Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 8 March, 2016
Sixteenth Loksabha an> Title: Papers laid on the Table of the House by Members/Ministers.
HON. SPEAKER. Now Papers to be Laid on the Table.
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): Madam, I beg to lay on the Table:-
(1) A copy of the Competition Commission of India (Salary, allowances, other terms and conditions of service of the Secretary and officers and other employees of the Commission and the number of such officers and other employees) Second Amendment Rules, 2016 (Hindi and English versions) published in Notification No. G.S.R.83(E) in Gazette of India dated 19th January, 2016 under sub-section (3) of Section 63 of the Competition Act, 2002, as amended by Competition Act (Amendment) Act, 2007.
[Placed in Library, See No. LT 4141/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under Section 40 of the Cost and Works Accountants Act, 1959:-
(i) G.S.R.787(E) published in Gazette of India dated 15th October, 2015, establishing a Tribunal consisting of the persons, mentioned therein, to decide any dispute arising in the matter of election to the Council of the Institute Cost Accountants of India held in June, 2015.
(ii) G.S.R.857(E) published in Gazette of India dated 16th November, 2015, making certain amendments in the Notification G.S.R.787(E) dated 15th October, 2015.
(iii) G.S.R.907(E) published in Gazette of India dated 30th November, 2015, making certain amendments in the Notification G.S.R.1693(E) dated 3rd October, 2007.
(iv) G.S.R.969(E) published in Gazette of India dated 15th December, 2015, making certain amendments in the Notification G.S.R.490(E) dated 13th July, 2007.
(v) G.S.R.835(E) published in Gazette of India dated 4th November, 2015, establishing an Appellate Authority consisting 9 persons, mentioned therein.
(vi) The Chartered Accountants Procedures of Meetings of Quality Review Board and Terms and Conditions of Service and allowances of the Chairperson and members of the Board (Amendment) Rules, 2016 published in Notification No. G.S.R. 148(E) in Gazette of India dated 8th February, 2016.
[Placed in Library, See No. LT 4142/16/16] उपभोक्ता मामले, खाद्य और सार्वजनिक वितरण मंत्री (श्री राम विलास पासवान) : महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :-
(1) (एक) भारतीय मानक ब्यूरो, नई दिल्ली के वर्ष 2014-2015 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) भारतीय मानक ब्यूरो, नई दिल्ली के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। [Placed in Library, See No. LT 4143/16/16] (2) विधिक माप विज्ञान अधिनियम, 2009 की धारा 52 की उप-धारा (4) के अंतर्गत विधिक माप विज्ञान (सरकारी मान्यता प्राप्त जांच केन्द्र) संशोधन नियम, 2016, जो 21 जनवरी, 2016 के भारत के राजपत्र की अधिसूचना संख्या सा0का0नि0 94(अ) में प्रकाशित हुए थे, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 4144/16/16] THE MINISTER OF STATE OF THE MINISTRY OF SKILL DEVELOPMENT AND ENTREPRENEURSHIP AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAJIV PRATAP RUDY): Madam, on behalf of Shri Sarbananda Sonowal, I beg to lay on the Table a copy of the Rajiv Gandhi National Institute of Youth Development Ordinances, 2016 (Hindi and English versions) published in Notification No. G.S.R. 170(E) in Gazette of India dated 16th February, 2016 under sub-section (2) of Section 44 of the Rajiv Gandhi National Institute of Youth Development Act, 2012. [Placed in Library, See No. LT 4145/16/16] THE MINISTER OF STATE OF THE MINISTRY OF ENVIRONMENT, FORESTS AND CLIMATE CHANGE (SHRI PRAKASH JAVADEKAR): Madam, I beg to lay on the Table:-
(1) A copy of the Notification No. S.O.256(E) (Hindi and English versions) published in Gazette of India dated 27th January, 2016 making certain amendments in the Notification No. S.O. 1878(E) dated 13th July, 2015 under Section 7A of the Public Liability Insurance Act, 1991.
