Section 28 in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
28. Penalty for contraventions.—
If any street vendor—(a)indulges in vending activities without a certificate of vending;(b)contravenes the terms of certificate of vending; or(c)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 for each such offence which may extend up to rupees two thousand as may be determined by the local authority.
