Section 30 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
30. The principles for determining of vending zones as restriction-free-vending zones, restricted-vending zones and no- vending zones.
(1)An intensity of foot fall, Road width and Density of the vehicular and pedestrian movement shall be the cornerstone for deciding vending and no vending zone. There shall be no restricted free vending zones in the city and no vending zone should be very minimal. The TVC shall decide the particular street or market as vending zone or no vending zone as specified below and accordingly the space should be allotted.(2)There shall not be any totally restriction- free-vending zones in the city. Carrying capacity of an area would put up the ultimate limit on the number of street vendors which can be positioned in any area. However, there shall not be any restriction on mobile vending in this area if vendors continuously move without affecting traffic and commuter movements. In such cases the TVC has to decide the total number of such mobile vendors can be accommodate after taking into account the area of significant footfall and 1/3rd of the holding capacity of the area. Otherwise there is every chance of mobile vending itself creating problem for the traffic movement, as the mobile vending invariably takes place from the carriage way.(3)Restricted vending zones will be linked with the road width in the following manner:-(a)There shall not be any stationary street vending on a road having width less than 3.5 meters.(b)There shall not be any stationary street vending on a road having width between 3.5 meters to 6 meters. However, street vending shall be allowed if such road is declared as no vehicular road. In such cases, the street vending shall be restricted to 2.0 meter.(c)There shall not be any stationary street vending on a road having width between 6 meters to 9 meters. However, street vending shall be allowed if such road is declared one way vehicular road.(d)There shall be only one side stationary street vending on a road having width between 12 meters to 24 meters while both side stationary vending shall be allowed on a road having road width of 30 meters and above.(e)Number of street vendors shall be decided by considering holding capacity of each designated vending area on such a road.(f)Such stationary vending shall be allowed after taking the clearance from traffic police regarding the smooth vehicular and pedestrian movement. If required, road side parking shall be banned in such area where street vending is allowed.(g)Mobile vending shall be allowed on such road looking to the traffic and pedestrian movement.(h)A suggestive road design is provided in the annexure appended to the scheme(4)The following shall be no vending zone.-The Town Vending Committee may decide the distance to be kept free from Street Vending near the important institutions like Secretariat and District Collectorate, Offices of the District Panchayat, Municipal Corporation, Municipality, Nagar Panchayat, Court, Cantonment Board and State Archaeological Monuments attracting a high footfall, any crossing of two or more roads on all sides or both sides of the railway crossing and any declared heritage structure by the local authority at its discretion taking into account the specifics of the area of concerned.
