Section 16 in The Pension Fund Regulatory and Development Authority (Point of Presence) Regulations, 2018
16. Charges to be collected from subscribers.
(1)The charges that may be collected from the subscriber by the point of presence shall be subject to the limits, mode and manner of collection, as laid down by the Authority from time to time.(2)No other charges, other than that specified/directed by the Authority from time to time, shall be collected from the subscribers.
