[Cites 0, Cited by 0]

State of Chattisgarh - Act

Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

CHHATTISGARH
India

Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010

Rule URBAN-STREET-VENDORS-AND-HAWKERS-REGISTRATION-AND-REGULATION-BYE-LAWS-2010 of 2010

Published on 2 September 2010
Commenced on 2 September 2010
[This is the version of this document from 2 September 2010.]
[Note: The original publication document is not available and this content could not be verified.]

Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010Published vide Notification No. 4637/6583/18/2009, dated 2nd September, 2010Last Updated 14th October, 2019Notification No. 4637/6583/18/2009 dated the 2nd September, 2010. - In exercise of the powers conferred by Section 432-A of the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956), the State Government hereby makes the following Model Bye-laws under sub-section (24) of Section 427 of the Said Act, to regulate the management of municipal markets in so far as it relates to Urban Street Vendors and Hawkers, by the Municipal Corporation in the State, namely : -(For Adoption by Municipal Corporations in Chhattisgarh)

1. Short title, extent and commencement.

(1)These bye-laws may be called the Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010;

(2)These Bye-laws will be applicable in the area covered by the administrative jurisdiction of the Municipal Corporation of (Name of the city......................) in Chhattisgarh;

(3)These bye-laws will come into force, subsequent to notification by the Government, from the date of their adoption by the Corporation under sub-section (2) of Section 432-A and/or sub-section (3) of Section 432 of the Act, as applicable.

2. Definitions.

- In these bye-laws unless the context otherwise requires, -

(1)"Act" means the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956);

(2)"Commissioner" means the officer appointed as such in the Municipal Corporation;

(3)"Corporation area" means the area within the administrative jurisdiction of the Municipal Corporation;

(4)"Encouragement of Illegal Vending" means explicit or tacit promotion of vending in streets or elsewhere in contravention of the provisions of these Bye-laws or, interfering in or obstructing the discharge of duties or exercise of powers by the Commissioner and/or the Superintendent in accordance with the provisions of these Bye-laws;

(5)"Earning Potential" refers to a notional potential for earning through vending in any given vending space, estimated by the Town Vending Committee or any agency commissioned by it for this purpose, on the basis of the prime nature of the locality, the general economic status of clientele residing there, and any other local factor that makes vending there a profitable proposition;

(6)"Hawker" means a person who sells goods or services through hawking ;

(7)"Hawking" means the act of sale of goods or services by a person whether bearing the goods as head-load or in a vehicle or pushcart, such person being on the move and not stationed at any customary spot in or outside any market place;

(8)"Illegal Vending" means vending in streets or elsewhere in contravention of the provisions of these Bye-laws;

(9)"Natural Markets" means a market, including the haat bazaar, where sellers and buyers have traditional congregated for more than a specified period for the sale and purchase of a given set of products or services as assessed by the Town Vending Committee;

(10)"Street Vendor" means a person registered as such under these Bye-laws, and entitled to vend in a specified manner in a specified zone, in the Corporation area. "Illegal Vendor" means any person or agency who indulges in vending in contravention of the provisions contained in these Bye-laws;

(11)"Superintendent" means the officer appointed as such in terms of bye-laws 7 of these bye-laws;

(12)"Town Vending Committee" means a committee formed under the Chairmanship of the Commissioner constituted in terms of bye-laws 5 of these bye-laws;

(13)"Vending" means sale of goods and services from either a kiosk or wheeled-vehicle or push-cart or basket (s) or any container, rested upon a public place; customarily parked or stationed at a place, functional all through the working day or for part of the day;

Explanation-1.	Sale of vegetables, fruits, fish and any otherstuff by women bearing baskets upon their heads and hawkingthrough the streets or by men bearing it upon heads or onbicycles that are generally in motion and not parked at a pointwill be exempt from the provisions of these bye-laws;
Explanation-2.	Sale of vegetables, fruits, fish and any otherstuff by women or men displaying their ware upon a mat or rug orany other material or basket or container upon the road orfootpath or any other public place shall be construed as vending;
Explanation-3.	Vending is different from shop-keeping in thisregard that unlike in the case of a shop, after business hoursthe vendor will remove his ware and vehicle, if any, from thepost of business, and vacate it.

