(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 or a local authority.(2)Where, in respect of any child an attendance order has been passed under section 13 and the only school which he can attend is an approved school under private management falling within sub-clause (ii) of clause (b) of section 2, the local authority 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.
