Section 24(3) in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
(3)The TVC shall provide details of all relevant information, at least a fortnight before the social audit process commences. This shall include the following:-(a)Status of implementation of the Act and the Scheme for Street Vendors.(b)A record of the minutes of the meetings of the TVC conducted in those years.(c)Record of all registered street vendors.(d)Records of appeals made before the local authority under Section 11 of the Act.(e)Record of all grievances/disputes brought before the Grievance Redressal Committee under Section 20 of the Act.(f)Record of the total number and details of evictions and confiscation of goods and relocation of street vendors taken place in those years.(g)Records of social audit reports, if any, taken place previously.
