(1)Food, drink and other items served in the canteen shall be sold on a non-profit basis, and the prices charged shall be subject to the approval of the canteen managing committee.[(1-a) In computing the prices referred to in sub-rule (1) the following items of expenditure shall not be taken into consideration, but will be borne by the occupier :-(a)The rent for the land and building;(b)The depreciation and maintenance charges of the building and equipment provided for the canteen;(c)The cost of purchase, repairs and replacement of equipment including furniture, crockery, cutlery and utensils;(d)The water charges and expenses for providing lighting and ventilation;(e)The interest on the amount spent on the provision and maintenance of the building furniture and equipment provided for the canteen;(f)The cost of fuel required for cooking food stuffs or water; and(g)The wages of the employees serving in the canteen and the cost of uniforms, any, provided to them.]
