Section 10(1) in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(1)An appeal under section 11 against any decision of a Town Vending Committee with respect to issue of certificate of vending or cancelation or suspension of certificate of vending shall be preferred before the Appellate Authority constituted by the concerned local authority in Form 'C' within thirty days from the date of communication of the order by the Town Vending Committee.Provided that the Appellate Authority may condone the delay in case it is satisfied that appellant was prevented by sufficient cause from preferring the appeal within the prescribed time.
