Section 59 in U.P. Building And Other Construction Workers (Regulation Of Employment And Conditions Of Service) Rules, 2009
59. Charges of foodstuff.
(a)The charges of foodstuffs, beverages and other items served in the canteen provided under sub-rule (i) of Rule 56, shall be based on "no profit no loss" and the price list of such items shall be conspicuously displayed in such canteen.(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.(c)[ At such places, where more than fifty building construction workers are employed, the employer shall establish a kitchen. The Board, may provide one time grant for equipments, which may include furniture, crockery, cutlery and utensils for kitchen. [Inserted by Notification No. 989/XXXVI-2-2017, dated 23.8.2017, (w.e.f. 4.2.2009).](d)Being such number of building construction workers, the employer shall provide subsidised food. The quantum of subsidy will be decided by the Board and its burden would be borne by the employer.]
