Section 6(4) in Coal Blocks Allocation Rules, 2017
(4)The allotment document shall specify the norms for allotment and such norms may include the following, namely:-(a)progress of development of coal blocks by the applicant in the past, if any;(b)financial details of the applicant, including the net-worth and turnover;(c)technical capabilities of the applicant and the technology proposed to be used for mining;(d)demand-supply gap;(e)assessment of requirements of the State;(f)in case of utilisation of the coal for own consumption,-(i)state of preparedness of the end use facility;(ii)proximity of the end use facility to the relevant coal block;(iii)in case the purpose of allotment of coal block is specified as consumption of coal in generation of electricity through generating station, the per-capita power availability in the State of the applicant company.(g)The Central Government may also specify the maximum number of coal blocks or amount of coal reserves or both that may be allocated to a company or corporation or its subsidiary or associate companies.
