Section 11(3) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(3)The Appellate Authority shall on the basis of submissions made before it by the parties and the records of the case and on the basis of field enquiry, if any, ordered to be conducted by the Appellate Authority, pass such order, as it thinks fit, confirming, modifying or annulling the order appealed against within thirty days of the date of receipt of the appeal by the local authority.
