Section 8(10) in Coal Blocks Allocation Rules, 2017
(10)The allocation order shall be cancelled by the Central Government, inter alia, in the following circumstances, namely:-(a)in case of breach of terms of the agreement entered under the provisions of sub-rule (1) and (2);(b)misrepresentation of facts by the successful allocatee;(c)violation of the provisions of the Act and rules framed under the Act;(d)in the event of cancellation of mining lease;(e)on recommendation of the State Government concerned in the event of breach of terms and conditions of mining lease; or(f)in the opinion of the Central Government, for the reasons to be recorded in writing, it is expedient in public interest to terminate the allocation.
