Section 37(1) in Spicer Adventist University Act, 2014
(1)No capitation fee shall be collected by or on behalf of Spicer Adventist University or by any person who is in charge of, or is responsible for, the management of such institution, from or in relation to any student in consideration of his admission to and prosecution of any course of study or of his promotion to a higher standard or class in such institution. As provided by the Maharashtra Educational Institutions (Prohibition of Capitation Fee) Act, 1987 (Maharashtra VI of 1988)(Collection of capitation fee prohibited).
