Section 69(3) in Kerala Land Reforms (Tenancy) Rules, 1970
(3)The Land Board shall issue to every person who is entitled to payment of rent by the Government an order in such form as may be prescribed by the Land Board specifying the amount of rent due to him, the date on which the rent is due, the rate of interest the arrears of rent will bear and a clear description of the land in respect of which the rent is payable.
