Section 21 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
21. Functions to be discharged by Town Vending Committee.
- Without prejudice to any other provisions of the Act, a Town Vending Committee shall perform the following functions, namely:-(a)to conduct surveys within the area of its jurisdiction to identify street vendors in the area and ensure their accommodation in accordance with the norms, plan and the holding capacity within area of its jurisdiction;(b)to issue certificate of vending to an eligible street vendor after obtaining an undertaking from him to comply with the terms and conditions subject to which the certificate of vending is issued as specified in the scheme,(c)to cancel or suspend certificate of vending of street vendors who commit breach of any of the conditions thereof or any other terms and conditions specified for regulating street vending under the Act or these rules or scheme made under the Act or where the Town Vending Committee is satisfied that such certificate of vending has been secured by the street vendor through misrepresentation or fraud;(d)to recommend to the local authority an area in its jurisdiction for declaration of the same to be a non-vending area;(e)to identify sites and spaces for vending and hawking;(f)to regulate timings for vending to ensure non-congestion of public spaces;(g)to ensure enforcement of corrective mechanism against defiance by street vendors;(h)to follow up cases of dispute pending before the dispute redressal committee and the local authority;(i)to furnish recommendations to the local authority in relation to the preparation of plan to promote the vocation of street vendors;(j)to hold its meetings and take appropriate decisions to ensure efficient discharge of its functions;(k)to associate technical and professional persons with itself on temporary basis for obtaining assistance or advice in carrying out any of the provisions of the Act;(l)to publish the street vendor's charter specifying therein the time within which the certificate of vending shall be issued to the street vendors and time within which such certificate of vending shall be renewed and other activities to be performed within the time limit specified therein;(m)to maintain up to date records of registered street vendors and street vendors to whom certificate of vending has been issued in accordance with the provisions of the Act;(n)to carry out social audit of its activities under the Act or these rules or the scheme made there under;(o)to furnish from time to time to the Government and the Local Authority such returns as may be prescribed under the Act and these rules;(p)to furnish comments to the Government for undertaking promotional measures of making available credit, insurance and other welfare schemes of social security for the street vendors;(q)to assist the Government to raise awareness among the public about the role of the street vendors in the economy; and(r)to perform such other functions, for effective implementation of the Act and these rules, as may be delegated to the Town Vending Committee by the Local Authority and by the Government.
