Section 17(2) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(2)The street vendor whose goods have been confiscated under sub-section (1) may, reclaim his goods in such manner and after paying such fee, as may be prescribed:Provided that in case of non-perishable goods, the municipality shall release the goods within two working days of the claim being made by the street vendor and in case of perishable goods the municipality shall release the goods on the same day of the claim being made by the street vendor.
