Section 30(3) in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
(3)Restricted vending zones will be linked with the road width in the following manner:-(a)There shall not be any stationary street vending on a road having width less than 3.5 meters.(b)There shall not be any stationary street vending on a road having width between 3.5 meters to 6 meters. However, street vending shall be allowed if such road is declared as no vehicular road. In such cases, the street vending shall be restricted to 2.0 meter.(c)There shall not be any stationary street vending on a road having width between 6 meters to 9 meters. However, street vending shall be allowed if such road is declared one way vehicular road.(d)There shall be only one side stationary street vending on a road having width between 12 meters to 24 meters while both side stationary vending shall be allowed on a road having road width of 30 meters and above.(e)Number of street vendors shall be decided by considering holding capacity of each designated vending area on such a road.(f)Such stationary vending shall be allowed after taking the clearance from traffic police regarding the smooth vehicular and pedestrian movement. If required, road side parking shall be banned in such area where street vending is allowed.(g)Mobile vending shall be allowed on such road looking to the traffic and pedestrian movement.(h)A suggestive road design is provided in the annexure appended to the scheme
