Arunachal Pradesh act 004 of 2011 : The ARUNACHAL PRADESH STREET VENDORS (PROTECTION OF LIVELIHOOD AND REGULATION OF STREET VENDING) ACT, 2011

Department
  • Department of LAW AND JUDICIAL
Enforcement Date

1 Nov 6

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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(NOW REPEALED)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15, 2018,the said Act stands repealed with effect from 1st May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.

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