Section 24 in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
24. Appeal against the decision of Town Vending Committee.
(1)Any person who is aggrieved by any decision of the Town Vending Committee may prefer an appeal to the Chief Executive Officer or any other official authorised by the Chief Executive Officer, as the case may be, within thirty days of receipt of the order.(2)A copy of the order of Town Vending Committee and other relevant records and documents shall be attached while filing the appeal.(3)The appellant shall submit his papers in the office of the Chief Executive Officer or any other official authorised by the Chief Executive Officer and shall get its acknowledgement.(4)Date of hearing shall be fixed and summons shall be sent to give an opportunity of hearing to the appellant as well as the Town Vending Committee.
