Section 10(8) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
(8)The Commissioner shall cause collection of information, ward-wise duly confirmed by the Ward Vending Committee regarding persons already involved in vending activity in the wards. These persons shall be granted vending rights over spaces identified according to sub-clause (2) and categorized under sub-clause (3), subject to their providing an undertaking as required in clause 11 of these bye-laws.
