Section 5(1) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(1)Every street vendor, identified under the survey carried out under sub-section (1) of section 4, who has completed the age of eighteen years, shall be issued a certificate of vending by the town vending committee subject to such terms and conditions and within such period, as may be prescribed, including restrictions prescribed for street vending.
