Section 25(1) in U.P. Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
(1)For the purpose of considering the applications made in writing by the street vendors for redressal of grievances or resolving of disputes, an application shall be given to the Executive Committee or to a Committee constituted by the municipality consisting of the Mayor or the Chairperson as the case may be of the municipality as Chairperson and two other members of the municipality.
