Section 14 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
14. Functions of Town Vending Committee.
(1)The Town Vending Committee shall perform the following functions, namely: -(i)final decision about vending zones along with their holding capacity as worked out by the local authority;(ii)issuing, withholding, suspending and cancelling of the vending certificate;(iii)to initiate social audit on the implementation of the Act;(iv)for deciding the vending zones, the Town Vending Committee will seek the base materials/data from the local authority. The bye laws and the planning will identify the vending zones, in case the Town Vending Committee has got any points to be made about the Zoning or about the area to be allotted to each individual vendor, it may draw the attention of the planning and local authority to suitably modify the plan. After obtaining the opinion of the authority, the Town Vending Committee may take an appropriate decision;(v)on the recommendation of the local authority, the Town Vending Committee may declare the natural market, weekly market, heritage market, festive market, seasonal market, night bazaar and niche market with their exact location and specify the areas in ease of seasonal market or festive market; and(vi)other functions, as specified in the Act.(2)While making recommendations and suggested changes about the vending zones, the Town Vending Committee shall have to take in to consideration the load width, traffic flow and the pedestrian movement in the area concerned.(3)All decisions of Town Vending Committee shall be recorded in the minute book of be Town Vending Committee and authenticated copies may be issued to all concerned on demand.
