Section 8(4) in The Coal Mines (Special Provisions) Act, 2015
(4)The vesting order shall transfer and vest upon the successful bidder, the following, namely:—(a)all the rights, title and interest of the prior allottee, in Schedule I coal mine concerned with the relevant auction;(b)entitlement to a prospecting licence, mining lease or prospecting licence-cum-mining lease, as the case may be to be granted by the State Government;(c)any statutory licence, permit, permission, approval or consent required to undertake coal mining operations in Schedule I coal mines if already issued to the prior allottee;(d)rights appurtenant to the approved mining plan of the prior allottee;(e)any right, entitlement or interest not specifically covered under clauses (a) to (d).
