Lok Sabha Debates
Discussion On The Prevention Of Food Adulteration (Extension To Kohima And ... on 5 December, 2002
14.15 hrs. Title: Discussion on the Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Repeal Bill, 2002. (Bill passed) THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI A. RAJA): Sir, this is a simple Bill. This is regarding the repeal of the Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act, 1972 (24 of 1972).
The provision of the Prevention of Food Adulteration Act, 1954 have already been extended to the whole of the India, …(Interruptions)
MR. CHAIRMAN: You are obstructing the proceedings. Let us transact the legislative business.
… (Interruptions)
MR. CHAIRMAN: Shri Chakraborty, please resume your seat. Nothing will go on record, except the Minister’s speech.
(Interruptions) …* SHRI A. RAJA: The provision of the Prevention of Food Adulteration Act, 1954 have already been extended to the whole of the India, hence the separate Act extending it to Kohima and Mokokchung Districts of Nagaland has become redundant. … (Interruptions)
MR. CHAIRMAN: Shri Ramdas, is it the way to respect Dr. Babasaheb Ambedkar?
… (Interruptions)
* Not Recorded MR. CHAIRMAN: I allowed you to speak; I allowed Shri Paswan to speak and I allowed all other Members to associate themselves with what Shri Paswan has said.
… (Interruptions)
MR. CHAIRMAN: Whatever Shri Ramdas is saying will not go on record.
(Interruptions) …* SHRI A. RAJA: The Commission on Review of Administrative Laws under the Chairmanship of Shri P.C. Jain has inter alia recommended the repeal of the Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act, 1972 (24 of 1972). … (Interruptions)
MR. CHAIRMAN: You please sit down. What is this?
… (Interruptions)
SHRI A. RAJA: Sir, I beg to move:
"That the Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Repeal Bill, 2002, as passed by Rajya Sabha, be taken into consideration."
… (Interruptions)
MR. CHAIRMAN: Shri Ramdas, what is this? This is Parliament, this is House.
… (Interruptions)
MR. CHAIRMAN: Whatever Shri Ramdas is saying will not go on record. What is this? You please resume your seat.
… (Interruptions)
MR. CHAIRMAN: Motion moved:
"That the Bill to repeal the Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Act, 1972, as passed by Rajya Sabha, be taken into consideration."
* Not Recorded SHRI K.A. SANGTAM (NAGALAND): Respected Chairman, I would like to rise here in support of the Prevention of Food Adulteration (Extension to Kohima and Mokokchung Districts) Repeal Bill, 2002. This Act was enacted for the whole country, but for these two districts, Kohima and Mokokchung in Nagaland, the Act was enacted in the year 1972, in order to check and prevent food adulteration and various other malpractices carried on by traders and food adulterators in these two districts. However, in due course of time, some other devices were found out and the charge for prevention of food adulteration was more or less handed over to the State of Nagaland and therefore, this process has been given to the State of Nagaland to look after it.
I would like to make some suggestions, while considering this Act for repeal. There are many trade centres in the North-East, particularly in Assam, Manipur, Meghalaya, Mizoram, Tripura, North Bengal, Sikkim and Nagaland. Through these trade centres, many foodstuffs such as caned fruit juice, cheese, butter, and margarine are coming and finding their way to different parts of the country.
The canned and the packaged foodstuff, those coming from across the border of neighbouring countries like Thailand, Myanmar, Singapore etc., are not properly labelled and the expiry dates also are not mentioned on them. The contents of these packaged and canned foodstuffs are also not stated. As these products are so beautifully canned and packaged, the people get carried away by it and those could ultimately be hazardous for the health of the people. Such things have found their way into the markets of Delhi. It is important to have a mechanism in place to check the contents of these packaged and canned foodstuffs that are coming from across our neighbouring countries. We should check the contents of the packaged and canned foodstuffs marketed by those countries and verify if they are suitable for distribution in India. Therefore, while repealing the provisions of this Bill in these two districts, I would like to make this suggestion to the hon. Minister.
Sir, another point I would like to make in this regard is about the quality of packets and cans in which these foodstuffs, be it fruit juice or meat or whatever, are packaged and canned. We should see of what material the inside of the can and packet, with which the foodstuff directly comes in contact, is made of. We have to see if they are hygienic and properly galvanised or not and they should not be hazardous to our health.
Sir, these are the few things that I wanted to bring to the notice of the Government before repealing this Bill. These things should be carefully checked and it should also be seen if these foodstuffs are the cause of diseases like Cancer and Diabetes. Food adulteration is to be checked as they could be dangerous to human health.
