Section 4(3) in Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987
(3)The fees, to be prescribed or approved under sub-section (2) shall include the following items, namely: —a. Tuition fee, whether on term basis or monthly or yearly basis;b. Term fee per academic term;c. Library fee and deposit as security per year or for the entire course;d. Laboratory fee and deposit as security per year or for the entire course;e. Gymkhana fee on yearly basis;f. Caution money for the entire course;g. Examination fee, if any, per year or for the entire course;h. Hostel fee, messing charges, if these facilities are provided, whether on term basis or on monthly or yearly basis;(i)Any such other fee or deposit as security or amount for any other item, as the State Government may approve.
