Section 172 in The Delhi School Education Rules, 1973
172. Trust or society not to collect fees, etc. schools to grant receipts for fees, etc., collected by it.
(1)No fee, contribution or other charge shall be collected from any student by the trust or society running any recognised school; whether aided or not.(2)Every fee, contribution or other charge collected from any student by a recognised school, whether aided or not, shall be collected in its own name and a proper receipt shall be granted by the school for every collection made by it.
