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NCT Delhi - Section

Section 2 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

2. Definitions.

(1)In these rules, unless the context otherwise requires,
(a)"Act" means the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(b)"bye-laws" mean the bye-laws made by a Local Authority under section 37.
(c)"Form" means a form appended to these rules;
(d)"Committee" means a committee constituted by the Government of National Capital Territory of Delhi under sub-section (1) of section 20 of the Act for the Redressal of Grievances or resolution of dispute of Street Vendor.
(e)"Rules" means a rule made under section 36.
(f)"Schedule" means a Schedule appended to these rules.
(g)"Section" means a section of the Act;
(h)"Scheme" means a scheme framed by the appropriate Government under section 38;
(i)"Local Authority" means the local authority as defined under clause (c) of sub section (1) of Section 2 of the Act.
(j)"public purpose" includes in the context of the Act,-
(i)widening of roads, streets, lanes
(ii)shifting the alignment of roads, streets, lanes,
(iii)erecting of flyovers with or without clover leaves and slip down roads,
(iv)erecting underpasses,
(v)development of land for the purpose for which it has been reserved or acquired for any public projects,
(vi)implementation of town planning schemes,
(vii)laying of water, storm water or sewer lines,
(viii)erecting intermediate pumping stations for the services,
(ix)public conveniences,
(x)any project related with public transport like Bus Rapid Transit System (BRTS), Metro etc.,
(xi)erection of Economically Weaker Section (EWS) Housing,
(xii)creation of Parks, Gardens and Recreational Area,
(xiii)conservation of any eco system resource in that area, and any other developmental work taken by the local authority, the beneficiary of which will be the community at large
(2)Words and expressions used herein these rules, but not defined and defined in the Act shall have the same meanings as respectively assigned to them in the Act.Regulation of Street Vending