Section 23 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
23. Power to make bye-laws.
- Subject to the provisions of this Act or any rules or scheme made thereunder, the Municipality may make bye-laws to provide for all or any of the following matters, namely: -(a)the regulation and manner of vending in restriction-free-vending zones, restricted-vending zones and designated vending zones;(b)the regulation of the collection of taxes and fees in the vending zones;(c)regulation of traffic in the vending zones;(d)the regulation of the quality of products and services provided to the public in vending zones and maintenance of public health, hygiene and safety standards;(e)the regulation of civic services in the vending zones; and(f)the regulation of such other matters in the vending zones as may be necessary.
