Section 16 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
16. Duties of planning authority.
- Notwithstanding anything contained in any other law for the time being in force, the planning authority shall be responsible for -(a)determining spatial planning norms for street vending;(b)earmarking space for vending zones in the master plan, development plan, zonal plan, layout plan and any other plan;(c)monitoring the functioning of the Town Vending Committee with regard to the planning norms;(d)amending the city or town master plan, development plan, zonal plan, layout plan and any other plan for accommodating street vendors in the designated vending zones;(e)demarcating vending zones specific to the requirements of the town or city;(f)making spatial plans conducive and adequate for the prevalent number of street vendors in that city or town and also for the future growth, by adopting such norms as may be specified; and(g)discharging any other duty or duties which may be assigned to it by the State Government from time to time.
