Section 16 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
16. Procedure for filling of application.
-(l) Any street vendor having grievance for any matter under the Act, except those matters as are specified in Section 11 of the Act, may file an application in writing in Form 'B' either himself or through his affiliated union or association, specifying his/her name, place of residence and details of the grievance.(2)The application may be filed by a street vendor within 30 days from the date of occurrence of any incident causing the grievance.(3)The Grievance Redressal Committee, shall first fix up the date for preliminary hearing of the applicant to determine the maintainability of the case under the Act as also to see whether a prima facie case of grievance is made out or not;(4)The outcome of the preliminary hearing shall be pronounced at the conclusion of the hearing and shall be recorded in writing;(5)The Grievance Redressal Committee may grant or refuse, interim relief, if any, prayed by the street vender and reasons therefor shall be recorded in writing;(6)A Copy of the order made under sub-rule (4) and (5) shall be provided to the street vender on demand;(7)Where any prima facie case is made out, a notice calling upon the concerned authority to file written reply within 30 days with respect to grievances set out by the street vender and a copy of the written reply so filed will be furnished to the street vendor, free of cost;(8)The street vendor may, if desire, file a rejoinder to the aforesaid written reply within a period of fifteen days from the date of receipt of the written reply and if any rejoinder is filed, a copy thereof shall be supplied to the concerned authority;(9)The committee will give personal hearing to both parties and shall pass an order, in writing, with reasons for taking the decision, within one month.
