Section 17 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
17. Seizure and reclaiming of goods.
(1)If the street vendor fails to vacate the place specified in the certificate of vending, after the lapse of period specified in the notice given under sub-section (3) of section 16, the municipality, in addition to evicting the street vendor under section 16, may, if it deems necessary, seize the goods of such a street vendor in such manner, as may be prescribed:Provided that where any such seizure is carried out, a list of goods seized shall be prepared as may be prescribed and a copy thereof, duly signed by the person authorized to seize the goods, shall be issued to the street vendor.(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.
