Section 17(1) in Andhra Pradesh Motor Transport Workers Rules, 1963
(1)The employer of every undertaking shall provide for the use of the motor transport workers at every place wherein one hundred motor transport workers or more ordinarily call on duty during every day, an adequate canteen in or near the place wherein the undertaking is situated according to the standards prescribed in this rule:Provided that where refreshment rooms or canteens are provided for to travelling public by the undertaking and where this service is found to , be adequate, by the Inspector, the undertaking shall not be required to run a second canteen:Provided further that the motor transport workers may be given the benefit in the shape of selling canteen coupon books at a concessional rate.
