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State of Bihar - Section

Section 32 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017

32. Criteria of relocation.

(1)Relocation will be avoided as far as possible, unless there is clear and urgent need for the land in question;
(2)Affected vendors or their representatives shall be involved in planning and implementation of the rehabilitation project;
(3)The TVC shall engage in the dialogues with the representatives of the markets.
(4)Mutually agreed place for relocation should be considered under the implementation of the rehabilitation project.
(5)Affected vendors shall be relocated so as to improve their livelihoods and standards of living or at least to restore them, in real terms to pre-evicted levels;
(6)Livelihood opportunities created by new infrastructure development projects may try to accommodate the displaced vendors so that they can make use of the livelihood opportunities created by the new infrastructure;
(7)Loss of assets shall be avoided;
(8)Any transfer of title or other interest in land shall not affect the rights of street vendors on such land, and any relocation consequent upon such a transfer shall be done in accordance with the provisions of this Act;
(9)Any Natural markets where street vendors have conducted business for over fifty years shall be declared as heritage markets, and the street vendors in such markets shall not be relocated;
(10)The Municipal body shall prepare a list of such markets and declare them as "Heritage Markets". The Municipal bodies in collaboration with the tourism department shall promote such markets as tourist markets by incorporating such elements as may bring in local flavor in that market.AnnexureRoad Designing With Street Vending Space(in meters)
Sl. No. Width of Road (in meters) Footpath Street Vending Space Service Road Cycle Track Carriageway Central verge
1 3.5 0.0 0.0 0.0 0.0 0.0 0.0
  0.0 2.0 0.0 0.0 0.0 0.0
2 6.0 0.0 0.0 0.0 0.0 0.0 0.0
  0.0 2.0 0.0 0.0 0.0 0.0
3 9.0 1.0 0.0 0.0 0.0 3.5 0.0
  1.0 3.0 0.0 0.0 0.0 0.5
4 12.0 1.0 3.0 0.0 0.0 3.5 0.0
5 15.0 1.0 3.0 0.0 0.0 5.0 0.0
6 18.0 1.0 3.0 0.0 0.0 6.0 1.0
7 24.0 1.5 3.0 0.0 0.0 8.5 1.0
8 30.0 1.5 3.0 0.0 1.0 9.0 1.0
9 36.0 2.0 3.0 0.0 1.5 11.0 1.0
10 40.0 2.0 3.0 0.0 1.5 13.0 1.0
11 60.0 3.0 4.0 5.0 2.0 15.0 2.0
Sl. No. Carriageway Cycle Track Service Road Street vending space Footpath Vending status Conditionally allowed
1 0.0 0.0 0.0 0.0 0.0 Not allowed  
0.0 0.0 0.0 0.0 0.0 Allowed No vehicular area
2 0.0 0.0 0.0 0.0 0.0 Not allowed  
0.0 0.0 0.0 0.0 0.0 Allowed No vehicular area
3 3.5 0.0 0.0 0.0 1.0 Not allowed  
3.5 0.0 0.0 0.0 1.0 Allowed One way road
4 3.5 0.0 0.0 0.0 1.0 Allowed One side
5 5.0 0.0 0.0 0.0 1.0 Allowed One side
6 6.0 0.0 0.0 0.0 1.0 Allowed One side
7 8.5 0.0 0.0 0.0 1.5 Allowed One side
8 9.0 1.0 0.0 3.0 1.5 Allowed Both sides
9 11.0 1.5 0.0 3.0 2.0 Allowed Both sides
10 13.0 1.5 0.0 3.0 2.0 Allowed Both sides
11 15.0 2.0 5.0 4.0 3.0 Allowed Both sides
Note. - These calculations are subject to approval of traffic division for carrying capacity of vehicular traffic.For two lane traffic minimum 7 meters is required for carrying traffic.Minimum area available for street vending - 3 meters.Minimum space requirement for pedestrian movements - 1.0 meters.