Section 41(15) in U.P. Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Rules, 1983
(15)In arriving at the prices of food-stuffs and other articles served in the canteen, the following items shall not be taken into consideration as expenditure, namely:(i)the rent for the land and buildings;(ii)the depreciation and maintenance charges for the building and equipment provided for in the canteen;(iii)the cost of purchase, repairs and replacement of equipments including furniture, crockery, cutlery and utensils;(iv)the water charges and other charges incurred for lighting and ventilation; and(v)the interest on the amofunts spent on the provision and maintenance of furniture and equipment provided for in the canteen.
