Section 32(2) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(2)In particular and without prejudice to the generality of the foregoing power, such rules/policy may provide for all or any of the following matters, namely:-(a)the number of other members of the town vending committee;(b)the form, period and manner of filing appeal with the Divisional Commissioner;(c)the term of, and the manner of constituting, the town vending committee;(d)the manner and the purpose for which a person may be associated;(e)the returns to be furnished;(f)the manner of publishing summary of scheme;(g)determination of monthly maintenance charges for the civic amenities and facilities in the vending zones;(h)determination of penalty;(i)any other matter which has to be or may be prescribed for carrying out the objective of this Act.
