(1)Food, drink and other items served in the canteen shall be sold on a non-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 :-(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 provision and maintenance of the building furniture and equipment provided for the canteen;(f)The cost of fuel required for cooking food stuffs or water; and(g)The wages of the employees serving in the canteen and the cost of uniforms, any, provided to them.](2)The charge per portion of fooled stuff, beverages and any other item served in the canteen shall be conspicuously displayed in the canteen.(3)[ Where the canteen is managed by a co-operative society the charges to be made for the food-stuffs served may be allowed to include a profit upto 5 per cent on its working capital employed in running the canteen; subject to following conditions :-(a)The co-operative society shall have been, registered under Madhya Pradesh, Co-operative Societies Act, I960, and at best one-half of its share capital shall have been subscribed by the workmen of the factory.(b)If the society engages in any business other than the canteen also separate accounts of the canteen shall be maintained.(c)The manager of the factory shall nevertheless be responsible for providing free of cost land, building furniture and equipment as well as electricity wherever available in the factory.(d)The canteen shall be subject to inspection and control under this Act as it would have been if not managed by the Co-operative society, and if the Chief Inspector of Factories is of opinion that the canteen is not being managed properly by the society he may, by three months notice, require the society to withdraw from its management and require the manager of the factory to manage it himself.]
