Lok Sabha Debates
Papers Laid On The Table Of The House By Members/ Ministers. on 29 July, 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 AND MINISTER OF CORPORATE AFFAIRS (SHRI ARUN JAITLEY): I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of Section 462 of the Companies Act, 2013:-
(i) Draft Notification No. F. No. 3/1/2015-CL.I providing exemptions/modifications under Section 462(1) of the Companies Act, 2013 to Specified IFSC Unlisted Public Companies which is licensed to operate by the Reserve Bank of India or the Securities and Exchange Board of India or the Insurance Regulatory and Development Authority of India from the International Financial Services Centre located in an approved multi-services Special Economic Zone set-up under the SEZ Act, 2005 read with SEZ Rules, 2006 (herein after referred to as “Specified IFSC Public Company”).
(ii) Draft Notification No. F. No. 3/1/2015-CL.I providing exemptions/modifications under Section 462(1) of the Companies Act, 2013 to Specified IFSC Private Companies which is licensed to operate by the Reserve Bank of India or the Securities and Exchange Board of India or the Insurance Regulatory and Development Authority of India from the International Financial Services Centre located in an approved multi-services Special Economic Zone set-up under the SEZ Act, 2005 read with SEZ Rules, 2006 (herein after referred to as “Specified IFSC Private Company”).
[Placed in Library, See No. LT 4957/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under Section 40 of the Company Secretaries Act, 1980:-
(i) Notification No. ICSI No. 1 of February, 2016 published in Gazette of India dated 5th February, 2016 establishing the Disciplinary Directorate in the Institute of Company Secretaries of India headed by Ms. Meenakshi Gupta, Joint Secretary, designated as the Director (Discipline) w.e.f. 4th February, 2016 in place of Shri Ashok Kumar Dixit.
(ii) Notification No. ICSI No. 1 of April, 2016 published in Gazette of India dated 5th April, 2016 establishing the Disciplinary Directorate, mentioned therein, in the Institute of Company Secretaries of India headed by Mrs. Meenakshi Gupta, Joint Secretary, who has been designated as Director (Discipline) by the Council of the Institute as notified in Notification No. ICSI No. 1 of February, 2016 dated 4th February, 2016 for making investigations in respect of any information or complaint received by it.
(iii) G.S.R.539(E) published in Gazette of India dated 23rd May, 2016, making certain amendments in the Notification No. G.S.R.490(E) dated 13th July, 2007.
[Placed in Library, See No. LT 4958/16/16] (3) A copy each of the following Notifications (Hindi and English versions) under Section 30B of the Chartered Accountants Act, 1949:-
(i) S.O.1634(E) published in Gazette of India dated 4th May, 2016 establishing a Tribunal consisting of the persons, mentioned therein, to decide disputes arising under Section 10A of the Act in the matter of election to the Council of the Institute of Chartered Accountants of India held in December, 2015.
(ii) S.O.1940(E) published in Gazette of India dated 2nd June, 2016, making certain amendments in the Notification No. S.O.1634(E) dated 4th May, 2016.
[Placed in Library, See No. LT 4959/16/16] (4) 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.541(E) published in Gazette of India dated 24th May, 2016, making certain amendments in the Notification No. G.S.R.1693(E) dated 3rd October, 2007.
(ii) G.S.R.498(E) published in Gazette of India dated 11th May, 2016, making certain amendments in the Notification No. G.S.R.787(E) dated 15th October, 2015.
[Placed in Library, See No. LT 4960/16/16] THE MINISTER OF STATE OF THE MINISTRY OF AYURVEDA, YOGA AND NATUROPATHY, UNANI, SIDDHA AND HOMOEOPATHY (AYUSH) (SHRI SHRIPAD YESSO NAIK): I beg to lay on the Table a copy of the Establishment of New Medical College (Opening of New or Higher Course of Study or Training and Increase of Admission Capacity by a Medical College) Amendment Regulations, 2016 (Hindi and English versions) published in Notification No. F. No. 12-6/2001-CCH(Pt.-II) in weekly Gazette of India dated 13th May, 2016 under sub-section (2) of Section 33 of the Homoeopathy Central Council Act, 1973.
[Placed in Library, See No. LT 4961/16/16] THE MINISTER OF STATE IN THE MINISTRY OF FINANACE (SHRI SANTOSH KUMAR GANGWAR): I beg to lay on the Table:-
(1) 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.443(E) published in Gazette of India dated 26th April, 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.488(E) published in Gazette of India dated 5th May, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 1/2011-C.E., dated 1st March, 2011.
(iii) G.S.R.489(E) published in Gazette of India dated 5th May, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 2/2011-C.E., dated 1st March, 2011.
