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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(2) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

(2)Notwithstanding anything contained in sub rule(1), any offence punishable under these rules may be compounded by the Municipal Commissioner or the Executive Officer or any officer authorized in this behalf, on realization of the amount of the thousand rupees as compounding fee.Form-1Name of the Municipality ..............Serial Number.............
  Latestcolouredphoto ofStreet Vendor
Survey Form for Street Vendor(See rule-12)