Section 12(3) in The University Grants Commission Act, 1956
(3)Where regulations of the nature referred to in sub-section (2) have been made in relation to any course of study, no college providing for such course of study shall¬-(a)levy or charge fees in respect of any matter other than a matter specified in such regulations;(b)levy or charge any fees in excess of the scale of fees specified in such regulations, or(c)accept, either directly or indirectly, any payment (otherwise than by way of fees) or any donation or gift (whether in cash or kind).from, or in relation to, any student in connection with his admission to, and prosecution of, such course of study.
