Section 10(14) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
(14)While assigning vending rights in the Regular and Restricted Vending spaces, the Commissioner may formulate norms based on the following factors and guiding principles :(a)Competition and economic viability.(b)The benefit should extend to as many vendors as may be accommodated.(c)The long-time vendors who have been vending at the spot or elsewhere to be settled first in terms of sub-clause (8) above.(d)No vendor shall be granted more than one vending right.(e)An agency or cartel or chain-leader or middleman by whatever name operating shall not be allowed any role in the process for grant of vending rights.(f)Due share to be given to women, and other special categories as may be determined by the Town Vending Committee.(g)The need and requirements of local citizens shall be duly considered.(h)The recommendation of the ward and area sabhas to be given due weightage.
