Section 8(7) in Coal Blocks Allocation Rules, 2017
(7)The terms and conditions of the agreement as specified in sub-rule (1) and (2) or (3) of this rule shall be included in terms and conditions of the mining lease for the coal block alongwith any other terms and conditions that the Central Government or the State Government shall deem fit under the mineral concession rules and upon grant of the mining lease, the agreement as specified in sub-rule (1) and (2) or (3) of this rule shall stand terminated.
