Section 19(1) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(1)Street vendor who possesses a certificate of vending may be relocated by the municipality if. -(a)ward or part thereof or the place is declared to be a no vending zone for any public purpose;(b)construction and development for maintenance of civic amenities or other infrastructure is undertaken;(c)there is hindrance, obstruction or disturbance in traffic and transportation;(d)maintenance of law and order situation arises;(e)the number of street vendors are more than holding capacity in the vending zone;(f)there is pressure of traffic and transportation and congestion over it;(g)there is any other reason which is proper in view of the Town Vending Committee.
