Section 8(9) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(9)The Committee shall not entertain an application where:-(a)the application is anonymous or it contains general and vague allegations;(b)the matter is sub-judice in any court of law, tribunal or a judicial or quasi-judicial authority;(c)the matter is beyond the purview of the Act; and(d)the applicant has no locus standi to file the application.
