Section 5(1) in The Maharashtra Advocates Welfare Fund Regulations, 1983
(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.
