Section 76 in Kerala Land Reforms (Tenancy) Rules, 1970
76. Maintenance of register, certified copies and inspection.
(1)The Commissioner or the Executive Officer, as the case may be of the local authority shall be responsible for the maintenance of the register.(2)The Officer responsible for the maintenance of the register shall, as soon as may be after the focal authority pronounces an order allowing registration, and, where the local authority receives a copy of the order passed in appeal against its order, after receipt of such order, make necessary entries in the register or modify the entries in the register on the basis of the order in appeal and get it initialled by the Mayor, Chairman or President, as the case may be, of the local authority.(3)The officer responsible for the maintenance of the register shall not have the power to make any corrections to the entry except on the order of any competent authority.(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.(5)Every application for a certified copy shall be accompanied by sufficient number of copying sheets necessary far preparing the copy and a fee of one rupee in cash.(6)All certified copies shall be certified to be true copies by the Commissioner or the Executive Officer, as the case may be, of the local authority granting such copies and shall also be sealed with his office seal.(7)The Commissioner or the Executive Officer, as the case may be, of the local authority shall arrange to prepare a village and survey number wise index for the register of kudikidappukars,(8)Any person desiring to inspect the register of kudikidappu kars shall present an application to the Commissioner or the Executive Officer, as the case may be, of the local authority specifying the village, the survey number and the sub-division number of the land In which the kudikidappu is situate.(9)The fee for such inspection shall be two rupees and the applicant shall pay the fee in cash along with the application.(10)On receipt of an application under sub code (8), the Commissioner or Executive Officer, as the case may be, shall arrange for the inspection of the register in his presence during office hours and the applicant shall be entitled to read the entries in the register, but shall not be entitled to take a copy of the entries in the register or part thereof or to take extracts therefrom,Purchase of kudikidappu(Sections 80A to 80G)
