Section 2(1) in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
(1)In these rules unless context otherwise requires, -(a)"Act" means the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (Act No. 7 of 2014);(b)"Certificate of Vending" means the certificate issued by the Town Vending Committee to authorise a vendor for the vending in such area as may be specified in the certificate;(c)"Form" means a form appended to these rules;(d)"Industrial Development Authority" means the Industrial Development Authority constituted under Section 3 of the Uttar Pradesh Industrial Area Development Act, 1976 (Act No. 6 of 1976);(e)"Maintenance Fee" means the amount determined by the Industrial Development Authority for the civic amenities and facilities provided to a vendor in the vending zone;(f)"No Vending Zone" means any area, place, location or a zone or part thereof which is declared for not carrying on vending activities;(g)"Plan" means a plan prepared under Section 21 of the Act;(h)"Restricted Vending Zone" means an area, place location or a zone or part thereof where vending activities are permitted during certain period of time;(i)"Restriction Free Vending Zone" means an area, place or location or a zone or part thereof where a street vendor may be allowed for street vending activities without any restriction;(j)"Scheme" means the scheme framed by the State Government under Section 38 of the Act;(k)"Vending Charges" means the charges paid by a vendor from time to time who has been issued certificate of vending.
