Section 7 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
7. 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 shall be signed by the applicant and presented by him in person or through his authorized representative to the Grievance Redressal and Dispute Resolution Committee or such other persons as may be authorized by the Committee in its behalf.(3)The application shall be filed in three sets and shall be accompanied by a fee of rupees of ten only by way of non- judicial stamp paper.(4)The application shall be accompanied by a copy of the order / decision, if any, against which the application is made and other relevant documents.(5)Such application shall be filed within a period of 180 days from the date of occurrence of any incident causing the grievance or dispute.
