Section 76(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)Any person desiring to obtain a certified copy of the entries in the register may present an application in that regard with a court-fee stamp of twenty five paise to the Commissioner or the Executive Officer, as the case may be, of the (local authority and thereupon the local authority shall grant a certified copy of the entries asked for to the applicant.
