Section 27(10) in The Maharashtra Beedi and Cigar Workers (Conditions of Employment) Rules, 1968
(10)Food, drinks and other items served in the canteen shall be served on a no profit no loss basis; and in computing the charges to be made for such food, drink of other items, the following items shall not be taken into consideration, namely :-(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 other charges incurred for lighting and ventilation; and(e)the interest on the amounts spent on the provision of maintenance of furniture and equipment provided for the canteen :Provided that, where the canteen is managed by a co-operative society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960, such society may include in the charges to be made for any such food, drink or other items served, a profit upto 5 per cent, on its working capital employed in running the canteen :Provided further that, nothing in this rule shall apply in respect of such industrial premises as the State Government may by an order specify in this behalf, regard being had to the accommodation provided therein.
