Section 30(2) in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
(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.
