Section 7(2) in Tamil Nadu Educational Institutions (Prohibition of Collection of Capitation Fee) Act, 1992
(2)Where the conviction is for an offence under section 3 or under section 4, the educational institution or the person convicted thereunder shall refund to the person from whom,-(a)the capitation fee was collected in contravention of section 3, such capitation-fee;(b)the fee or deposit was received or collected in excess, of the amount payable under section 4, such excess amount.Provided that nothing contained in this sub-section shall render any such person liable to any punishment, if he proves that the offence was committed without his knowledge or that he has exercised all due diligence to prevent the commission of such offence.
