Section 24 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
24. Penalty for contravention.
- Any street vendor who,-(a)indulges in vending activities without a certificate of vending;(b)contravenes the terms of certificate of vending; or(c)contravenes any other terms and conditions specified for the purpose of regulating street vending under this Act or any rules or schemes made thereunder, shall be liable to a penalty for each such contravention which may extend upto two thousand rupees or as may be determined by the municipality.
