r. /
The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No. 185, Vol. XXV, Naharlagun, Tuesday, May 15, 2018 Vaisakha 25, 1940 (Saka)
GOVERNMENTOFARUNACHALPRADESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
ITANAGAR
NOTIFl~:ION
The11th ~~018
No. Law/Legn-14/2018.-The following Act of Arunachal Pradesh Legislative Assembly which was
passed in the Fifteenth Session of the Sixth Legislative Assembly and received the assent of the Governor of
Arunachal Pradesh is hereby published for general information.
(Received the assent of the Governor on 7th May, 2018)
THE ARUNACHAL PRADESH STREET VENDORS (PROTECTION OF LIVELIHOOD
AND REGULATION OF STREET VENDING) (REPEAL) ACT, 2018
(ACT N0.12 OF 2018)
An
Act
to provide for repeal of the Arunachal Pradesh Street Vendors (Protection of Livelihood and Regulation
of Street Vending) Act, 2011 ( No. 4 of 2011).
· WHEREAS, the Arunachal Pradesh Street Vendors (Protection of Livelihood and Regulation ·of Street
Vending) Act, 2011 ( State Act No. 4 of 2011) was enacted by the Arunachal Pradesh Legislative Assembly
on the basis of the model Bill provided by the Central Government to the State Government :
WHEREAS, consequently the Central Government, in exercise of powers under the concurrent list of
the Seventh Schedule to the Constitution of India, enacted the Street Vendors (Protection of Livelihood and
Regulation of Street Vending) Act, 2014 ( Central Act No. 7 of 2014) that came into force on the 1st May, 2014
and which extends to the whole of India except the State of Jammu and Kashmir:
WHEREAS, with the coming into force of the Central Act as aforesaid, the State of Arunachal Pradesh
has come within the purview of the said Central Act for the matters provided for therein and whereas the said
State Act has become redundant with effect from the 1st May, 2014 ·
NOW THEREFORE, it has become necessary to repeal the said State Act with effect from the
1st May, 2014:
BE it enacted by the Arunachal Pradesh Legislative Assembly in the Sixty-ninth year of the Republic of
India as follows:-
1. (1) This Act may be called the Arunachal Pradesh Street Vendors (Protection of Short title, and
Livelihood and Regulation of Street Vending) (Repeal) Bill, 2018. commencement.
(2) It shall be deemed to have come into force with effect from the 1st
May 2014.
2 ( 1) The Arunachal Pradesh Street Vendors (Protection of Livelihood and Regulation Repeal and saving.
of Street Vending) Act, 2011 (Act No. 4 of 2011) is hereby repealed.
(2) Notwithstanding such repeal, all orders issued and all actions taken or
purported to have been issued or taken under the said Act, shall be
deemed to have been taken, or purprted to have been issued or taken
under the provisions of the Street Vendors (Protection of Livelihood and
Regulation of Street Vending)Act, 2014 (Central Act No. 7 of2014)".
G.S. Meena, IAS
Commissioner to the
Government of Arunachal Pradesh,
Itanagar .
.. . ... ·•······-·-·-·-
Published and Printed by Directorate of Printing, Nahar1agun.-358/2018-DoP-250+Commissioner(Law & Judl.)-100+Secy.(Town Planning)-
1 OO+Secy. LA-100-5-2018.
The Arunachal Pradesh Gazette
EXTRAORDINARY
PUBLISHED BY AUTHORITY
No, 185, Vol. XXV, Naharlagun, Tuesday, May15, 2018 Vaisakha 25, 1940 (Saka)
GOVERNMENT OF ARUNACHAL PRADESH
LAW, LEGISLATIVE AND JUSTICE DEPARTMENT
CIVIL SECRETARIAT
ITANAGAR
NOTIFI ATION
Em
The1’lth , 018
No. Law/Legn—14/2018.—-The following Act of Arunachal Pradesh Legislative Assembly which was
passed in the Fifteenth Session of the Sixth Legislative Assembly and received the assent of the Governor of
Arunachal Pradesh is hereby published for general information. -
(Received the assent of the G0vernor on 7th May, 2018)
THE ARUNACHAL PRADESH STREET VENDORS (PROTECTION OF LlVELlHOOD
AND REGULATION OF STREET VENDING) (REPEAL) ACT, 2018
(ACT NO. 12 OF 2018)
An
Act
to provide for repeal of the Arunachal Pradesh Street Vendors (Protection of Livelihood and Regulation
of Street Vending) Act, 2011 (No. 4 of 2011).
I WHEREAS, the Arunachal Pradesh Street Vendors (Protection of Livelihood and Regulation of Street
Vending) Act, 2011 ( State Act No. 4 of 2011) was enacted by the Arunachal Pradesh Legislative Assembly
on the basis of the model Bill provided by the Central Government to the State Government:
WHEREAS, consequently the Central Government, in exercise of powers under the concurrent list of
the Seventh Schedule to the Constitution of India, enacted the Street Vendors (Protection of Livelihood and
Regulation of Street Vending) Act, 2014 ( Central Act No. 7 of 201 4) that came into force on the 1st May, 2014
and which extends to the whole of India except the State of Jammu and Kashmir:
WHEREAS, with the coming into force of the Central Act as aforesaid, the State ofArunachal Pradesh
has come within the purview of the said Central Act for the matters provided fortherein and whereas the said
State Act has become redundant with effect from the 1st May, 2014 3
NOW THEREFORE, it has become necessary to repeal the said State Act with effect from the
1st May, 2014 .'
BE it enacted by the Arunachal Pradesh Legislative Assembly in the Sixty-ninth year of the Republic of
India as follows:-
1. (1) This Act maybe called the Arunachal Pradesh Street Vendors (Protection of Short title, and
Livelihood and Regulation of Street Vending) (Repeal) Bill, 2018. commencement.
(2) It shall be deemed to have come into force with effect from the 1st
May 2014.
2. (1) TheArunachal Pradesh StreetVendors (Protection of Livelihood and Regulation Repeal and saving.
of Street Vending)Act, 2011 (Act No. 4 of2011) is hereby repealed. ‘
(2) Notwithstanding such repeal, all orders issued and all actions taken or
purported to have been issued or taken under the said Act, shall be
deemed to have been taken, or purprted to have been issued or taken
under the provisions of the Street Vendors (Protection of Livelihood and
Regulation of Street Vending) Act, 201 4 (Central Act No. 7 of 201 4)".
GS. Meena, lAS
Commissioner to the
Government of Arunachal Pradesh,
ltanagar.
Published and Printed by Directorate of Printing, Nahadagunr—358/2018—DoP—250+Commissioner(Law & Judl.)-100+Secyt(Town Planning)-
100+Secy. LA-100-5—2018.