Section 48 in Punjab Contract Labour (Regulation and Abolition) Rules, 1973
48.
- In arriving at the prices 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 equipments including furniture, crockery, cutlery 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.
