Section 10(16) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
(16)The vending right shall be granted in the form of an identity-cum-registration card, to be called the Vending Rights Card, with the vendor's photo affixed thereon, and his name and basis personal information. The vendor shall be required to carry the Vending Rights Card with time at all times, to be produced before authorities if and when demanded for inspection.Explanation. - Failure to produce the Vending Rights Card when demanded, whether due to loss of the card or otherwise, shall constitute an offence that shall attract fine as may be fixed by the Town Vending Committee.
