Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 21 July, 2017
Sixteenth Loksabha an> Title: Papers laid on the Table of the House by Ministers/Members.
THE MINISTER OF STATE IN THE MINISTRY OF FINANACE (SHRI SANTOSH KUMAR GANGWAR): Madam Speaker, I beg to lay on the Table:-
(1) A copy each of the following Annual Reports (Hindi and English versions) under sub-section (8) of Section 10 of the Banking Companies (Acquisition and Transfer of Undertakings) Acts, 1970 and 1980:-
(i) Report on the working and activities of the Allahabad Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon.
[Placed in Library, See No. LT 7080/16/17]
(ii) Report on the working and activities of the Bank of Maharashtra for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7081/16/17]
(iii) Report on the working and activities of the Central Bank of India for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7082/16/17]
(iv) Report on the working and activities of the Dena Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7083/16/17]
(v) Report on the working and activities of the Indian Overseas Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7084/16/17]
(vi) Report on the working and activities of the Punjab National Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7085/16/17]
(vii) Report on the working and activities of the Union Bank of India for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7086/16/17]
(viii) Report on the working and activities of the UCO Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7087/16/17]
(ix) Report on the working and activities of the Bank of Baroda for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7088/16/17]
(x) Report on the working and activities of the Canara Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7089/16/17]
(xi) Report on the working and activities of the Corporation Bank of India for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7090/16/17]
(xii) Report on the working and activities of the Indian Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7091/16/17]
(xiii) Report on the working and activities of the Oriental Bank of Commerce for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7092/16/17]
(xiv) Report on the working and activities of the Syndicate Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7093/16/17]
(xv) Report on the working and activities of the United Bank of India for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7094/16/17] (xvi) Report on the working and activities of the Vijaya Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7095/16/17] (xvii) Report on the working and activities of the Andhra Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7096/16/17] (xviii) Report on the working and activities of the Bank of India for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7097/16/17] (xix) Report on the working and activities of the Punjab and Sind Bank for the year 2016-2017, alongwith Accounts and Auditor’s Report thereon. [Placed in Library, See No. LT 7098/16/17] (2) A copy of the Annual Report (Hindi and English versions) of the IDBI Bank, Mumbai, for the year 2016-2017 under sub-section (1) of Section 619A of the Companies Act, 1956. [Placed in Library, See No. LT 7099/16/17] (3) A copy of the Annual Report (Hindi and English versions) on the working and activities of the State Bank of India for the year 2016-2017, alongwith Audited Accounts under sub-section (4) of Section 40 of the State Bank of India Act, 1955 as amended by Banking Laws (Amendment) Act, 1985 and sub-section (3) of Section 43 of the State Bank of India (Subsidiary Banks) Act, 1959 as amended by Banking Laws (Amendment) Act, 1985. [Placed in Library, See No. LT 7100/16/17] (4) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 394 of the Companies Act, 2013:-
(i) Review by the Government of the working of the Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the Quarter ended 31.03.2017.
(ii) Liquidator’s Report on the Industrial Investment Bank of India Limited (Voluntary winding up of IIBI to the Equity shareholders), Kolkata, for the Quarter ended 31.03.2017, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 7101/16/17] (5) A copy each of the following Notifications (Hindi and English versions) under Section 166 of the Central Goods and Service Tax Act, 2017:-
(i) G.S.R.807(E) published in Gazette of India dated 30th June, 2017, together with an explanatory memorandum seeking to reduce the rate of Central Tax on fertilizers from 6% to 2.5%.
(ii) G.S.R.673(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying CGST Rate Schedule notified under 9(1).
(iii) G.S.R.674(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying CGST exempt goods notified under Section 11(1).
(iv) G.S.R.675(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying 2.5% concessional CGST rate for supplies to Exploration and production notified under Section 11(1).
(v) G.S.R.676(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying reverse charge on certain specified supplies of goods under Section 9(3).
(vi) G.S.R.677(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying supplies of goods in respect of which no refund of unutilized input tax credit shall be allowed under Section 54(3).
(vii) G.S.R.678(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying refund of 50% of CGST on supplies to CSD under Section 55.
(viii) G.S.R.679(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying exemption from CGST supplies by CSD to Unit Run Canteens and supplies by CSD/Unit Run Canteens to authorized customers notified under Section 11(1) and Section 55 CSD.
