Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 22 August, 2012
> Title: Papers laid on the Table of the House by Ministers/members.
MADAM SPEAKER: Now, Papers to be laid on the Table.
Shri V. Narayanasamy.
… (Interruptions)
12.0 ¼ hrs At this stage, Shri Ganesh Singh, Shri C. Rajendran and some other Hon. Members came and stood on the Floor near the Table.
THE MINISTER OF STATE IN THE MINISTRY OF PERSONNEL, PUBLIC GRIEVANCES AND PENSIONS AND MINISTER OF STATE IN THE PRIME MINISTER’S OFFICE (SHRI V. NARAYANASAMY): I beg to lay on the Table:-
(1) A copy of the Union Public Service Commission (Exemption from Consultation) Amendment Regulations, 2012 (Hindi and English versions) published in Notification No. G.S.R. 596(E) in Gazette of India dated 28th July, 2012 under article 320(5) of the Constitution.
(Placed in Library, See No. LT 7125/15/12) (2) A copy of the Indian Police Service (Probationers’ Final Examination) Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 504(E) in Gazette of India dated 26th June, 2012 under sub-section (2) of Section 3 of the All India Services Act, 1951.
(Placed in Library, See No. LT 7126/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF HUMAN RESOURCE DEVELOPMENT (SHRIMATI D. PURANDESWARI): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Institute of Information Technology, Allahabad, for the year 2010-2011.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Indian Institute of Information Technology, Allahabad, for the year 2010-2011, 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 7127/15/12) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Rashtriya Madhyamik Shiksha Abhiyan Karnataka, Bengaluru, for the year 2009-2010, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Rashtriya Madhyamik Shiksha Abhiyan Karnataka, Bengaluru, for the year 2009-2010.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 712815/12) (5) (i) A copy of the Annual Report (Hindi and English versions) of the Rashtriya Madhyamik Shiksha Abhiyan Tamil Nadu, Chennai, for the year 2009-2010, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Rashtriya Madhyamik Shiksha Abhiyan Tamil Nadu, Chennai, for the year 2009-2010.
(6) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (5) above.
(Placed in Library, See No. LT 7129/15/12) (7) (i) A copy of the Annual Report (Hindi and English versions) of the Haryana Prathmik Shiksha Pariyojna Parishad, Panchkula, for the year 2009-2010, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Haryana Prathmik Shiksha Pariyojna Parishad, Panchkula, for the year 2009-2010.
(8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above.
(Placed in Library, See No. LT 7130/15/12) (9) (i) A copy of the Annual Report (Hindi and English versions) of the Madhya Pradesh Madhyamik Shiksha Samiti, Bhopal, for the year 2009-2010, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Madhya Pradesh Madhyamik Shiksha Samiti, Bhopal, for the year 2009-2010.
(10) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (9) above.
(Placed in Library, See No. LT 7131/15/12) (11) (i) A copy of the Annual Report (Hindi and English versions) of the Rashtriya Madhyamik Shiksha Abhiyan Jammu & Kashmir, Srinagar, for the year 2009-2010, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Rashtriya Madhyamik Shiksha Abhiyan Jammu & Kashmir, Srinagar, for the year 2009-2010.
(12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (11) above.
(Placed in Library, See No. LT 7132/15/12) (13) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Council of Historical Research, New Delhi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Indian Council of Historical Research, New Delhi, for the year 2010-2011.
(14) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (13) above.
(Placed in Library, See No. LT 7133/15/12) (15) (i) A copy of the Annual Report (Hindi and English versions) of the Arunachal Pradesh Sarva Shiksha Abhiyan Rajya Mission Authority, Itanagar, for the year 2008-2009, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Arunachal Pradesh Sarva Shiksha Abhiyan Rajya Mission Authority, Itanagar, for the year 2008-2009.
(16) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (15) above.
(Placed in Library, See No. LT 7134/15/12) (17) (i) A copy of the Annual Report (Hindi and English versions) of the Arunachal Pradesh Sarva Shiksha Abhiyan Rajya Mission Authority, Itanagar, for the year 2009-2010, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Arunachal Pradesh Sarva Shiksha Abhiyan Rajya Mission Authority, Itanagar, for the year 2009-2010.
(18) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (17) above.
(Placed in Library, See No. LT 7135/15/12) (19) (i) A copy of the Annual Report (Hindi and English versions) of the Jharkhand Education Project Council, Ranchi, for the year 2010-2011, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Jharkhand Education Project Council, Ranchi, for the year 2010-2011.
(20) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (19) above.
