Section 26(1) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(1)A summary of the scheme notified by the Government, under sub-section (1) of section 38 of the Act, shall be published by the Municipal Commissioner/Chairperson/CEO of each Local Authority at least in two prominent daily newspapers as per provision of sub-section (2) of section 38 and also circulated by public notice in the area for being widely known in the area or locality of its jurisdiction which is likely to be affected thereby.