(ix) G.S.R.680(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying CGST exemption from reverse charge upto Rs. 5000 per day under Section 11(1).
(x) G.S.R.681(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying exempting supplies to a TDS deductor by a supplier, who is not registered under Section 11(1).
(xi) G.S.R.682(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying CGST exemption for dealers operating under Margin Scheme notified under Section 11(1).
[Placed in Library, See No. LT 7102/16/17] (6) A copy each of the following Notifications (Hindi and English versions) under Section 24 of the Union Territory Goods and Service Tax Act, 2017:-
(i) G.S.R.710(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying UTGST Rate Schedule notified under Section 7(1).
(ii) G.S.R.711(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying UTGST exempt goods notified under Section 8(1).
(iii) G.S.R.712(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying 2.5% concessional UTGST rate for supplies to Exploration and Production notified under Section 8(1).
(iv) G.S.R.713(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying reverse charge on certain specified supplies of goods under Section 7(3).
(v) G.S.R.714(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying supplies of goods in respect of which no refund of unutilized input tax credit shall be allowed under Section 54(3) of CGST Act.
(vi) G.S.R.715(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying refund of 50% of UTGST on supplies to CSD under Section 55 of CGST Act.
(vii) G.S.R.716(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying exemption from UTGST supplies by CSD to Unit Run Canteens and supplies by CSD/Unit Run Canteens and supplies by CSD/Unit Run Canteens to authorized customers notified under Section 8(1) and Section 55 of CGST Act.
(viii) G.S.R.717(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying UTGST exemption from reverse charge upto Rs. 5000 per day under Section 8(1).
(ix) G.S.R.718(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum exempting supplies to a TDS deductor by a supplier, who is not registered, under Section 8(1).
(x) G.S.R.719(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying UTGST exemption for dealers operating under Margin Scheme notified under Section 8(1).
(xi) G.S.R.808(E) published in Gazette of India dated 30th June, 2017, together with an explanatory memorandum seeking to reduce the rate of Union Territory Tax on fertilizers from 6% to 2.5%.
[Placed in Library, See No. LT 7103/16/17] (7) A copy each of the following Notifications (Hindi and English versions) under Section 24 of the Integrated Goods and Service Tax Act, 2017:-
(i) G.S.R.666(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying integrated Goods and Service Tax Act, 2017 (13 of 2017), the Central Government, on the recommendations of the Council, hereby notifies the rate of the integrated tax.
(ii) G.S.R.667(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying integrated Goods and Service Tax Act, 2017 (13 of 2017), the Central Government, on the recommendations of the Council, hereby notifies the rate of the integrated tax.
(iii) G.S.R.668(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying integrated Goods and Service Tax Act, 2017 (13 of 2017), the Central Government, on the recommendations of the Council, hereby notifies the rate of the integrated tax.
(iv) G.S.R.669(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying reverse charge on certain specified supplies of goods under Section 5(3).
(v) G.S.R.670(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying supplies of goods in respect of which no refund of unutilized input tax credit shall be allowed.
(vi) G.S.R.671(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying refund of 50% of IGST on supplies to CSD under Section 20.
(vii) G.S.R.672(E) published in Gazette of India dated 28th June, 2017, together with an explanatory memorandum notifying exemption from IGST supplies by CSD to Unit Run Canteens and supplies by CSD/Unit Run Canteens to authorized customers under 6(1).
(viii) G.S.R.809(E) published in Gazette of India dated 30th June, 2017, together with an explanatory memorandum seeking to reduce the rate of integrated Tax rate on fertilizers from 12% to 5%.
[Placed in Library, See No. LT 7104/16/17] (8) A copy each of the following Notifications (Hindi and English versions) under section 296 of the Income Tax Act, 1961:-
(i) The Income-tax (26th Amendment) Rules, 2016 published in Notification No. S.O.3160(E) in Gazette of India dated 6th October, 2016, together with an explanatory memorandum.
(ii) The Income-tax (5th Amendment) Rules, 2017 published in Notification No. G.S.R.318(E) in Gazette of India dated 31st March, 2017, together with an explanatory memorandum.
