11. Utilisation of coal for any other plant of the successful allocatee.
- In case the coal block is allocated for the purpose of own consumption, a successful allocatee may use the coal mined from a particular coal block for the same purpose in any of its plants or plant of its subsidiary or holding company, with a prior intimation to the Central Government in writing:Provided that in case of allotment, a successful allottee may also utilise coal from the coal block allotted for the purpose of own consumption, in the plants of its joint venture company or corporation formed with other government companies or corporations where the successful allottee company has majority shareholding in the joint venture company or corporation.(2)The intimation referred in sub-rule (1) shall be provided at least thirty business days prior to the intended date of such utilisation.(3)The Central Government may seek further information regarding such utilisation as it may deem fit and may impose such terms and conditions as may be found necessary.(4)Nothing in this rule shall apply to the coal block allotted under sub-rule (10) of rule 6 for utilisation of coal in the linked power project awarded on the basis of competitive bid for tariff (including Ultra Mega Power Project) and to the coal block allotted under rule 7.
