Section 8(8) in The Coal Mines (Special Provisions) Act, 2015
(8)Upon the execution of the vesting order, the successful bidder of the Schedule I coal mine shall be granted a prospecting licence, mining lease or prospecting licence-cum-mining lease, as applicable, by the concerned State Government in accordance with the Mines and Minerals (Development and Regulation) Act, 1957 (67 of 1957).
