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[Cites 0, Cited by 0] [Section 30] [Entire Act]

State of Uttar Pradesh - Subsection

Section 30(2) in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018

(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.