In institutions under private management, the rate and levy of fees will subject to the grant of the concessions under rule 92, be left to a large extent to the discretion of the managers, but managers may be required to levy reasonable fees and will not be permitted to compete improperly by unduly lowering the fees or permitting any method of payment other than that prescribed in these rules.Fees in all colleges under the management of Government or of a municipal council, shall, subject to the exceptions hereinafter provided, be levied according to the following regulations.