(iv) G.S.R.490(E) published in Gazette of India dated 5th May, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E., dated 17th March, 2012.
(v) G.S.R.491(E) published in Gazette of India dated 5th May, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 49/2008-C.E.(N.T.), dated 24th December, 2008.
(vi) G.S.R.492(E) published in Gazette of India dated 5th May, 2016 together with an explanatory memorandum making certain amendments in four notifications, mentioned therein.
(vii) The CENVAT Credit (Sixth Amendment) Rules, 2016 published in Notification No. G.S.R.512(E) published in Gazette of India dated 14th May, 2016 together with an explanatory memorandum.
(viii) G.S.R.525(E) published in Gazette of India dated 17th May, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E., dated 17th March, 2012.
(ix) The CENVAT Credit (Seventh Amendment) Rules, 2016 published in Notification No. G.S.R.555(E) published in Gazette of India dated 26th May, 2016 together with an explanatory memorandum.
(x) G.S.R.599(E) published in Gazette of India dated 14th June, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 214/86-C.E., dated 25th March, 1986.
(xi) G.S.R.600(E) published in Gazette of India dated 14th June, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 67/95-C.E., dated 16th March, 1995.
(xii) G.S.R.679(E) published in Gazette of India dated 11th July, 2016 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E., dated 17th March, 2012.
[Placed in Library, See No. LT 4962/16/16] (2) A copy each of the following Notifications (Hindi and English versions) under Section 159 of the Customs Act, 1962:-
(i) G.S.R.444(E) published in Gazette of India dated 26th April, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(ii) G.S.R.485(E) published in Gazette of India dated 5th May, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(iii) G.S.R.486(E) published in Gazette of India dated 5th May, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 21/2012-Cus., dated 17th March, 2012.
(iv) G.S.R.487(E) published in Gazette of India dated 5th May, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 24/2005-Cus., dated 1st March, 2005.
(v) G.S.R.526(E) published in Gazette of India dated 17th May, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.
(vi) G.S.R.535(E) published in Gazette of India dated 19th May, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 96/2008-Cus., dated 13th August, 2008.
(vii) G.S.R.548(E) published in Gazette of India dated 26th May, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011.
(viii) G.S.R.607(E) published in Gazette of India dated 16th June, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011.
(ix) G.S.R.611(E) published in Gazette of India dated 17th June, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(x) G.S.R.615(E) published in Gazette of India dated 21st June, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 96/2008-Cus., dated 13th August, 2008.
(xi) G.S.R.616(E) published in Gazette of India dated 21st June, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 53/2011-Cus., dated 1st July, 2011.
(xii) G.S.R.671(E) published in Gazette of India dated 6th July, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011.
(xiii) G.S.R.678(E) published in Gazette of India dated 11th July, 2016, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
[Placed in Library, See No. LT 4963/16/16] (3) 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.538(E) published in Gazette of India dated 20th May, 2016, together with an explanatory memorandum making certain amendments in Notification No. 25/2012-Service Tax dated 20th June, 2012.
(ii) G.S.R.550(E) published in Gazette of India dated 26th May, 2016, together with an explanatory memorandum making certain amendments in Notification No. 30/2012-Service Tax dated 20th June, 2012.
(iii) G.S.R.551(E) published in Gazette of India dated 26th May, 2016, together with an explanatory memorandum seeking to exempt such taxable services from whole of Krishi Kalyan Cess leviable thereon which are either exempt from the whole of service tax or otherwise not leviable to service tax and to provide that abatements shall be applicable for computing Krishi Kalyan Cess.
(iv) G.S.R.552(E) published in Gazette of India dated 26th May, 2016, together with an explanatory memorandum making certain amendments in Notification No. 39/2012-Service Tax dated 20th June, 2012.
(v) G.S.R.553(E) published in Gazette of India dated 26th May, 2016, together with an explanatory memorandum making certain amendments in Notification No. 12/2013-Service Tax dated 1st July, 2013.
(vi) The Service Tax (Third Amendment) Rules, 2016 published in Notification No. G.S.R.554(E) published in Gazette of India dated 26th May, 2016, together with an explanatory memorandum.
(vii) G.S.R.575(E) published in Gazette of India dated 6th June, 2016, together with an explanatory memorandum making certain amendments in Notification No. 25/2012-Service Tax dated 20th June, 2012.
(viii) The Service Tax (Fourth Amendment) Rules, 2016 published in Notification No. G.S.R.576(E) published in Gazette of India dated 6th June, 2016, together with an explanatory memorandum.
(ix) G.S.R.577(E) published in Gazette of India dated 6th June, 2016, together with an explanatory memorandum making certain amendments in Notification No. 30/2012-Service Tax dated 20th June, 2012.
