The Street Vendors (Protection of Livelihood and Regulation of Street Vending) Act, 2014
Chapter IX Penal Provisions
28. Penalty for contraventions.
If any street vendor—
a. indulges in vending activities without a certificate of vending;
b. contravenes the terms of certificate of vending; or
c. contravenes any other terms and conditions specified for the purpose of regulating street vending under this Act or any rules or schemes made thereunder, he shall be liable to a penalty for each such offence which may extend up to rupees two thousand as may be determined by the local authority.
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