(14)"Vending Space" means a public space that has been identified by the Town Vending Committee as suitable for use by a specified number of vendors, either for the entire working day, or for part of the day between specified hours, either on all days of the week or on specified days of the week;

(15)"Ward Vending Committee" means a committee under the Chairmanship of the Ward Member formed in terms of bye-laws 6 for protecting the livelihoods of Street vendors in the ward while at the same time imposing reasonable restrictions, if necessary, for ensuring flow of traffic and for addressing concerns relating to public health and hygiene in the public interest.

3. Regulation of Vending.

(1)From the date these Bye-laws come into force, vending in the Corporation area in contravention of the provisions contained there in shall be illegal and all related paraphernalia and goods will be liable for removal and confiscation without notice and without prejudice to other penalties and punishment under these bye-laws, and/or the Act and/or any other law as may be applicable.

(a)The Commissioner shall allow a start-up grace period of forty-five days after these bye-laws come into force to enable current street vendors, legal or illegal, to ensure compliance with the provisions contained herein.

(b)The Commissioner may, for general information, publish a Notice of the above Bye-laws having come into force for two days in such two daily newspapers which are in the approved list of Government for advertisement purpose and which have circulation in the Corporation area, and affix a copy thereof in a conspicuous place in the office of the Municipal Commissioner, and cause an announcement in the Corporation area on the loud speaker.

(c)To the extent feasible, the Commissioner may cause on-the-spot registration of Street Vendors to ensure that they are not put to avoidable hardship.

(d)No shortcoming on the part of the Commissioner in respect of action recommended in sub-clause (1) (b) or (c) shall provide reason to any vendor or person for failure to comply with the provisions of these Bye-laws.

(2)Practice of vending in contravention of these bye-laws shall constitute an offence in terms of the Act, and shall be punishable under Section 440 accordingly.

(3)The punishment under sub-clause (2) shall be without prejudice to any other penalty/fine that may be imposed under the Act and/or any other law for the time being in force.

4. Exemptions.

(1)Vending on the land, premises and trains owned by Indian Railways, its subsidiaries including public sector undertakings where Indian Railways hold share, are exempted from the ambit of these bye-laws.

(2)Hawking and hawkers are exempted from the ambit of these bye-laws, except in so far as provisions under Section 12 relate to them.

(3)Natural Markets are exempted from the ambit of these bye-laws :Provided, however, that the Corporation shall endeavour at all times to improve the infrastructure in the Natural Markets and to strengthen the health, hygiene, sanitary conditions therein.

(4)Festival-time vending, including sale of fire-crackers during Diwali for which special arrangements are made by the Corporation are exempted from the ambit of these bye-laws.

(5)Vending in exhibitions and fairs set up with specific approval and/or consent of the Corporation and/or the Government is exempted from the ambit of these bye-laws.

5. Formation of Town Vending Committee (TVC).

(1)Within one month of these bye-laws coming into force, the Commissioner shall form a committee to be called the Town Vending Committee (TVC) for protecting the livelihoods of Street vendors in the town while at the same time imposing reasonable restrictions, wherever necessary, for ensuring smooth flow of traffic, and for addressing concerns relating to public health and hygiene in the public interest, and for general improvement of urban aesthetics, and for making vending business hassle-free and customer-friendly.

(2)The Town Vending Committee shall primarily be an advisory body.

(3)Notwithstanding anything stated in sub-clause (2) above, the Town Vending Committee shall do the following :

(a)Approve, with or without changes, the vending spaces identified by the Superintendent and/or recommended by the Ward Vending Committees.

(b)Categorize and designate the vending spaces as 'No Vending Space' and 'Restricted Vending Space' and 'Regular Vending Space'.

Explanation. - The designation of a space as 'No Vending Space', 'Restricted Vending Space' or 'Regular Vending Space' shall not be unalterable, given the changing trends and needs with time.

(c)Review from time to time and amend, alter or change the designation of vending spaces in (b) above according to the changing trends and needs of the city.

(d)Prescribe the maximum number of street vendors for each of the restricted and regular vending space, bearing in mind the economic viability of business.

(e)Restrict hawking at certain places and certain hours in public interest and to facilitate smooth and safe movement of traffic.

(f)Restrict entry and movement of all vehicles including bicycles belonging to vendors, shoppers and others in and around the vending spaces to make shopping in the vending zones safe, de-congested and hassle-free.

(g)Designate Natural Markets in the Corporation area.

