Section 17 in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
17. Appeal.
(1)Any person aggrieved by any order/ decision of the Town Vending Committee with regard to issue of certificate of vending or cancellation or suspension of certificate, may appeal to the chairperson of the local authority concerned, within thirty days from the date of order or decision of the Town Vending Committee, in Form-C.(2)The chairperson of the local authority concerned shall dispose the appeal within thirty days from the date of filing of appeal and shall make a speaking order while either accepting or rejecting appeal after giving a personal hearing to the appellant as well as the Town Vending Committee.(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.(4)On receipt of the appeal, the chairperson of the local authority concerned shall issue a notice to the parties concerned intimating the date and time of hearing.(5)The parties shall appear before the chairperson of the local authority concerned on the date fixed for hearing which shall not be later than thirty days from the date of filing of appeal.(6)The chairperson of the local authority shall pronounce its order, within forty five days, after final hearing of both the parties.First Schedule[See Rule 4(3) (i)]Procedure for election of representatives of street vendors
