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The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014

Chapter II Regulation of Street Vending

3. Survey of street vendors and protection from eviction or relocation.

1.      The Town Vending Committee shall, within such period and in such manner as may be specified in the scheme, conduct a survey of all existing street vendors, within the area under its jurisdiction, and subsequent survey shall be carried out at least once in every five years.

2.      The Town Vending Committee shall ensure that all existing street vendors, identified in the survey, are accommodated in the vending zones subject to a norm conforming to two and half per cent. of the population of the ward or zone or town or city, as the case may be, in accordance with the plan for street vending and the holding capacity of the vending zones.

3.      No street vendor shall be evicted or, as the case may be, relocated till the survey specified under sub-section (1 ) has been completed and the certificate of vending is issued to all street vendors.







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