(b)The fees leviable in any institution from girls and from Muslim boys and boys belonging to the Backward Classes reading in any class shall be one-half of the rates actually in force in that institution provided that the annual income of the parents or guardian of the pupil does not exceed Rs. 1,500 in the case of colleges. Subject to the same condition no fee shall be levied from (i) Muslim girls or girls belonging to Backward classes, (ii) students (boys and girls) belonging to Scheduled Castes in Arts' and Professional Colleges and (iii) pupils (boys and girls) belonging to Scheduled-Tribes in all classes including Arts and Professional Colleges.
