Section 2(10) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
(10)"Street Vendor" means a person registered as such under these Bye-laws, and entitled to vend in a specified manner in a specified zone, in the Corporation area. "Illegal Vendor" means any person or agency who indulges in vending in contravention of the provisions contained in these Bye-laws;
