Section 30 in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
30. composition of offences.
(1)The street vendor who contravenes or abets the contravention of the provisions of these rules or scheme made hereunder may be punished with fine which shall not be less than one thousand and five hundred rupees and not more than two thousand rupees for every offence as may be determined by the Industrial Development Authority.(2)Notwithstanding anything contained in sub-rule (1), any offence punishable under these rules may be compounded by the chief Executive Officer or any other official authorised by the Chief Executive Officer, on realisation of the amount of the thousand rupees as compounding fee.
