Section 16(1) in The Contract Labour (Regulation and Abolition) Act, 1970
(1)The appropriate Government may make rules requiring that in every establishment-(a)to which this Act applies,(b)wherein work requiring employment of contract labour is likely to continue for such period as may be prescribed, and(c)wherein contract labour numbering one hundred or more is ordinarily employed by a contractor,one or more canteens shall be provided and maintained by the contractor for the use of such contract labour.
