Section 17(3) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
(3)Any person who is aggrieved by the decision of the Grievance Redressal Committee may prefer an appeal to the chairperson of the local authority concerned in Form-D within thirty days from the date of order of the Grievance Redressal Committee. A copy of the order of the Grievunce Redressal Committee against which appeal is being preferred shall be appended with the appeal.
