Section 6(10) in Coal Blocks Allocation Rules, 2017
(10)The Central Government may in public interest and for the reasons to be recorded in writing, relax any of the provisions of this rule for the allotment of a coal block to:(i)a Government company or corporation owned, managed or controlled by the Central Government, or(ii)a Government company or corporation for utilisation of coal in the linked power project to be awarded on the basis of competitive bid for tariff (including Ultra Mega Power Project):Provided that in case of allotment of a coal block to a Government company or corporation for utilisation of coal in the linked power project to be awarded on the basis of competitive bid for tariff (including Ultra Mega Power Project), the Central Government shall first issue an in-principle allotment letter for such coal block to such Government company or corporation recommended by the Government of India in the Ministry of Power before the competitive bidding for tariff and thereafter on successful award of power project, the final allotment order shall be issued in accordance with the process specified in the rule 8.
