Section 11 in The Punjab Primary Education Act, 1960
11. Primary education to be free.
(1)No fee shall be levied in respect of any child for attending an approved school which is under the management of the State Government.(2)Where, in respect of any child an attendance order has been passed under section 9 and the only school which he can attend is an approved school falling within sub-clause (ii) of clause (b) of section 2, the State Government shall take such steps as it may think fit for the purpose of ensuring that the primary education which the child is to receive is free.
