Section 20(1) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(1)A street vendor may be evicted by the municipality if -(a)his/her certificate of vending has been cancelled under section 10 of the Act;(b)he/she does not have a valid certificate of vending;(c)he/she is found carrying on street vending activities without certificate of vending;(d)he/she has violated the provisions of the Act and the rules made thereunder;(e)the municipality or any officer authorized by it in this behalf thinks proper and justified.
