Section 13 in The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
13. Right of street vendor for a new site or area on relocation.—
Every street vendor, who possesses a certificate of vending, shall, in case of his relocation under section 18, be entitled for new site or area, as the case may be, for carrying out his vending activities as may be determined by the local authority, in consultation with the Town Vending Committee.
