(3)Such application shall be made, in the case of -(a)Two season blocks, in Form I; [or where the State Government by Notification in the Official Gazette, so directs in the case of any two seasonal block, in Form I-A included in these rules by Government Notification, Public Works Department, No. BLM-1053, dated 19th March, 1954;] [Inserted by G. N. of 1.4.1960.](b)Sugarcane blocks in Form II or III according as the sugarcane area permitted to be grown in the block is to be limited to ⅓rd or ¼th of the block area;(c)Fruit blocks, in Form IV;(d)Garden blocks, in Form V;(e)Additional waterings, watering in Form VI; and(f)Any other form of supply, in Form VII.
