Section 16(3) in The Maharashtra Advocates Welfare Fund Act, 1981
(3)An application fee shall --(i)in the case of an applicant who, on the date of application has practised for a period of ten years or more, be one thousand rupees; and(ii)in the case of an applicant who, on the date of application has practised for a period of less than ten years, be five hundred rupees;Provided that, an applicant belonging to Scheduled Castes or Scheduled Tribes shall pay an application fee equal to the half of the amount of fee specified in clause (i) or clause (ii), as the case may be.
