Section 2(1) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(1)In these rules unless there is anything repugnant in the subject or context, -(a)"Act" means the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (Act no 7 of 2014);(b)"Certificate of Vending" means the certificate issued by the Town Vending Committee to authorize a vendor for the vending in such area as may be specified in the certificate;(c)"Form" means a form appended to these rules.(d)"Director" means an officer appointed as Director of Urban Local Bodies by the State Government under the provisions of The Uttar Pradesh Municipalities Act, 1916 and the Uttar Pradesh Municipal Corporation Act, 1959.(e)"Maintenance fee" means the amount determined by the Municipality for the civic amenities and facilities provided to a vendor in the vending zone;(f)"Municipality" means the Municipal Corporation , the Municipal Council or the Nagar Panchayat, as the case may be;(g)"No Vending Zone" means any area, place, location or a zone or part of it which is declared for not carrying on vending activities;(h)"Plan" means a plan prepared under section 21 of the Act;(i)"Restricted Vending Zone" means an area, place, location or a zone or part thereof where vending activities are permitted during certain period of time;(j)"Restriction-free Vending Zone" means an area, place or location or a zone or part thereof where a street vendor may be allowed for street vending activities without any restriction;(k)"Scheme" means the scheme framed by the State Government under section 38 of the Act;(I)"Vending Charges" means the charges paid by a vendor from time to time who has been issued certificate of vending.
