Section 31 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
31. The principles for determining holding capacity of vending zones and the manner of undertaking comprehensive census and survey.
(1)Under section 3 of the Act 2.5% of the population of street vendors of a ward/ zone will be accommodated as per the holding capacity.(2)The holding capacity of a vending zone will be according to the vending site divided by the total area of the vending area.(3)For Areas to be allotted to individual vendors Criterion may be kept by the TVC as follows:-(i)A maximum of 2 sq. mts area as 'vending area' shall be provided to each vendor/hawker with dimension of 1.6 meter x 1.2 meter.(ii)Passage of 1.0 meter width in front of stalls/ push carts shall be reserved as 'extension' for consumers/ users to stand or buy goods.(iii)A walkway/footpath of 1.0/2.0 meters width shall be provided for pedestrians, in front of extension space depending on the road width.(iv)In no case, the carriageway shall be allowed to be used for street vending.(v)If the width of road permits, street vending may be allowed on both sides of the road.(vi)No vending Activity shall be allowed at a distance of 50 meters from any junction/exit/entry of road or the railway crossing.
