Section 7 — Power to classify certain Schedule I coal mines by Central Government.

The Coal Mines (Special Provisions) Act, 2015
(1) The Central Government may, before notifying the particulars of auction, classify mines identified from Schedule I coal mines as earmarked for the same class of specified end-uses. (2) The Central Government may in public interest, by notification, modify Schedule III coal mines by adding any other Schedule I coal mine for the purposes of specified end-use.

Official Hindi (PDF) ↗

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