Section 2 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
2. Definitions.
(1)In this Act, unless the context otherwise requires,-(a)"competent authority" means Commissioner in case of Municipal Corporation and Deputy Commissioner in case of Municipal Council/ Committee, as the case may be;(b)"Government" means the Government of the State of Haryana in the Administrative Department;(c)"municipality" means a municipality as defined in the Haryana Municipal Act, 1973 (24 of 1973);(d)"natural market" means a market where sellers and buyers have traditionally congregated for the sale and purchase of products or services determined as such by the municipality on the recommendations of town vending committee;(e)"no vending zone" means an area which is not a vending zone;(f)"prescribed' means prescribed by rules made under this Act;(g)"Schedule" means the Schedule annexed to this Act;(h)"State Nodal Officer" means the Director, Urban Local Bodies Department, Haryana;(i)"stationary vendors" mean street vendors who carry out vending activities on a regular basis at a specific location;(j)"street vendor" means a person engaged in vending of articles, goods, wares, food items or merchandise of everyday use or offering services to the general public, in a street, lane, side walk, footpath, pavement, public park or any other public place or private area, from a temporary built up structure or by moving from place to place and includes hawker, peddler and all other synonymous terms which may be local or region specific; and the words "street vending" with their grammatical variations and cognate expressions, shall be construed accordingly;(k)"town vending committee" means a committee constituted under section 3;(l)"vending zone" means an area or a place or a location designated as such by the municipality on the recommendations of the town vending committee, for the specific use by street vendors for street vending and includes footpath, side walk, pavement, embankment, portions of a street or any such place considered suitable for vending activities and providing services to the general public.
