Section 4 in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
4. Exemptions.
(1)Vending on the land, premises and trains owned by Indian Railways, its subsidiaries including public sector undertakings where Indian Railways hold share, are exempted from the ambit of these bye-laws.(2)Hawking and hawkers are exempted from the ambit of these bye-laws, except in so far as provisions under Section 12 relate to them.(3)Natural Markets are exempted from the ambit of these bye-laws :Provided, however, that the Corporation shall endeavour at all times to improve the infrastructure in the Natural Markets and to strengthen the health, hygiene, sanitary conditions therein.(4)Festival-time vending, including sale of fire-crackers during Diwali for which special arrangements are made by the Corporation are exempted from the ambit of these bye-laws.(5)Vending in exhibitions and fairs set up with specific approval and/or consent of the Corporation and/or the Government is exempted from the ambit of these bye-laws.
