Section 25(2) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(2)On receipt of the application regarding the grievance or the dispute the committee shall collect reports and comments of the Municipal Commissioner or the Executive Officer, as the case may be, on the matter and, shall take steps for redressal of such disputes within one month from the receipt of the application. Steps taken in this regard shall be communicated to the applicant in writing Within forty five days from the receipt of the application.
