Section 3(2) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(2)The Town Vending Committee shall ensure that all existing street vendors, identified in the survey, are accommodated in the vending zones subject to a norm conforming to two and half per cent. of the population of the ward or zone or town or city, as the case may be, in accordance with the plan for street vending and the holding capacity of the vending zones.
