(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.
