Section 9(1) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(1)An appeal under section 11 of the act against any decision of a Town vending Committee with respect to issue of Certificate of Vending or cancellation or suspension of Certificate of Vending shall be preferred before the concerned local authority in Form 'C' within thirty days from the date of receipt of the order or decision appealed against:Provided that the local authority may condone the delay if it is satisfied that the appellant was prevented by sufficient cause from preferring the appeal within the prescribed time.
