Section 3(1) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
(1)From the date these Bye-laws come into force, vending in the Corporation area in contravention of the provisions contained there in shall be illegal and all related paraphernalia and goods will be liable for removal and confiscation without notice and without prejudice to other penalties and punishment under these bye-laws, and/or the Act and/or any other law as may be applicable.(a)The Commissioner shall allow a start-up grace period of forty-five days after these bye-laws come into force to enable current street vendors, legal or illegal, to ensure compliance with the provisions contained herein.(b)The Commissioner may, for general information, publish a Notice of the above Bye-laws having come into force for two days in such two daily newspapers which are in the approved list of Government for advertisement purpose and which have circulation in the Corporation area, and affix a copy thereof in a conspicuous place in the office of the Municipal Commissioner, and cause an announcement in the Corporation area on the loud speaker.(c)To the extent feasible, the Commissioner may cause on-the-spot registration of Street Vendors to ensure that they are not put to avoidable hardship.(d)No shortcoming on the part of the Commissioner in respect of action recommended in sub-clause (1) (b) or (c) shall provide reason to any vendor or person for failure to comply with the provisions of these Bye-laws.