[Placed in Library, See No. LT 4146/16/16] (2)
(i) A copy of the Annual Report (Hindi and English versions) of the Central Zoo Authority, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Central Zoo Authority, New Delhi, for the year 2014-2015. (3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above. [Placed in Library, See No. LT 4147/16/16] कृषि और किसान कल्याण मंत्रालय में राज्य मंत्री (श्री मोहनभाई कल्याणजीभाई कुंदरिया): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :-
(1) (एक) नेशनल ऑयलसीड्स एण्ड वेजिटेबल ऑयल्स डेवलपमेंट बोर्ड, गुड़गांव के वर्ष 2014-2015 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) नेशनल ऑयलसीड्स एण्ड वेजिटेबल ऑयल्स डेवलपमेंट बोर्ड, गुड़गांव के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(2) उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 4148/16/16] (3) आवश्यक वस्तु अधिनियम, 1955 की धारा 3 के अंतर्गत अधिसूचना संख्या का0आ03373 (अ) जो 12 दिसम्बर, 2015 के भारत के राजपत्र में प्रकाशित हुई थी तथा जिसमें 10 अक्तूबर, 2015 की अधिसूचना संख्या का0आ02776(अ) का एक शुद्धिपत्र दिया हुआ है, की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 4149/16/16] रसायन और उर्वरक मंत्रालय में राज्य मंत्री (श्री हंसराज गंगाराम अहीर): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :-
(1) कंपनी अधिनियम, 1956 की धारा 619क की उपधारा (1) के अंतर्गत निम्नलिखित पत्रों की एक-एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)।
(क) (एक) इंडियन ड्रग्स एण्ड फार्मास्यूटिकल्स लिमिटेड, गुड़गांव के वर्ष 2012-2013 के कार्यकरण की सरकार द्वारा समीक्षा।
(दो) इंडियन ड्रग्स एण्ड फार्मास्यूटिकल्स लिमिटेड, गुड़गांव के वर्ष 2012-2013 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4150/16/16] (ख) (एक) बंगाल केमिकल्स एण्ड फार्मास्यूटिकल्स लिमिटेड, कोलकाता के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा।
(दो) बंगाल केमिकल्स एण्ड फार्मास्यूटिकल्स लिमिटेड, कोलकाता का वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4151/16/16] (ग) (एक) कर्नाटक एंटिबायोटिक्स एण्ड फार्मास्यूटिकल्स लिमिटेड, बंगलोर के वर्ष 2014-15 के कार्यकरण की सरकार द्वारा समीक्षा। (दो) कर्नाटक एंटिबायोटिक्स एण्ड फार्मास्यूटिकल्स लिमिटेड, बंगलोर के वर्ष 2014- 2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक- महालेखापरीक्षक की टिप्पणियां। [Placed in Library, See No. LT 4152/16/16] (घ) (एक) राजस्थान ड्रग्स एण्ड फार्मास्यूटिकल्स लिमिटेड, जयपुर के वर्ष 2014-15 के कार्यकरण की सरकार द्वारा समीक्षा।
(दो) राजस्थान ड्रग्स एण्ड फार्मास्यूटिकल्स लिमिटेड, जयपुर के वर्ष 2014-2015 का वार्षिक प्रतिवेदन, लेखापरीक्षित लेखे तथा उन पर नियंत्रक-महालेखापरीक्षक की टिप्पणियां। (2) उपर्युक्त मद संख्या (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाले चार विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 4153/16/16] THE MINISTER OF STATE IN THE MINISTRY OF HOME AFFAIRS (SHRI KIREN RIJIJU): Madam, I beg to lay on the Table:-
(1) A copy of the Annual Accounts (Hindi and English versions) of the National Human Rights Commission, New Delhi, for the year 2014-2015, together with Audit Report thereon.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above. [Placed in Library, See No. LT 4154/16/16] (3) A copy of the Sashastra Seema Bal Group ‘A’ Combatised Engineering Cadre Recruitment Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 950(E) in Gazette of India dated 10th December, 2015 under sub-section (3) of Section 155 of the Sashastra Seema Bal Act, 2007. [Placed in Library, See No. LT 4155/16/16] सामाजिक न्याय और अधिकारिता मंत्रालय में राज्य मंत्री (श्री कृष्णपाल गुर्जर): महोदया, मैं निम्नलिखित पत्र सभा पटल पर रखता हूँ :-
(1) (एक) स्वामी विवेकानन्द नेशनल इंस्टिटय़ूट ऑफ रिहैबिलिटेशन ट्रेनिंग एण्ड रिसर्च, कटक के वर्ष 2014-2015 के वार्षिक प्रतिवेदन की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण) तथा लेखापरीक्षित लेखे।
(दो) स्वामी विवेकानन्द नेशनल इंस्टिटय़ूट ऑफ रिहैबिलिटेशन ट्रेनिंग एण्ड रिसर्च, कटक के वर्ष 2014-2015 के कार्यकरण की सरकार द्वारा समीक्षा की एक प्रति (हिन्दी तथा अंग्रेजी संस्करण)। (2) उपर्युक्त (1) में उल्लिखित पत्रों को सभा पटल पर रखने में हुए विलम्ब के कारण दर्शाने वाला विवरण (हिन्दी तथा अंग्रेजी संस्करण)।
[Placed in Library, See No. LT 4156/16/16] THE MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE AND FARMERS WELFARE (DR. SANJEEV BALYAN): Madam, I beg to lay on the Table:-
(1) A copy of the Plant Quarantine (Regulation of Import into India) (First Amendment) Order, 2016 (Hindi and English versions) published in Notification No. S.O.101(E) in Gazette of India dated 13th January, 2016 under Section 4d of the Destructive Insects and Pests Act, 1914.
