Section 26(3) in The 'Union Territory of Andaman and Nicobar Islands' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(3)The notice shall be in such language or languages as the Municipal Commissioner or the Chief Executive Officer of the local authority, as the case may be, may specify in this behalf.The Schedule[See rule 14]Procedure for the Conduct of Elections of Members of a Town Vending Committee Representing the Street Vendors in the Area of the Jurisdiction thereof
