Section 9(2) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
(2)The annual return which shall be prepared under sub-rule (1) may among other things contain information with regard to, -(a)detail of surveys, if any;(b)number of application received disposed, pending, denied and number of certificate of vending issued to street vendors;(c)suspension and revocation/cancellation of certificate of vending;(d)number of meeting of Town Vending Committee held during the period;(e)new vending zones, if any, identified or old vending zones if any altered/modified owing to change in holding capacity;(f)number of registered street vendors being accommodated in various vending zones;(g)social audit activities; if any, conducted during the year;(h)welfare schemes for street vendors, if any launched by Town Vending Committee during the year; (mention if any proposal which was mooted for making available credit to street vendors or bringing them under any insurance scheme)
