Section 28A(5) in The U.P. Dookan Aur Vanijya Adhisthan Adhiniyam, 1962
(5)The State Government shall require the employer to provide and maintain in the shop or commercial establishment, wherein not less than two hundred and fifty workers are employed or ordinarily employed to maintain a canteen for the use of its workers:Provided that if a group of shops or commercial establishments, so decide to provide a common canteen, then the same shall be permitted by the Inspector by an order, subject to such conditions as may be specified in the order.
