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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Uttar Pradesh - Subsection

Section 26(d) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

(d)An annual report of the Town Vending Committee, containing the following details, shall, as soon as possible, be laid before the municipality which may thereupon take such actions as it thinks fit -
(i)Number of street vendors (stationary ,mobile and of weekly markets) who have been issued certificate of vending,
(ii)Revenue collected (head wise),
(iii)Promotional and other measures undertaken,
(iv)Number of appeals received and disposed,
(v)Number of grievances redressed and disputes resolved,
(vi)Expenditure incurred,
(vii)Steps taken for the welfare and betterment of street vendors,
(viii)Best practices (if any),
(ix)Any other achievement on the subject;