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Chhattisgarh Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
Published vide Notification No. F 5-36 2015/18, dated 7th October, 2015
Last Updated 19th October, 2019 [cg238]
(a) "Act" means the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 (No. 7 of 2014);
(b) "Form" means the form appended to these rules;
(c) "Market Committee" means the Market Committee constituted by the Municipal Authority for the area under his jurisdiction;
(d) "Mayor" means Mayor of the Municipal Corporation constituted under the Chhattisgarh Municipal Corporation Act, 1956 (No. 23 of 1956);
(e) "Municipal Officer" means the Municipal Commissioner in the case of Municipal Corporations and the President of the municipal body in the case of Municipalities and Nagar Panchayats;
(f) "President" means the President of the municipal body in the case of a Municipality or a Nagar Panchayat constituted under the Chhattisgarh Municipalities Act, 1961 (No. 37 of 1961).
(2) Words and expressions used herein but not defined in these rules shall have the same meaning as assigned in this Act. 3. Minimum Age for Street Vending. - The minimum age for street vending shall be eighteen years : Provided that the children who are fourteen years and above may help their parents in the business of street vending before and/or after school hours. 4. Appeal. - (1) The appeal shall be filed before the Mayor or the President, as the case may be, accompanied by a copy of the order appealed from, in person and an acknowledgement shall be obtained in Form-2 appended to this rule. (2) The appeal shall be disposed off within a period of thirty days from the date of its presentation. No. appeal shall be disposed of unless the appellant has been given an opportunity of hearing. 5. Town Vending Committee. - (1) There shall be a Town Vending Committee for every town : Provided that in cities that have been divided into various administrative zones, there may be a Town Vending Committee for every zone. (2) The Municipal Officer shall constitute the Town Vending Committee as follows :-(a) The Municipal Officer shall be ex-officio Chairman of the Town Vending Committee;
(b) Chairman of the Market Committee shall be ex-officio Vice Chairman of the Town Vending Committee;
(c) The Mayor or the President, as the case may be, shall nominate four counsellors as members;
(d) The Municipal Officer shall nominate two reputed social workers or sociologists as members;
(e) The Vendors' guild shall nominate ten vendors, half of whom shall be women as members:
Provided that, if there is no Vendors' Guild, the Municipal Officer shall nominate ten vendors, half of whom should be women, to serve as members : Provided further that due representation shall be given to the Scheduled Castes, the Scheduled Tribes, Other Backward Classes, minorities and persons with disabilities: Provided also that the vendors shall be so selected as to represent various trades and vendor zones in the town.(f) The Superintendent (Traffic Police) shall nominate and officer not below the rank of a Deputy Superintendent of Police, to serve as member of the Town Vending Committee;
(g) The Municipal Officer shall nominate three officials namely, Market Superintendent, Health Officer and Town Planner as members of the Town Vending Committee;
(h) The Director, Town and Country Planning shall nominate an official not below the rank of Assistant Director as member of the Town Vending Committee;
(i) The President of Chamber of Commerce shall nominate a representative as member of the Town Vending Committee;
(j) The President may, as required, invite any other person to be associated with the Town Vending Committee as adviser or consultant, on or without remuneration as may be approved by the Town Vending Committee, to be paid out of the funds of the Town Vending Committee.