(iii) The Income-tax (6th Amendment) Rules, 2017 published in Notification No. G.S.R.325(E) in Gazette of India dated 3rd April, 2017, together with an explanatory memorandum.
(iv) The Income-tax (7th Amendment) Rules, 2017 published in Notification No. G.S.R.331(E) in Gazette of India dated 5th April, 2017, together with an explanatory memorandum.
(v) The Income-tax (8th Amendment) Rules, 2017 published in Notification No. G.S.R.399(E) in Gazette of India dated 21st April, 2017, together with an explanatory memorandum.
(vi) The Income-tax (9th Amendment) Rules, 2017 published in Notification No. S.O.1381(E) in Gazette of India dated 2nd May, 2017, together with an explanatory memorandum.
(vii) S.O.1513(E) published in Gazette of India dated 11th May, 2017, together with an explanatory memorandum notifying that the provisions of Section 139AA shall not apply to an individual who does not possess the Aadhaar number or the Enrolment ID..
(viii) The Income-tax (10th Amendment) Rules, 2017 published in Notification No. G.S.R.546(E) in Gazette of India dated 2nd June, 2017, together with an explanatory memorandum.
(ix) The Income-tax (11th Amendment) Rules, 2017 published in Notification No. G.S.R.554(E) in Gazette of India dated 5th June, 2017, together with an explanatory memorandum.
(x) S.O.1789(E) published in Gazette of India dated 5th June, 2017, together with an explanatory memorandum notifying transfers for which the condition of chargeability to Securities Transactions Tax on acquisition shall not be applicable.
(xi) S.O.1790(E) published in Gazette of India dated 5th June, 2017, together with an explanatory memorandum specifying the Cost Inflation Index for the Financial Year 2017-18 under clause (v) of the Income-tax Act, 1961.
(xii) S.O.1818(E) published in Gazette of India dated 8th June, 2017, together with an explanatory memorandum nofying bonds issued by Power Finance Corporation under Section 54EC of the Income-tax Act, 1961.
(xiii) The Income-tax (13th Amendment) Rules, 2017 published in Notification No. G.S.R.561(E) in Gazette of India dated 8th June, 2017, together with an explanatory memorandum together with a corrigendum thereto published in Notification No. G.S.R.631(E) dated 23rd June, 2017.
(xiv) The Income-tax (14th Amendment) Rules, 2017 published in Notification No. G.S.R.569(E) in Gazette of India dated 9th June, 2017, together with an explanatory memorandum.
(xv) The Income-tax (15th Amendment) Rules, 2017 published in Notification No. G.S.R.590(E) in Gazette of India dated 15th June, 2017, together with an explanatory memorandum.
[Placed in Library, See No. LT 7105/16/17] (9) A copy each of the following Notifications (Hindi and English versions) under Section 159 of the Customs Act, 1962:-
(i) S.O.815(E) published in Gazette of India dated 15th March, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(ii) Notification No. 22/2017-Customs (N.T.) dated 16th March, 2017, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(iii) S.O.1015(E) published in Gazette of India dated 31st March, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(iv) Notification No. 32/2017-Customs (N.T.) dated 5th April, 2017, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(v) Notification No. 33/2017-Customs (N.T.) dated 6th April, 2017, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(vi) S.O.1177(E) published in Gazette of India dated 13th April, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(vii) Notification No. 40/2017-Customs (N.T.) dated 20th April, 2017, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(viii) S.O.1357(E) published in Gazette of India dated 28th April, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(ix) Notification No. 43/2017-Customs (N.T.) dated 4th May, 2017, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(x) S.O.1562(E) published in Gazette of India dated 15th May, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xi) Notification No. 49/2017-Customs (N.T.) dated 18th May, 2017, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(xii) S.O.1743(E) published in Gazette of India dated 31st May, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xiii) Notification No. 52/2017-Customs (N.T.) dated 1st June, 2017, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(xiv) Notification No. 53/2017-Customs (N.T.) dated 15th June, 2017, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(xv) S.O.1918(E) published in Gazette of India dated 15th June, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xvi) S.O.2051(E) published in Gazette of India dated 30th June, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xvii) S.O.2064(E) published in Gazette of India dated 1st July, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 62/2017-Cus.(N.T.), dated 30th June, 2017.
