In exercise of the
powers conferred by Section 36 of the Street Vendors (Protection of Livelihood
and Regulation of Street Vending) Act, 2014 (Central Act 7 of 2014), the
Government of Kerala hereby make the following rules, namely: CHAPTER I PRELIMINARY (1)
These
rules may be called the Kerala Street Vendors (Protection of Livelihood and
Regulation of Street Vending) Rules, 2018. (2)
They
shall come into force at once. (1)
In
these rules, unless the context otherwise requires, (a)
"Act"
means the Street Vendors (Protection of Livelihood and Regulation of Street
Vending) Act, 2014 (Central Act 7 of 2014); (b)
"Form"
means a form appended to these rules; (c)
"Government"
means the Government of Kerala; (d)
"Grievance
Redressal and Dispute Resolution Committee" means Committee constituted by
the Government under sub-section (1) of Section 20 of the Act; (e)
"Secretary"
means the Secretary of the local authority; (f)
"Town
Vending Committee" means the Town Vending committee constituted by the
Government under Section 22 of the Act; (g)
"Ward"
means a ward as defined in clause (49) of Section 2 of the Kerala Municipality
Act, 1994 (20 of 1994). A person shall be eligible for street vendor
license, if he has completed the age of fourteen years. CHAPTER II TOWN VENDING
COMMITTEE (1)
A
Town Vending Committee shall be constituted in each local authority by the
Government. (2)
Each
Town Vending Committee shall consist of the following members, namely: (a)
the
Secretary who shall be the ex officio chairperson of the Town Vending
Committee; (b)
two
members of the local authority; (c)
Health
Officer of the local authority; (d)
District
Collector or his representative; (e)
District
Town Planner; (f)
Chief
of Traffic Police of the city; (g)
nine
representatives of Street Vendors; (h)
one
Police official nominated by the Director General of Police; (i)
one
representative from the Street Vendors Associations; (j)
one
representative from the Market Associations; (k)
one
representative from the Traders Associations; (l)
one
representative from the Non-Governmental Organisations; (m)
two
representative from the Community based Organisations; (n)
one
representative from the Residents Welfare Associations; (o)
Municipal/Corporation
Engineer of the local authority; (p)
one
representative of the nationalized Lead Bank in the town/city: Provided that one third of the members
representing the street vendors shall be from amongst women vendors: Provided further that due representation
shall be given to the Scheduled Castes, Scheduled Tribes, Other Backward
Classes, Minorities and persons with disabilities from amongst the members
Representing street vendors. (1)
The
local authority shall, by a notification published in the Official Gazette,
express its intention to conduct election of the members of a Town Vending Committee
representing the street vendors of the area under the jurisdiction of that
local authority. (2)
The
local authority concerned shall appoint a returning officer for conducting the
election of members of the Town Vending Committee representing the street
vendors of the area under its jurisdiction. (1)
The
returning officer appointed under sub-rule (2) of Rule 5 shall, conduct the
elections of the members of the Town Vending Committee representing the street
vendors. (2)
The
local authority concerned shall supervise, direct and control the conduct of
elections of the members of a Town Vending Committee representing the street
vendors in the area of its jurisdiction. (3)
As
soon as the notification expressing the intention of the local authority to
conduct elections for members of a Town Vending Committee representing the
street vendors has been issued under sub-rule (1) of rule 5 and a returning
officer has been appointed for conducting the elections under sub-rule (2)
thereof, the local authority, shall, by a resolution, determine the date, time
and place for conduct of elections. (4)
(A)
The notice of the resolution of the local authority shall be circulated among
the street vendors engaged in the vocation of street vending in the area of
jurisdiction of the Town Vending Committee, by any of the following modes,
namely: (a)
by
public notice to be published in two prominent daily newspapers having wide
circulation in the area; (b)
by
local delivery; (c)
by
post under certificate of posting; or (d)
by
speed post or courier services, as well as on the notice board of the returning
officer. (B) The notice shall contain information
regarding, (i)
the
number of members to be elected, including seats reserved for representatives
of Scheduled Castes, Scheduled Tribes, Other Backward Classes, women, persons
with disabilities, minorities or any other specified categories, if any; (ii)
the
date on which, the place at which and the hours between which nomination papers
shall be filed and such date being not less than seven clear days before the
date fixed for election or if that day happens to be a public holiday, the next
succeeding day which is not a public holiday; Explanation. The term "public
holiday" means any day which is a public holiday under section 25 of the
Negotiable Instruments Act, 1881 (Central Act XXVI of 1881) or any day which
has been notified by the Government to be a public holiday for offices under
