The Mizoram Gazette
EXTRA ORDINARY
Published by Authority RNI No. 27009/1973 Postal Regn. No. NE-313(MZ) 2006-2008
NOTIFICATION
No. H. 12018/223/2012-LJC, the 10thApril, 2017. The following Act is hereby published for general information.
The Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending) (Repeal) Act, 2017
(Act No. 5 of 2017)
(Received the assent of the Governor of Mizoram on the 29th March, 2017)
THE MIZORAM STREET VENDOR (PROTECTION OF LIVELIHOOD AND REGULATION OF
STREET VENDING) (REPEAL) ACT, 2017
AN
ACT
to repeal the Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending) Act, 2011. WHEREAS the Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending) Act, 2011 (Act. No. 4 of 2012) was enacted on the basis of model Bill provided by the Central Government to the State Governments and came into force on 24.01.2012.
AND WHEREAS due to the fact that only 5 (five) states including the State of Mizoram enacted the said law and whereas it was considered, necessary by the Central Government to enact the law for the whole country the subject of which falls under Concurrent list, the Central Government enacted 'The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014' which extends to the whole of India except the State of Jammu and Kashmir.
NOW, THEREFORE, due to the enactment by the Central Government on similar subject, it is expedient to repeal the Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending) Act, 2011. VOL - XLVI Aizawl, Wednesday 12.4.2017 Chaitra 22, S.E. 1939, Issue No. 167
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- 2 -Ex-167/2017 It is enacted in the Mizoram Legislative Assembfy in the Sixty-Eighth year of the Republic of India as follows, namely:-
1) Short title : This Act may be called the Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending) (Repeal) Act, 2017.
2) Repeal and Savings : (1) Mizoram Street Vendor (Protection of Livelihood and Regulation of Street Vending) Act, 2011 (Act. No. 4 of 2012) is hereby repealed.
(2) Notwithstanding such repeal, all orders issued and all actions taken or purported to be issued or taken under the said Act, shall be deemed to have been taken, or purported to be issued or taken under the provisions of "The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014".
Secretary,
Law & Judicial Department,
Govt. of Mizoram.
Published and Issued by Controller, Printing & Stationery Department, Government of Mizoram Printed at the Mizoram Government Press, Aizawl. C/200
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