The Coal Mines (Special Provisions) Act, 2015

[Act No. 11 of 2015]

[30th March, 2015.]

Contents
Title	Coal Mines (Special Provisions) Act, 2015
Sections	Particulars
Chapter I	Preliminary
1.	Short title, extent and commencement
2.	Declaration as to expediency of Union action
3.	Definitions
Chapter II	Auctiona Allotment
4.	Eligibility to participate in auction and payment of fees
5.	Allotment of mines to Government companies or corporations
6.	Central Government to act through nominated authority
7.	Power to classify certain Schedule I coal mines by Central Government
8.	Nominated authority to issue vesting order or allotment order
9.	Priority of disbursal of proceeds
Chapter III	Treatment of Rights and Obligations of Prior Allottees
10.	Utilisation of movable property used in coal mining operations
11.	Discharge or adoption of third party contracts with prior allottees
12.	Provisions in relation to secured creditors
13.	Void alienations and permitted security interests
14.	Liabilities of prior allottees
15.	Commissioner of payments to be appointed and his powers
16.	Valuation of compensation for payment to prior allottee
Chapter IV	Powers of The Central Government after The Appointed Date
17.	Responsibility of Central Government after appointed date
18.	Central Government to appoint designated custodian
19.	Powers and functions of designated custodian in respect of Schedule II coal mines
Chapter V	Certain Arrangements
20.	Power of Central Government to approve certain arrangements
Chapter VI	Miscellaneous
21.	Acquisition of land
22.	Realisation of additional levy
23.	Penalties for certain offences
24.	Penalty for failure to comply with directions of Central Government
25.	Offences by companies
26.	Cognizance of offences
27.	Dispute settlement and Bar of Jurisdiction of civil courts
28.	Protection of action taken in good faith
29.	Act to have overriding effect
30.	Amendment of certain Acts contained in Schedule IV
31.	Power to make rules
32.	Power to remove difficulties
33.	Repeal and saving
The Schedules
Schedule I	See Section 3(1) (p)
Schedule II	See Section 3(1)(q)
Schedule III	See Section 3(1) (r)
Schedule IV	See Section 28