Section 16(5) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(5)Every street vendor who fails to relocate or vacate the place specified in certificate of vending, after the expiry of the period specified in the notice, shall be liable to pay, for every day of such default, a penalty which may extend up to two hundred and fifty rupees but shall not be more than the value of the goods seized.