(Placed in Library, See No. LT 7136/15/12) (21) (i) A copy of the Annual Report (Hindi and English versions) of the Indian Council of Social Science Research, New Delhi, for the year 2010-2011, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Indian Council of Social Science Research, New Delhi, for the year 2010-2011.
(22) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (21) above.
(Placed in Library, See No. LT 7137/15/12) (23) (i) A copy of the Annual Report (Hindi and English versions) of the Maulana Azad National Institute of Technology, Bhopal, for the year 2010-2011.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Maulana Azad National Institute of Technology, Bhopal, for the year 2010-2011, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Maulana Azad National Institute of Technology, Bhopal, for the year 2010-2011.
(24) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (23) above.
(Placed in Library, See No. LT 7138/15/12) (25) (i) A copy of the Annual Report (Hindi and English versions) of the National Institute of Technology, Calicut, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Institute of Technology, Calicut, for the year 2010-2011.
(26) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (25) above.
(Placed in Library, See No. LT 7139/15/12) (27) (i) A copy of the Annual Report (Hindi and English versions) of the School of Planning and Architecture, New Delhi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the School of Planning and Architecture, New Delhi, for the year 2010-2011.
(28) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (27) above.
(Placed in Library, See No. LT 7140/15/12) (29) A copy of the Annual Accounts (Hindi and English versions) of the Indian Institute of Technology, Kharagpur, for the year 2010-2011, together with Audit Report thereon.
(30) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (29) above.
(Placed in Library, See No. LT 7141/15/12) (31) (i) A copy of the Annual Report (Hindi and English versions) of the Sarva Shiksha Abhiyan State Mission Authority Manipur, Imphal, for the year 2010-2011, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Sarva Shiksha Abhiyan State Mission Authority Manipur, Imphal, for the year 2010-2011.
(32) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (31) above.
(Placed in Library, See No. LT 7142/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI S.S. PALANIMANICKAM): I beg to lay on the Table:-
(1) A copy of the National Housing Bank General (Amendment) Regulations, 2012 (Hindi and English versions) published in Notification No. NHB-General Regulation/2012 in weekly Gazette of India dated 25th May, 2012 under sub-section (5) of Section 55 of the National Housing Bank Act, 1987.
(Placed in Library, See No. LT 7143/15/12) (2) A copy of the coinage of One Hundred Fifty Rupees and Five Rupees coins to commemorate the occasion of “150th” Birth Anniversary of Motilal Nehru” Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 463(E) in Gazette of India dated 20th June, 2012 under Section 25 of the Coinage Act, 2011.
(Placed in Library, See No. LT 7144/15/12) (3) A copy each of the following papers (Hindi and English versions) under sub-section (1) of Section 619A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Industrial Investment Bank of India Limited, Kolkata, for the year 2011-2012.
(ii) Annual Report of the Industrial Investment Bank of India Limited, Kolkata, for the year 2011-2012, alongwith Audited Accounts and comments of the Comptroller and Auditor General thereon.
(Placed in Library, See No. LT 7145/12) (4) A copy each of the following Notifications (Hindi and English versions) under Section 143 of the Finance Act, 2012:-
(i) G.S.R.415(E) published in Gazette of India dated 1st June, 2012 together with an explanatory memorandum appointing the 1st day of June, 2012 as the date from which Clauses A, B, D, E of the Finance Act 2012, shall come into force.
(ii) G.S.R.420(E) published in Gazette of India dated 5th June, 2012 together with an explanatory memorandum appointing the 1st day of July, 2012 as the date from which the provisions of C, F, G, I of the Finance Act 2012, shall come into force.
(Placed in Library, See No. LT 7146/15/12) (5) (i) A copy of the Annual Report (Hindi and English versions) of the Export-Import Bank of India, Mumbai, for the year 2011-2012 under Sections 19 and 24 of the Export-Import Bank of India Act, 1981.
(ii) Review (Hindi and English versions) by the Government of the working of the Export-Import Bank of India, Mumbai, for the year 2011-2012.
(Placed in Library, See No. LT 7147/15/12) (6) A copy of the Annual Report (Hindi and English versions) of the Deposit Insurance and Credit Guarantee Corporation, Mumbai, for the year 2011-2012, alongwith Audited Accounts under sub-section (2) of Section 32 of the Deposit Insurance and Credit Guarantee Corporation Act, 1961.
(Placed in Library, See No. LT 7148/15/12) (7) A copy of the Report (Hindi and English versions) of the Comptroller and Auditor General of India-Union Government (No. 9 of 2012-13) (Performance Audit)-Activities of Atomic Energy Regulatory Board, Department of Atomic Energy for the year ended March, 2012 under Article 151(1) of the Constitution.
