(1)Food, drink and other items served in the canteen shall be sold on a non-profit basis and the price charges shall be subject to the approval of the Canteen Managing Committee :Provided that where the canteen is managed by a Co-operative Society registered under the Orissa Co-operative Societies Act, 1951, such society may be allowed to include in the charges to be made for the foodstuffs, served, a profit up to five per cent on its working capital employed in running the canteen.[a. In computing the prices referred to in Sub-rule (1) the following items of expenditure shall not be taken into account, but shall be borne by the occupier-(a)the rent for the land and buildings;(b)the depreciations 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 or heating food-stuffs or water; and(g)the wages of employees serving in the canteen and the cost of uniform if any provided to them.](2)The charge per portion of foodstuff, beverages and any other item served in the canteen shall be conspicuously displayed in the canteen.