Sir, with these few words, I support this repeal Bill.
डॉ. रघुवंश प्रसाद सिंह (वैशाली):सभापति महोदय, नागालैंड के दो जिलों मोकोकचुंग और कोहिमा के लिए १९७२ में फूड एडल्ट्रेशन को रोकने के लिए कानून बना था। फूड एडल्ट्रेशन देश के हर हिस्से में हो रही है और इससे लोगों को स्वास्थ्य पर बुरा असर पड़ रहा है। सी.एंड ए.जी ने संसद में रखी रिपोर्ट में कहा है कि इस कानून के क्रियान्वयन के लिए केन्द्र और राज्यों के स्तर पर पर्याप्त निगरानी नहीं है। इसमें केन्द्र सरकार और राज्य सरकारों को जो ध्यान देना चाहिए, निगरानी रखनी चाहिए, वह पर्याप्त नहीं है। सी.एंड ए.जी ने संसद में रखी अपनी रिपोर्ट में कहा है कि कुछ राज्यों में कानून क्रियान्वयन की निगरानी और विकास की प्रक्रिया नहीं बनाई गई है। इसके लिए कुछ राज्यों में राज्य स्तर पर सलाहकार समतियां काम ही नहीं करती हैं। रिपोर्ट में कहा गया है कि कानून के लागू होने के ४६ वर्ष के बाद क्रियान्वयन में निगरानी के लिए कोई सूचना प्रबंधन तंत्र विकसित नहीं किया गया है। सी.एंड ए.जी. ने रिपोर्ट में आगे कहा है कि यद्यपि मिलावटी खाद्य पदार्थ बेचने वाले व्यापारियों के खिलाफ जांच से मिलावट रोकने में मदद मिलती है, फिर भी एक-तिहाई मामलों में जांच शुरू नहीं हो पाई। जिन मामलों में जांच हुई, उनमें पचास फीसदी मामलों में दोषियों को बरी कर दिया गया। इस तरह से प्रिवैन्शन ऑफ फूड एडल्ट्रेशन का जो कानून है, उसकी यह स्थिति है जो खास कर नागालैंड में बनाया गया था। लोक सभा के प्रश्न संख्या ३६४७ दिनांक ३१ मार्च, २००१ में यहां लखित उत्तर में बताया गया था - A statement showing number of samples of packed juices lifted found adulterated and prosecutions launched by various States and Union Territories. नागालैंड में कुल १७ सैम्पल पकड़े गये, जिनमें एडल्ट्रेशन पाई गई, लेकिन उनमें कार्रवाई कुछ भी नहीं हुई।
माननीय मंत्री ने दावा किया है कि पी.सी.जैन कमेटी सन् १९९८ में बनी और उस कमेटी की रिपोर्ट के आधार पर जो सन् १९७२ में कानून बना था, इसको इन्होंने समाप्त करने का निर्णय लिया। लेकिन यह क्यों बना था और क्यों खत्म किया जा रहा है, इसका कोई उल्लेख इसमें नहीं है। लेकिन फूड एडल्ट्रेशन आज देश में बड़ी भारी समस्या हो गई है। घी में एडल्ट्रेशन हो रहा है, जूस में एडल्ट्रेशन हो रहा है, दूध में एडल्ट्रेशन हो रहा है। खाने के जितने पदार्थ हैं, सभी में एडल्ट्रेशन हो रहा है। एडल्ट्रेशन को रोकना स्वास्थ्य विभाग का ज़िम्मा है और जो सीएजी की रिपोर्ट है, उस पर सरकार क्या कार्रवाई करेगी? खासकर नागालैन्ड और नॉर्थ ईस्ट में सभी राज्यों का वर्णन है - लक्षद्वीप का, दमन का, दादरा और नगर हवेली, चंडीगढ़ एडमनिस्ट्रेशन, पॉन्डिचेरी, अरुणाचल प्रदेश, मिज़ोरम, त्रिपुरा, असम, सिक्किम, हरियाणा, ये सभी जो नॉर्थ ईस्ट के राज्य हैं,…( व्यवधान)नार्थ ईस्ट भी है और देश के अन्य हिस्से भी हैं। जहां-जहां एन.डी.ए. का राज है, हर जगह एडल्ट्रेशन है, मिलावट है और गड़बड़ी हो रही है। लोगों के स्वास्थ्य पर बुरा असर पड़ रहा है। इसलिए फूड एडल्ट्रेशन ऐक्ट में सुधार करने की ज़रूरत है, इसको इफैक्टिव बनाने की ज़रूरत है और सीएजी ने जो संसद को रिपोर्ट दी है, उस पर सख्त कार्रवाई करने की ज़रूरत है। एडल्ट्रेशन के चलते वभिन्न प्रकार की बीमारियां पैदा होती हैं। एक बार डालडा में चर्बी मिला दी थी। वे लोग आज राज में सपोर्ट में बैठे हुए हैं जो भाजपा और आर.एस.एस. के लोग हैं। इन लोगों ने यह काम कराया था और आज इस तरह से बीच में कहा-सुनी कर रहे हैं। बड़ा भारी कांड हुआ था।
MR. CHAIRMAN : Do not go beyond the purview of the Bill. Confine yourself to the Bill.
