Section 18(3) in The West Bengal Advocates Welfare Fund Act, 1991.
(3)Every applicant shall pay an application fee at the following rates:-(a)in the case of an applicant who has been an advocate for fifteen years or more, rupees two hundred;(b)in the case of an applicant who has been an advocate for less than fifteen years but not less than five years, rupees one hundred;(c)in the case of an applicant who has been an advocate for less than five years, rupees fifty.
