Section 10(3) in Coal Blocks Allocation Rules, 2017
(3)The application referred to in sub-rule (2) shall include the complete particulars of the following, namely:-(a)parties to the proposed agreements or arrangements;(b)the proposed agreements or arrangements;(c)the manner in which such agreements or arrangements would achieve optimal utilisation of coal blocks and cost efficiencies; and(d)details of coal linkages of the parties, if any.