(h)Promote access of street vendors and hawkers to such services as credit, skill development, housing health care, social security and capacity building.

(i)Promote vendors, interests through promotion of such events as Vendors' Bazar and Street Food Festivals.

(j)Prescribe norms for health and hygiene and sanitation conditions in vending spaces and zones.

(k)Promote, where necessary, organization of street vendors in the form of unions/cooperatives/associations and self-help groups to facilitate their collective empowerment and betterment of services in the vending spaces through self-regulation.

(l)Prevent child labour in vending business and facilities to rehabilitate children found involved in vending.

(m)Define offences and fix fines and penalties for each offence and revise these from time to time.

(n)Estimate or cause estimation of the Earning Potential Factor (EPF) to facilitate fixing of rates for royalty and monthly fee for various vending spaces.

Explanation. - The Earning Potential Factor (EPE) fixed shall be in not more than three scales for the city. Scale I shall relate to the highest potential location and scale III shall relate to the most moderate potential location.

(o)Fix rates for the royalty for grant of vending rights and monthly fee on a fair and equitable basis, with due consideration to the EPF, and review and, if desired, revise it annually.

Explanation-1. - The royalty monthly fee may very from space to space depending upon the earning potential factor (EPF) at each space. Within a space, however, the Royalty and monthly fee shall be uniform irrespective of the goods or services being rendered by each or any of the vendors.Explanation-2. - The royalty and monthly fee collected should be notionally such as to help the Corporation meet the cost of administering and organizing sanitation, water supply, common lighting and other investment and common expenses in the space.Explanation-3. - The rate of royalty and monthly fee for a space as fixed shall be reviewed on an annual basis and revised in a manner to offset the increase in cost, if any, in providing the services mentioned under explanation 2 above.

(4)The Commissioner shall be Chairman of the Town Vending Committee (TVC).

(5)The Superintendent appointed in terms of bye-laws 7 shall be the convenor of the TVC and shall be responsible for maintaining record of the proceedings of the TVC.

(6)The TVC (Town Vending Committee) shall have as members a representative of the City Police/Traffic Police, two officers of the Corporation not below the rank of Revenue Officer, two social workers of good reputation nominated by the Commissioner, and the Town Planner of the Municipal Corporation.

(7)The TVC (Town Vending Committee) shall co-opt as members two office bearers of the vendors union :Provided, however, that if there is no union of the vendors, the Commissioner may nominate two vendors from the town to represent the vendors guild.

(8)The Chairman of all the Ward Vending Committees shall be ex-officio members of the TVC (Town Vending Committee).

(9)The TVC (Town Vending Committee) shall meet at least once in three months to review the administration and enforcement of these bye-laws.

6. Formation of the Ward Vending Committee (WVC).

(1)The TVC may form, for better achievement of the purposes of these bye-laws at the ward level, one or more committee(s) to be called the Ward Vending Committee(s).

(2)The Ward Member shall be Chairman of the Ward Vending Committee (WVC).

(3)The Ward Vending Committee (WVC) shall have three other members, two drawn from civil society and one drawn from among the vendors in the ward, nominated by the Commissioner.

(4)The Ward Vending Committee (WVC) shall be guided by the Area Sabha and the Ward Sabha.

(5)The Ward Vending Committee (WVC) shall render advisory help to the Town Vending Committee (TVC), and the Commissioner in identifying suitable vending spaces within the ward, in the process of grant of vending rights, and the overall administration of the vending spaces in the ward.

(6)The Ward Vending Committee (WVC) shall hear complaints and resolve disputes of vendors in respect of all vending spaces within the ward.

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.

8. Powers, Duties and Functions of the Commissioner.

(1)Apart from the general powers vested in him under the Act, for the purposes of enforcement of these Bye-laws, the Commissioner shall have the following powers : -

(a)To appoint Superintendent under bye-laws 7, and to instruct the Superintendent to Act in specific cases in accordance with the provisions of law.

(b)To confiscate, after milder methods have been exhausted, carts, kiosks and all other paraphernalia in respect of illegal vendors and to quantify punishment for illegal vending.

(c)To take cognizance of Encouragement of illegal vending and to act against the offenders according to the provisions of these Bye-laws and/or any other law as may be applicable.

(d)To mobilize applications for vending rights at specific locations, and to allot such rights in a fair, equitable and transparent manner.