the Government; (iii)
the
date and the hour for scrutiny of the nomination papers; and (iv)
the
date, place and hours of polling. (5)
The
local authority shall prepare a list of street vendors engaged in the vocation
of street vending in the area of jurisdiction of the Town Vending Committee as
it stood on thirty days before the date fixed for inviting the nominations, and
publish copies of the said list by affixing them upon the notice board at the
office, of the Town Vending Committee, not less than ten days prior to the date
fixed for inviting nominations. The list shall specify the registration
number/certificate of vending and the name of the street vendor, the name of
the father or husband, as the case may be, and the address of the street
vendor. It shall be the duty of the Town Vending Committee or the local
authority, as the case may be, to bring up-to-date register of street vendors
and such other register as the returning officer may require and hand over such
records or registers to the returning officer thirty days prior to the date
fixed for the purpose of election. A copy of the list shall be supplied by the
Town Vending Committee or the local authority or returning officer, as the case
may be, to any street vendor on payment of such fee as specified by the local
authority. (6)
The
nominations of the candidates for election shall be made in Form-1 which shall
be supplied by the returning officer to any street vendor, free of cost. (7)
A
Street Vendor shall be disqualified from contesting the election to a Town
Vending Committee, if he is: (i)
convicted
of an offence involving moral turpitude; or (ii)
more
than two FIR have been filed against the street vendor, for an offence
involving moral turpitude. (8)
The
candidate shall make a security deposit of (???) 1,000 (Rupees one thousand
only) in cash or demand draft or pay order along with the nomination paper. If
a candidate fails to get less than one-sixth of the votes polled, the security
deposit shall be forfeited to the local authority. (9)
Every
nomination paper shall be presented in person by the candidate himself or by
his proposer or seconder to the returning officer. The returning officer shall
enter on the nomination paper, its serial number and certify the date and hour
at which the nomination is received by him and shall immediately give a written
acknowledgement for the receipt of the nomination paper which shall bear the
seal of the Town Vending Committee/returning officer. Any nomination paper
which is not received on or before the date and time fixed for its receipt
shall be rejected. (10)
(a)
On the day following the date fixed for the receipt of nomination papers, the
returning officer shall take up the scrutiny of the nomination papers; (b) The returning officer shall examine the
nomination papers and decide on objections, if any, which may be made by any
person in respect of any nomination and may, either on such objection, or on
his own motion and after such summary, inquiry, if any, as the returning
officer thinks necessary, reject any such nomination: Provided that the nomination of a candidate
shall not be rejected merely on the ground of an incorrect description of his
name or the name of his proposer or seconder, or any other particulars relating
to the candidate or his proposer or seconder, as entered in the list of street
vendors referred to in sub-rule (5), if the identity of the candidate, the
proposer or seconder, as the case may be, is established beyond reasonable
doubt. (c) The returning officer shall give all
reasonable facilities to the contesting candidates or the proposer or seconder,
as the case may be, to examine all the nomination papers and to satisfy
themselves that the inclusion of the name of the contesting candidate is valid. (d) The returning officer shall endorse on
each nomination paper his decision, accepting or rejecting the same, as the
case may be. If the nomination paper is rejected, he shall record in writing, a
brief statement of his reasons for such rejection. (e) The returning officer shall not allow any
adjournment of the proceedings except when such proceedings are interrupted or
obstructed by riots or affray or by causes beyond his control. (11)
The
list of valid nominations as decided by the returning officer with names of the
candidates arranged in English alphabetical order with their addresses as given
in the nomination papers shall be displayed or published on the same day on
which the scrutiny of the nomination papers is completed. (12)
Any
candidate may withdraw his candidature by notice in writing signed by him and
submitted in person to the Returning Officer at any time after the presentation
of his nomination paper, but before 5 p.m. on the day following the day on
which the valid nominations are published. A notice of withdrawal of candidates
once given shall be irrevocable. (13)
If
the number of candidates, whose nomination papers have been declared valid,
does not exceed the number of members to be elected, the returning officer
shall announce the names of all such candidates and declare them to have been
duly elected to the Town Vending Committee after the closing hour of the day of
withdrawal of candidatures fixed in sub-rule (12). If the number of candidates
