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State of Chattisgarh - Section

Section 13 in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

13. Encouragement of Illegal Vending.

(1)Encouragement of illegal vending directly or indirectly, shall constitute an offence in terms of the Act shall be punishable under Section 440 accordingly.
(2)The punishment under bye-law (1) shall be without prejudice to any other penalty/fine that may be imposed under the Act and/or any other law for the time being in force.Appendix-AUndertaking[To be submitted by the Street Vendor-applicant under Section 11 of the Hawkers and Street Vendors (Registration and Regulation) Bye-laws 2010]In consideration of the Municipal Corporation of............granting to me vending rights in terms of Section 10 of the Hawkers and Street Vendors (Registration and Regulation) Bye-laws, 2010, for regulation of markets in so far as they relate to Hawkers and Street Vendors in the Corporation Area of, I named below solemnly undertake and state on oath as follows :
(i)That I am residing in the Corporation area of. for the past....... years.
orThat I am residing outside the Corporation area of. but have been vending in the Corporation on a regular basis for the past. years.
(ii)That I am exactly or approximately.............years of age.
(iii)That I am presently earning my livelihood as a street vendor by sale of the following goods and/or service:
orThat I am presently unemployed and wish to earn my livelihood as a street vendor by sale of the following goods and/or service :
(iv)That I do not own or run any or other business or occupation or job other than what has been described above.
(v)That I do not own any space in any part of the Corporation area of............... to run the above business as street vendor, nor do 1 have the capacity to purchase or to obtain on lease land and space required for the above business.
(vi)That I have been registered as a Street Vendor and granted registration Numbers as follows :
Name Husband/Father's Name Age Registration Number
       
(vii)That the above right is non-transferable without the written consent of the Municipal Corporation.
(viii)That I shall preserve the Registration-cum-Identity Card issued to me with due caution and care and produce it on demand for verification and inspection to authorized officials.
(ix)That I shall get the above Registration-cum-Identity Card renewed duly before it expires, after paying the renewal fee as may be prescribed.
(x)That I have been granted usufruct rights over the following vending space:
Location Activity for which vending rights have beengranted Particulars of Vending Space
Space Identification Reference Area in sft
(xi)That the above right is not a title to land and does not allow me the freedom to alienate it by sale or lease or gift to another person, and if found guilty of doing this [ shall be liable for punishment and fine as may be fixed under law.
(xii)That I undertake to pay to the Corporation royalty and monthly fee and all other expenses as may be fixed by the Corporation from time to time. Initially I agree to the current payments :
SI. No. PaymentHead Amount in Rs. Periodicity of Payment
1. Registration Charges    
2. Vending Right Royalty    
3. Vending Space Monthly Fee    
(xiii)That I shall bear in mind at all times the safety and public health and fullest satisfaction at all times of the customers I serve.
(xiv)That I agree to maintain the highest standards of cleanliness and hygiene and it shall never fall below the minimum standards and norms set by the Corporation and as may be revised by them from time to time.
(xv)That I shall dispose of the solid and liquid wastes, if any, arising out of my conduct of business only in the manner as may be prescribed by the Corporation.
(xvi)That I shall confine my operations to the space provided to me by the Corporation and if ever found to spread my activities beyond this space I understand that I shall be liable to pay fine as may be levied by the Corporation.
(xvii)That I have read and understood the object, intent and purpose of the Hawkers and Street Vendors (Registration and Regulation) Bye-laws, 2010, that I have noted all requirements under these bye-laws, and that I fully submit to these bye-laws for full and proper compliance.
(xviii)That for the purpose of all notices and other correspondence, my residential contact details are as below, and it shall be my responsibility to intimate to the Commissioner in writing and obtain his acknowledgement for such intimation any change in the address :
Name :
Husband/Father's Name :
Address :
Telephone (Number) (if any) :
Signed by me in my own hand and delivered to the Corporation on.......................day of 20 at............................in the presence of the witnesses named below.Signature and Full NameWitnesses
1. 2.