(e)To prescribe the norms, timings and hygienic conditions for vendors for ensuring public health and safety.

(f)To hear complaints and to resolve disputes relating to vending, as may be referred to him by the Ward Vending Committee.

Explanation. - All disputes shall first be referred to the Ward Vending Committee and only such disputes as remain unresolved there shall be referred to the Commissioner by the Ward Vending Committee for resolution.

(g)To do all that may be necessary to give effect to the purposes of these Bye-laws.

9. Powers, Duties and Functions of the Superintendent.

(1)In enforcing these Bye-laws, the Superintendent shall act under general instructions of the Commissioner, and shall exercise the following powers, and do the following acts : -

(a)To chart out the vending spaces for the purposes of these Bye-laws and to get the same approved by the Town Vending Committee.

(b)To support the Commissioner and the Town Vending Committee in the process of selection of vendors, their registration and allotment of vending rights to them.

(c)To report to the Commissioner in writing any attempt by anybody to set up vending paraphernalia in the no-vending space(s), and to give effect to the orders of the Commissioner and the Town Vending Committee in this regard.

(d)To receive complaints from vendors or other sources regarding attempts by unauthorized elements to practice vending in their vending spaces, and to take needful corrective action in this regard in accordance with these bye-laws.

(e)To maintain a register of the vending spaces and the authorized vendors in each space in a manner as may be prescribed, and to maintain a record of ail matters and documents relating to or covered under these bye-laws.

(f)To demand and receive royalties, rents, penalties and all dues under these bye-laws into the Corporation account.

(g)To inspect or cause inspection of the vending spaces to ensure satisfactory sanitary and hygienic conditions, regular and proper system for collection and disposal of solid waste from the vending spaces and if not satisfied, to bring the same to the notice of the Commissioner to enable needful corrective action.

(h)Ensure that the quality of products and services provided to the public is as per standards of public health, hygiene and safety laid down by the Corporation and/or the Government.

(i)To issue notice(s) for stopping illegal vending and, if the notice does not bring forth the desired action, to cause physical removal and confiscation of the illegal vending para-phernalia and, initiate further action against offenders for imposition and realization of fine/penalties.

(j)To file, if and when necessary, FIRs with the police and/or complaints with other appropriate authorities for action against illegal vendors and those that encourage it.

(k)To disseminate the object and purpose of these Bye-laws by whatever means as often as possible, as widely as possible to promote safe vending practices in the Corporation area.

(l)To ensure that vending in the Corporation area is in accordance with the bye-laws.

10. Procedure Prescribed for Grant of Vending Rights.

(1)From the date these bye-laws come into force, the procedure to be followed for vending in Corporation area shall be as provided in this clause.

(2)The Commissioner shall cause identification and documentation of public spaces in the Corporation area that could possibly by used by vendors, and categorize the vending spaces according to sub-clause (3) below.Explanation 1. - While identifying a public space as suitable for use as vending space, the Commissioner shall consider the factors of general public interest viz., smooth movement of traffic, safety of buyers, maintenance of hygiene, availability of utilities, and public convenience.Explanation 2. - Spaces in front of shops including verandahs in market may also be identified for restricted use during hours/days when the shops are closed.

(3)The spaces identified under sub-clause (2) shall be categorized into three categories as follows :

(a)No-vending spaces ;

(b)Restricted vending spaces, and

(c)Regular vending spaces.

(4)No vending shall be allowed in the No-vending spaces.

(5)In the restricted vending spaces, the restriction shall relate to one or more of the following :

(a)Hours of vending

(b)Weekdays of vending (or no-vending)

(c)Goods and services for vending.

(6)In the regular vending spaces, the authorized vendors may be allowed to vend throughout the working day.

(7)Vehicles of all description including two wheelers and bicycles, pet dogs and other forms of space-jammers and public nuisance shall be banned in the vending spaces.

(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.

(9)On the basis of the information gathered, and the guiding principles spelt out in sub-clause (14) below, the Commissioner shall first strive for in situ organization of the vendors already in business when these bye-laws come into force.

(10)For such vendors who may be displaced because of organization of the business in terms of sub-clause (9) above, the Commissioner shall give preference to settle them in alternate vending spaces.

