Section 35(1) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(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.
