Section 8 in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
8. Powers, Duties and Functions of the Commissioner.
(1)Apart from the general powers vested in him under the Act, for the purposes of enforcement of these Bye-laws, the Commissioner shall have the following powers : -(a)To appoint Superintendent under bye-laws 7, and to instruct the Superintendent to Act in specific cases in accordance with the provisions of law.(b)To confiscate, after milder methods have been exhausted, carts, kiosks and all other paraphernalia in respect of illegal vendors and to quantify punishment for illegal vending.(c)To take cognizance of Encouragement of illegal vending and to act against the offenders according to the provisions of these Bye-laws and/or any other law as may be applicable.(d)To mobilize applications for vending rights at specific locations, and to allot such rights in a fair, equitable and transparent manner.(e)To prescribe the norms, timings and hygienic conditions for vendors for ensuring public health and safety.(f)To hear complaints and to resolve disputes relating to vending, as may be referred to him by the Ward Vending Committee.Explanation. - All disputes shall first be referred to the Ward Vending Committee and only such disputes as remain unresolved there shall be referred to the Commissioner by the Ward Vending Committee for resolution.(g)To do all that may be necessary to give effect to the purposes of these Bye-laws.
