Section 10(5) in The 'Union Territory of Andaman and Nicobar Islands' Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(5)No appeal shall be entertained unless a copy thereof has been served upon the Town Vending Committee which had made the order appealed against, prior to filing of such appeal and proof of such service has been filed along with the appeal.
