266. [ Registration of Tutorial Institutions. [Substituted by Act 13 of 1999.]
(1)On or after the commencement of this Act, no tutorial institution shall be established within a village panchayat area without prior registration obtained from that village panchayat and an application for such registration shall be made to the village panchayat concerned in the prescribed manner along with such fee as prescribed:Provided that a tutorial Institution existing in a village panchayat area at the commencement of this Act shall be deemed to have been registered under this Act if the person conducting it makes an application for 'registration to the village panchayat within the date fixed by the Government for the purpose.(2)Such registration shall be renewed annually and the application shall be made to the Village Panchayat in the prescribed manner along with fee.]
