Section 8(1) in Coal Blocks Allocation Rules, 2017
(1)The successful bidder declared in accordance with the provisions of rule 5 or the successful allottee declared in accordance with the provision of rule 6 or rule 7, that is, the successful allocate shall enter into an agreement with the Central Government wherein the terms and conditions of the allocation shall be specified and which shall be terminated in accordance with sub-rule (7).
