Section 9 in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
9. Appeal against the decision of Town Vending Committee.
(1)An appeal under section 11 of the act against any decision of a Town vending Committee with respect to issue of Certificate of Vending or cancellation or suspension of Certificate of Vending shall be preferred before the concerned local authority in Form 'C' within thirty days from the date of receipt of the order or decision appealed against:Provided that the local authority may condone the delay if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the prescribed time.(2)The appeal shall be in Form 'C' and shall be signed by the appellant and presented by him in person or through his authorised representative. The memorandum of appeal shall be accompanied by the original or certified copy of the order or decision against which the appeal is preferred.(3)The appeal shall be submitted in triplicate and accompanied by a fee of Rs.200/- (Rupees two hundred only).(4)No appeal shall be entertained unless a copy thereof has been served by the appellant upon the Town Vending Committee which had made the order appealed against, prior to filing of such appeal and proof of such service shall be filed along with the appeal.
