Section 9 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
9. Annual returns.
(1)Annual returns of the Town Vending Committee shall be prepared every year within three months after the closing of financial year and after approval of chairperson, the same shall be uploaded on the designated website and copy thereof shall be sent to the State Government through the Commissioner/ Executive Officer of the local authority.(2)The annual return which shall be prepared under sub-rule (1) may among other things contain information with regard to, -(a)detail of surveys, if any;(b)number of application received disposed, pending, denied and number of certificate of vending issued to street vendors;(c)suspension and revocation/cancellation of certificate of vending;(d)number of meeting of Town Vending Committee held during the period;(e)new vending zones, if any, identified or old vending zones if any altered/modified owing to change in holding capacity;(f)number of registered street vendors being accommodated in various vending zones;(g)social audit activities; if any, conducted during the year;(h)welfare schemes for street vendors, if any launched by Town Vending Committee during the year; (mention if any proposal which was mooted for making available credit to street vendors or bringing them under any insurance scheme)(3)The State Government or the local authority, as the case may be, may require the Town Vending Committee to furnish other return in such form as may be sought from time to time.
