(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.].
