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.Open in Lexace · Ask the AI about this section
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