Section 13 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
13. The manner in which the certificate of vending may be suspended or cancelled.
- The TVC shall impose fine and a warning on the street vendor found guilty of breach of conditions laid down in the vending certificate. The following will be the breach of conditions:-(i)If he/she caring out vending squatting/ hawking in the area/market other than mentioned in the vending license.(ii)Misrepresented the age (minimum age is 14 years) for eligibility to get vending certificate;(iii)If the area allotted has been increased or unauthorized occupying additional area.(iv)If no registration has be done under FSSAI in case of food vendors.(v)If any permanent structure has been constructed on the allotted place.(vi)If certificate of vending is sold or leased out to any other person.(vii)If the vending certificate has not been renewed after the prescribed period is over.(viii)Any street vendor who has employed any child below 14 years of age [under Child Labour (Prohibition and Bye-laws [Regulation]) Act, 2005 will be given a warning by the TVC. But failing that their vending certificate will be cancelled.(ix)Any street vendor who is guilty of misbehaviour with women vendor will be given a warning based on the written complaint filed by the aggrieved.(x)The TVC should make a committee [Headed by a woman official] to take into account the Domestic Violence Act, 2005, Harassment at workplace (Prevention, Prohibition and redressal) Act-2013 and also Indian Penal Code to protect women at work place.Chapter - V Categories of Street Vendors and Fees
