Section 4 in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992
4. Regulation of fee, etc.
(1)Notwithstanding anything contained in any other law for the time being in force, the Government may, by notification, regulate the tuition fee or any other fee or deposit that may be received or collected by any educational institution or class or classes of such educational institutions in respect of any or all class or classes of students:Provided that before issuing a notification under this sub-section, the draft of which shall be published in the Tamil Nadu Government Gazette stating that any objection or suggestion which may be received by the Government, within such period as may be specified therein, shall be considered by them.(2)No educational institution shall receive or collect any fee or accept deposit in excess of the amount notified under sub-section (1).(3)Every educational institution shall issue an official receipt for the fee or deposit received or collected by it.
