Section 2 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
2. Definitions.
- In these rules, unless the context otherwise requires, -(a)"Act" means the Street Venders (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (Central Act No. 7 of 2014);(b)"Form" means Form appended to these rules;(c)"Schedule" means Schedule appended to these rules;(d)"scheme" means a scheme framed by the State Government under Section 38 of the Act; and(e)"Town Vending Committee" means the body constituted under Section 22 of the Act.(2)Words and expressions used but not defined in these rules shall have the same meaning as assigned to them in the Act.
