Section 6 in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
6. Formation of the Ward Vending Committee (WVC).
(1)The TVC may form, for better achievement of the purposes of these bye-laws at the ward level, one or more committee(s) to be called the Ward Vending Committee(s).(2)The Ward Member shall be Chairman of the Ward Vending Committee (WVC).(3)The Ward Vending Committee (WVC) shall have three other members, two drawn from civil society and one drawn from among the vendors in the ward, nominated by the Commissioner.(4)The Ward Vending Committee (WVC) shall be guided by the Area Sabha and the Ward Sabha.(5)The Ward Vending Committee (WVC) shall render advisory help to the Town Vending Committee (TVC), and the Commissioner in identifying suitable vending spaces within the ward, in the process of grant of vending rights, and the overall administration of the vending spaces in the ward.(6)The Ward Vending Committee (WVC) shall hear complaints and resolve disputes of vendors in respect of all vending spaces within the ward.
