Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Bihar - Section

Section 17 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017

17. The manner of collecting, through banks, counters of local authority and counters of Town Vending Committee, vending fees, maintenance charges and penalties for registration, use of parking space for mobile stalls and availing of civic services.

- Every TVC will have a bank account and street vendors will deposit the money per month or year into that account along with the details in the prescribed form. An annual audit of the account will be carried out by the TVC. The local authority concerned is free to make its own any alternative arrangement for collection for TVC.Chapter - VI Relocation and Eviction of Street Vendors