Section 41(15) in The Inter-State Migrant Workmen (Regulation of Employment and Conditions of Service) Madhya Pradesh Rules, 1981
(15)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 buildings;(b)The depreciation and maintenance charges for the building and 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 other charges incurred for lighting and ventilation;(e)The interest on the amounts spent on the provision and maintenance of furniture and equipment provided for in the canteen.
