Section 45(6) in Kerala Land Reforms (Tenancy) Rules, 1970
(6)The Land Tribunal or such officer as it may appoint in this behalf, shall cause (SIC) is required by the law for time being in force and may make such order as it thinks fit as to the payment of the expenses of the registration including travelling and other expenses of the officer deputed for getting the lease deed registered.Acquisition of interest in the holding of tenant(Section 49)