(3) The term of the Town Vending Committee shall be co-terminus with the term of the Municipal Body. (4) The Chairperson and Members shall not be eligible for any allowance for serving in the Town Vending Committee. (5) The meetings of the Town Vending Committee shall be held at such intervals and at places within the local area as may be fixed by the Chairman bearing in mind the convenience of all members : Provided that the time between two consecutive meetings shall not be more than three months. 6. Office of the Town Vending Committee. - The Municipal Officer shall, if required, provided rent-free office space for the Town Vending Committee. 7. Register of Street Vendors. - The Town Vending Committee shall maintain, ward-wise Register of street vendors containing all details as listed in sub-section (2) of Section 26 of the Act: Provided that Register shall be maintained in hard copy, duly attested by an officer to be designated by the Municipal Officer for this purpose. 8. Annual Return. - Every Town Vending Committee, having adopted in meeting before 30th June of the following financial year, shall send annual return, prescribed in Form-3 to the director of Urban Administration and Development. 9. Summary of the Scheme. - A summary of the Scheme framed under Section 38 of the Act shall be published in two local newspapers as per Form-4.Form-1
[See rule 4(1)]
Appeal Against an Order of the Town Vending Committee Before the Mayor/president
(Name and Address of the Municipality)
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1. |
Name of the Appellant |
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2. |
Vendor Registration Number |
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3. |
Full Address |
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4. |
Mobile Number |
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5. |
Place of Vending |
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6. |
Number and date of the Order against which appeal is preferred (attach a copy of the order) |
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7. |
Is the Appeal filed within 30 days of the date of the Order ? |
Yes/No |
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8. |
Case History in brief (200 words approx) |
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9. |
Grounds for appeal |
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10. |
Do you wish to be heard in person before an order is passed? |
Yes/No |
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Date of Filing Appeal |
Signature of the Appellant |
(For Office Use only)
Appeal Reference No. : (ULB)/(Serial Number)/(Year)Form-2
[See rule 4 (3)]
Acknowledgement of Appeal Against Order of The town Vending Committee
(Name and Address of the Municipality)
Received for admission, an appeal from (Name of the Appellant)................. against an order No.........dated........of the Town Vending Committee. Appeal Reference No. is as follows : (ULB)/(Serial Number)/(Year)|
Date: |
Signature and Seal of the Authority Person |
Form-3
[See rule 8]
Annual Return of the Town Vending Committee
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1. |
Return for the financial year ended... |
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2. |
Name of the TVC filing the return. |
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3. |
Name of the ULB |
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4. |
Total number of members of the TVC. |
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5. |
Total number of vendor-members in TVC. |
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6. |
Number of TVC meetings held during the year. |
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7. |
Is proper record of meetings maintained? |
Yes/No |
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8. |
Has survey of vendors in the town been done? If yes, when was last survey done ? |
Yes/No |
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9. |
Is a Register of Vendors maintained? |
Yes/No |
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10. |
Was the register of vendors updated during the year? |
Yes/No |
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11. |
Number of registered vendors at the start of the year. |
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12. |
Number of vendors de-registered during the year. |
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13. |
Number of new vendors registered during the year. |
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14. |
Number of registered vendors at the end of the year. |
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15. |
Number of vendor markets in the town. |
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16. |
Number of new vendor markets created during the year. |
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17. |
Number of vendors linked to banking |
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18. |
Number of vendors who were provided housing. |
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19. |
Number of vendors against whom cases were registered during the year. |
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20. |
Does the TVC have a dedicated fund? If yes, balance in the fund at the end of the year. |
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21. |
Good practices, if any, which the TVC would like to share with other TVCs. |
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22. |
Date of meeting in which the Annual Return was approved by the TVC. |
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Signature and Seal of the Authorized Person
Form-4
[See Rule 9]
Summary of the Scheme
[Published in terms of Section 38(2) of the Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014]
(1) Survey of Street Vendors shall be conducted by the Municipal body for use of the Town Vending Committee ward-wise, trade-wise and vending-zone wise. (2) The street vendors identified under the survey shall be issued Certificate of Vending bearing photo of the vendor, within three months of the survey, subject to the vendor executing an Undertaking in favour of the municipal body on the approved format given in the Scheme. (3) Every vendor will be required to pay Rs. 100/- (Rupees One Hundred only) to the Town Vending Committee concerned against a proper receipt as fee for issue of the Certificate of Vending. In case of loss or damage of the Certificate, a duplicate shall be issued on payment of Rs. 500/-(Rupees Five Hundreds only). (4) Every vendor who has been granted a Certificate of Vending shall be provided a photo ID Card which shall also bear his Aadhaar number. (5) Every Vendor who has been given Certificate of Vending will be given a photo ID Card bearing, inter alia, the Aadhaar Number. Every vendor will be required to pay Rs. 100/- (Rupees One Hundred only) to the Town Vending Committee concerned against a proper receipt as fee for issue of the photo ID. In case of loss or damage of the ID, a duplicate shall be issued on payment of Rs. 500/- (Rupees Five Hundreds only). (6) Other details relating to Street Vending are given in the Scheme, a copy of which can be procured from the municipal office on payment of Rs. 500/-. It may also be viewed online on the website :...................
