Section 23 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
23. Facilities to be provided to street vendors.
(1)Subject to the availability, following facilities may be provided to the street vendors in the vending zone by the Municipality -(a)facility of solid wastes disposal,(b)facility of public toilets,(c)facility of drinking water,(d)facility of light,(e)any other facility which is considered to be necessary by the municipality concerned.(2)(a)financial assistance to a street vendor may be provided so as to make him/her capable of conducting the business, Self-Help Groups may be constituted by the groups thereof By own contributions, loans from financial institutions and grants from various schemes etc. may be provided. A fund may be established and financial assistance may be provided to the members of Self Help Groups;(b)group insurance scheme may be introduced for street vendors who have been issued certificate of vending;(c)for the promotion of social status and for the welfare schemes of social security of the street vendors, help of non-government organizations, street vendors associations and unions and other welfare organizations may be taken.
