Section 122 in Kerala Land Reforms (Tenancy) Rules, 1970
122. Certified copies.
(1)Any person entitled to obtain a copy of any proceeding or document filed in, or in the custody of, 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, may present an application for the same.(2)Copies of minutes or notes of the Land Board where the Board consists of a sole member, or the Chairman or any other member of the Land Board where the Board consists of three members, [or of the Chairman or any other member 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 of the Appellate Authority or the Land Tribunal, or other confidential papers shall not be granted.(3)Along with every application for copy, copying stamp papers necessary for preparing the copy shall be supplied and the number of papers to be supplied shall be calculated at the rate of one copy stamp paper of the value of twenty paise for every 175 words in English or 125 words in Malayalam, Tamil or Kannada, or the fractions of 175 or 125 words, as the case may be.Note. - Each statement, account, report, petition, order or the like should be treated as a separate document and should be written on separate copy stamp paper.(3A)[ Photostat copies of any proceeding or document bearing court-fee stamp for the required amount, issued by the Land Board, or the Appellate Authority or the Land Tribunal as the case may be, shall also be treated as certified copies. In such cases the applicant shall produce court-fee stamp for the required amount instead of stamp paper, along with the application for certified copy.] [Inserted by SRO. No. 586/92, published in K.G. Extraordinary No. 582 dated 15/05/1992.](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.](5)Three-fourths of the fee under sub-rule (4) shall be paid to the person employed in preparing the copy and the remaining shall go to the Government which shall be credited under a head of account to be specified by the Government.(6)Copies shall be transcribed only on the front page of every copy stamp paper, and all copies shall be certified to be true copies by the Head Ministerial Officer and shall also be sealed with the seal of the Land Tribunal or the Appellate Authority or the Taluk Land Board or the Land Board, as the case may be.(7)Every copy shall bear an endorsement showing the following particulars and be initialled by the persons preparing the copy:-(a)the year and number of the proceeding;(b)the authority which granted the copy;(c)the name of the applicant;(d)the number and date of application;(e)the date of calling for additional stamp papers, if any;(f)the date of production of the same;(g)the date for appearance to receive the copy; and(h)the date of delivery of the copy.(8)A list of copies ready for delivery shall be posted on the notice board of the office of the Land Board or of the Taluk Land Board or of the Appellate Authority or of the Land Tribunal, as the case may be, and shall remain thereon for three clear days other than holidays,(9)The copy and any unused copy stamp paper shall be delivered to the applicant at any time during office hours and if the copy is not claimed by the applicant within twelve months of the date of posting of the said list, it shall be destroyed after due notice to the applicant, and the unused stamp papers, if any, shall be forwarded to the Superintendent of Stamps for disposal according to rules.
