Section 38(1) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(1)For the purposes of this Act, the appropriate Government shall frame a scheme, within six months from the date of commencement of this Act, after due consultations with the local authority and the Town Vending Committee, by notification, which may specify all or any of the matters provided in the Second Schedule.
