Section 19 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
19. The manner of evicting a street vendor.
(1)TVC should bring in its agenda and discuss the issue of eviction of street vendors 2 months prior to the issuance of 1 month notice of eviction, so that a survey can be conducted to identify an equally vending site for the street vendors(2)The 1 month written notice should be served via registered post prior eviction in the name of street vendor. It can be served personally also.(3)In case registered post comes back undelivered, the said notice should be posted on the area where from he is carrying on his vending. That should be considered as the service of the notice.
