Section 5 in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
5. Conditions for issue of certificate of vending.—
(1)Every street vendor shall give an undertaking to the Town Vending Committee prior to the issue of a certificate of vending under section 4, that—(a)he shall carry on the business of street vending himself or through any of his family member;(b)he has no other means of livelihood:(c)he shall not transfer in any manner whatsoever, including rent, the certificate of vending or the place specified therein to any other person.(2)Where a street vendor to whom a certificate of vending is issued dies or suffers from any permanent disability or is ill, one of his family member in following order of priority, may vend in his place, till the validity of the certificate of vending—(a)spouse of the street vendor;(b)dependent child of the street vendor:Provided that where a dispute arises as to who is entitled to vend in the place of the vendor, the matter shall be decided by the committee under section 20.
