Section 18(2) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(2)Every street vendor, who possesses a certificate of vending, shall in case of his relocation, be entitled for new site or area, as the case may be, for carrying out his vending activities as may be determined by the municipality, in consultation with the Town Vending Committee.
