(1)The proceeds of the auction or allotment, as the case may be, shall be deposited by the successful allocatee to the State Government concerned where the coal block is located in the manner as may be specified by the State Government with intimation to the Central Government.(2)The constituents of proceeds of auction or allotment shall be specified by the Central Government.Explanation. - For the purposes of this rule, it is hereby clarified that proceeds for auction or allotment excludes any royalty, levy, cess, tax, duties, or charges imposed by Central Government, State Government or local Government, as the case may be.
