85. Foodstuffs to be served and prices to be charged.
(1)The Chief Inspector may, by an order in writing, direct the manager to provide in the canteen any item of foodstuff if he is satisfied that such item is in general demand. Such order shall specify the size of each portion to be served, the number of portions which shall be available and the frequency of serving the particular item per week. Such order shall also specify the time-limit within which the order shall be complied with.(2)Food, drink and other items served in the canteen shall be sold on non-profit basis and in computing the charges to be made for such food, drink or other items the following items shall not be taken into consideration, namely:-(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 equipment including furniture, crockery, cutlery and utensils;(d)the water charges and other charges incurred for lighting and ventilation; and(e)the interest on the amounts spent on the provision and maintenance of furniture and equipment provided for the canteen:Provided that where the canteen is managed by a co-operative society registered or deemed to be registered under the Maharashtra Co-operative Societies Act, 1960, such society may include in the charges to be made for any such food, drink or other items served, a profit up to 5 per cent of its working capital employed in running the canteen.
