Section 3 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
3. Scheme for Street Vendors.
(1)For the purpose of this Act, the State Government shall frame, by notification, a scheme which may specify all or any of the following matters, namely: -(a)the form and manner of grant, renewal, suspension or cancellation of a registration certificate for, and issue of identity card to, the street vendors;(b)the manner of levy and collection of fees for the grant and renewal of a registration certificate and fines for contravention of the terms and conditions of registration and other provisions of this Act;(c)the form and manner of filing appeals to, and procedure for disposal of appeals by, the municipality in respect of registration of street vendors;(d)the manner of, and the terms and conditions of, allotment of stalls to the registered street vendors;(e)the form and manner of grant, renewal, suspension or cancellation of a licence;(f)the manner of levy and collection of fees for the grant and renewal of a license and fines for contravention of the terms and conditions of the licence;(g)the norms of spatial planning to be adopted by the planning authority for earmarking vending zones for street vendors in the master plan, development plan, zonal plan, layout plan or any other spatial plans;(h)the principles for determination of vending zones as restriction-free-vending zones, restricted-vending zones and no-vending zones;(i)the conditions under which private places may be designated as restriction-free-vending zones, restricted-vending zones and no-vending zones;(j)the principles for determining holding capacity of vending zones and the manner of undertaking comprehensive digitalized photo census and survey of the exiting number of street vendors with the assistance of experts for the purpose of accommodating street vendors within the holding capacity of the vending zones;(k)the terms and conditions for street vending including norms to be observed for up keeping public health and hygiene;(l)the designation of State Nodal Officer for co-ordination of all matters relating to street vending at the State level.(m)the manner of maintenance of proper records and other documents by the Town Vending Committee, Municipality, planning authority and State Nodal Officer in respect of street vendors;(n)the manner of giving notice to, and eviction of, street vendors; impounding, destruction or seizure of stalls, goods and equipments and relocation of, and compensation payable to evicted street vendors; and(o)any other particulars which may be considered by the State Government as proper for including in the scheme.(2)A summary of the scheme notified by the State Government under sub-section (1) shall be published by the Municipality in at least two local news papers in such manner as may be prescribed.
