Section 6 in Kerala Self Financing Professional Colleges (Prohibition of Capitation Fees and Procedure for Admission and Fixation of Fees) Act, 2004
6. Collection of capitation fee prohibited.
(1)No capitation fee Shall be collected by or on behalf of any self financing, professional college or by any person who is in charge of or is responsible for the management of such college from or in relation to any candidate/student in consideration of his admission to, or prosecution of any course of study, or his promotion to a higher class in such college or an institution under such management.(2)Where the Committee on receipt of any complaint or otherwise is satisfied that the management of any self financing college or any person who is in charge of or is responsible for the management of such self financing college has contravened the provisions of sub- section (1), the committee, may after giving a reasonable opportunity of being heard, forward its report with recommendations to the Government.(3)The Government, on receipt of the report under sub-section (2),may , in addition to any prosecution that may be instituted under this Act, after giving a reasonable opportunity of being heard to the management and to the person from whom the capitation fee was collected or received, direct the person who collected, or received the capitation fee to remit the same to the Government and on his failure to do so, the amount together with interest thereon shall be recovered as if it were an arrear of public revenue due on land, and the same when so remitted or recovered, as the case may be, shall be forfeited to the Government.
