Section 28 in Tamil Nadu Private Colleges (Regulation) Act, 1976
28. Fees and other charges.
(1)Subject to the provisions of sub-section (2), no private college shall levy any fee or collect any other charge or receive any other payment except a fee, charge or payment specified by the competent authority:Provided that the examination fees that are being prescribed by the University shall continue to be prescribed by such University.'(2)Every private college in existence on the date of commencement of this Act and levying different rates of fees or other charges or receiving any other amount on such date, shall obtain the prior approval of the competent authority before continuing to levy such fees or charges or receive such payment.
