Section 7 in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
7. Appointment of Superintendent.
(1)Within fifteen days of these bye-laws coming into force, the Commissioner shall appoint an officer not below the rank of a Revenue Officer (Class-II) as Superintendent for executing, under his overall guidance, the purpose of these bye-laws.(2)Till such time as a superintendent is appointed, and, thereafter, if a superintendent is not appointed under bye-laws (1) within the prescribed time, the Commissioner or any officer appointed by him shall be deemed to be the Superintendent under these bye-laws.
