Section 8(1) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
(1)Every street vendor, identified under the survey carried out under sub-section (1) of Section 3 of the Act. who has completed the age of eighteen years may be issued a certificate of vending by the Town Vending Committee, subject to such terms and conditions and within the period specified in the scheme including the restrictions specified in the plan for street vending:Provided that a person, whether or not included under the survey under sub-section (1) of Section 3 of the Act, who has been issued a certificate of vending by the local authority before the commencement of the Act, whether known as license or any other form of permission (whether as a stationary vendor or a mobile vendor or under any other category) shall be deemed to be a street vendor for that category for the period for which he has been issued such license or permission for vending.
