Section 8(3) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
(3)Where the number of street vendors identified under sub-rule (1) or the number of persons seeking to vend under sub-rule (2) are more than the holding capacity of the vending zone and exceeds the number of persons to be accommodated in that vending zone, the Town Vending Committee shall carry out a draw of lots for issuing the certificate of vending for that vending zone and the remaining persons shall be accommodated in any adjoining vending zone :Provided that where it is not possible to accommodate such surplus vendors even in the adjoining zone, they may be relocated by the Town Vending Committee in a suitable zone.
