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State of Uttar Pradesh - Section

Section 22D in The Subsidiary Rules

22D.

The rent to be recovered on account of refrigerators supplied by the Government shall be calculated as follows:
Interest on the cost of the refrigerator 6 per cent per annum.
Depreciation charges 8.5 per cent per annum.
Maintenance charges Rs. 25 per annum.
Example - The monthly rent to be recovered on a refrigerator costing Rs. 1,000 will be-
      Rs.
Interest at 6 per cent per annum ... ... 60
Depreciation charges at 8.5 per cent per annum. ... ... 85
Maintenance charges ... ... 25
  Total ... 170
or Rs. 170 divided by 12 – Rs. 14 per mensem.      
Note - The occupant of a residence in which a refrigerator is installed is liable for the rent thereon even if he does not utilize it. In addition he will of course bear the cost of the electric current consumed in operating it.