डॉ. रघुवंश प्रसाद सिंह :लोग उधर से बाधा डाल देते हैं तो हमें जवाब देना पड़ता है। उधर जो लोग बैठे हुए हैं और फेर-फार करते हैं, एडल्ट्रेशन में माहिर हैं, उन्हीं के समर्थन से ये लोग वहां बैठे हुए हैं।
माननीय मंत्री जी स्पष्ट करें कि सीएजी की रिपोर्ट पर कौन सी कार्रवाई इन्होंने की है। गवर्नमेंट की निगरानी है ही नहीं। फूड एडल्ट्रेशन में शथिलता है और जो-जो अनुशंसाएं और इच्छा सी.ए.जी. ने जाहिर कीं, उस पर इन्होंने क्या किया है? यह बताया कि जैन कमेटी ने कहा कि सेन्ट्रल कानून २५०० हैं और उन कानूनों में से १३२४ कानूनों को कहा कि एक कलम से खारिज करिये। अलग-अलग पीसमील में कभी मोकोकचुंग ले आएंगे, कभी मैसूर ले आएंगे। एस.पी.जैन कमेटी की अनुशंसाओं को दखने का कष्ट आपने क्यों नहीं किया जो सन् १९९८ में बनी थी? उऩ १३२६ कानूनों में से कितने कानून आप रिपील के लिए लाए और कितने बचे हुए हैं, कब लाएंगे, इन सबके बारे में माननीय मंत्री जी विवरण दें तब मैं समझूँगा कि मंत्री जी सही जवाब दे रहे हैं।
THE MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRI A. RAJA) : Sir, as the hon. Member Shri Sangtam put it, this is a repeal Bill. At the time of enactment of this legislation in 1954, these two Districts were enjoying special powers under article 224 of the Constitution of India. Following the enactment of the Act of 1962 by the Parliament later, there is no need of a special legislation now for this purpose. Therefore, we are repealing this Act. Apart from that, the hon. Members have expressed some apprehensions that in and around Nagaland and other States.
MR. CHAIRMAN: Article 224 of the Constitution deals with appointment of additional and acting Judges. It must be article 324.
SHRI PRIYA RANJAN DASMUNSI (RAIGANJ): The Minister is quoting the wrong Article.
SHRI K.A. SANGTAM : Article 371A is the Article of the Constitution which deals with Nagaland.
SHRI A. RAJA: So, there is no problem in repealing the Bill.
But some apprehensions have been expressed by the hon. Members that in Nagaland some food adulteration is being done. Since 1972, this Act is application to the whole of India including Jammu and Kashmir and this is a stringent law entrusted with the State Government. The enforcement �uthority is the State Government. If at all some reports have been received by the Central Government, we can call for comments of the Chief Minister and the Food Minister of the concerned State. Even now, we are ready to have a transparent discussion with the hon. Members belonging to the State. If necessary, we can call the Chief Minister and sort out the things.
Sir, our Government is very firm that this Act should be implemented in letter and spirit in all sense.
With these words I solicit your cooperation to pass this Bill unanimously.
MR. CHAIRMAN : Even article 324 is not applicable here. Article 324 relates to elections.
SHRI K.A. SANGTAM : Sir, it is there in article 371 A. SHRI A. RAJA: Sir, it is article 244.
MR. CHAIRMAN: The question is:
"That the Bill to repeal the Prevention of Food Adulteration (Extension to Kohima and Mokakchung Districts) Act, 1972, as passed by Rajya Sabha, be taken into consideration. "
The motion was adopted.
MR. CHAIRMAN: The House shall now take up clause-by-clause consideration of the Bill.
"That clause 2 stand part of the Bill. "
The motion was adopted.
Clause 2 was added to the Bill.
Clause 1, the Enacting Formula and the Long Title were added to the Bill.
SHRI A. RAJA: I beg to move:
"That the Bill be passed."
MR. CHAIRMAN: The question is:
"That the Bill be passed."
The motion was adopted.
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