Section 16 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
16. The vending fees to be paid on the basis of category of street vending, which may be different for different cities.
- The vending fees shall be according to the category of the street vendors and the status of the market.[Explanation. - Income potential differs from area to area. High footfall areas offer high vending opportunity compared to lean footfall areas. Therefore it is only correct to fix the fees at different rates for different categories of vending zones. Similar will be the arguments for varied rates for cities and towns of different categories.]TVC shall have to fix fees/levies depending on the footfall of the area but fees shall be minimum Rs.150 and maximum Rs.1500 per month. Every year a minimum 10% increase shall be imposed. Local authority can collect vending fee annually if it deems fit.
