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[Cites 0, Cited by 0] [Section 14(4)] [Section 14] [Entire Act]

State of Uttar Pradesh - Subsection

Section 14(4)(iii) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

(iii)waste produced during street vending shall not be thrown on road, footpath, or in drains or sewer line. The waste shall be collected in a dustbin and be handed over to the agency authorized by the municipality for door to door collection. For this service, they have to pay monthly user charges;