Section 133 in Kerala Land Reforms (Tenancy) Rules, 1970
133. Written statement.
(1)The respondent may, and if so required by the Land Tribunal or the [Taluk Land Board or the Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] shall, at or before the first hearing or within such time as it may permit, present a written statement of his defence or of any claim for relief and with such written statement shall produce all documents in his possession or power on which he bases his defence or any claim for relief(2)Where the respondent relies on any other documents as evidence in support of his defence or claim, he shall enter such documents in a list to be added to the written statement.(3)A document which ought to be produced or to be entered in the list, but which has not been so produced or entered accordingly, shall not, without the leave of the Land Tribunal [or the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973.] or the Land Board, be received in evidence on the respondents behalf at the hearing of the proceeding.(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.
