Lok Sabha Debates
Requests The Central Government To Remove The Imposition Of Restricted Area ... on 22 July, 1998
Title: Requests the Central Government to remove the imposition of Restricted Area Permit and Armed Force (Special Powers) Acts to promote tourism industry in Manipur.
Shri P. Shiv Shanker">KUMARI KIM GANGTE (OUTER MANIPUR): Mr. Chairman, Sir, the hon. Member is obstructing me. I have not disturbed anyone. (Interruptions) I do not think I am the conductor of this House. The Chairman has given me the time. So, let me speak please. (Interruptions)
MR. CHAIRMAN: Shri Baalu, please take your seat.
... (Interruptions)
MR. CHAIRMAN: Madam, why do you not come to the front row. Please come to the front row.
KUMARI KIM GANGTE :Mr. Chairman, Sir, the House and all the hon. Members are aware of the economic problems that the North Eastern Region faces and also the State of Manipur.
I would like to bring to your notice the state of tourism industry in Manipur. Sir, Due to the imposition of Restricted Area Permit there, tourism cannot be promoted. As a result of this, the State is facing economic problems to an extent as well as unemployment problem. So, I urge the Government to look into this matter and to remove this Restricted Area Permit so that more employment could be created and enhance the State's economy.
Sir, it is wrong to keep these people in a cage. Due to the imposition of Restricted Area Permit, we are not allowed to have interaction with the outside world and because of the communication problems and other restrictions.We are not able to come out and go anywhere. If we are really a part of this great country, India, this is wrong. This Restricted Area Permit should be removed immediately so that others also can come from outside the country and that we should be allowed to go outside the country. The foreigners also should be allowed to come and have interaction. If we are really Indians, this restriction should be removed immediately. (Interruptions) Sir, I said it because of the imposition of this restriction and because of the Armed Forces (Special Powers) Act which has also been imposed there since 1958, we are suffering .
">SHRI P. SHIV SHANKER (TENALI): Mr. Chairman, Sir, the restrictions may be there. That is a different issue. But they are Indians. The question of suspicion about their being Indian does not arise. KUMARI KIM GANGTE : All right. Please see the reason why I said that.
SHRI MULLAPALLY RAMACHANDRAN : Mr. Chairman, Sir, the expression used by the hon. Member "if we are Indians" is objectionable and that expression must be expunged from the record. MR. CHAIRMAN: If there is any objectionable expression, I will see.
SHRI MULLAPALLY RAMACHANDRAN :It is highly objectionable.
MR. CHAIRMAN: I did not hear it. Anyway, if there is any objectionable matter, I will expunge those words. ... (Interruptions)
SHRI P. SHIV SHANKER : Sir, she has as much right as anybody has.
KUMARI KIM GANGTE : All right. That is why I said `if'. So, once this Restricted Area Permit and the Armed Forces (Special Powers) Act are removed, then we can atleast be satisfied. MR. CHAIRMAN: She has expressed her intention.