(2)Food, drink and other items served in the canteen shall be sold on non-profit basis and in computing the charges to be made for such food, drink or 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;(e)the interest on the amounts spent on the provision and maintenance of furniture and equipment provided for the canteen;(f)[ suitable provisions shall be made in every room for supply of drinking water and facilities for washing] [Added by No.4, dated 8.1.1991 [25-6-1992]]; andProvided that where the canteen is managed by a Co-operative Society registered under the Rajasthan Co-operative Societies Act, 1953 such society may include in the charges to be made for any such food, drink or other item served, a profit up to 5 per cent on its working capita] employed in running the canteen.
