Section 4(2) in Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987
(2)The fees to be regulated under sub-section (1) shall —a. in the case of the aided institutions, be such as may be prescribed by a university under the relevant University Law for the time being in force in the State or as the case may be, by the State Government; andb. in the case of the un-aided institutions, having regard to the usual expenditure excluding any expenditure on lands and buildings or on any such other item as the State Government may notify, be such as the State Government may approve:Provided that, different fees may be approved under clause (b) in relation to different institutions or different classes or different standards or different courses of studies or different areas.
