72. [ Prices to be charged: (i) Food stuff, beverages and other items served in the canteen shall be sold on non-profit basis;
(ii)In computing the prices referred to in sub-rule (i) 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 provisions and maintenance of the building, furniture and equipment provided for the canteen:(f)the cost of fuel required for cooking or heating foodstuffs or water; and(g)the wages of the employees serving in the canteen and the cost of uniforms, if any, provided to them.(iii)the charges per portion of foodstuff, beverages and any other items served in the canteen shall be conspicuously displayed in the canteen.][Substituted by No. 1-A, dated 14.7.1979 [2-8-1979]]
