(1)Food, drink and other items served in the canteen shall be sold on a no-profit basis and the 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.
