Section 47 in The Orissa Contract Labour (Regulation and Abolition) Rules, 1975
47.
In arriving at the prices of the foodstuff and other articles served in the canteens the following items shall not be taken into consideration as expenditure, namely :(a)the rent for the land building;(b)the description and maintenance charges for the building and equipment provided for in the canteen;(c)the cost of purchase, repairs and replacement of equipment including furniture, crockery, cutlery and utensils;(d)the water charges and other charges incurred for lighting and ventilations; and ,(e)the interest on the amounts spent on the provision and maintenance of furniture and equipment provided for in the canteen.
