Section 24(1) in U.P. Street Vendors within the area of an Industrial Development Authority (Protection of Livelihood and Regulation of Street Vending) Rules, 2018
(1)Any person who is aggrieved by any decision of the Town Vending Committee may prefer an appeal to the Chief Executive Officer or any other official authorised by the Chief Executive Officer, as the case may be, within thirty days of receipt of the order.