(11)After all the vendors who were in business before these bye-laws come into force are settled, if surplus vending spaces remain then the Commissioner shall invite applications for grant of vending rights over these surplus spaces. For tins, he shall cause public announcement in all appropriate places in the Corporation area and issue advertisement in a local newspaper and cause mobilization and collection of applications on the prescribed form for grant of vending rights from suitable candidates.

(12)On the basis of applications thus collected, the Commissioner shall cause preparation of a list of provisional allotment of vending rights.

(13)Applicants provisionally selected as per sub-clause (12) above shall be required to furnish an Undertaking as required in Clause 11 of these bye-laws.

(14)While assigning vending rights in the Regular and Restricted Vending spaces, the Commissioner may formulate norms based on the following factors and guiding principles :

(a)Competition and economic viability.

(b)The benefit should extend to as many vendors as may be accommodated.

(c)The long-time vendors who have been vending at the spot or elsewhere to be settled first in terms of sub-clause (8) above.

(d)No vendor shall be granted more than one vending right.

(e)An agency or cartel or chain-leader or middleman by whatever name operating shall not be allowed any role in the process for grant of vending rights.

(f)Due share to be given to women, and other special categories as may be determined by the Town Vending Committee.

(g)The need and requirements of local citizens shall be duly considered.

(h)The recommendation of the ward and area sabhas to be given due weightage.

(15)If the demand for vending rights exceeds the space available, the Commissioner may, with good application of mind regarding economic viability, consider granting vending rights by turn for different hours of the day or days of the week to accommodate maximum applicants :Provided, however that in no case shall the Commissioner resort to public auction of vending rights with a view to optimize revenue.

(16)The vending right shall be granted in the form of an identity-cum-registration card, to be called the Vending Rights Card, with the vendor's photo affixed thereon, and his name and basis personal information. The vendor shall be required to carry the Vending Rights Card with time at all times, to be produced before authorities if and when demanded for inspection.Explanation. - Failure to produce the Vending Rights Card when demanded, whether due to loss of the card or otherwise, shall constitute an offence that shall attract fine as may be fixed by the Town Vending Committee.

(17)The vending right granted under sub-clause (16) above shall be non-transferable.

(18)The vending rights shall be granted for one year, and, normally shall be renewed thereafter in a vendor-friendly manner, subject to the vendor paying his dues in time and in full and subject to his accepting to pay the royalty and rent at revised rates whenever applicable :Provided, however, that if the area and/or the ward sabha submits a complaint in writing to the Commissioner which on expeditious verification is found correct, the Vending Right Card granted to any vendor shall be liable for cancellation without compensation.

11. Undertaking Mandatory for Grant of Vending Rights Card.

(1)Every applicant identified for grant of Vending Rights Card, whether under sub-clause (8) or under sub-clause (10) of Clause 10, shall be required to furnish an undertaking on Nonjudicial Stamp Paper of appropriate value, according to the prescribed manner, on the format given in Appendix-A attached to and forming part of these Bye-laws.

(2)The contents of undertaking shall include the following : -

(i)Information regarding the applicant's name, age, address, telephone number residence and livelihood status in the corporation area.

(ii)The applicant's confirmation regarding the extent and nature of right being granted.

(iii)The applicant's commitment regarding financial liabilities towards the Corporation, relating to vending rights.

(iv)The applicant's commitment towards sanitation and public health.

(3)Failure to submit the undertaking and/or refusal to do so shall summarily render the preliminary selection as null and void and earnest money deposited, if any, shall be forfeited by the Corporation.

12. Regulation of Hawking.

(1)Any person shall be free to hawk in the corporation area subject to the regulations contained below.

(2)There shall be no restriction to take up hawking, but the hawkers will be required to obtain and wear at all times when hawking, a photo identity card.

(3)The Commissioner shall, on recommendation of the Ward member or a Gazetted Officer, grant on cost a photo identity card for every applicant who wishes to take up hawking as a means of livelihood.

(4)The town Vending Committee may, in general public interest, prescribe, amend and alter rules from time to time to regulate hawking in the corporation area, such rules including the following at all times :

(a)The hawker may push his/her cart or bear his/her head-load for sale along any roads and/or streets in the corporation area but shall not stop to sell his/her goods and/or services along roads where hawking has been banned by the Town Vending Committee to ensure smooth flow of traffic and/or any other reason in general public interest.

