Section 12 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
12. Registration of street vendors.
(1)An application made under sub-section (1) of section 11 shall be examined by the Town Vending Committee and the registration shall be made within such period, and in such manner, as may be specified;Provided that on completion of specified period, if no response is received by the applicant about rejection or deficiencies in the application, the applicant shall be deemed to lave been registered.(2)The Town Vending Committee shall not summarily reject the applicant ion without living the applicant an opportunity to rectify deficiencies, if any and hearing him.(3)If the Town Vending Committee or the officer authorized by Town Vending Committee, as the case may be, is satisfied that the application is in compliance with the provisions of this Act and the rules or schemes made thereunder, he shall register the lame of the street vendor.(4)Any person aggrieved by the decision of the Town Vending Committee under sub-section (3) may, prefer an appeal to the Municipality within such period, and in such manner, is may be specified.
