Section 6 in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
6. Form and manner of making application for redressal of grievance or resolution of dispute.
(1)Every application for redressal of a grievance or resolution of a dispute under sub-section (2) of section 20 of the Act shall be in Form 'A'.(2)The application, in writing, shall be signed by the applicant and presented by him in person or through his authorised representative to the Superintendent of the Grievance Redressal and Dispute Resolution Committee or such other person as may be authorised by the Committee in this behalf.(3)The application shall be submitted in triplicate and shall be accompanied by a fee of Rs.500/- (Rupees five hundred only).(4)The application shall be accompanied by a copy of the order or notice, if any, against which the application is made and other relevant documents.
