Section 40 in Assam Elementary Education Act, 1962
40. Exemption from fees.
(1)No fee shall be levied in respect of any child for attending a recognised school which is under the management of the State Board or a Local Authority.(2)Where in respect of any child an attendance order has been passed under sub-section (3) of section 47 and the only school which he can attend is a recognised school under private management, the Local Authority or the State Board shall take such steps as it may think fit for the purpose of ensuring that the education which the child is to receive is free.
