Section 21(2) in Kerala Survey and Boundaries Act 1961
(2)It shall be lawful for any person interested in any registered land under survey to pay the charges payable under this Act in respect of the survey of such land, through he be not the registered holder thereof and all such sums, if paid by a tenant or lessee may be deducted from any rent than or after wards due by him in respect of such land and if paid by any other person interested in such land, and if paid by any other person interested in such land, shall be a charge of such land such sums shall bear interest at the rate of 6 per cent per annum.
