Section 14(4) in The Kisan Vikas Patra Rules, 2014
(4)If the Post Master of the Post Office or Bank Officer of the branch of issue is satisfied as to the loss, theft, destruction, mutilation or defacement of the Certificate, he shall issue a duplicate Certificate on the applicant's furnishing an indemnity bond in the form laid down by the Department of Posts or Bank with two sureties or with a bank's guarantee:Provided that where such application is made with respect to a Certificate mutilated or defaced, a duplicate Certificate may be issued without any such indemnity bond, surety or guarantee, if the Certificate mutilated or defaced is surrendered and the Certificate is capable of being identified as the one originally issued.
