Section 16 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
16. Relocation or eviction of street vendors and confiscation of goods.
(1)The municipality may, on recommendation of the town vending committee, declare a zone or part of it to be a no vending zone for any public purpose and as far as possible relocate the street vendors vending in that area, in such manner, as may be prescribed.(2)The municipality shall evict such street vendor whose certificate of vending has been cancelled under section 11 or who does not have a certificate of vending and vends without such certificate, in such a manner, as may be prescribed.(3)No street vendor shall be relocated or evicted by the municipality from the place specified in the certificate of vending unless he has been given seven days notice for the same, in such manner, as may be prescribed.(4)A street vendor shall be relocated or evicted by the municipality physically in such manner, as may be prescribed only after he had failed to vacate the place specified in the certificate of vending, after the expiry of the period specified in the notice.(5)Every street vendor who fails to relocate or vacate the place specified in certificate of vending, after the expiry of the period specified in the notice, shall be liable to pay, for every day of such default, a penalty which may extend up to two hundred and fifty rupees but shall not be more than the value of the goods seized.(6)Every street vendor shall vacate the premises immediately in case of any emergency on the notice of the District Magistrate or Sub-Divisional Magistrate for the period as specified in the notice.
