Section 18(1) in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
(1)Any project of public purpose, requiring temporary or permanent shifting of the street vendors in the project related area, the concern authorities shall consider following two points for relocation:(i)During the time of construction/development the street vendors may be adjusted in a nearby place temporarily or permanently.(ii)After completion of the project, the street vendors may be adjusted in the same place of public purpose area for vending to the extent possible but it is not compulsory/mandatory.
