THE ARUNACHAL PRADESH STREET VENDOR (PROTECTION OF LIVELIHOOD
AND REGULATION OF STREET VENDING) ACT, 2011. (Act No. 4 of 2011)
(NOW REPEALED)
(Received the assent of the Governor on 10th May, 2011 And Published in the Arunachal
Pradesh E.O. Gazette No. 81,Vol-XVlll, dated 18th May,2O11)
An Act to provide for protection of livelihood of urban street
Vendors and to regulate street vending and for matters
connected therewith or incidental thereto.
BE it enacted by the Legislative Assembly of the State of
Arunachal Pradesh in the Sixty- second Year of the Republic of
India as follows :
CHAPTER-I
Short title extent and commencement
(1) This Act may be called the Arunachal Pradesh Street Vendors
(Protection of Livelihood and Regulation of Street Vending) Act,
2011.
(2) lt extends to the whole of the State of Arunachal Pradesh
(3) lt shall come into force on such date as the State Government
may, by notification in the Official Gazette, appoint.
(4) The provisions of this Act shall not apply to the land, premises
and trains owned and controlled by the railway.
NOTE: [That in view of the passage and enactment of The Arunachal
Pradesh Street Vendor (Protection of Livelihood and Regulation of Street
Vending) (Repeal)Act, 2018 and assented by the Governor of Arunachal
Pradesh and published in AP EOG No. 185, Vol. XXV, Tuesday, May
15, 2018,the said Act stands repealed with effect from 1st May
2014.