Section 5(2) in Coal Blocks Allocation Rules, 2017
(2)Each tender document may include such information as the Central Government may consider expedient for the purposes of auction including,-(a)the block dossier containing particulars of the coal block;(b)purpose of allocation of the coal blocks including, but not limited to, own consumption or for sale;(c)the terms and conditions associated with the public auction, including the floor price in case of forward auction or the ceiling price in case of reverse auction, reserve price in case of reverse auction, eligibility conditions, the process of conduct of auction and other related information;(d)the request for proposal;(e)specimen of agreements proposed to be entered into with the successful bidder as specified in sub-rule (1) of rule 8.