(xviii) Notification No. 70/2017-Customs (N.T.) dated 6th July, 2017, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa of the purpose of assessment of imported and export goods.
(xix) G.S.R.320(E) published in Gazette of India dated 31st March, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 69/2011-Cus., dated 29th July, 2011.
(xx) G.S.R.356(E) published in Gazette of India dated 13th April, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xxi) G.S.R.394(E) published in Gazette of India dated 30th April, 2017, together with an explanatory memorandum exempting basic customs duty on drugs and medicines imported for supply under the specified Patient Assistance Programmes of the respective pharmaceutical companies subject to the conditions specified therein.
(xxii) G.S.R.400(E) published in Gazette of India dated 21st April, 2017, together with an explanatory memorandum exempting goods falling under the First Schedule to the Customs Tariff Act, 1975 when imported into India by or along with a unit of the Army, the Navy, the Air Force or the Central Paramilitary Forces on the occasion of its return to India after a tour of service aborad, from the whole of the duty of customs leviable thereon which is specified in the First Schedule to the said Customs Tariff Act and from the whole of the additional duty leviable thereon under Section 3 of the said Customs Tariff Act subject to the condition specified therein.
(xxiii) G.S.R.450(E) published in Gazette of India dated 9th May, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xxiv) G.S.R.473(E) published in Gazette of India dated 16th May, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 101/2007-Cus., dated 11th September, 2007.
(xxv) G.S.R.474(E) published in Gazette of India dated 16th May, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xxvi) G.S.R.579(E) published in Gazette of India dated 12th June, 2017, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xxvii) The Project Imports (Amendment) Regulations, 2017 published in Notification No. G.S.R.628(E) in Gazette of India dated 23rd June, 2017, together with an explanatory memorandum.
[Placed in Library, See No. LT 7106/16/17] (10) A copy each of the following Notifications (Hindi and English versions) under sub-section (7) of Section 9A of the Customs Tariff Act, 1975:-
(i) G.S.R.330(E) published in Gazette of India dated 3rd April, 2017 together with an explanatory memorandum making certain amendments in the Notification No. 01/2017-Cus.(ADD), dated 5th January, 2017.
(ii) G.S.R.343(E) published in Gazette of India dated 11th April, 2017 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on the imports of ‘Linear Alkyl Benzene’, originating in, or exported from Iran, Qatar and People’s Republic of China for a period of five years; pursuant to final findings in anti-dumping investigations conducted by the Directorate General of Anti-Dumping and Allied Duties.
(iii) G.S.R.344(E) published in Gazette of India dated 11th April, 2017 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on the imports of ‘Flexible Slabstock Polyol’, originating in, or exported from Thailand for a period of five years pursuant to final findings in anti-dumping investigations conducted by the Directorate General of Anti-Dumping and Allied Duties.
(iv) G.S.R.432(E) published in Gazette of India dated 3rd May, 2017 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty, imposed on Viscose Filament Yarn, originating in, or exported from China PR for a further period of one year i.e. upto and inclusive of 03.05.2018.
(v) G.S.R.433(E) published in Gazette of India dated 3rd May, 2017 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on the import of ‘Elastomeric Filament Yarn’ from China PR, South Korea, Taiwan and Vietnam for a period of five years in pursuance of final findings of the Directorate General of Anti-Dumping and Allied Duties dated 24.03.2017.
(vi) G.S.R.449(E) published in Gazette of India dated 9th May, 2017 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty, imposed on Partially Orented Yarn, originating in, or exported from China PR for a further period of one year i.e. upto and inclusive of 01.05.2018 as per the recommendation of the DA.
(vii) G.S.R.455(E) published in Gazette of India dated 11th May, 2017 together with an explanatory memorandum seeking to impose definitive anti-dumping duty on Hot rolled Flat Products of alloy or non-alloy steel, originating in, or exported from China PR, Japan, Korea RP, Russia, Brazil or Indonesia for a period of five years, from the date of imposition of the provisional anti-dumping duty, i.e. 8th August, 2016, pursuant to the findings of the Designated Authority, Director General of Anti-Dumping and Allied Duties in this regard.
