Section 48 in The Andhra Pradesh Contract Labour (Regulation and Abolition) Rules, 1971
48.
In arriving at the prices of foodstuffs and other articles served in 4 the canteen the following items shall not be taken into consideration as expenditure namely:-(a)the rent for the land and building ;(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 amounts spend on the provision and maintenance of furniture and equipment provided for in the canteen.
