Section 7 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
7. Record of street vendors, how to be maintained.
- (l)The Town Vending Committee at its office shall maintain all necessary records as are required to be maintained by it under the Act and these rules and also a soft copy duly updated into its computer system.(2)All records relating to allotment of space to street vendors shall be preserved at least for five years and beyond that till the period of currency of their licenses and for such further period in cases where any litigation with regard to any place is pending.(3)All records including maps, road plans showing existing site of street vending shall be a permanent record of Town Vending Committee.
