Section 11 in The Maharashtra Advocates Welfare Fund Regulations, 1983
11. Collection of amounts due to the Fund.
(1)The Bar Council shall pay to the Fund part of the application fee collected during a financial year before the 30th June of the succeeding financial year.(2)The Secretary of the Trustee Committee shall collect all sums specified in sub-section (2) of section 3 and deposit the same in the Fund Accounts in the bank forthwith.(3)Separate accounts shall be maintained for the receipts under each of the clauses (a) to (k) of sub-section (2) and under sub-section (3) of section 3.
