Section 9 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
9. Appeal against the order or decision of the Grievance Redressal and Dispute Resolution Committee.
(1)An appeal against an order or decision of the Committee, may be preferred by an aggrieved person, in Form 'B', to the Appellate Authority constituted by the concerned Local Authority, within thirty days from the date of communication of such order or decision appealed against.Provided that the Appellate Authority may condone the delay in case it is satisfied that the applicant was prevented by sufficient cause from preferring the application within the prescribed time.(2)The appeal shall be in the form of a memorandum and shall be signed by the appellant and presented by him in person or through his authorized representative to the concerned local authority. The memorandum of appeal shall be accompanied by original order or certified copy of the order against which appeal is preferred.(3)The appeal shall be filed in three sets and accompanied by a fee of rupees ten only by way of nonjudicial stamp paper.(4)No such appeal shall be entertained unless a copy thereof has been served upon the Respondent(s) and proof of such service has been filed. The memorandum of appeal shall be accompanied by the original or certified copy of the order, if any, against which appeal is preferred.(5)No appeal shall be entertained where the order has been passed by the Committee in terms of the settlement arrived between the parties.
