Section 11 in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
11. Undertaking Mandatory for Grant of Vending Rights Card.
(1)Every applicant identified for grant of Vending Rights Card, whether under sub-clause (8) or under sub-clause (10) of Clause 10, shall be required to furnish an undertaking on Nonjudicial Stamp Paper of appropriate value, according to the prescribed manner, on the format given in Appendix-A attached to and forming part of these Bye-laws.(2)The contents of undertaking shall include the following : -(i)Information regarding the applicant's name, age, address, telephone number residence and livelihood status in the corporation area.(ii)The applicant's confirmation regarding the extent and nature of right being granted.(iii)The applicant's commitment regarding financial liabilities towards the Corporation, relating to vending rights.(iv)The applicant's commitment towards sanitation and public health.(3)Failure to submit the undertaking and/or refusal to do so shall summarily render the preliminary selection as null and void and earnest money deposited, if any, shall be forfeited by the Corporation.
