Section 59 in The Indira Gandhi Agriculture University, Raipur Statutes, 1987
59. Student Fees, Registration, Course, Laboratory and others.
(1)At the time of registration in each semester, an enrolled student shall pay such registration fee as may be prescribed by Regulations. Save as provided in clause (4), the registration for the Semester shall not be completed until the fee is paid, and such fee shall not be refunded once the student is accepted by the Vishwavidyalaya.(2)At the time of registration for a course in the Vishwavidyalaya, an enrolled student shall pay a course fee which shall be such as may be prescribed by Regulations. Save as provided in clause (4) admission to a Course shall not be permitted until the fees is paid and such fee shall not be refunded except in accordance with Regulations made by the Administrative Council.(3)The Administration Council, with the approval of the Vice-Chancellor, shall prescribe by Regulation fees that an enrolled student shall pay for the use of Cafeterias, Libraries, Laboratories and other Vishwavidyalaya Facilities etc.(4)The Board, on the recommendations of the Administrative Council, shall make Regulations for exempting indigent persons, referred to in Section 9 from the payment of fees under clauses (1), (2) and (3) above. Furthermore, on the recommendations of the Administrative Council the Board may also make Regulations regarding exemption of fees for other enrolled students when such exemption is deemed to be in the best interest of the Vishwavidyalaya.