whose nominations are valid exceeds the number of members to be elected, the
returning officer shall arrange for conducting a poll on the date fixed for the
purpose. The returning officer may appoint one or more polling officers as may
be necessary for conducting the poll. The ballot paper to be used in the poll
shall be in Form-2. (14)
The
local, authority shall provide the returning officer with ballot boxes, ballot
papers, copy of list of street vendors/voters and such other articles as may be
necessary for the conduct of elections. The ballot box shall be so constructed
that ballot papers can be inserted therein but cannot be taken out therefrom
without the boxes being unlocked. A candidate contesting the election may, by a
letter to the returning officer, appoint an agent to represent him, to identify
the voters during polling and to watch the recording of votes. Such letter
shall be in Form-3 and shall contain the consent in writing of the agent
concerned. (15)
Canvassing
for votes by any person in or near the polling stations/polling booth shall be
prohibited. (16)
Immediately
before the commencement of the poll, the returning officer shall show the empty
ballot box to such persons as may be present at the time and shall then lock it
up and fix his seal. The candidate or his agent may also affix his own seal, if
he so desires. (17)
Every
street vendor/voter who desires to exercise his right to vote shall be supplied
with a ballot paper in Form-2 containing the names of contesting candidates
arranged in the English alphabetical order, which shall be either printed, type
written or cyclostyled, according to convenience. The ballot paper shall also
bear the seal of the Town Vending Committee and the initials of the returning
officer. The ballot paper shall contain a column for the voter to inscribe a
mark X against the names of persons to whom he wants to vote. (18)
Each
polling station and where there is more than one polling booth at a station,
each such booth shall contain a separate compartment in which the street
vendors/voters can record their votes in secrecy. (19)
No
ballot paper shall be issued to a street vendor/voter unless the polling
officer is satisfied that the street vendor/voter concerned is the same person
as noted in the list of street vendors. On receipt of such ballot paper the
street vendor/voter shall proceed to the polling compartment set apart for the
purpose and indicate the person or persons in whose favour he exercises his
vote by inscribing a mark X against the names of the candidate or candidates,
as the case may be, and put the ballot paper in the ballot box kept for the
purpose with utmost secrecy. If owing to blindness or other physical infirmity
or illiteracy, the street vendor/voter is unable to inscribe the mark on the
ballot paper, the polling officer and where no such polling officer is
appointed, the returning officer shall ascertain from him the candidate or
candidates in whose favour he desired to vote and inscribe the mark X on his
behalf on the ballot paper and put the ballot paper in the ballot box. (20)
If
at any stage of the polling, the proceedings are interrupted or obstructed by
any riot or affray or if it is not possible to take or continue the poll for
any sufficient cause, the returning officer shall have the power to stop the
polling, recording his reasons for such action in the minutes book of the Town
Vending Committee. (21)
No
street vendor/voter shall be admitted after the hours fixed for the poll. But,
where a voter entered the premises of the polling station before the close of
the polling hour, he shall be issued the ballot paper and allowed to vote. (22)
The
counting of votes shall take place immediately after closing of the poll. If
this is not possible, the ballot box shall be sealed with the seal of the
returning officer and the contesting candidates or their agents, if they so
desire, and shall be deposited with the local authority for safe custody of
votes. The returning officer shall then announce the next day as the day of
counting of votes. The votes shall be counted by or under the supervision of
the returning officer. Each candidate and his authorized agent shall have a
right to be present at the time of counting. But absence of any candidate or
his agent at the time of counting shall not vitiate counting and announcement
of results by the returning officer. The number of votes secured by each
candidate and the result of the elections shall be announced by the returning
officer as soon as the counting is over. (23)
The
result of the elections shall also be recorded in the minutes book of the Town
Vending Committee and attested by the returning officer and shall also be
notified immediately on the notice board of the Town Vending Committee. (24)
In
case of equality of votes, the returning officer shall declare the election
result by draw of lots. (25)
The
ballot paper shall be rejected as invalid, during counting, by the returning
officer, if, (i)
it
bears any mark by which the street vendor's vote can be identified; (ii)
it
does not bear the seal of the Town Vending Committee or the initials of the
returning officer; (iii)
the
mark indicating the vote thereon is placed in such a way as to make it doubtful
to which candidate the vote has been cast; (iv)
is
