Section 14(4) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(4)The terms and conditions on which the certificate of vending shall be issued after giving an undertaking in Form-2 are -(i)there shall be restrictions to build permanent structure for stationary vending;(ii)street vendor shall pay the fees as determined by the Town Vending Committee regularly and timely;(iii)waste produced during street vending shall not be thrown on road, footpath, or in drains or sewer line. The waste shall be collected in a dustbin and be handed over to the agency authorized by the municipality for door to door collection. For this service, they have to pay monthly user charges;(iv)every street vendor shall maintain cleanliness at the place of vending and the adjoining areas. Food street vendors selling eatables shall maintain public health and personal hygiene;(v)vending shalt be carried only on the allotted place and time mentioned in the vending certificate. Any contravention shall be treated as violation of the Act and the scheme and the vendor shall be liable to such penalty as may be determined under the provisions of the Act which includes the cancellation of the vending certificate;(vi)street vendor shall ensure maintenance of civic amenities and safety of public property in Vending zone and the adjoining areas;(vii)street vendor shall ensure that smooth flow of traffic/vehicles and public convenience are not hindered due to vending activities;(viii)the streets vendors shall not sell prohibited goods. They shall not do any such activity/ work/ business/service which pollutes the environment or causes public hindrance /nuisance;(ix)if necessary, street vendor may be relocated under the provisions of section 18 of the Act to the adjoining vending zone on the availability of space;(x)there shall be no vending activities on foot over bridges and flyovers;(xi)outside places of worship, vendors can be permitted to carry on vending activities and to sell items required by the devotees for offering to the deity or for like flowers, sandalwood, candles, agarbatties, coconut, chadars, sweets etc. Town Vending Committee may take decision in this matter in accordance with the local circumstances and street vendors shall haVe to abide by these restrictions and instructions.
