Section 2 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
2. Definitions.
- In this Act, unless the context otherwise requires: -(a)"Chief Municipal Officer" means the Chief Municipal Officers as defined in clause (xiii) of Section 2 of the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009);(b)"holding capacity" means the maximum number of street vendors who can be accommodated in any vending zone;(c)"municipality" means a Municipality constituted under the Rajasthan Municipalities Act, 2009 (Act No. 18 of 2009);(d)"municipal area" means the municipal area as defined in clause (xxxix) of section (2) of the Rajasthan Municipalities Act. 2009 (Act No. 18 of 2009);(e)"planning authority" means an Urban Development Authority or any other authority in any city or town responsible for regulating the land use by defining the precise extent of areas for any particular activity in the master plan or development plan or zonal plan or layout plan or any other spatial plan which is legally enforceable under any law for the time being in force;(f)"prescribed" means prescribed by rules made under this Act;(g)"scheme" means a scheme framed by the State Government under Section 3;(h)"specified" means as specified by the scheme;(i)"State Government" means the State Government of Rajasthan.(j)"State Nodal Officer" means an officer designated by the State Government to coordinate all matters relating to urban street vending in the State;(k)"street vendor" means a person engaged in vending of articles, goods, wares, food items or merchandise of everyday use or offering services to the general public, in a street lane, side walk, footpath, pavement, public park or any other public place or private area or from a temporary built up structure or by moving from place to place and includes hawker, peddler, squatter and all other synonymous terms which may be local or region specific; and the words "street vending", with their grammatical variations and cognate expressions, shall be construed accordingly;(l)"Town Vending Committee" means the body constituted by the State Government under Section 4;(m)"vending zone" means an area or place or a location designated as such by the planning authority for the specific use by street vendors for street vending and includes footpath, sidewalk, pavement, embankment, portions of a street, waiting area for public or any such place considered suitable for vending activities and providing services to the general public.