(Placed in Library, See No. LT 7149/15/12) (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 (6th Amendment) Rules, 2012 published in Notification No. S.O. 1169(E) in Gazette of India dated 23rd May, 2012, together with an explanatory memorandum.
(ii) S.O. 1323(E) published in Gazette of India dated 13th June, 2012, together with an explanatory memorandum, specifying that no deduction of tax shall be made on some specified payment made under Section 194J of Income-Tax Act for the purpose of Section 197A of Income-Tax Act, 1961.
(iii) S.O. 1324(E) published in Gazette of India dated 14th June, 2012, together with an explanatory memorandum, nofitiying National Iranian Oil Company as Foreign Company and the MOU entered between the Government of India, Ministry of Finance, DEA and Central Bank of Iran on 18.01.2012 for the purpose of Section 10(48) of I.T. Act, 1961.
(iv) The Income-tax (7th Amendment) Rules, 2012 published in Notification No. S.O. 1453(E) in Gazette of India dated 2nd July, 2012, together with an explanatory memorandum.
(v) The Income-tax (8th Amendment) Rules, 2012 published in Notification No. S.O. 1705(E) in Gazette of India dated 26th July, 2012, together with an explanatory memorandum.
(Placed in Library, See No. LT 7150/15/12) (9) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962 :-
(i) G.S.R.560(E) published in Gazette of India dated 13th July, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(ii) G.S.R.304(E) published in Gazette of India dated 18th April, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(iii) G.S.R.305(E) published in Gazette of India dated 18th April, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 9/2012-Cus., dated 9th March, 2012.
(iv) G.S.R.327(E) published in Gazette of India dated 27th April, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 69/2011-Cus., dated 29th July, 2011.
(v) G.S.R.328(E) published in Gazette of India dated 30th April, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 21/2012-Cus., dated 17th March, 2012.
(vi) G.S.R.343(E) published in Gazette of India dated 8th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.
(vii) G.S.R.344(E) published in Gazette of India dated 8th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(viii) G.S.R.345(E) published in Gazette of India dated 8th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 21/2012-Cus., dated 17th March, 2012.
(ix) G.S.R.362(E) published in Gazette of India dated 14th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 73/2005-Cus., dated 22nd July, 2005.
(x) G.S.R.363(E) published in Gazette of India dated 14th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 74/2005-Cus., dated 22nd July, 2005.
(xi) G.S.R.364(E) published in Gazette of India dated 14th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 75/2005-Cus., dated 22nd July, 2005.
(xii) G.S.R.365(E) published in Gazette of India dated 14th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 10/2008-Cus., dated 15th January, 2008.
(xiii) G.S.R.400(E) published in Gazette of India dated 29th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 85/2004-Cus., dated 31st August, 2004.
(xiv) G.S.R.442(E) published in Gazette of India dated 12th June, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xv) G.S.R.446(E) published in Gazette of India dated 14th June, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 38/96-Cus., dated 23rd July, 1996.
(xvi) G.S.R.508(E) published in Gazette of India dated 27th June, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xvii) G.S.R.259(E) published in Gazette of India dated 28th March, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 16/2011-Cus.(N.T.), dated 1st March, 2011.
(xviii) The Baggage (Second Amendment) Rules, 2012 published in Notification No. G.S.R. 315(E) in Gazette of India dated 23rd April, 2012, together with an explanatory memorandum.
(xix) G.S.R.386(E) published in Gazette of India dated 24th May, 2012 together with an explanatory memorandum making certain amendments in the 31 notifications, mentioned therein.
(xx) G.S.R.456(E) published in Gazette of India dated 15th June, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 68/2011-Cus.(N.T.), dated 22nd September, 2011.
(xxi) G.S.R.385(E) published in Gazette of India dated 24th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 68/2011-Cus.(N.T.), dated 22nd September, 2011.
(xxii) G.S.R.445(E) published in Gazette of India dated 14th June, 2012 together with an explanatory memorandum making certain amendments in the 31 notifications, mentioned therein.
(xxiii) The Handling of Cargo in Customs Areas (Amendment) Regulations, 2012 published in Notification No. G.S.R. 370(E) in Gazette of India dated 16th May, 2012, together with an explanatory memorandum.
(xxiv) The CENVAT Credit (Sixth Amendment) Rules, 2012 published in Notification No. G.S.R. 483(E) in Gazette of India dated 20th June, 2012, together with an explanatory memorandum.
