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The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014 37. Power to make byelaws. Subject to the provisions of this Act or any rule or scheme made there under, the local authority may make bye-laws to provide for all or any of the following matters, namely:- a. the regulation and manner of vending in restriction-free-vending zones, restricted-vending zones and designated vending zones; b. determination of monthly maintenance charges for the civic amenities and facilities in the vending zones under section 17; c. determination of penalty under sub-section (5 ) of section 18 and section 28; d. the regulation of the collection of taxes and fees in the vending zones; e. the regulation of traffic in the vending zones; f. the regulation of the quality of products and services provided to the public in vending zones and maintenance of public health, hygiene and safety standards; g. the regulation of civic services in the vending zones; and h. the regulation of such other matters in the vending zones as may be necessary.    |
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