Section 76(10) in Kerala Land Reforms (Tenancy) Rules, 1970
(10)On receipt of an application under sub code (8), the Commissioner or Executive Officer, as the case may be, shall arrange for the inspection of the register in his presence during office hours and the applicant shall be entitled to read the entries in the register, but shall not be entitled to take a copy of the entries in the register or part thereof or to take extracts therefrom,Purchase of kudikidappu(Sections 80A to 80G)
