Section 7 in The Coal Mines (Special Provisions) Act, 2015
7. Power to classify certain Schedule I coal mines by Central Government.—
(1)The Central Government may, before notifying the particulars of auction, classify mines identified from Schedule I coal mines as earmarked for the same class of specified end-uses.(2)The Central Government may in public interest, by notification, modify Schedule III coal mines by adding any other Schedule I coal mine for the purposes of specified end-use.
