Section 13 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
13. Right of street vendor.
(1)Every street vendor shall have right to carry on the business of street vending activities in accordance with the terms and conditions mentioned in the certificate of vending.(2)Notwithstanding anything contained in sub-section (1), where any area or space, as the case may be, has been earmarked as no-vending zone, no street vendor shall carry out any vending activity in that zone.
