Section 9(4) in The Coal Mines (Special Provisions) Rules, 2014
(4)The nominated authority may seek information regarding any Schedule I coal mine from any person other than the prior allottee, including secured creditors, auditors, counter parties to contracts and the designated custodian and such person shall provide such information sought within the period as specified by the nominated authority and such person shall be under an obligation to provide the information as required by the nominated authority.
