(1)Food, drink and other items served in the canteen shall be sold on a no-profit basis and Tie prices charged 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 any law for the time being in force in respect of Co-operative Societies, such society may be allowed to include in the charges to be made for the food-stuffs served, a profit up to 5 per cent on its working capital applied in running the canteen.(2)The charge per portion of food-stuff, beverages and any other item served in the canteen shall be conspicuously displayed in the canteen.(3)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:- ,(a)the rent for land and building,(b)the depreciation and maintenance charge of the building and equipment provided for the canteen,(c)the cost of purchase, repair and replacement for equipment including furniture, crockery, cutlery and utensils,(d)the water charges and expenses for providing lighting and ventilation,(e)the interest of 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 uniforms, if any, provided to them.