(viii) G.S.R.461(E) published in Gazette of India dated 12th May, 2017 together with an explanatory memorandum seeking to impose definitive anti-dumping duty on Cold Rolled Flat Products of alloy or non-alloy steel, originating in, or exported from China PR, Japan, Korea RP, or Ukraine for a period of five years, from the date of imposition of the provisional anti-dumping duty, i.e. 17th August, 2016 pursuant to the findings of the Designated Authority, Director General of Anti-Dumping and Allied Duties in this regard.
(ix) G.S.R.462(E) published in Gazette of India dated 12th May, 2017 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on the imports of ‘Clear Float Glass of nominal thickness ranging from 4mm to 12mm, falling under Chapter heading 7003, 7004, 7005, 7009, 7013, 7015, 7016, 7018, 7019 or 7020 of the First Schedule to the Customs Tariff Act, originating in, or exported from China PR for a period of five years.
(x) G.S.R.463(E) published in Gazette of India dated 12th May, 2017 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on the imports of ‘Aluminium Radiators, Aluminium Radiator sub-Assemblies and Aluminium Radiator Core, including in CKD or SKD conditions, for use in used/on road vehicles and generator sets, excluding aluminium radiators meant for use in new Automobiles falling under tariff item 8708,9100 of the First Schedule to the Customs Tariff Act, originating in, or exported from China PR” for a period of five years.
(xi) G.S.R.476(E) published in Gazette of India dated 16th May, 2017 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on the imports of ‘Amoxycillin, originating in, or exported from China PR for a period of five years in pursuance of final findings of the Directorate General of Anti-Dumping and Allied Duties dated 03.04.2017.
(xii) G.S.R.477(E) published in Gazette of India dated 16th May, 2017 together with an explanatory memorandum making certain amendments in the Notification No. 23/2016-Cus.(ADD), dated 6th June, 2016.
(xiii) G.S.R.478(E) published in Gazette of India dated 16th May, 2017 together with an explanatory memorandum seeking to impose definitive anti-dumping duty seeks to levy definitive anti-dumping duty, on imports of specified Aluminium Foil, originating in, or exported from China PR pursuant to the findings of the Designated Authority, Director General of Anti-Dumping and Allied Duties in this regard.
(xiv) G.S.R.549(E) published in Gazette of India dated 2nd June, 2017 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty, imposed in Digital Offset Printing Plates, originating in, or exported from China PR for a period of one year i.e. upto and inclusive of 03.06.2018.
(xv) G.S.R.555(E) published in Gazette of India dated 5th June, 2017 together with an explanatory memorandum seeking to levy provisional anti-dumping duty on import of ‘Toluene Di-Isocyanate, originating in, or exported from China PR, Japan and Korea RP for a period of six months in prusnace of final findings of the Directorate General of Anti-Dumping and Allied Duties.
(xvi) G.S.R.560(E) published in Gazette of India dated 7th June, 2017 together with an explanatory memorandum seeking to extend for a period of one year upto and inclusive of 6th June, 2018, the anti-dumping duty imposed on imports of Plain Gypsum Plaster Board, originating in, or exported from Peoples Republic of China, Thailand and United Arab Emirates from the date of imposition of the Provisional anti-dumping duty i.e. 7th June, 2012.
(xvii) G.S.R.576(E) published in Gazette of India dated 12th June, 2017 together with an explanatory memorandum seeking to impose provisional anti-dumping duty on Ceramic Tableware and Kitchenware, excluding knives and toilet items, originating in, or exported from China PR for a period not exceeding six months from the date of publication of this notification.
(xviii) G.S.R.587(E) published in Gazette of India dated 14th June, 2017 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on the imports of ‘Hydrogen Peroxide’, originating in, or exported from Bangladesh, Taiwan, Korea RP, Pakistan and Thailand for a period of five years in pursuance of final findings of the Directorate General of Anti-Dumping and Allied Duties dated 11.04.2017.
(xix) G.S.R.588(E) published in Gazette of India dated 14th June, 2017 together with an explanatory memorandum seeking to impose final anti-dumping duty on Soluble Salt Double Charge,GVT and PGVT, porcelain/Vitrified Tiles with less than 3% water absorption and All sizes, originating in, or exported from China PR for a period of five years from the date of imposition of the provisional anti-dumping duty, i.e. the 29th March, 2016.
