Section 11 in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
11. Cancellation or suspension of certificate of vending.
- Where a street vendor who has been issued a certificate of vending under this Act, commits breach of any of the conditions thereof or any other terms and conditions prescribed or where the town vending committee is satisfied that such certificate of vending has been secured by the street vendor through misrepresentation or fraud, the town vending committee may, notwithstanding any other penalty which may be imposed upon the street vendor under this Act, cancel the certificate of vending or suspend the same in such manner, as may be prescribed :Provided that no such cancellation or suspension shall be made by the town vending committee unless an opportunity of hearing has been given to the street vendor.
