Section 17(3) in The Himachal Pradesh Advocates Welfare Fund Act, 1996
(3)Every applicant shall, alongwith the application, pay, in the prescribed manner, an application fee-(i)in the case of an applicant who, on the date of application has practised for a period of less than ten years, rupees one hundred; and(ii)in the case of an applicant who, on the date of application has practised for a period of ten years or more, rupees two hundred :Provided that when an application is rejected under sub-section (2) the application fee paid by the applicant shall be refunded to him.
