Section 25 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
25. The conditions under which private places may be designated as restriction-free-vending zones, restricted - vending zones and no-vending zones.
- Where the local authority decides to declare any private land as the vending zone, it shall take into consideration the possibility of offering compensation in form of additional floor space Index (FSI) or Floor Area Ratio (FAR) than prevailing in that area or Transferrable Development rights (TDR) in case the General Development Control Regulations (DGCR) of the local authority has got the provisions of it. The street vendors are to be accommodated in the ground level only.
