- Where the Central Government is satisfied that the operation of any of the provisions of these rules causes undue hardship to the holder or holders of a Certificate, it may, by order, for reasons to be recorded in writing, relax the requirements of that provision in a manner not inconsistent with the provisions of the Act.Form A[See rule 7(1)]Form of Application For Purchase of Kisan Vikas PatraSerial No..............................Post Office/Bank..........................ToThe Post Master/Branch Manager,.................................I/We hereby tenderRs.......(Rupees..................only) in cash or by cheque/demand draft No............ dated.................. drawn on bank .................. for the purchase of Kisan Vikas Patra of the type Single/Joint A/Joint B(a)In the name(s) of .................................................. S/o / W/o / D/o...........................................and ..............................................S/o / W/o / D/o...................................................Resident of..................................................................................................................(b)In case of minor, date of birth........................................ encashable by the minor's Parent/guardian Shri/Smt........................................
