Section 25 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
25. Provisions of this Act, not to be construed as conferring ownership, rights etc.
(1)Nothing contained in this Act shall be construed as conferring upon a street vendor any temporary, permanent or perpetual right of carrying out vending activities in the vending zones allotted to him or in respect of any place on which he carries on such vending activity.(2)Nothing contained in sub-section (1) shall apply to any stationery vendor, if a temporary leasehold or ownership right has been conferred on him by a lease deed or otherwise, in respect of a place at specific location where he carries on such vending activity.