(xx) G.S.R.623(E) published in Gazette of India dated 22nd June June, 2017 together with an explanatory memorandum seeking to impose definitive anti-dumping duty on the imports of ‘Sewing Machine Needles’, originating in, or exported from China PR and imported into India at the specified rates, pursuant to the final findings of the Designated Authority, Director General of Anti-Dumping and Allied Duties, for a period of five years from the date of imposition i.e. 22nd June, 2017.
(xxi) G.S.R.731(E) published in Gazette of India dated 29th June June, 2017 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on the import of ‘Pentacrythritol’, originating in, or exported from China PR for a period of five years in pursuance of final findings of the Directorate General of Anti-Dumping and Allied Duties dated 12.05.2017.
(xxii) G.S.R.801(E) published in Gazette of India dated 30th June June, 2017 together with an explanatory memorandum seeking to extend levy of anti-dumping duty imposed on import of Soda Ash, originating in, or exported from China PR, EU, Kenya, Pakistan, Iran, Ukraine and USA upto and inclusive of 2nd July, 2018.
[Placed in Library, See No. LT 7107/16/17] (11) A copy of the Determination of Origin of Goods under the Preferential Trading Agreement between the Republic of India and the Republic of Chile (Amendment) Rules, 2017 (Hindi and English versions) published in Notification No. G.S.R.479(E) in Gazette of India dated 16th May, 2017 under Section 10 of the Customs Tariff Act, 1975, together with an explanatory memorandum. [Placed in Library, See No. LT 7108/16/17] (12) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of section 94 of the Finance Act, 1994:-
(i) The Point of Taxation (Amendment) Rules, 2017 published in Notification No. G.S.R.370(E) in Gazette of India dated 13th April, 2017, together with an explanatory memorandum.
(ii) G.S.R.434(E) published in Gazette of India dated 4th May, 2017, together with an explanatory memorandum making certain amendments in Notification No. 25/2012-Service Tax dated 20th June, 2012.
[Placed in Library, See No. LT 7109/16/17] (13) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 38 of the Central Excise Act, 1944:-
(i) The CENVAT Credit (Second Amendment) Rules, 2017 published in Notification No. G.S.R.372(E) in Gazette of India dated 13th April, 2017, together with an explanatory memorandum.
(ii) G.S.R.475(E) published in Gazette of India dated 16th May, 2017, together with an explanatory memorandum making certain amendments in Notification No. 12/2012-C.E. dated 17th March, 2012.
(iii) The CENVAT Credit (Third Amendment) Rules, 2017 published in Notification No. G.S.R.577(E) in Gazette of India dated 12th June, 2017, together with an explanatory memorandum.
[Placed in Library, See No. LT 7110/16/17] (14) A copy of Notification No. G.S.R.393(E) (Hindi and English versions) published in Gazette of India dated 20th April, 2017, together with an explanatory memorandum making certain amendments in Notification No. 8/2011-cus., dated 14th February, 2011 under Section 25 of the Customs Act, 1962. [Placed in Library, See No. LT 7111/16/17] (15) A copy of the India-Malaysia Comprehensive Economic Cooperation Agreement (Bilateral Safeguard Measures) Rules, 2017 (Hindi and English versions) published in Notification No. G.S.R.619(E) in Gazette of India dated 21st June, 2017 under Section 159 of the Customs Act, 1962 and Section 10 of the Customs Tariff Act, 1975, together with an explanatory memorandum. [Placed in Library, See No. LT 7112/16/17] THE MINISTER OF STATE IN THE MINISTRY OF FINANACE (SHRI SANTOSH KUMAR GANGWAR): On behalf of Shri Arjun Ram Meghwal, I beg to lay on the Table:-
(1) A copy of the 28th Progress Report (Hindi and English versions) on the Action Taken pursuant to the Recommendations of the Joint Parliamentary Committee on Stock Market Scam and matters relating thereto, July, 2017.
[Placed in Library, See No. LT 7113/16/17] (2) A copy of the Specified Bank Notes (Deposit of Confiscated Notes) Rules, 2017 (Hindi and English versions) published in Notification No. G.S.R.460(E) in Gazette of India dated 12th May, 2017 under sub-section (2) of Section 11 of the Specified Bank Notes (Cessation of Liabilities) Act, 2017. [Placed in Library, See No. LT 7114/16/17] (3) A copy each of the following papers (Hindi and English versions) under Article 151(1) of the Constitution:-
(i) Report of the Comptroller and Auditor General of India-Union Government (No. 11 of 2017) (Communications and IT Sector)-Sharing of Revenue by Private Telecom Service Providers upto 2014-15.
