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 amenities 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.Open in Lexace · Ask the AI about this section
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