[Placed in Library, See No. LT 4157/16/16] (2)
(i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Plant Health Management, Hyderabad, for the year 2014-2015.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the National Institute of Plant Health Management, Hyderabad, for the year 2014-2015, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Plant Health Management, Hyderabad, for the year 2014-2015. (3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above. [Placed in Library, See No. LT 4158/16/16] (4) A copy each of the following papers (Hindi and English versions) under Section 394 of the Companies Act, 2013:-
(i) Review by the Government of the working of the Agrinnovate India Limited, New Delhi, for the year 2014-2015.
(ii) Annual Report of the Agrinnovate India Limited, New Delhi, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.(5)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (4) above. [Placed in Library, See No. LT 4159/16/16] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): Madam, I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(a)
(i) Review by the Government of the working of the IFCI Limited, New Delhi, for the year 2014-2015.
(ii) Annual Report of the IFCI Limited, New Delhi, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
[Placed in Library, See No. LT 4160/16/16]
(b)
(i) Review by the Government of the working of the India Infrastructure Finance Company Limited, New Delhi, for the year 2014-2015.
(ii) Annual Report of the India Infrastructure Finance Company Limited, New Delhi, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. [Placed in Library, See No. LT 4161/16/16]
(c) Annual Report of the Irrigation and Water Resources Finance Corporation Limited, New Delhi, for the year 2014-2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. [Placed in Library, See No. LT 4162/16/16]
(d)
(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 30.6.2015.
(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 30.6.2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. [Placed in Library, See No. LT 4163/16/16]
(e)
(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 30.9.2015.
(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 30.9.2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. [Placed in Library, See No. LT 4164/16/16]
(f)
(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 31.12.2015.
(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 31.12.2015, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon. (2) Three statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (a) to (c) of (1) above. [Placed in Library, See No. LT 4165/16/16] (3) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) S.O.1923(E) published in Gazette of India dated 15th July, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(ii) S.O.2026(E) published in Gazette of India dated 23rd July, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(iii) S.O.2093(E) published in Gazette of India dated 31st July, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(iv) Notification No. 73/2015-Customs(N.T.) dated 6th August, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(v) S.O.2236(E) published in Gazette of India dated 14th August, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(vi) Notification No. 81/2015-Customs(N.T.) dated 20th August, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(vii) Notification No. 82/2015-Customs(N.T.) dated 25th August, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(viii) S.O.2387(E) published in Gazette of India dated 31st August, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(ix) Notification No. 84/2015-Customs (N.T.) dated 3rd September, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(x) S.O.2500(E) published in Gazette of India dated 15th September, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xi) Notification No. 93/2015-Customs (N.T.) dated 17th September, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xii) Notification No. 95/2015-Customs (N.T.) dated 29th September, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xiii) S.O.2674(E) published in Gazette of India dated 30th September, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xiv) Notification No. 97/2015-Customs (N.T.) dated 1st October, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xv) S.O.2844(E) published in Gazette of India dated 15th October, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xvi) Notification No. 101/2015-Customs (N.T.) dated 15th October, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xvii) S.O.2966(E) published in Gazette of India dated 30th October, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xviii) Notification No. 106/2015-Customs (N.T.) dated 5th November, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xix) S.O.3024(E) published in Gazette of India dated 9th November, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xx) S.O.3075(E) published in Gazette of India dated 13th November, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxi) Notification No. 112/2015-Customs (N.T.) dated 19th November, 2015 together with an explanatory memorandum regarding revised rates of exchange for conversion of foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xxii) G.S.R.964(E) published in Gazette of India dated 11th December, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.
(xxiii) G.S.R.967(E) published in Gazette of India dated 14th December, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 69/2011-Cus., dated 29th July, 2011.