(x) G.S.R.623(E) published in Gazette of India dated 23rd June, 2016, together with an explanatory memorandum seeking to exempt taxable services from the whole of Krishi Kalyan Cess leviable thereon with respect to which the invoice for the service has been issued on or before 31st May, 2016 subject to the condition that the provision of the service has been completed on or before 31st May, 2016.
(xi) G.S.R.624(E) published in Gazette of India dated 23rd June, 2016, together with an explanatory memorandum seeking to exempt service tax on taxable services by way of transportation of goods by as vessel from outside India upto customs station in India with respect to which the invoice for the service has been issued on or before 31st May, 2016 subject to the condition of production of customs certified copy of the import manifest or import report required to be delivered under section 30 of the Customs Act, 1962.
(xii) G.S.R.510(E) published in Gazette of India dated 14th May, 2016, together with an explanatory memorandum directing that any reference to ‘Clean Energy Cess’, in the rules, notifications, instructions, decisions, or orders, made or issued under the Finance Act, 2010 shall be construed as references to ‘Clean Environment Cess’.
[Placed in Library, See No. LT 4964/16/16] (4) 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.696(E) published in Gazette of India dated 14th July, 2016, together with an explanatory memorandum making certain amendments in Notification No. 23/2012-Customs (ADD) dated 4th May, 2012.
(ii) G.S.R.697(E) published in Gazette of India dated 14th July, 2016, together with an explanatory memorandum making certain amendments in Notification No. 6/2016-Customs (ADD) dated 8th March, 2016.
(iii) G.S.R.698(E) published in Gazette of India dated 14th July, 2016, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Plain Medium Density Fibre Board having thickness of 6mm and above’ originating in or exported from Indonesia and Vietnam, for a period of five years.
(iv) G.S.R.442(E) published in Gazette of India dated 26th April, 2016, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Synchronous Digital Hierarchy Transmission Equipment, originating in, or exported from the People’s Republic of China and Israel, for a period of five years from the date of imposition i.e. 26th April, 2016 pursuant to the final findings of investigations conducted by the Directorate General of Anti- dumping and Allied Duties.
(v) G.S.R.477(E) published in Gazette of India dated 2nd May, 2016, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Measuring Tapes, originating in, or exported from Chinese Taipei, Malaysia, Thailand and Vietnam for a period of five years from the date of imposition, that is, 2nd May, 2016 pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(vi) G.S.R.509(E) published in Gazette of India dated 13th May, 2016, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Digital Versatile Discs-Recordable (DVD-R), originating in, or exported from Vietnam and Thailand, for a period of five years from the date of imposition, that is, 13th May, 2016 pursuant to the final findings of investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(vii) G.S.R.527(E) published in Gazette of India dated 17th May, 2016, together with an explanatory memorandum seeking to impose provisional anti-dumping duty on the imports of "Seamless tubes, pipes & hollow profiles of iron, alloy or non-alloy steel (other than cast iron and stainless steel), whether hot finished or cold drawn or cold rolled of an external diameter not exceeding 355.6 mm or 14 “OD”, originating in or exported from the People's Republic of China, for a period of six months in the manner prescribed, pursuant to the preliminary findings of the Designated Authority, Director General of Anti-Dumping & Allied Duties.
(viii) G.S.R.534(E) published in Gazette of India dated 19th May, 2016, together with an explanatory memorandum together with an explanatory memorandum making certain amendments in Notification No. 40/2012-Customs (ADD) dated 30th August, 2012.
(ix) G.S.R.557(E) published in Gazette of India dated 27th May, 2016, together with an explanatory memorandum seeking to impose anti-dumping duty on 'Coumarin' of all types, originating in or exported from People's Republic of China, for a period of five years (unless revoked, superseded or amended earlier).
(x) G.S.R.565(E) published in Gazette of India dated 31st May, 2016, together with an explanatory memorandum seeking to impose anti-dumping duty on 'Dichloromethane (Methylene Chloride)' of all types, originating in or exported from People's Republic of China or Russia, for a period of five years (unless revoked, superseded or amended earlier), from the date of imposition of the provisional anti-dumping duty i.e. from the 08th December, 2015.
(xi) G.S.R.566(E) published in Gazette of India dated 31st May, 2016, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on "Methyl Acetoacetate", originating in or exported from USA and China PR, for a period of five years (unless revoked, superseded or amended earlier).
(xii) G.S.R.574(E) published in Gazette of India dated 6th June, 2016, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on Polytetrafluoroethylene (PTFE)", originating in or exported from Russia, for a period of five years (unless, revoked, superseded or amended earlier), pursuant to the final findings of sunset review investigations conducted by the Directorate General' of Anti-dumping .and Allied Duties.
