Section 4 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
4. Survey and registration of street vendors.
(1)The town vending committee shall within such a period and in such a manner, as may be specified by the Government, conduct a survey of all existing street vendors, within the area under its jurisdiction and subsequent survey shall be carried out at least once in every five years.(2)The town vending committee shall ensure that all existing street vendors, identified in the survey are accommodated in the vending zones in accordance with the plan for street vending and the holding capacity in the vending zones.(3)The town vending committee shall ensure timely registration of the new street vendors and allotment of space to them for vending in accordance with the plan for street vending and holding capacity of vending zones.
