(1)Food, drinks and other items served in the canteen shall be served on a non-profit basis and the prices charged shall be subject to the approval of the Canteen Managing Committee. In the event of the committee not approving the price list should be sent to the Chief Inspector for approval:Provided that where the canteen is managed by a Co-operative Society registered as such, such society may be allowed to include in the charges to be made for the foodstuffs served, a profit up to 5 per cent on its working capital employed in running the canteen.(2)In computing the prices referred to in sub-rule(1), the following items of expenditure shall not be taken in to consideration, but will be borne by the Occupier:-(a)the rent for the land and building;(b)the depreciation and maintenance charge 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 cost of fuel required for cooking or heating foodstuffs or water; and(f)the wages of the employees serving in the canteen and the cost of uniforms, if any, provided to them.(3)The charge per portion of foodstuff, beverages and any other item served in the canteen shall be conspicuously displayed in the canteen.
