Section 122(4) in Kerala Land Reforms (Tenancy) Rules, 1970
(4)Where the copies applied for are of maps, plans or genealogical trees which cannot be copied on an ordinary stamp paper, they shall be prepared by skilled labour, and a reasonable fee shall be fixed in each case by the Land Board [or the Chairman of the Taluk Land Board] [Inserted by SRO. No. 355/73 dated 02/06/1973, published in K.G Extraordinary No. 479 dated 02/06/1973. ] or the Appellate Authority or the Land Tribunal, as the case may be, and deposited by the party in cash,[Note. [Inserted by SRO. No. 586/92, published in K.G Extraordinary No. 582 dated 15/05/1992.] - In the case of photostat copies of the maps, plans or genealogical trees issued, no separate fee for skilled labour shall be collected from the party.]
