Section 13 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
13. Registration of Street Vendors.
(1)All street vendors in each municipality, identified under the survey carried out under rule 11 shall be registered on the basis of reliable means of identification at a nominal fee fixed by the Town Vending Committee.(2)Those who wishes to take up street vending for the first time shall have to apply for registration as vendor provided they give a statement on oath that they do not have any other means of livelihood and shall be personally operating from the vending spot, with the help of his family members. Certificate of vending to him may be issued subject to availability of space in the vending zone.(3)The power to register the vendors in Form-2 would be vested with the Town Vending Committee or any officer authorized by it in this behalf.(4)Registration may be renewed after every five years.(5)The street vendors, identified under the survey who have not completed the age of fourteen years on the date of application, shall not be registered.