[Placed in Library, See No. LT 7115/16/17]
(ii) Report of the Comptroller and Auditor General of India-Union Government (Civil) (No. 25 of 2017)-Performance Audit of Reproductive and Child Health under National Rural Health Mission, Ministry of Health and Family Welfare, for the year ended March, 2016. [Placed in Library, See No. LT 7116/16/17]
(iii) Report of the Comptroller and Auditor General of India-Union Government (Civil) (No. 7 of 2017)-Performance Audit of Agriculture Crop Insurance Schemes, Ministry of Agriculture and Farmers’ Welfare. [Placed in Library, See No. LT 7117/16/17]
(iv) Report of the Comptroller and Auditor General of India-Union Government (Civil) (No. 12 of 2017)-Compliance Audit Observations for the year ended March, 2016. [Placed in Library, See No. LT 7118/16/17]
(v) Report of the Comptroller and Auditor General of India-Union Government (Defence Services) (No. 15 of 2017)–Army, Ordnance Factories, for the year ended March, 2016. [Placed in Library, See No. LT 7119/16/17]
(vi) Report of the Comptroller and Auditor General of India-Union Government (Defence Services)(No. 20 of 2017)–Navy and Coast Guard for the year ended March, 2016. [Placed in Library, See No. LT 7120/16/17]
(vii) Report of the Comptroller and Auditor General of India-Union Government (No. 16 of 2017)–Performance Audit on Credit Risk Management in IFCI Limited, Ministry of Finance. [Placed in Library, See No. LT 7121/16/17]
(viii) Report of the Comptroller and Auditor General of India-Union Government (Railways)(No. 14 of 2017) for the year ended March, 2016. [Placed in Library, See No. LT 7122/16/17]
(ix) Report of the Comptroller and Auditor General of India-Union Government (No. 19 of 2017)-Defence Public Sector Undertakings, Ministry of Defence, for the year ended March, 2016. [Placed in Library, See No. LT 7123/16/17]
(x) Report of the Comptroller and Auditor General of India-Union Government (No. 21 of 2017)-Ministry of Communications and Ministry of Electronics and Information Technology, for the year ended March, 2016. [Placed in Library, See No. LT 7124/16/17]
(xi) Report of the Comptroller and Auditor General of India-Union Government (No. 17 of 2017)-(Compliance Audit) Scientific and Environmental Ministries/Departments for the year ended March, 2016. [Placed in Library, See No. LT 7125/16/17]
(xii) Report of the Comptroller and Auditor General of India-Union Government (Civil) (No. 23 of 2017)-Implementation of Right of Children to Free and Compulsory Education Act, 2009, Ministry of Human Resource Development, for the year ended March, 2016. [Placed in Library, See No. LT 7126/16/17]
(xiii) Report of the Comptroller and Auditor General of India-Union Government (No. 10 of 2017)-Performance Audit on Schemes for Flood Control and Flood Forecasting, Ministry of Water Resources, River Development and Ganga Rejuvenation. [Placed in Library, See No. LT 7127/16/17]
(xiv) Report of the Comptroller and Auditor General of India-Union Government (Railways) (No. 13 of 2017)-Catering Services in Indian Railways, for the year ended March, 2016. [Placed in Library, See No. LT 7128/16/17]
(xv) Report of the Comptroller and Auditor General of India-Union Government (Railways) (No. 22 of 2017)-Electrification Projects in Indian Railways for the year ended March, 2016. [Placed in Library, See No. LT 7129/16/17] (4) A copy of the Draft Notification No. F. No. 01/02/2014-CL.V (Hindi and English versions) making certain amendments in the Notification No. G.S.R.463(E) dated 5th June, 2015 directing that for serial number 8 and entries thereto, Chapter IX, Section 129 of the Companies Act, 2013 shall not apply to the companies engaged in defence production to the extent of application of relevant Accounting Standard on segment reporting under sub-section (2) of Section 462 of the Companies Act, 2013. [Placed in Library, See No. LT 7130/16/17]