Section 19(1) in The West Bengal Advocates Welfare Fund Act, 1991.
(1)Every member of the Fund shall pay an annual subscription to the Fund on or before the 31st December each year at the following rates:-(a)where the member of the Fund has been an advocate for fifteen years or more on the 31st December of the preceding year, rupees one hundred and fifty;(b)where the member of the Fund has been an advocate for less than fifteen years but not less than five years on the 31st December of the preceding year, rupees one hundred;(c)where the member of the Fund has been an advocate for less than five years on the 31st December of the preceding year, rupees fifty.
