(1)The Central Government shall prepare a written dossier that is, the block dossier for each coal block, based on the information available with the Central Government, which may include,-(a)particulars of the coal block, including the geographical area, coal reserves and other geological information, as available;(b)particulars of reconnaissance operations, prospecting operations or mining operations, as may be applicable, conducted earlier by any person in reference to the coal block.(2)The Central Government may update the block dossier based on additional information, if any.
