Section 29(2) in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(2)Nothing contained in sub-section (1) shall apply to any stationery vendor, if a temporary leasehold or ownership right has been conferred on him by a lease deed or otherwise, in respect of a place at specific location where he carries on such vending activity in accordance with the provisions of any law for the time being in force for carrying out such vending activity.
