Section 10(4) in Tamil Nadu Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2015
(4)The Appeal Committee shall on the basis of submissions made before it by the parties and the records of the case and on the basis of field enquiry, if any, ordered to be conducted by it, pass such order, as it thinks fit, confirming, modifying or annulling the order appealed against within one hundred and eighty days from the date of receipt of the appeal by the local authority.Chapter - IV Town Vending Committee
