Section 39 in Tripura Contract Labour (Regulation and Abolition) Rules 1978
39.
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 building ;(b)the depreciation and maintenance charges for the building an 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 the other charges incurred for lighting and ventilation;(e)the interest on the amounts spent on the provisions and maintenance of furniture and equipment provided for in the canteen.
