Section 74(2) in Kerala Land Reforms (Tenancy) Rules, 1970
(2)On receipt of the application, the local authority shall arrange to obtain through its staff a report in Form No. 39 of the particulars necessary for the preparation of the register and a sketch of the land in which the kudikidappu is (SIC) of the kudikidappu, the part ordinarily used by the occupant of the kudikidappu for ingress to and egress from the kudikidappu and other easements, if any,