(xxiv) G.S.R.1017(E) published in Gazette of India dated 30th December, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 46/2011-Cus., dated 1st June, 2011.
(xxv) G.S.R.1018(E) published in Gazette of India dated 30th December, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 53/2011-Cus., dated 1st July, 2011.
(xxvi) G.S.R.1019(E) published in Gazette of India dated 30th December, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 152/2009-Cus., dated 31st December, 2009.
(xxvii) G.S.R.1020(E) published in Gazette of India dated 30th December, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xxviii) G.S.R.4(E) published in Gazette of India dated 4th January, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011. (xxix) G.S.R.12(E) published in Gazette of India dated 6th January, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012. (xxx) G.S.R.86(E) published in Gazette of India dated 19th January, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012. (xxxi) G.S.R.87(E) published in Gazette of India dated 19th January, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012. (xxxii) G.S.R.124(E) published in Gazette of India dated 28th January, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012. (xxxiii) G.S.R.135(E) published in Gazette of India dated 2nd February, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012. (xxxiv) S.O.84(E) published in Gazette of India dated 11th January, 2016 together with an explanatory memorandum seeking to rescind Notification No. 9/95-Cus., dated 6th March, 1995. (xxxv) S.O.85(E) published in Gazette of India dated 11th January, 2016 together with an explanatory memorandum seeking to supersede Notification No. G.S.R.794 dated 11th May, 1963. (xxxvi) G.S.R.177(E) published in Gazette of India dated 17th February, 2016, together with an explanatory memorandum making certain amendments in Notification No. 12/2012-Service Tax dated 17th March, 2012. [Placed in Library, See No. LT 4166/16/16] (4) 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) G.S.R.1(E) published in Gazette of India dated 1st January, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E., dated 17th March, 2012.
(ii) G.S.R.77(E) published in Gazette of India dated 15th January, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012- C.E., dated 17th March, 2012.
(iii) G.S.R.103(E) published in Gazette of India dated 22nd January, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 56/2002-C.E., dated 14th November, 2002.
(iv) G.S.R.131(E) published in Gazette of India dated 30th January, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012- C.E., dated 17th March, 2012.
(v) The CENVAT Credit (Second Amendment) Rules, 2016 published in Notification No. G.S.R.142(E) in Gazette of India dated 3rd February, 2016 together with an explanatory memorandum.
[Placed in Library, See No. LT 4167/16/16] (5) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of section 94 of the Finance Act, 1994:-
(i) G.S.R.139(E) published in Gazette of India dated 3rd February, 2016, together with an explanatory memorandum making certain amendments in Notification No. 41/2012-Service Tax dated 29th June, 2012.
(ii) G.S.R.140(E) published in Gazette of India dated 3rd February, 2016, together with an explanatory memorandum making certain amendments in Notification No. 12/2013-Service Tax dated 1st July, 2013.
(iii) G.S.R.141(E) published in Gazette of India dated 3rd February, 2016, together with an explanatory memorandum making certain amendments in Notification No. 39/2012-Service Tax dated 20th June, 2012.
(iv) G.S.R.183(E) published in Gazette of India dated 18th February, 2016, together with an explanatory memorandum appointing the 1st day of April, 2016 as the date on which the provisions of sub-section (1) of Section of the Finance Act Shall come into effect.
(v) G.S.R.184(E) published in Gazette of India dated 18th February, 2016, 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 4168/16/16] (6) A copy of Notification No. G.S.R.155(E) (Hindi and English versions) published in Gazette of India dated 8th February, 2016, together with an explanatory memorandum making certain amendments in Notification No. 110/2015-cus.,(N.T.) dated 16th November, 2015 under Section 159 of the Customs Act, 1962, Section 38 of the Central Excise Act, 1944 and section 94 of the Finance Act, 1994. [Placed in Library, See No. LT 4169/16/16] (7) A copy each of the following Notifications (Hindi and English versions) under Section 48 of the Foreign Exchange Management Act, 1999:-
(i) The Foreign Exchange Management (Export of Goods and Services) Regulations, 2015 published in Notification No. G.S.R. 19(E) in Gazette of India dated 12th January, 2016.
(ii) The Foreign Exchange Management (Acquisition and transfer of immovable property outside India) Regulations, 2015 published in Notification No. G.S.R. 95(E) in Gazette of India dated 21st January, 2016.