so damaged or mutilated that its identity as a genuine ballot paper cannot be
established. (26)
After
the result of election has been announced, the result of the election and a
report thereon shall be communicated, to the local authority as well as to the
Government and to the SPEM which shall function as the Nodal Agency, by the
returning officer within three days after the declaration of result. Explanation. For the purpose of these
rules the term SPEM means the State Poverty Eradication Mission (Kudumbashree)
constituted under the Local Self Government Department of the Government. (27)
After
declaration of the result of election, the returning officer shall handover the
ballot paper and records relating to the elections of the members of the Town
Vending Committee representing street vendors to the local authority in a
sealed cover. They shall be preserved safely by the local authority for a
period of six months from the date of elections or till such time a dispute
regarding elections, if any, filed is disposed of, whichever is later and shall
thereafter be destroyed by the local authority. A copy of the handing over and
taking over of ballot papers and records relating to elections shall be sent to
the Government as well as the local authority and SPEM by the returning officer
along with his report of elections. (28)
All
the expenditure in this regard shall be met by the local authority. (1)
After
completion of the above election, the local authority shall notify the
constitution of the Town Vending Committee along with the names of all the
members, in a prominent place in its office. (2)
The
term of a Town Vending Committee constituted under Section 22 of the Act,
unless dissolved under Rule 9, shall be 5 years from the date of its
constitution. If, in the opinion of the local authority,
any member of a Town Vending Committee persistently makes defaults in the
performance of his duties imposed on him by or under the Act and these rules or
exceeds or abuses his powers, then the said authority may, by order, remove
such member from the committee: Provided that such member shall be given a
reasonable opportunity of being heard before his removal. If, in the opinion of the local authority a
Town Vending Committee persistently makes defaults in the performance of duties
imposed on it by or under the Act and these rules or exceeds or abuses its
powers, then the said authority may, by order, dissolve such Town Vending
Committee and shall constitute a fresh Town Vending Committee after giving a
reasonable opportunity of being heard. The allowances payable to the members of a
Town Vending Committee, who do not hold any office of profit, shall be (???)
100 (Rupees one hundred only) for attending a meeting of the Town Vending
Committee. The said amount shall be paid from the general fund of the local
body concerned. (1)
The
meetings of the Town Vending Committee shall be held at least once in three
months and at such other shorter intervals as may be necessary to transact its
business: Provided that the first meeting of a Town
Vending Committee shall be convened by the Chairperson within forty-five days
from the date of its constitution. (2)
The
transaction of business of the Town Vending Committee shall be conducted as per
the rules applicable for the conduct of business of the Council of the local
authority concerned. (3)
The
meetings of the Town Vending Committee shall be held at the Headquarters of the
local authority concerned or at such other places within the jurisdiction of
the local authority, as may be decided by the Chairperson, from time to time. (1)
The
Town Vending Committee may follow such procedure for the transaction of its
business as may be decided by the Chairperson in consultation with the members. (2)
Subject
to the provisions of the Act and these rules, the resolutions of a Town Vending
Committee shall be passed by a simple majority of the members present and
voting in the meeting. Without prejudice to any other provisions of
the Act, a Town Vending Committee shall perform the following functions,
namely: (i)
to
conduct surveys within the area of its jurisdiction to identify street vendors
in the area and arrange for their accommodation in accordance with the norms,
plan and the holding capacity, within the area of its jurisdiction; (ii)
to
issue Certificate of Vending to an eligible street vendor after obtaining an
undertaking from him to comply with the terms and conditions subject to which
the Certificate of Vending is issued; (iii)
to
cancel or suspend Certificate of Vending of street vendors who commit breach of
any of the conditions thereof or any other terms and conditions specified for
regulating street vending under the Act or these rules or the Scheme made under
the Act or where the Town Vending Committee is satisfied that such Certificate
of Vending has been secured by the street vendor through misrepresentation or
fraud; (iv)
to
recommend the local authority to declare an area in its jurisdiction to be a
non-vending area; (v)
to
identify sites and spaces for vending and hawking; (vi)
to
regulate timings for vending to ensure non-congestion of public spaces; (vii)
to
ensure enforcement of corrective mechanism against defiance by street vendors; (viii)
to
