Section 9(1) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(1)An appeal against an order or decision of the Committee, may be preferred by an aggrieved person, in Form 'B', to the Appellate Authority constituted by the concerned Local Authority, within thirty days from the date of communication of such order or decision appealed against.Provided that the Appellate Authority may condone the delay in case it is satisfied that the applicant was prevented by sufficient cause from preferring the application within the prescribed time.
