Section 17(1) in Rajasthan Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2016
(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.
