Section 6 in Coking Coal Mines (Nationalisation) Act, 1972
6. Central Government to be the lessee of the State Government:-
(1)Where the rights of an owner under any mining lease granted, or deemed to have been granted, in relation to a coking coal mine, by a State Government or any other person, vest in the Central Government under section 4, the Central Government shall, on and from the date of such vesting, be deemed to have become the lessee of the State Government or such other person, as the case may be, in relation to such coking coal mine [as if a fresh mining lease] [Substituted for the word "as the mining lease" by Act 57 of 1986, section 3] in relation to such coking coal mine had been granted to the Central Government under the Mineral Concession Rules, the period of such lease [shall be the maximum period] [Substituted for the word "being the entire period" by Act 57 of 1986, section 3] for which such lease could have been granted by the State Government or such other person under those Rules and, thereupon, all the rights under such mining lease, including surface, underground and other rights granted to the lessee shall be deemed to have been transferred to, and vested, in the Central Government.(2)On the expiry of the term of any lease, referred to in sub-section (1), such lease shall, if so desired, by the Central Government be renewed, [* * * * *] [The word "on the same terms and conditions on which the lease was held on the appointed day" was omitted by Act 57 of 1986, section 3] by the lessor for the maximum period for which such lease can be renewed under the Mineral Concession Rules.
