Section 26 in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
26. Monitoring.
- Monitoring of the provisions prescribed in these rules and the Act shall be carried on at the following levels -(a)Town Vending Committee shall be responsible to monitor the implementation of policies and provisions mentioned in these rules;(b)Town Vending Committee or any officer authorised by it in this behalf shall maintain a register of up-to-date information regarding each street vendor, stationary or mobile, or of weekly, market containing name of such street vendor, space allotted to him, nature of business or vending carried out by him, category of street vending, details of appeals, redressal of grievances, resolving of the disputes, vending fee, registration fee, penalty, maintenance charges, user charges, cash book and such other particulars as may be relevant to the street vendors;(c)The Industrial Development Authority shall, continuously monitor the functioning and activities of the Town Vending Committee;(d)An annual report of the Town Vending Committee, containing the following details, shall, as soon as possible, be laid before the Industrial Development Authority which may thereupon take such actions as it thinks fit -(i)Number of street vendors (stationary mobile and of weekly markets) who have been issued certificate of vending;(ii)Revenue collected (head wise);(iii)Promotional and other measures undertaken;(iv)Number of appeals received and disposed;(v)Number of grievances redressed and disputes resolved;(vi)Expenditure incurred;(vii)Steps taken for the welfare and betterment of street vendors;(viii)Best practices (if any);(ix)Any other achievement on the subject;(e)The Town Vending Committee shall furnish the annual report to the Principal Secretary, Department of Industries, State of Uttar Pradesh after the approval of the Industrial Development Authority.
