Section 59(b) in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
(b)In arriving at the prices of items referred to in sub-rule (1) the following shall not be taken into consideration as expenditure, namely :-(i)the rent for land and building of such canteen;(ii)the depreciation and maintenance charges for the building and equipment provided in such canteen;(iii)the cost of purchase repairs and replacement of equipment including furniture, crockery, cutlery, utensils and uniforms provided to the employees of such canteen;(iv)the water charges and other charges incurred for lighting and ventilation of such canteen; and(v)the interest on the amounts spent for providing and maintaining furniture and other equipment for such canteen.
