Section 20(1) in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
(1)A street vendor may be evicted by the Industrial Development Authority if -(a)his/her certificate of vending has been cancelled under Section 10 of the Act;(b)he/she does not have a valid certificate of vending;(c)he/she is found carrying on street vending activities without certificate of vending;(d)he/she has violated the provisions of the Act and the rules made thereunder;(e)the Industrial Development Authority or any officer authorised by it in this behalf thinks proper and justified.
