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State of Uttar Pradesh - Section

Section 30 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

30. Composition of offences.

(1)The street vendor who contravenes or abets the contravention of the provisions of these rules or scheme made thereunder 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 Municipality.
(2)Notwithstanding anything contained in sub rule(1), any offence punishable under these rules may be compounded by the Municipal Commissioner or the Executive Officer or any officer authorized in this behalf, on realization of the amount of the thousand rupees as compounding fee.Form-1Name of the Municipality ..............Serial Number.............
  Latestcolouredphoto ofStreet Vendor
Survey Form for Street Vendor(See rule-12)