Section 25 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
25. Manner of redressal of grievances and resolution of disputes of street vendors.
(1)For the purpose of considering the applications made in writing by the street vendors for redressal of grievances or resolving of disputes, an application shall be given to the Executive Committee or to a Committee constituted by the municipality consisting of the Mayor or the Chairperson as the case may be of the municipality as Chairperson and two other members of the municipality.(2)On receipt of the application regarding the grievance or the dispute the committee shall collect reports and comments of the Municipal Commissioner or the Executive Officer, as the case may be, on the matter and, shall take steps for redressal of such disputes within one month from the receipt of the application. Steps taken in this regard shall be communicated to the applicant in writing Within forty five days from the receipt of the application.(3)Any person who is aggrieved by the decision of the committee constituted under sub-rule (1) may prefer an appeal to the municipality within thirty days from the communication of details under sub-rule (2).(4)The municipality shall issue summon to the appellant and after giving him an opportunity of being heard within one month may dispose of the appeal within one month next following.