Explanation. - For the purposes of the above, the (Town Vending Committee) TVC shall designate roads on which hawking should be banned. The Commissioner shall cause display of notice in Hindi through a prominent signboard at both ends of such roads stating that passage is free for hawkers but sale on the road banned, and that any violation of this regulation shall summarily attract a fine of Rs................

(b)A hawker practicing vending shall be illegal.

13. Encouragement of Illegal Vending.

(1)Encouragement of illegal vending directly or indirectly, shall constitute an offence in terms of the Act shall be punishable under Section 440 accordingly.

(2)The punishment under bye-law (1) shall be without prejudice to any other penalty/fine that may be imposed under the Act and/or any other law for the time being in force.Appendix-AUndertaking[To be submitted by the Street Vendor-applicant under Section 11 of the Hawkers and Street Vendors (Registration and Regulation) Bye-laws 2010]In consideration of the Municipal Corporation of............granting to me vending rights in terms of Section 10 of the Hawkers and Street Vendors (Registration and Regulation) Bye-laws, 2010, for regulation of markets in so far as they relate to Hawkers and Street Vendors in the Corporation Area of, I named below solemnly undertake and state on oath as follows :

(i)That I am residing in the Corporation area of. for the past....... years.

orThat I am residing outside the Corporation area of. but have been vending in the Corporation on a regular basis for the past. years.

(ii)That I am exactly or approximately.............years of age.

(iii)That I am presently earning my livelihood as a street vendor by sale of the following goods and/or service:

orThat I am presently unemployed and wish to earn my livelihood as a street vendor by sale of the following goods and/or service :

(iv)That I do not own or run any or other business or occupation or job other than what has been described above.

(v)That I do not own any space in any part of the Corporation area of............... to run the above business as street vendor, nor do 1 have the capacity to purchase or to obtain on lease land and space required for the above business.

(vi)That I have been registered as a Street Vendor and granted registration Numbers as follows :

Name	Husband/Father's Name	Age	Registration Number

(vii)That the above right is non-transferable without the written consent of the Municipal Corporation.

(viii)That I shall preserve the Registration-cum-Identity Card issued to me with due caution and care and produce it on demand for verification and inspection to authorized officials.

(ix)That I shall get the above Registration-cum-Identity Card renewed duly before it expires, after paying the renewal fee as may be prescribed.

(x)That I have been granted usufruct rights over the following vending space:

Location	Activity for which vending rights have beengranted	Particulars of Vending Space
Space Identification Reference	Area in sft

(xi)That the above right is not a title to land and does not allow me the freedom to alienate it by sale or lease or gift to another person, and if found guilty of doing this [ shall be liable for punishment and fine as may be fixed under law.

(xii)That I undertake to pay to the Corporation royalty and monthly fee and all other expenses as may be fixed by the Corporation from time to time. Initially I agree to the current payments :

SI. No.	PaymentHead	Amount in Rs.	Periodicity of Payment
1.	Registration Charges
2.	Vending Right Royalty
3.	Vending Space Monthly Fee

(xiii)That I shall bear in mind at all times the safety and public health and fullest satisfaction at all times of the customers I serve.

(xiv)That I agree to maintain the highest standards of cleanliness and hygiene and it shall never fall below the minimum standards and norms set by the Corporation and as may be revised by them from time to time.

(xv)That I shall dispose of the solid and liquid wastes, if any, arising out of my conduct of business only in the manner as may be prescribed by the Corporation.

(xvi)That I shall confine my operations to the space provided to me by the Corporation and if ever found to spread my activities beyond this space I understand that I shall be liable to pay fine as may be levied by the Corporation.

(xvii)That I have read and understood the object, intent and purpose of the Hawkers and Street Vendors (Registration and Regulation) Bye-laws, 2010, that I have noted all requirements under these bye-laws, and that I fully submit to these bye-laws for full and proper compliance.

(xviii)That for the purpose of all notices and other correspondence, my residential contact details are as below, and it shall be my responsibility to intimate to the Commissioner in writing and obtain his acknowledgement for such intimation any change in the address :

Name	:
Husband/Father's Name	:
Address	:
Telephone (Number) (if any)	:

Signed by me in my own hand and delivered to the Corporation on.......................day of 20 at............................in the presence of the witnesses named below.Signature and Full NameWitnesses

Legal Document View

Unlock Advanced Research with PRISMAI

State of Chattisgarh - Act