Section 17(1) in The Kisan Vikas Patra Rules, 2014
(1)Notwithstanding anything contained in rule 16, a Certificate may be prematurely encashed any time under the following circumstances, namely :-(a)on the death of the holder or any of the holders in the case of a joint holder;(b)on forfeiture by a pledge being a Gazetted Government officer;(c)when ordered by a court of law.
