Section 39 in Himachal Pradesh Para-Veterinary Council Act, 2010
39. Prohibition of collection of capitation fee, donation etc.
- No person or Para-veterinary institution who is in charge of, or is responsible for the management of any Para-veterinary institution, shall-(a)accept, either directly or indirectly any donation, gift or other payment (by what ever name called), whether in cash or in kind, or any amount by way of capitation fee; or(b)receive any fee or amount in excess of scale of fees presented by the council.
