Section 20 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
20. Eviction of street vendors.
(1)A street vendor may be evicted by the municipality if -(a)his/her certificate of vending has been cancelled under section 10 of the Act;(b)he/she does not have a valid certificate of vending;(c)he/she is found carrying on street vending activities without certificate of vending;(d)he/she has violated the provisions of the Act and the rules made thereunder;(e)the municipality or any officer authorized by it in this behalf thinks proper and justified.(2)A street vendor shall only be evicted after giving one month notice in Form-6.(3)If a street vendor fails to comply with the notice under sub-rule (2) and does not vacate the place, the municipality or any officer authorized by it shall evict him physically by such force as may be deemed fit.