furnish recommendations to the local authority in relation to the preparation
of plans to promote the vocation of street vendors; (ix)
to
hold its meetings and take appropriate decisions to ensure efficient discharge
of its functions; (x)
to
associate technical and professional persons with itself on temporary basis for
obtaining assistance or advice in carrying out any of the provisions of the
Act; (xi)
to
publish the street vendor's charter specifying therein the time within which
the Certificate of Vending shall be issued to the street vendors and time
within which such Certificate of Vending shall be renewed and other activities
to be performed within the time limit specified therein; (xii)
to
maintain up to date records of registered street vendors and the street vendors
to whom Certificates of Vending have been issued in Form-4; (xiii)
to
carry out social audit of its activities under the Act of these rules or the
scheme made thereunder; (xiv)
to
furnish from time to time to the Government and the local authority, such
returns, as may be specified under the Act and these rules; (xv)
to
recommend the Government for undertaking promotional measures to make available
credit, insurance and other welfare schemes of social security for the street
vendors; (xvi)
to
assist the Government to raise awareness among the public about the role of the
street vendors in the economy; and (xvii)
to
perform such other functions for effective implementation of the Act and these
rules, as may be delegated to the Town Vending Committee by the local
authority, SPEM, and the Government. (1)
Subject
to the provisions of the Act, a Town Vending Committee may associate any
suitable person of repute having adequate knowledge and experience in the field
as expert to obtain technical or professional advice on matters relating to the
street vendors. (2)
The
person to be associated as expert under sub-rule (1) shall be selected in a
fair and transparent manner and by following the procedure for engagement of
consultants and experts as technical, academic or professional experts in
Government Departments. (3)
The
persons associated as expert under sub-rule (1) shall be paid allowances as
determined by the local authority. (1)
The
local authority concerned when so requested by a Town Vending Committee, make
available to that Committee such employees as the local authority considers
necessary for discharge of the functions conferred or imposed on the Town
Vending Committee under the Act or these rules. (2)
The
number of employees deputed for the office of the Town Vending Committee shall
be a minimum of one in number not below the rank of Lower Division Clerk and
shall be increased as per the requirement of the workload faced by the Town
Vending Committee as in the opinion of the Chairperson. Every Town Vending Committee shall maintain
up to date records as specified in the Scheme framed under sub-section (1) of
Section 38 of the Act, in an electronic form or manually or in both forms as
may be decided by the local authority. The local authority concerned shall provide
sufficient office space for the functioning of the Town Vending Committee and
shall also depute its employees to carry out the ministerial and clerical
functions of the Town Vending Committee. Every Town Vending Committee shall,
periodically submit a return to the local authority concerned within three
months after the completion of every financial year. (1)
An
appeal under Section 11 of the Act against any decision of a Town Vending
Committee with respect to issue of Certificate of Vending or cancellation or
suspension of Certificate of Vending shall be preferred before the local
authority concerned within thirty days from the date of receipt of the order or
decision appealed against; Provided that the local authority may condone
the delay if it is satisfied that the appellant was prevented by sufficient
cause from preferring the appeal within the prescribed time. (2)
The
appeal shall be in Form-5 and shall be signed by the appellant and presented by
him in person or through his authorised representative. The memorandum of
appeal shall be accompanied by the original or certified copy of the order or
decision against which the appeal is preferred. (3)
The
appeal shall be submitted in triplicate. (4)
No
appeal shall be entertained unless a copy thereof has been served by the
appellant to the Town Vending Committee which had made the order appealed
against, prior to filing of such appeal and proof of such service shall be
filed along with the appeal. CHAPTER III DISPUTE REDRESSAL
MECHANISM (1)
The
Government shall constitute a Grievance Redressal and Dispute Resolution
Committee for redressal of grievances or resolution of the dispute of the
street vendors. (2)
The
Committee shall consist of a Chairperson and two other members. The Chairperson
shall be a person who has been a Civil Judge or a Judicial Magistrate. The
other members include a retired Secretary of a Municipal Corporation or retired
Additional Secretary of a Municipal Corporation and a prominent Social worker,
preferably, having experience in the field of informal economy including street
vending. (3)
The
tenure of the Committee will be for a period of three years or till such time
as the Government may appoint a new Committee. (4)
The
