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New York | NYC Council passes Food Delivery App Laws, offering protection to delivery persons; awaiting assent

The New York City Council has passed various bills on September 23, 2021, offering protection to delivery workers in New York. The bills are awaiting Mayor’s assent.

The key bills passed by the Council are: 

Third-party food delivery services must maintain for at least three years records indicative of compliance with the above requirements as a condition of maintaining a license to operate in New York . 

1. Third-party food delivery services must inform the delivery worker, prior to the trip, the address where the food, beverage or other goods must be picked up, the estimated time and distance per trip, whether the customer provided a gratuity, and the compensation for the trip (excluding gratuity). 

2. In any event of violation, a third-party food delivery service will be subject to a $500 fine for the first violation and, for subsequent violations that occur within two years of any previous violation, up to $750 for the second violation and up to $1,000 for each succeeding violation. Food delivery workers will also be entitled to seek compensatory damages in actions against third-party food delivery service for any violations under the law. 

In case of violation, the bill gives the Department the power to deny, suspend, or revoke a third-party delivery service’s license to operate in New York. 

 


*Tanvi Singh, Editorial Assistant has reported this brief.

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