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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Uttar Pradesh - Subsection

Section 19(2) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017

(2)The relocation should be made keeping in view the availability of space, transportation, movement of traffic and density of population. The Municipality on the recommendation of the Town Vending Committee shall determine the holding capacity of the area in light of the said criteria and local needs.