Section 3 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
3. Prohibition.
(1)No Person shall, without certificate of vending under these rules, cover any place, display or install any thing in connection with sale or provide services or goods by vending on any public place or open space.(2)No person shall sell his wares or provide his services by vending or hawking in any areas or places other than mentioned in the certificate of vending.(3)No street vendor shall have the right to carry on the business of street vending activities in any areas and places for which they do not have certificate of vending given by the Town Vending Committee.
