Section 133(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)A party, recognised agent or pleader, filing any proceeding, shall, on demand in writing, furnish to any other party a copy of the proceeding upon payment therefor at the rate of nine paise for every hundred words if in manuscript, or at double this rate if the copy is typed or printed, four figures being calculated as one word, provided that one copy of the application, the written statement and the petition of appeal, or of objections, shall, on like demand, be furnished free of charge to each party appearing in person or by a separate pleader or recognised agent.
