Section 15(2) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(2)Every street vendor shall,-(i)maintain cleanliness and public hygiene in the vending zones and the adjoining areas;(ii)maintain civic amenities and public property in the vending zone in good condition and not damage or destroy or cause any damage or destruction to the same; and(iii)pay such periodic maintenance charges for the civic amenities and facilities provided in the vending zones, as may be determined by the municipality.
