Section 13(2) in The Right of Children to Free and Compulsory Education Act, 2009
(2)Any school or person, if in contravention of the provisions of sub-section (1),-(a)receives capitation fee, shall be punishable with fine which may extend to ten times the capitation fee charged;(b)subjects a child to screening procedure, shall be punishable with fine which may extend to twenty-five thousand rupees for the first contravention and fifty thousand rupees for each subsequent contraventions.
