Section 6 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
6. Functions of Town Vending Committee.
- The functions of Town Vending Committee shall be -(a)to conduct a survey of all existing street vendors within the area under its jurisdiction and to ensure their accommodation in the vending zones subject to the norms and holding capacity of the vending zone;(b)to issue certificate of vending subject to such terms and conditions and within such period as specified in the scheme including the restrictions specified in the plan for street vendor;(c)to cancel or suspend the certificate of vending where street vendor commits breach of any terms or conditions specified for regulating street vending after giving him an opportunity of being heard;(d)to ensure that the identity card should be issued to every street vendor who has been provided certificate of vending;(e)to monitor the civic facilities to be provided to the street vendors by the municipality;(f)to recommend to the municipality for demarcating areas for vending with no restriction, areas, with restriction with regard to the dates, days and time and, areas which would be earmarked as no vending zones;(g)to recommend to the municipality for preparing a plan to promote the vocation of street vendors covering the matters contained in the First Schedule of the Act;(h)to recommend to the municipality for determining natural markets;(i)to set the terms and conditions for vending;(j)to collect fees or other charges;(k)to decide the standards regarding an area or a place or a location to be made available to the vendors;(I)to ensure continuation and up-gradation of weekly markets;(m)to monitor the implementation and execution of vending scheme framed under section 38 of the Act;(n)to fix vending fee from time to time;(o)to furnish return or annual report from time to time to the municipality and the State Government;(p)to maintain and update records of the street vendors in detail;(q)to publish street vendors' charter;(r)to carry out social audit of its activities;(s)to send recommendations to the State Government to undertake promotional measures of making available credit, insurance and other welfare schemes of social security to the street vendors;(t)to assess and determine maximum holding capacity of each vending zone;(u)to undertake periodic survey/census to assess the increase or decrease in the number of vendors in the municipality;(v)to ensure that the quality of products and services provided to the public is as per standards of public health, hygiene and safety laid down by the municipality and other authorities;(w)to encourage and facilitate the organizations of weekly markets, festival Bazars, night markets to celebrate important occasions, holidays including city/town/market formation day etc;(x)to ensure that those mobile vendors who have been allotted stalls /vending spots/ vending areas are actually using them and take necessary action to ensure that these are not rented out or sold to others; and(y)any other functions as may be assigned from time to time by the State Government or the municipality concerned.
