Section 11(5) in The U.P. Advocates Welfare Fund Act, 1974
(5)Every member of the Scheme shall pay in the prescribed manner an annual subscription for every calendar year on or before the thirty-first day of December of that year at the rate of -(a)fifty rupees, where he has practised as an advocate for not more than five years;(b)one hundred rupees, where he-has practised as an advocate for more than five years but not more than ten years ;(c)two hundred and fifty rupees, where he has practised as an advocate for more than ten years.Explanation. - For the purposes of this sub-section -(i)practice as an advocate includes practice as a pleader or other legal practitioner enrolled under the Legal Practitioners Act, 1879 or as an Advocate on the roll of any Bar Council constituted under the Advocates Act, 1961;(ii)the period of practice shall be reckoned as on the first day of the calendar year for which the subscription is payable or the date of enrolment as legal practitioner or an Advocate, whichever is later.
