Section 12 in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
12. Regulation of Hawking.
(1)Any person shall be free to hawk in the corporation area subject to the regulations contained below.(2)There shall be no restriction to take up hawking, but the hawkers will be required to obtain and wear at all times when hawking, a photo identity card.(3)The Commissioner shall, on recommendation of the Ward member or a Gazetted Officer, grant on cost a photo identity card for every applicant who wishes to take up hawking as a means of livelihood.(4)The town Vending Committee may, in general public interest, prescribe, amend and alter rules from time to time to regulate hawking in the corporation area, such rules including the following at all times :(a)The hawker may push his/her cart or bear his/her head-load for sale along any roads and/or streets in the corporation area but shall not stop to sell his/her goods and/or services along roads where hawking has been banned by the Town Vending Committee to ensure smooth flow of traffic and/or any other reason in general public interest.Explanation. - For the purposes of the above, the (Town Vending Committee) TVC shall designate roads on which hawking should be banned. The Commissioner shall cause display of notice in Hindi through a prominent signboard at both ends of such roads stating that passage is free for hawkers but sale on the road banned, and that any violation of this regulation shall summarily attract a fine of Rs................(b)A hawker practicing vending shall be illegal.
