Section 10(2) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
(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.
