Section 11 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
11. Procedure for disposal of appeals by the Appellate Authority:
-(1)The officer or the person authorised in this behalf by the concerned local authority shall make an entry of the appeal in the Register kept for the purpose by the concerned Local Authority with the date on which it was presented.(2)The appeal shall be put up before the Appellate Authority constituted by the concerned local authority which shall fix a date for hearing of the appeal and shall cause a notice of the hearing to be served upon the parties.(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.
