Section 10(1) in Coal Blocks Allocation Rules, 2017
(1)In case the coal block is allocated for the purpose of own consumption, the successful allocatee or coal linkage holder shall, with the prior approval of the Central Government, be entitled to enter into certain agreements or arrangements with other successful allocatee or coal linkage holder, as the case may be, for optimum utilisation of coal block for the same purpose in the public interest and to achieve cost efficiencies.
