Section 9 in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
9. Powers, Duties and Functions of the Superintendent.
(1)In enforcing these Bye-laws, the Superintendent shall act under general instructions of the Commissioner, and shall exercise the following powers, and do the following acts : -(a)To chart out the vending spaces for the purposes of these Bye-laws and to get the same approved by the Town Vending Committee.(b)To support the Commissioner and the Town Vending Committee in the process of selection of vendors, their registration and allotment of vending rights to them.(c)To report to the Commissioner in writing any attempt by anybody to set up vending paraphernalia in the no-vending space(s), and to give effect to the orders of the Commissioner and the Town Vending Committee in this regard.(d)To receive complaints from vendors or other sources regarding attempts by unauthorized elements to practice vending in their vending spaces, and to take needful corrective action in this regard in accordance with these bye-laws.(e)To maintain a register of the vending spaces and the authorized vendors in each space in a manner as may be prescribed, and to maintain a record of ail matters and documents relating to or covered under these bye-laws.(f)To demand and receive royalties, rents, penalties and all dues under these bye-laws into the Corporation account.(g)To inspect or cause inspection of the vending spaces to ensure satisfactory sanitary and hygienic conditions, regular and proper system for collection and disposal of solid waste from the vending spaces and if not satisfied, to bring the same to the notice of the Commissioner to enable needful corrective action.(h)Ensure that the quality of products and services provided to the public is as per standards of public health, hygiene and safety laid down by the Corporation and/or the Government.(i)To issue notice(s) for stopping illegal vending and, if the notice does not bring forth the desired action, to cause physical removal and confiscation of the illegal vending para-phernalia and, initiate further action against offenders for imposition and realization of fine/penalties.(j)To file, if and when necessary, FIRs with the police and/or complaints with other appropriate authorities for action against illegal vendors and those that encourage it.(k)To disseminate the object and purpose of these Bye-laws by whatever means as often as possible, as widely as possible to promote safe vending practices in the Corporation area.(l)To ensure that vending in the Corporation area is in accordance with the bye-laws.
