Section 9 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
9. Functions of Town Vending Committee.
- The State Government may assign, to the Town Vending Committee, the following functions, namely: -(a)grant, renew, suspend or cancel registration certificates to street vendors, in such form and manner, and on such terms and conditions, as may be specified;(b)issue to the street vendors identity cards in such form and manner as may be specified;(c)collect such fee for registration or renewal of registration of street vendors as may be specified;(d)determine the manner of collecting fees through banks, counters of Municipality or counters of Town Vending Committee, fee for registration, usage of parking space for mobile stalls and availing of civic services, in consultation with municipality;(e)identify and designate vending zones;(f)specify timings for vending in vending zones;(g)maintain the records of land, street, footpath, embankment, waiting area, park and other public places designated for vending in such manner as may be specified;(h)conduct periodic surveys of vending zones;(i)collect and maintain data regarding street vendors;(j)determine quantitative norms for different categories of stationary and mobile stalls in the vending zones;(k)assess and determine maximum holding capacity of each vending zone;(l)identify and declare vending zones as restriction-free-vending zones, restricted-vending zones and no-vending zones in the manner specified;(m)fix sign boards at each vending zone to indicate kind of vending zone, its boundaries and vending timings;(n)declare place and timings of vendors markets for weekly haats, night bazaars and festival bazaars;(o)ensure adequacy of civic amenities, including water, sanitation, and waste management, electricity, provided in the vending zones;(p)monitor activities of street vendors;(q)ensure that the quality of products and services provided to the public and public health, hygiene and safety standards as specified by the Municipality are maintained.(r)ensure that allotted stalls are utilized by the allottees in accordance with the terms and conditions specified;(s)specific the terms and conditions for issue, renew, suspension or cancellation of registration in the manner specified;(t)determine actions including imposition of fine for violating the terms and conditions for registration;(u)promote awareness regarding credit through institutional mechanisms;(v)determine norms for regulating the activities of street vendors;(w)determine terms and conditions for providing benefits of insurance, maternity benefits, old age pension and other social security schemes to the street vendors in case of death, illness of disability;(x)lay down guidelines for organizing associations and self help groups of street vendors;(y)conduct training programmes for street vendors with a view to enlighten them with entrepreneurship and technical and business skills; and(z)redress grievances and resolve disputes amongst the street vendors.
