Section 8(7) in Andhra Pradesh Higher Education Regulatory and Monitoring Commission Rules, 2019
(7)The fee so determined shall be applicable to a candidate who is admitted to an institution in that academic year and shall not be altered till the completion of his/her course in the institution in which he/she was originally admitted. The Higher Educational Institutions shall not club and/or collect a fee which is more than the amount prescribed for that Academic year;
