Section 24 in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
24. Appeal against the decision of Town Vending Committee.
(1)Any person who is aggrieved by any decision of the Town Vending Committee may prefer an appeal to the Mayor or the Chairperson as the case may be, within thirty days of receipt of the order.(2)A copy of the order of Town Vending Committee and other relevant records and document shall be attached while filing the appeal.(3)The appellant shall submit his papers in the office of the Mayor or the Chairperson, as the case may be, and shall get its acknowledgment(4)Date of hearing shall be fixed and summons shall be sent to give an opportunity of hearing to the appellant as well as the Town Vending Committee.
