Section 17(3) in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
(3)Where the holder of the certificate of vending commits breach of any of the terms and conditions specified under the Act or these rules or scheme made thereunder or has secured the certificate of vending through misrepresentation or fraud or forgery, as the case may be or is selling items in open which are in violation of norms, the Town Vending Committee or Chief Executive Officer or any other official authorised by the Chief Executive Officer, may suspend the certificate of vending during the enquiry and investigation for such period as if or he/she thinks fit or after issuing him a show cause notice in Form 4 and may cancel the certificate of vending after giving an opportunity of hearing.
