Section 24(9) in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
(9)The local authority shall on each finding of the social audit in cases of gaps, lapses or deviations fix responsibility and shall take immediate corrective or disciplinary action. In case of a dispute, an administrative enquiry shall be conducted by the local authority and action taken accordingly in the shortest time possible and in any case not later than a month.
