Section 8 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
8. Grant of certificate.
(1)Every street vendor, identified under the survey carried out under sub-section (1) of Section 3 of the Act. who has completed the age of eighteen years may be issued a certificate of vending by the Town Vending Committee, subject to such terms and conditions and within the period specified in the scheme including the restrictions specified in the plan for street vending:Provided that a person, whether or not included under the survey under sub-section (1) of Section 3 of the Act, who has been issued a certificate of vending by the local authority before the commencement of the Act, whether known as license or any other form of permission (whether as a stationary vendor or a mobile vendor or under any other category) shall be deemed to be a street vendor for that category for the period for which he has been issued such license or permission for vending.(2)Where, in the intervening period between any two surveys, any person seeks to vend, the Town Vending Committee may grant a certificate of vending to such person, subject to the scheme, the plan for street vending and the holding capacity of the vending zones.(3)Where the number of street vendors identified under sub-rule (1) or the number of persons seeking to vend under sub-rule (2) are more than the holding capacity of the vending zone and exceeds the number of persons to be accommodated in that vending zone, the Town Vending Committee shall carry out a draw of lots for issuing the certificate of vending for that vending zone and the remaining persons shall be accommodated in any adjoining vending zone :Provided that where it is not possible to accommodate such surplus vendors even in the adjoining zone, they may be relocated by the Town Vending Committee in a suitable zone.
