Section 15 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
15. Duties of Municipality.
- Notwithstanding anything contained in any other law for the time being in force, the Municipality shall be responsible for : -(a)overall supervision and monitoring of the scheme for street vendors;(b)monitoring effective functioning of the Town Vending Committee;(c)deciding appeals in respect of registration of street vendors in the manner specified;(d)allotting stalls to the street vendors in the manner specified;(e)granting, renewal, suspension or cancellation of licence to the registered street vendors in the manner specified;(f)providing, in consultation with the Town Vending Committee, in the vending zones and to the street vendors, civic services, including -(i)solid waste disposal,(ii)public toilets to maintain cleanliness,(iii)electricity(iv)drinking water,(v)shelter to protect street vendors and their wares,(vi)storage facilities, beautification, placement of signage, and(vii)other facilities as may be needed by the street vendors and specified in the scheme(g)determining, in consultation with the Town Vending Committee, the manner of collecting, through banks, counters of Municipality and counters of Town Vending Committee, fee for registration, use of parking space for mobile stalls and availing of civic services;(h)undertaking, in consultation with the Town Vending Committee, comprehensive digitalized photo census and survey of the existing number of street vendors with the assistance of such experts and in such manner as may be specified, for the purpose of accommodating street vendors within the holding capacity of the vending zones; and(i)notifying the entire database of street vendors on its website and update the same at regular intervals.
