Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 14(1)] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1)(iv) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016

(iv)for deciding the vending zones, the Town Vending Committee will seek the base materials/data from the local authority. The bye laws and the planning will identify the vending zones, in case the Town Vending Committee has got any points to be made about the Zoning or about the area to be allotted to each individual vendor, it may draw the attention of the planning and local authority to suitably modify the plan. After obtaining the opinion of the authority, the Town Vending Committee may take an appropriate decision;