Section 121 in Kerala Land Reforms (Tenancy) Rules, 1970
121. Search of records and search fee.
- On every application for search of any document or record, search fee at the following rates shall be paid in court-fee stamps:-(a)when the document or record belongs to any year prior to the calendar year in which the search is made but is not more than 10 years old - Re. 0.50.(b)when the document or record is more than ten years old - Re. 1.00:Provided that no such fee need be paid by a party to the proceeding where the application for search is made in a proceeding which is pending disposal on the date of application:Provided further that no such fee need be paid by a party to the proceeding in the case of an application for a copy of an order passed thereon within one year prior to the date of the application.Explanation.- For the purposes of this rule, only one search fee need be paid for all documents forming part of the record in the same proceeding, and the document shall be deemed to be of the date of institution of the proceeding of which it forms part of the record.
