Section 40 in The Bar Council of Uttar Pradesh Election Rules, 1992
40. Every advocate borne on the rolls of the State Bar Council shall pay to the State Bar Council a sum of Rs. 30/- every third year commencing from 1st April, 1984 alongwith a statement of particulars as given in the form set out at the end of these Rules, the first payment to be made on or before 1st April, 1984 or such extended time as notified by the Bar Council of India:
Provided, however, that an advocate shall be at liberty to pay the said amount in equal yearly instalments of Rs. 10/-, the first instalment to be payable on or before 1st April, 1984:Provided further that the amount already received for this purpose from an advocate shall be adjusted against the amount due from his as on 1st April, 1984.
