Section 11 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
11. Street venders charter, data base and carrying out of social audit.
(1)Every Town Vending Committee shall publish a street vendors charter in at least two local news papers specifying therein the time within which the certificate of vending shall be issued to the Street vendors and as also the time within which the same shall be renewed.(2)The charter shall also specify the time limit for performance of other activities related to the street vendors.(3)Every Town Vending Committee shall maintain a register in form 'A' of all the street vendors to whom certificate of vending has been issued.(4)The Town Vending Committee shall carry out social audit of the street vending through internal auditors in collaboration with external consultants so as to ascertain the level of performance as to attainment of objectives achieved in protecting the livelihood of street vendors and also to assess what general impact it has made on the people of the area by regulating the system, and thus a status report on the implementation of the Act.
