Section 13 in The Right of Children to Free and Compulsory Education Act, 2009
13. No capitation fee and screening procedure for admission. -
(1)No school or person shall, while admitting a child, collect any capitation fee and subject the child or his or her parents or guardian to any screening procedure.(2)Any school or person, if in contravention of the provisions of sub-section (1),-(a)receives capitation fee, shall be punishable with fine which may extend to ten times the capitation fee charged;(b)subjects a child to screening procedure, shall be punishable with fine which may extend to twenty-five thousand rupees for the first contravention and fifty thousand rupees for each subsequent contraventions.
