Section 16(2) in The Contract Labour (Regulation and Abolition) Act, 1970
(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; and(c)the foodstuffs which may be served therein and the charges which may be made therefor.
