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[Section 2]
[Entire Act]
State of Chattisgarh - Subsection
Section 2(13) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
| Explanation-1. | Sale of vegetables, fruits, fish and any otherstuff by women bearing baskets upon their heads and hawkingthrough the streets or by men bearing it upon heads or onbicycles that are generally in motion and not parked at a pointwill be exempt from the provisions of these bye-laws; |
| Explanation-2. | Sale of vegetables, fruits, fish and any otherstuff by women or men displaying their ware upon a mat or rug orany other material or basket or container upon the road orfootpath or any other public place shall be construed as vending; |
| Explanation-3. | Vending is different from shop-keeping in thisregard that unlike in the case of a shop, after business hoursthe vendor will remove his ware and vehicle, if any, from thepost of business, and vacate it. |