Section 21 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
21. Seizure and reclaiming of goods.
(1)If a street vendor does not comply with the notice issued to vacate place, after expiry of one month, the municipality may also seize the goods of such street vendor.(2)Seizure and reclaiming of goods shall be done under the provisions of section 19 of the Act.(3)A street vendor may submit an application to reclaim his goods to the Municipal Commissioner or the Executive Officer or the officer authorized in this behalf, as the case may be.(4)The fee for reclaiming the seized goods shall be determined by the Town Vending Committee or any officer of municipality authorized by it in this behalf .(5)The Municipal Commissioner or the Executive Officer or any officer authorized in this behalf, as the case may be, may release the goods after payment of the fee fixed under sub-rule (4) and taking an undertaking from the street vendor whose goods have been seized that he/she shall not carry on street vending activities on evicted place or at any other place in the zone.
