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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Bihar - Subsection

Section 30(4) in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017

(4)The following shall be no vending zone.-The Town Vending Committee may decide the distance to be kept free from Street Vending near the important institutions like Secretariat and District Collectorate, Offices of the District Panchayat, Municipal Corporation, Municipality, Nagar Panchayat, Court, Cantonment Board and State Archaeological Monuments attracting a high footfall, any crossing of two or more roads on all sides or both sides of the railway crossing and any declared heritage structure by the local authority at its discretion taking into account the specifics of the area of concerned.