Section 8(2) in The Motor Transport Workers Act, 1961
(2)Without prejudice to the generality of the foregoing power, such rules may provide for—(a)the date by which the canteens shall be provided;(b)the number of canteens that shall be provided and the standards in respect of construction, accommodation, furniture and other equipment of the canteens;(c)the foodstuffs which may be served therein and the charges which may be made therefor;(d)the constitution of a managing committee for a canteen and the representation of the motor transport workers in the management of the canteen.