(iii) The Foreign Exchange Management (Foreign Currency Accounts by a person resident in India) Regulations, 2015 published in Notification No. G.S.R. 96(E) in Gazette of India dated 21st January, 2016.
(iv) The Foreign Exchange Management (Manner of Receipt and Payment) (Amendment) Regulations, 2015 published in Notification No. G.S.R. 935(E) in Gazette of India dated 7th December, 2015.
(v) The Foreign Exchange Management (Export and Import of Currency) Regulations, 2015 published in Notification No. G.S.R. 1004(E) in Gazette of India dated 29th December, 2015.
(vi) The Foreign Exchange Management (Realisation, Repatriation and Surrender of Foreign Exchange) Regulations, 2015 published in Notification No. G.S.R. 1005(E) in Gazette of India dated 29th December, 2015.
(vii) The Foreign Exchange Management (Possession and Retention of Foreign Currency) Regulations, 2015 published in Notification No. G.S.R. 1006(E) in Gazette of India dated 29th December, 2015.
(viii) The Foreign Exchange Management (Insurance) Regulations, 2015 published in Notification No. G.S.R. 1007(E) in Gazette of India dated 7th December, 2015.
(ix) G.S.R. 1008(E) published in Gazette of India dated 29th December, 2015 regarding Definition of Currency.
(x) G.S.R. 1009(E) published in Gazette of India dated 29th December, 2015 regarding Post Office (Postal Orders/Money Orders).
[Placed in Library, See No. LT 4170/16/16] (8) 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.943(E) published in Gazette of India dated 8th December, 2015, together with an explanatory memorandum seeking to levy provisional anti-dumping duty on imports of ‘Methylene Chloride’ also known as Dichloromethane’, originating in, or exported from the People’s Republic of China and Russia for a period not exceeding six months from the date of issuance of notification, pursuant to the preliminary findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(ii) G.S.R.944(E) published in Gazette of India dated 8th December, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Gliclazide’, originating in, or exported from the People’s Republic of China and for a period five years pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(iii) G.S.R.952(E) published in Gazette of India dated 10th December, 2015, together with an explanatory memorandum seeking to levy provisional anti-dumping duty on imports of ‘Purified Terephthalic Acid’ including its variants, originating in, or exported from the People’s Republic of China, Iran, Indonesia, Malaysia and Taiwan for a period not exceeding six months from the date of issuance of notification, pursuant to the preliminary findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(iv) G.S.R.955(E) published in Gazette of India dated 11th December, 2015, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on imports of ‘Cold Rolled Flat Products of Stainless Steel’, originating in, or exported from the People’s Republic of China, Korea, European Union, South Africa, Taiwan, Thailand and United States of America for a period five years based on recommendations of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(v) G.S.R.968(E) published in Gazette of India dated 14th December, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Albendazole’, originating in, or exported from the People’s Republic of China for a period five years pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(vi) G.S.R.88(E) published in Gazette of India dated 19th January, 2016, together with an explanatory memorandum seeking to levy definitive countervailing duty on imports of ‘castings for wind-operated electricity generators whether or not machines, in raw finished or sub-assembled form or as a part of a sub-assembly, or as a part of equipment/component meant for wind-operated electricity/generators’, originating in, or exported from the People’s Republic of China for a period five years based on recommendations of investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(vii) G.S.R.121(E) published in Gazette of India dated 28th January, 2016, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Mulberry Raw Silk of 3A grade and below’, originating in, or exported from the People’s Republic of China for a period five years pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(viii) G.S.R.122(E) published in Gazette of India dated 28th January, 2016, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Melamine’, originating in, or exported from the People’s Republic of China for a period five years pursuant to the final findings in sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(ix) G.S.R.123(E) published in Gazette of India dated 28th January, 2016, together with an explanatory memorandum seeking to rescind Notification No. 3/2016-Cus.(ADD), dated 28th January, 2016.
(x) G.S.R.127(E) published in Gazette of India dated 29th January, 2016, together with an explanatory memorandum seeking to modify rate of anti-dumping duty from ‘Rs. 10.35 per kilogram to Rs. 5.90 per kilogram’ levied on imports of Rubber Chemical PX-13, produced and exported by Kumho Petrochemicals Co. Ltd, South Korea during the period 5.5.2008 to 19.9.2011 (both days inclusive) pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties in CESTAT remand case.
[Placed in Library, See No. LT 4171/16/16] 12.03 hours MESSAGES FROM RAJYA SABHA AND BILLS AS PASSED BY RAJYA SABHA *