Section 6(1) in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004
(1)No capitation fee Shall be collected by or on behalf of any self financing, professional college or by any person who is in charge of or is responsible for the management of such college from or in relation to any candidate/student in consideration of his admission to, or prosecution of any course of study, or his promotion to a higher class in such college or an institution under such management.
