Section 108 in Kerala Land Reforms (Tenancy) Rules, 1970
108. [ Collection of postage, etc. [Substituted by SRO. No. 790/74, published in K.G Extraordinary No. 740 dated 28.10.1974.]
(1)Amounts necessary for postage, commission batta, mileage, witness batta, etc. payable by parties, shall be collected in advance by the Head Ministerial Officer on issuing receipts in Form TR5 and kept under safe custody to be utilised by him for the requisite purposes.(2)The Land Tribunal shall verify and satisfy himself that the amounts of such collections made as per receipt books in Form TR5 have been duly accounted for in the cash book in Form TR7 A, and that all payments made out of such collections are supported by proper vouchers.(3)The Land Tribunal shall see that out of such collections, any amount exceeding two hundred and fifty rupees at a time is deposited in the Government Treasury, to the credit of his P. D. Account, to be drawn later when occasion demands.]
