Section 18 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
18. Responsibility of a street vendor.
(1)Every street vendor shall have the right to carry on the business of street vending activities in accordance with the terms and conditions mentioned in the certificate of vending;(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.(3)Where a street vendor occupies space on a time-sharing basis, he shall remove his goods and wares every day at the end of the time-sharing period allowed to him.(4)Every street vendor shall maintain civic amenities and public property in the vending zone in good condition and not damage or destroy or cause any damage or destruction thereof.(5)Every stationary street vendor may be provided an area of not exceeding 2 metres x 2 metes wherever available suitably in vending zone in the manner that the vehicular and pedestrian traffic shall not be obstructed and access to shops and residences shall not be blocked.(6)There shall be no vending activities on foot over, over bridges, and flyovers.(7)Every street vendor shall not create any noise by shouting or playing any instrument or music for attracting the public or customers.(8)Every street vendor shall extend full cooperation to the municipal conservancy staff for cleaning the places, of his/her vending and also to the other municipal staff for carrying on any municipal work.(9)Every street vendor shall keep his surroundings neat and clean.(10)No structure of any type shall be made at the vending area or place.(11)A street vendor shall not Sale prohibited goods.