Government may remove the Chairperson and Members of the Committee from the
office, if he, (a)
has
been adjudged an insolvent; (b)
has
been convicted of an offence which, in the opinion of the Government, involves
moral turpitude; (c)
has
become physically or mentally incapable of functioning as Chairperson or
member, as the case may be; (d)
has
acquired financial or other interests, which are likely to affect prejudicially
his functions as the Chairperson or as a member, as the case may be; or (e)
has
so abused his position as to render his continuance in office prejudicial to
the public interest: Provided that the Chairperson or member of
the said Committee shall not be removed from his office on the grounds
specified in clause (d) except on an inquiry held by the Government in
accordance with such procedure as it may specify in this behalf. (5)
The
terms and conditions of the service of the Chairperson and members of the
Committee shall not be varied to their disadvantage during their tenure of
office. (6)
The
place of sitting of the Committee shall be at Thiruvananthapuram. (1)
Every
street vendor who has grievance or dispute in respect of anything done or any
action taken under the Act or these rules except specified in section 11, may
file an application in writing in Form-6, either himself or through his
affiliated Union, specifying his name, place of residence and details of
grievance. (2)
Application
shall have to be filed by a street vendor within thirty days from the date of
occurrence of any incident causing the grievance or dispute; (1)
The
street vendor may pray for interim relief during the pendency of the
application. On receipt of an application, the Committee shall hold a
preliminary hearing with the applicant to determine whether there is a prima
facie case. (2)
The
result of the preliminary hearing shall be pronounced at the conclusion of the
hearing and recorded in writing. The Committee may grant or refuse the interim
relief, if any, prayed for by the street vendor, with reason recorded in
writing. (3)
The
aforesaid order shall be communicated to the street vendor and where it is held
that there is a prima facie case, notice shall also be issued to the
appropriate authority containing the details of the grievance. (4)
The
appropriate authority shall file a written reply within four weeks from the
date of receipt of the notice. A copy of the reply shall also be furnished to
the street vendor, free of cost. (5)
The
street vendor may file a reply to the aforesaid written reply within a period
of two weeks from the date of receipt of the written reply. (6)
The
Committee will give personal hearing to both parties and shall pass an order in
writing, with reason for taking the decision within one month. (1)
An
appeal against an order or decision of the Committee may be preferred by an
aggrieved person to the local authority concerned, within thirty days from the
date of receipt of such order or decision appealed against: Provided that the local authority may condone
the delay if it is satisfied that the applicant was prevented by sufficient
cause from preferring the appeal within the specified time. (2)
The
appeal shall be in Form-7 contain the name, age and address of the aggrieved
person, details of the order issued by the Committee and grounds for appeal.
The appeal shall be accompanied with copy of the order and a copy of
certificate of vending. (1)
On
receipt of the appeal, the local authority shall issue a notice to the parties
concerned intimating the date and time of hearing. (2)
The
parties shall appear before the local authority on the date appointed for
hearing, which shall not be later than thirty days from the date of filing of
appeal. (3)
The
local authority shall pronounce its order after giving the parties an
opportunity of being heard within thirty days. (1)
The
Chairperson of the Committee shall be paid an honorarium of (???) 2,000 (Rupees
two thousand only) per day of sitting in the above said Committee. (2)
Member
of the Committee shall be paid an honorarium of (???) 1,500 (Rupees one
thousand five hundred only) per day of sitting in the above said Committee. The Office of State Poverty Eradication
Mission (SPEM) shall act as the secretarial office of the Committee. The
Executive Director, Kudumbashree shall facilitate the office space for holding
sitting and shall assist the Committee for holding sitting of the Committee and
provide adequate staff for the effective functioning of the Committee. The
expenditure including the honorarium and such other establishment expenditure
shall be borne by the SPEM. The summary of the scheme notified by the
Government under section 38 of the Act shall be published by the local
authority in two local newspapers and shall also be uploaded on the website of
the Town Vending Committee. Such publication of the scheme by the local
authority shall be made within 60 days from the date of notification of the
Scheme by the Government. If any difficulties arises in implementing
the provisions of these rules or for interpretation of any rule, the matter
shall be referred to the State Government and the decision of the Government
thereon shall be final. KERALA STREET VENDORS (PROTECTION OF
LIVELIHOOD AND REGULATION OF STREET VENDING) RULES, 2018
PREAMBLE