Section 19(3) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(3)The proceeding of relocation of street vendors shall be done in view of the following conditions -(a)The place for which the certificate of vending has been issued, is urgently required for most essential public purposes;(b)relocation of street vendor shall be done in such a way that he/she may at least, maintain his/her livelihood.(c)as far as possible, assets of street vendor shall not be destroyed;(d)the street vendor shall not be relocated otherwise than due process of law;(e)the natural markets where vending activities are carried out for more than fifty years, may be declared as heritage markets and street vendors carrying vending activities therein may not be relocated;(f)notice of thirty days for the relocation of a street vendor shall be given in Form-5.(g)A street vendor who fails to vacate the place within the time mentioned in the notice shall be relocated from the place by force as may be dentermined by the Municipal Commissioner or the Executive Officer or any officer authorized in this behalf.
