Section 5 in The Orissa Professional Educational Institutions (Regulation of Admission and Fixation of Fee) Act, 2007
5. Prohibition of Capitation fee.
(1)No capitation fee shall be collected by a professional educational institution, sponsored institution or by any person who is in charge of the management of such institution, from any candidate in consideration of his admission to or continuance in any course of study or his promotion to higher class in such institution under the management.(2)Where the Policy Planning Body on receipt of any complaint or is otherwise satisfied that the management of such institution or any person who is in charge of the Management of such institutions has contravened the provisions of Sub-section (1), the Body may, after making due enquiry in the manner prescribed, recommend to the Government for imposition of fine not exceeding rupees ten lakhs against the management of such institution for such contravention.
