Section 23 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
23. The manner of reclaiming seized goods by the street vendors and the fees for the same.
(1)Under Section 19(2) the local authority may release the perishable seized goods same day of the such seizure and in case of non-perishable goods within 2 working days.(2)The fees to be paid by the street vendor for reclaiming the goods may not exceed the value of the total seized goods of the vendor.(3)In case of vending without certificate then the charge should not exceed Rs. 500/- for reclaiming seized goods(4)In case of perishable goods, the vendor may be given option to take the goods back immediately by paying necessary penalty or within the working period in the next 24 hours.Chapter - VIII Social Audit
