Section 26(b) in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
(b)Town Vending Committee or any officer authorised by it in this behalf shall maintain a register of up-to-date information regarding each street vendor, stationary or mobile, or of weekly, market containing name of such street vendor, space allotted to him, nature of business or vending carried out by him, category of street vending, details of appeals, redressal of grievances, resolving of the disputes, vending fee, registration fee, penalty, maintenance charges, user charges, cash book and such other particulars as may be relevant to the street vendors;
