Section 10(11) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
(11)After all the vendors who were in business before these bye-laws come into force are settled, if surplus vending spaces remain then the Commissioner shall invite applications for grant of vending rights over these surplus spaces. For tins, he shall cause public announcement in all appropriate places in the Corporation area and issue advertisement in a local newspaper and cause mobilization and collection of applications on the prescribed form for grant of vending rights from suitable candidates.
