Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Haryana - Section

Section 7 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

7. Categories of certificate of vending and issuance of Identity card.

(1)The certificate of vending shall be issued to the followings, namely :-
(a)a stationary vendor; or
(b)a street vendor; or
(c)a mobile vendor; or
(d)any other category, as may be prescribed.
(2)The certificate of vending issued for the categories specified in sub-section (1) shall be in such form and issued in such manner, as may be prescribed. It shall specify the vending zone where such vendor shall carry on his vending activities, the days and timings and the conditions and restrictions subject to which he shall carryon such vending activities.
(3)Every vendor who has been issued certificate of vending shall be issued identity card in such form and manner, as may be prescribed.