areas to persons not
identified as street vendors in the survey;
(d) sanitary concerns shall not be the basis for declaring any area as a no-vending zone unless
such concerns can be solely attributed to street vendors and cannot be resolved through a ppropriate
civic action by the local authority;
(e) till such time as the survey has not been carried out and the plan for street vending has not
been formulated, no zone shall be declared as a no-vending zone.
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THE SECOND SCHEDULE
(See section 38)
Matters to be provided in the Scheme for Street Vendors framed by the appropriate Government:—
(a) the manner of conducting survey;
(b) the period within which certificate of vending shall be issued to the stre et vendors identified
under the survey;
(c) the terms and conditions subject to which certificate of vending may be issued to a street
vendor including to those persons who wish to carry on street vending during the intervening period
of two surveys;
(d) the form and the manner in which the certificate of vending may be issued to a street vendor;
(e) the form and manner of issuing identity cards to street vendors;
(f) the criteria for issuing certificate of vending to street vendors;
(g) the vending fees to be paid on the basis of category of street vending, which may be different
for different cities;
(h) the manner of collecting, through banks, counters of local authority and counters of Town
Vending Committee, vending fees, maintenance charges and penalties for registration, use of parking
space for mobile stalls and availing of civic services;
(i) the period of validity of certificate of vending;
(j) the period for which and the manner in which a certificate of vending may be renewed and the
fees for such renewal;
(k) the manner in which the certificate of vending may be suspended or cancelled;
(l) the categories of street vendors other than stationery vendors and mobile vendors;
(m) the other categories of persons for preference for issue of certificate of vending;
(n) the public purpose for which a street vendor may be relocated and the manner of relocating
street vendor;
(o) the manner of evicting a street vendor;
(p) the manner of giving notice for eviction of a street vendor;
(q) the manner of evicting a street vendor physically on failure to evict;
(r) the manner of seizure of goods by the local authority, including preparation and issue of list of
goods seized;
(s) the manner of reclaiming seized goods by the street vendor and the fees for the same;
(t) the form and the manner for carrying out social audit of the activities of Town Vending
Committee;
(u) the conditions under which private places may be designated as restriction free-vending zones,
restricted-vending zones and no-vending zones;
(v) the terms and conditions for street vending including norms to be observed for up keeping
public health and hygiene;
(w) the designation of State Nodal Officer for co -ordination of all matters relating to street
vending at the state level;
(x) the manner of maintenance of proper records and other do cuments by the Town Vending
Committee, local authority, planning authority and State Nodal Officer in respect of street vendors;
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(y) the manner of carrying out vending activities on time-sharing basis;
(z) the principles for determination of vending zones as restriction -free-vending zones,
restricted-vending zones and no-vending zones;
(za) the principles for determining holding capacity of vending zones and the manner of
undertaking comprehensive census and survey;
(zb) principles of relocation subject to the following:
(i) relocation should be avoided as far as possible, unless there is clear and urgent need for
the land in question;
(ii) affected vendors or their representatives shall be involved in planning and implementation
of the rehabilitation project;
(iii) affected vendors shall be relocated so as to improve their livelihood sand standards of
living or at least to restore them, in real terms to pre-evicted levels;
(iv) livelihood opportunities created by new infrastructure deve lopment projects shall
accommodate the displaced vendors so that they can make use of the livelihood opportunities
created by the new infrastructure;
(v) loss of assets shall be avoided and in case of any loss, it shall be compensated;
(vi) any transfer of title or other interest in land shall not affect the rights of street vendors on
such land, and any relocation consequent upon such a transfer shall be done in accordance with
the provisions of this Act;
(vii) state machinery shall take comprehensive meas ures to check and control the practice of
forced evictions;
(viii) natural markets where street vendors have conducted business for over fifty years shall
be declared as heritage markets, and the street vendors in such markets shall not be relocated;
(zc) any other matter which may be included in the scheme for carrying out the purposes of this
Act.