Section 15 in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
15. Demarcation of vending zone.
(1)In every Industrial Development Authority certain areas, places, sectors or part thereof may be declared as restriction free vending zone, restricted vending zone and no vending zone by the Industrial Development Authority on the recommendation of the Town Vending Committee.(2)Vending places and vendor markets shall be determined by the Industrial Development Authority concerned for the stationary vendors who carry out vending activities on regular basis at a specific location.(3)There shall be vending zones in every Industrial Development Authority consisting of one or more sectors for mobile vendors, who may carry out vending activities in designated areas by moving from one place to another for vending their goods and services.(4)Certain places, areas, sectors may be designated as restricted vending zone where vendors may not carry out any kind of vending activities with regard to time and day etc.(5)Certain places, areas, sectors may be designated as no vending zone where vending activities shall be completely prohibited.(6)The Industrial Development Authority may make bye-laws for the purposes of demarcation of vending zones keeping in view the local circumstances, needs, practicability and rationale.
