Section 10(18) in Urban Street Vendors and Hawkers (Registration and Regulation) Bye-laws, 2010
(18)The vending rights shall be granted for one year, and, normally shall be renewed thereafter in a vendor-friendly manner, subject to the vendor paying his dues in time and in full and subject to his accepting to pay the royalty and rent at revised rates whenever applicable :Provided, however, that if the area and/or the ward sabha submits a complaint in writing to the Commissioner which on expeditious verification is found correct, the Vending Right Card granted to any vendor shall be liable for cancellation without compensation.
