Section 7(2) in The Haryana Municipal Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
(2)The certificate of vending issued for the categories specified in sub-section (1) shall be in such form and issued in such manner, as may be prescribed. It shall specify the vending zone where such vendor shall carry on his vending activities, the days and timings and the conditions and restrictions subject to which he shall carryon such vending activities.
