Section 16(1) in M.P. Adhivakta Kalyan Nidhi Adhiniyam, 1982
(1)An association of advocates, known by any name, functioning in any part of the State may, before a date to be notified by the Bar Council in this behalf, apply for recognition and registration, to the Bar Council in such form and on payment of such annual subscription, or other fees as the Bar Council may, from time to time, determine.
