Section 247 in The Building And Other Construction Workers '(Regulation Of Employment And Conditions Of Service) Central Rules, 1998
247. Charges of foodstuff. - (1) The charges for foodstuffs, beverages and other items served in the canteen provided under sub-rule (1) of rule 244 shall be based on "no profit no loss" and the price list of such items shall be conspicuously displayed in such canteen.
(2)In arriving at the prices of items referred to in sub-rule (1), the following shall not be taken into consideration as expenditure, namely:-(a)the rent for the land and building of such canteen;(b)the depreciation and maintenance charges for the building and equipment provided in such canteen;(c)the cost of purchase, repairs and replacement of equipments including furniture, crockery, cutlery, utensils and uniforms provided to the employees of such canteen;(d)the water charges and other charges incurred for lighting and ventilation of such canteen; and(e)the interest on the amounts spent for providing and maintaining furniture and other equipment for such canteen.
