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State of Bihar - Section

Section 12 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017

12. The period for which and the manner in which a certificate of vending may be renewed and the fees for such renewal.

(1)The vending certificate may be renewed after every five [5] years .It shall be a simple process of submitting the fees and renewing the vending certificate.The Town Vending Committee will put up the list of the vendors whose due dates for renewal falls within a period of two months. In the said paper the amount as well as the places or institution where it can be paid can be indicated.
(2)TVC will publish a list of defaulter street vendors who has failed to pay the renewal fees of vending certificate.
(3)The renewable fees of the vending certificate shall not be less than Rs.500.
(4)1 (One) month's period will be granted for the payment of renewal fees without any penalty.
(5)In case of loosing Identity Cards or Certificate of vending, TVC can issue the duplicate Identity card or Certificate of vending with the cost of Rs. 50/ to street vendors.