Section 5 in The Maharashtra Advocates Welfare Fund Regulations, 1983
5. Payment of Admission Fee.
(1)Payment of application fee may be made either in cash or by money order or by means of a Demand Draft drawn in favour of Trustee Committee or by an accounts-payee cheque in favour of the Trustee Committee payable in Bombay. In case the cheque is drawn on a bank outside Bombay, bank's collection charges shall be added to the amount payable.(2)An Advocate belonging to Scheduled Castes or Scheduled Tribes shall be entitled to similar facility available to other Advocates to pay the amount of application fee in four equal instalments during the course of one year, if he so desires.
