Section 5(3) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
(3)Notwithstanding anything stated in sub-clause (2) above, the Town Vending Committee shall do the following :(a)Approve, with or without changes, the vending spaces identified by the Superintendent and/or recommended by the Ward Vending Committees.(b)Categorize and designate the vending spaces as 'No Vending Space' and 'Restricted Vending Space' and 'Regular Vending Space'.Explanation. - The designation of a space as 'No Vending Space', 'Restricted Vending Space' or 'Regular Vending Space' shall not be unalterable, given the changing trends and needs with time.(c)Review from time to time and amend, alter or change the designation of vending spaces in (b) above according to the changing trends and needs of the city.(d)Prescribe the maximum number of street vendors for each of the restricted and regular vending space, bearing in mind the economic viability of business.(e)Restrict hawking at certain places and certain hours in public interest and to facilitate smooth and safe movement of traffic.(f)Restrict entry and movement of all vehicles including bicycles belonging to vendors, shoppers and others in and around the vending spaces to make shopping in the vending zones safe, de-congested and hassle-free.(g)Designate Natural Markets in the Corporation area.(h)Promote access of street vendors and hawkers to such services as credit, skill development, housing health care, social security and capacity building.(i)Promote vendors, interests through promotion of such events as Vendors' Bazar and Street Food Festivals.(j)Prescribe norms for health and hygiene and sanitation conditions in vending spaces and zones.(k)Promote, where necessary, organization of street vendors in the form of unions/cooperatives/associations and self-help groups to facilitate their collective empowerment and betterment of services in the vending spaces through self-regulation.(l)Prevent child labour in vending business and facilities to rehabilitate children found involved in vending.(m)Define offences and fix fines and penalties for each offence and revise these from time to time.(n)Estimate or cause estimation of the Earning Potential Factor (EPF) to facilitate fixing of rates for royalty and monthly fee for various vending spaces.Explanation. - The Earning Potential Factor (EPE) fixed shall be in not more than three scales for the city. Scale I shall relate to the highest potential location and scale III shall relate to the most moderate potential location.(o)Fix rates for the royalty for grant of vending rights and monthly fee on a fair and equitable basis, with due consideration to the EPF, and review and, if desired, revise it annually.Explanation-1. - The royalty monthly fee may very from space to space depending upon the earning potential factor (EPF) at each space. Within a space, however, the Royalty and monthly fee shall be uniform irrespective of the goods or services being rendered by each or any of the vendors.Explanation-2. - The royalty and monthly fee collected should be notionally such as to help the Corporation meet the cost of administering and organizing sanitation, water supply, common lighting and other investment and common expenses in the space.Explanation-3. - The rate of royalty and monthly fee for a space as fixed shall be reviewed on an annual basis and revised in a manner to offset the increase in cost, if any, in providing the services mentioned under explanation 2 above.
