Section 8 in Andhra Pradesh Law Courses (Regulation of Admissions into 3 year and 5 year LL.B/B.L. Courses through Common Entrance test) Rules, 2003
8. FEE for 3 year and 5 year LL.B./B.L.
- (i) The candidates admitted into the University Colleges shall pay the fees as prescribed by the University concerned.(ii)A fee of Rs. 6,500/- (Rupees Six Thousand Five Hundred only) per student per annum shall be payable by the candidates admitted under the Convenor Seats (85%) in Un-Aided Non-Minority and 30% in Un-Aided Minority Law Colleges.(iii)The Management may charge upto a fee of Rs. 25.000/- per student per annum for the 1 b% Management seats without amounting to profiteering and without charging capitation fee.(iv)The Management shall not collect any other fees in the name of Development Fee, Building Fee, Infrastructure Development Fee etc., except Refundable Deposits like Library Deposit, Laboratory Deposit etc., and shall not charge any capitation fees or resort to profiteering.(v)The fee structure of the courses shall be reviewed once in two years.(vi)The candidates who were admitted in the colleges prior to the academic year 2003-2004 shall continue to pay the fees at the pre-existing fee structure.
