Section 6(2) in Coal Blocks Allocation Rules, 2017
(2)Each allotment document may include such information as the Central Government may consider expedient for the purposes of allotment including,-(a)the block dossier containing particulars of the coal block;(b)purpose of allotment of the coal blocks including, but not limited to, own consumption or for sale;(c)the terms and conditions associated with the allotment, including the reserve price, eligibility conditions, procedure for making application for allotment, the process of conduct of allotment and other related information:Provided that in case coal block whose mining plan has not been prepared, the Central Government may specify the reserve price after the allotment of coal block and preparation of mining plan for such mine; and the successful allottee shall furnish an undertaking as a part of the agreement, as specified in sub-rule (1) of rule 8, to pay the reserve price within the specified time, as may be specified by the Central Government.(d)specimen of agreements proposed to be entered into with the successful allottee as specified in sub-rule (1) of rule 8.
