Section 21 in Bihar Street Vendors (Protection of livelihood and regulation of Street Vending) Schemes 2017
21. The manner of evicting a street vendor physically on failure to evict.
(1)Under Section 18 of the Act the street vendor who fails to move out on the expiry of the eviction notice period shall be liable to pay for everyday default.(2)The default amount or the penalty payable by the street vendor may extend up to Rs. 250 only. However, the penalty fees will not exceed the value of the goods seized.Chapter - VII Seizure of Goods
