Section 33 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
33. Power to make bye-laws.
- Subject to the provisions of this Act or any rule or scheme made thereunder, the municipality may make bye-laws to provide for all or any of the following matters, namely:-(a)the regulation and manner of vending in vending zones;(b)the regulation of the collection of taxes and fee in the vending zones;(c)the regulation of traffic in the vending zones;(d)the regulation of the quality of products and services provided to the public in vending zones and maintenance of public health, hygiene and safety standards;(e)the regulation of civic services in the vending zones; and(f)the regulation of such other matters in the vending zones as may be necessary.
