Section 10 in The Delhi Street Vendors (Protection of Livelihood and Regulation of Street Vending) Rules, 2017
10. Appeal from decision of Town Vending Committee.
(1)An appeal under section 11 against any decision of a Town Vending Committee with respect to issue of certificate of vending or cancelation or suspension of certificate of vending shall be preferred before the Appellate Authority constituted by the concerned local authority in Form 'C' within thirty days from the date of communication of the order by the Town Vending Committee.Provided that the Appellate Authority may condone the delay in case it is satisfied that appellant was prevented by sufficient cause from preferring the appeal within the prescribed time.(2)The appeal shall be in the form of a memorandum in Form 'C' and shall be signed by the appellant and presented by him in person or through his authorized representative. The memorandum of appeal shall be accompanied by the original or certified copy of the order against which appeal is preferred.(3)The appeal shall be filed in three sets and accompanied by a fee of rupees ten only by way of non-judicial stamp paper.(4)No appeal shall be entertained unless a copy thereof has been served upon the Town Vending Committee which had made the order appealed against, prior to filing of such appeal and proof of such service has been filed along with the appeal.
