(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.[(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 -] [Inserted by Punjab Government Notification No. G.S.R. 94/C.A. 63/48/Section 112/Amd./(20)/84, dated 31st October, 1984.](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 equipments 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].(2)The charge per portion of foodstuff, beverages and any other items served in the canteen shall be conspicuously displayed in the canteen :[Provided that where the canteen is managed by a Cooperative Society of workers registered under the Punjab Co-operative Societies Act, 1954 (Punjab Act XIV of 1955), it 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.] [Added by Punjab Government Notification No. 9825-VII-Lab.-I59/13005, dated 12th October, 1959.].
