Section 21(5) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(5)The Municipal Commissioner or the Executive Officer or any officer authorized in this behalf, as the case may be, may release the goods after payment of the fee fixed under sub-rule (4) and taking an undertaking from the street vendor whose goods have been seized that he/she shall not carry on street vending activities on evicted place or at any other place in the zone.
