Section 78(7) in Kerala Land Reforms (Tenancy) Rules, 1970
(7)The member of the staff of the Land Tribunal deputed for the purposes of sub-rule (6) shall, in a sketch to be drawn by him of the land in which the kudikidappu is situate, mark the portion for which option is exercised, obtain the signature of the kudikidappukaran and the witnesses, if any, and also of the applicant in cases where The Option is exercised with his Consent.
