Section 8(3) in The 'Union Territory of Dadra and Nagar Haveli' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(3)The Grievance redressal and dispute resolution committee shall fix a date for hearing of the application, which shall not be later than fifteen days from the date of filing of the application, and shall issue notice of the hearing to the parties or shall cause a notice to be issued.
