Section 4 in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004
4. Fee Structure.
(1)Notwithstanding anything contained in any law for the time being in force or in any judgment, decree or order of any court or other authority or in any agreement,(a)the fee to be collected from the candidates admitted in the Government Quota shall be the same as the fee prevailing for the corresponding course in the State Government colleges;(b)the fee to be collected from the candidates admitted in the Management Quota shall be determined by the management taking into consideration the inevitable expenses for running the institution.(2)The fees to be determined under clause (b) of sub-section (I) may include all or any of the following items namely;(a)tuition fees on yearly basis;(b)library fee;(c)laboratory fee;(d)caution deposit;(e)development fee and(f)refundable deposit, if any(3)The management shall not indulge in profiteering while determining the fees structure
