Section 12(2) in Coal Blocks Allocation Rules, 2017
(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.
