(1)Food, drink and other items served in the canteen shall be sold on a no-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 -] [Inserted by Punjab Government Notification No. G.S.R. 94/C.A. 63/48/Section 112/Amd./(20)/84, dated 31st October, 1984.](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 equipments 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].
