Section 41(19) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Orissa Rules, 1980
(19)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 :(a)The rent for the land and buildings;(b)The depreciation and maintenance charges for the building and equipments 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.
