Section 48 in The U.P. Contract Labour (Regulation Abolition) Rules, 1975
48. Canteens to be run on no profits no loss basis [Sections 16 (1) and 35 (2) (j)].
- In arriving at the pieces of foodstuffs and other articles served in the canteen the following items shall not be taken into consideration as expenditure, namely:(a)the rent, for the land and building;(b)the depreciation and maintenance charges for the building and equipment provided for in the canteen;(c)the cost of purchase, repairs and replacement of equipment including furniture, crockery, cuttlery and utensils;(d)the water charges and other charges incurred for lighting and ventilation;(e)the interest on the amounts spent on the provision and maintenance of furniture and equipment provided for in the canteen.
