Section 120 in Kerala Land Reforms (Tenancy) Rules, 1970
120. Inspection of documents.
(1)Any party shall be at liberty to inspect any document recited or referred to in any proceeding to which he is a party and filed in the Land Tribunal or the Appellate Authority [or 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 Land Board.(2)Every party desiring to inspect any document filed in the Land Tribunal or the Appellate Authority [or 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 Land Board shall present a memorandum specifying the document of which inspection is required, and inspection shall be allowed, without the payment of any fee, during the pendency of the proceeding.(3)If leave to inspect is granted, the inspection of the record shall be made in the presence of any officer specified by the Land Tribunal or the Appellate Authority [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 Land Board.(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.
