Section 19 in Rajasthan Urban Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2011
19. Penalty for contraventions.
- If any street vendor -(a)indulges in street vending without registration; or(b)vends beyond the designated vending zones or specified timings; or(c)vends goods or offers services that are detrimental to public health; or(d)contravenes the terms and conditions of registration; or(e)contravenes the terms and conditions of allotment of stall or licence; or(f)contravenes any other terms and conditions specified for the purpose of regulating street vending under this Act or any rules or schemes made thereunder.he shall be liable to a penalty which shall not be less than rupees two hundred but which may extend to rupees five hundred, as may be determined by the Town Vending Committee, or as the case may be, by the Municipality.
