Section 37 in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
37. Power to make bye-laws.—
Subject to the provisions of this Act or any rule or scheme made thereunder, the local authority may make bye-laws to provide for all or any of the following matters, namely:—(a)the regulation and manner of vending in restriction-free-vending zones, restricted-vending zones and designated vending zones;(b)determination of monthly maintenance charges for the civic amenities and facilities in the vending zones under section 17;(c)determination of penalty under sub-section (5) of section 18 and section 28;(d)the regulation of the collection of taxes and fees in the vending zones;(e)the regulation of traffic in the vending zones;(f)the regulation of the quality of products and services provided to the public in vending zones and maintenance of public health, hygiene and safety standards;(g)the regulation of civic services in the vending zones; and(h)the regulation of such other matters in the vending zones as may be necessary.
