Section 9(1) in Coal Blocks Allocation Rules, 2017
(1)On cancellation of auction process or allotment process pursuant to rule 5, rule 6 or rule 7, as the case may be, on account of any reason whatsoever, the Central Government shall have the power to initiate fresh process of auction or allotment of the coal block, or re-initiate entire allocation process as specified in rule 3.
