Section 120(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)The fee for inspection, except where inspection without payment is permitted under sub-rule (2), shall be seventy-five paise for every hour or part of an hour, during which the specified officer shall be engaged for the purpose, and shall be paid by way of court-fee stamps affixed to the application, and the fee so levied shall not be refunded on any account.
