Section 17 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
17. Cancellation or suspension of certificate of vending.
(1)Cancellation or suspension of the certificate of vending shall be done by the Town Vending Committee or any officer authorized by it in this behalf.(2)If the prescribed conditions are violated at any time by a street vendor or obstruction in traffic movement or nuisance from his vending activity is verified, the certificate of vending may be cancelled and necessary actions may be taken.(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, or any article whatever hawked or exposed for sale in public place or in any public street in contravention of provisions of Uttar Pradesh Municipal Corporation Act, 1959 or the Uttar Pradesh Municipalities Act, 1916, as the case may be, the Town Vending Committee or any officer authorized by it in this behalf, may suspend the certificate of vending during the enquiry and investigation for such period as it 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 being heard.
