(2)The High Court shall prepare and maintain a roll of advocates of the High Court in which shall be entered the names of -(a)all persons who were, as advocates, vakils or pleaders, entitles as of right to practise in the High Court immediately before the date on which this section comes into force in respect thereof; and(b)all other persons who have been admitted to be advocates of the High Court under this Act:Provided that such persons shall have paid in respect of enrolment the stamp-duty, if any, chargeable under the Indian Stamp Act, 1899 (2 of 1899), and a fee, payable to the Bar Council, which shall be ten rupees in the case of the persons referred to in clause (a), and in other cases such amount as may be prescribed.
