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State of Andhra Pradesh - Section

Section 20 in Andhra Pradesh Motor Transport Workers Rules, 1963

20. Prices to be charged.

(1)Food, drink and other items served in the canteen shall be sold on a non-profit basis and the prices charged shall be subject to the approval of the Canteen Managing Committee constituted under Rule 22.
(2)The charges per portion of food stuff, beverages and any other items served in the canteen shall be conspicuously displayed in the canteen.