Section 34 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
34. Scheme for street vendors.
(1)For the purposes of this Act, the competent authority shall frame a scheme, within six months from the date of commencement of this Act, after due consultations with the town vending committee, specifying all or any of the matters provided in the Second Schedule.(2)A summary of the scheme under sub-section (1) shall be published by the municipality in at least two local Hindi newspapers in such manner, as may be prescribed.
