Section 6(2) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(2)Where a street vendor to whom a certificate of vending is issued, dies or suffers from any permanent disability or illness, one of his family members in the following order of priority, may vend in his place, till the validity of the certificate of vending-(a)spouse of the street vendor;(b)dependent child of the street vendor:Provided that where a dispute arises as to who is entitled to vend in the place of the vendor, the matter shall be decided by the State Nodal Officer.