(xiii) G.S.R.581(E) published in Gazette of India dated 7th June, 2016, together with an explanatory memorandum seeking to prescribe for finalization of provisional assessments of all imports of Vitrified/Porcelain tiles, produced by M/s Foshan Sanshui Romantic Ceramics Co Limited, China PR (Producer-l), and Heyuan Romantic Ceramics Company Limited, China PR (Producer-2) and exported by Foshan Beyond Import and Export Company Limited, China PR (Shipper) and Thai Impex Malaysia SDN BHD, Malaysia (Exporter) to India, which have been subjected to provisional assessment pursuant to the Notification No. 35/2012-Customs (ADD), dated the 10th July, 2012. This finalization is consequent to final findings of new shipper review vide notification No. 15/25/2011- DGAD, dated 28th March, 2016 by the Directorate General of Anti-dumping and Allied Duties and is to be done as per the rate prescribed by the Notification No. 82/2008- Customs, dated the 27th June, 2008.
(xiv) G.S.R.582(E) published in Gazette of India dated 7th June, 2016, together with an explanatory memorandum seeking to rescind Notification No. 35/2012-Cus.(ADD), dated 10th July, 2012.
(xv) G.S.R.596(E) published in Gazette of India dated 13th June, 2016, together with an explanatory memorandum seeking to extend the levy of anti-dumping duty on imports of Pentaerythritol, originating in, or exported from the People's Republic of China for a further period of one year i.e. upto and inclusive of 13th June, 2017, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied Duties.
(xvi) G.S.R.622(E) published in Gazette of India dated 23rd June, 2016, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on "Poly Vinyl Chloride (PVC) Paste Resin" originating in or exported from Korea RP, Taiwan, China PR, Malaysia, Thailand and European Union for a period of five years.
(xvii) G.S.R.664(E) published in Gazette of India dated 5th July, 2016, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on Purified Terephthalic Acid, including its variants Medium Quality Terephthalic Acid (MTA) and Qualified Terephthalic Acid (QTA), originating in or exported from People's Republic of China, Iran, Indonesia, Malaysia and Taiwan, pursuant to Final Findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied duties, for a period of five years from the date of imposition of provisional anti- dumping duty i.e. 10th December, 2015 (except for the period from 10th June 2016 to 4th July, 2016).
(xviii) G.S.R.685(E) published in Gazette of India dated 5th July, 2016, together with an explanatory memorandum seeking to amend notification No.7/2016-Customs (ADD) dated 8th March, 2016.
(xix) G.S.R.675(E) published in Gazette of India dated 11th July, 2016, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on 1,1,1,2- Tetrafluoroethane or R -134a originating in or exported from People's Republic of China pursuant to Final Findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied duties, for a period of five years..
(xx) G.S.R.676(E) published in Gazette of India dated 11th July, 2016, together with an explanatory memorandum making certain amendments in Notification No. 61/2011-Cus., dated 15th July, 2011.
[Placed in Library, See No. LT 4965/16/16] (5) A copy of Notification No. G.S.R.630(E) (Hindi and English versions) published in Gazette of India dated 24th June, 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 4966/16/16] (6) A copy of Notification No. G.S.R.511(E) (Hindi and English versions) published in Gazette of India dated 14th May, 2016, together with an explanatory memorandum making certain amendments in Notification No. 1/2016-Infrastructure Cess dated 1st March, 2016 under Section 5A of the Central Excise Act, 1944 read with sub-clause (3) of clause 159 the Finance Bill, 2016.
[Placed in Library, See No. LT 4967/16/16] THE MINISTER OF STATE IN THE MINISTRY OF FINANCE AND MINISTER OF STATE IN THE MINISTRY OF CORPORATE AFFAIRS (SHRI ARJUN RAM MEGHWAL): I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Corporate Affairs, Gurgaon, 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 Indian Institute of Corporate Affairs, Gurgaon, for the year 2014-2015.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
[Placed in Library, See No. LT 4968/16/16] (3) A copy of the Statement (Hindi and English versions) of the Market Borrowings by Central Government during 2015-2016.
[Placed in Library, See No. LT 4969/16/16] THE MINISTER OF STATE IN THE MINISTRY OF DEFENCE (DR. SUBHASH RAMRAO BHAMRE): I beg to lay on the Table a copy of the Memorandum of Understanding (Hindi and English versions) between the Bharat Dynamics Limited and the Department of Defence Production, Ministry of Defence, for the year 2016-2017.
[Placed in Library, See No. LT 4970/16/16] 12.03 hours MESSAGES FROM RAJYA SABHA