(xxv) G.S.R.831(E) published in Gazette of India dated 16th April, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxvi) G.S.R.924(E) published in Gazette of India dated 26th April, 2012 together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xxvii) G.S.R.943(E) published in Gazette of India dated 30th April, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxviii) G.S.R.1116(E) published in Gazette of India dated 15th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxix) G.S.R.1147(E) published in Gazette of India dated 21st May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 38/2012-Cus.(N.T.), dated 26th April, 2012.
(xxx) G.S.R.1190(E) published in Gazette of India dated 24th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 38/2012-Cus.(N.T.), dated 26th April, 2012.
(xxxi) G.S.R.1256(E) published in Gazette of India dated 31st May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxxii) G.S.R.1305(E) published in Gazette of India dated 7th June, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxxiii) G.S.R.1304(E) published in Gazette of India dated 7th June, 2012 together with an explanatory memorandum superceding Notification No. 38/2012-Cus.(N.T.), dated 26th April, 2012.
(xxxiv) G.S.R.1356(E) published in Gazette of India dated 15th June, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxxv) G.S.R.1394(E) published in Gazette of India dated 21st June, 2012 together with an explanatory memorandum superceding Notification No. 49/2012-Cus.(N.T.), dated 7th June, 2012.
(xxxvi) G.S.R.1440(E) published in Gazette of India dated 29th June, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxxvii) G.S.R.1504(E) published in Gazette of India dated 5th July, 2012 together with an explanatory memorandum superceding Notification No. 52/2012-Cus.(N.T.), dated 21st June, 2012.
(xxxviii) G.S.R.1577(E) published in Gazette of India dated 13th July, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxxix) G.S.R.1609(E) published in Gazette of India dated 19th July, 2012 together with an explanatory memorandum superceding Notification No. 56/2012-Cus.(N.T.), dated 5th July, 2012.
(xl) G.S.R.1727(E) published in Gazette of India dated 31st July, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xli) G.S.R.1730(E) published in Gazette of India dated 1st August, 2012 together with an explanatory memorandum superceding Notification No. 61/2012-Cus.(N.T.), dated 19th July, 2012.
(xlii) Notification No. 47/2012-Customs published in Gazette of India dated 21st August, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012 so as to fully exempt de-oiled soya extract, groundnut oil cake/oil cake meal, sunflower oil cake/oil cake meal, canola oil cake/oil cake meal and mustard oil cake/oil cake meal from basic Customs duty upto 31st March, 2013.
(10) Eight statements (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (ii) to (v), (xvii), (xviii), (xxvi) and (xxvii) of (9) above.
(Placed in Library, See No. LT 7151/15/12) (11) 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 Central Excise (Fourth Amendment) Rules, 2012 published in Notification No. G.S.R. 303(E) in Gazette of India dated 18th April, 2012, together with an explanatory memorandum.
(ii) G.S.R.338(E) published in Gazette of India dated 8th May, 2012 together with an explanatory memorandum seeking to exempt articles of jewellery and all goods from whole of the excise duty leviable thereon under the First Schedule to the Excise Tariff Act.
(iii) G.S.R.339(E) published in Gazette of India dated 8th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E., dated 17th March, 2012.
(iv) G.S.R.340(E) published in Gazette of India dated 8th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 10/1996-C.E., dated 23rd July, 1996.
(v) The CENVAT Credit (Fifth Amendment) Rules, 2012 published in Notification No. G.S.R.341(E) in Gazette of India dated 8th May, 2012, together with an explanatory memorandum.
(vi) G.S.R.342(E) published in Gazette of India dated 8th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 15/2010-C.E., dated 27th February, 2010.
(vii) G.S.R.351(E) published in Gazette of India dated 10th May, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 49/2008-C.E.(N.T.), dated 24th December, 2008.
(viii) G.S.R.409(E) published in Gazette of India dated 30th May, 2012 together with an explanatory memorandum rescinding five notifications, mentioned therein.
(ix) G.S.R.509(E) published in Gazette of India dated 27th June, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E., dated 17th March, 2012.
(x) G.S.R.461(E) published in Gazette of India dated 18th June, 2012 together with an explanatory memorandum laying down the procedure, safeguards, conditions and limitations for refund of CENVAT Credit under rule 5 of the CENVAT Rules, 2004.
(xi) G.S.R.541(E) published in Gazette of India dated 9th July, 2012 together with an explanatory memorandum enabling the use of duty credit scrip, granted under the Focus Product Scheme, for procuring goods from domestic manufacturers by debit of central excise duties in the scrip, subject to conditions specified in the exemption notification.
(xii) G.S.R.542(E) published in Gazette of India dated 9th July, 2012 together with an explanatory memorandum enabling the use of duty credit scrip, granted under the Focus Product Scheme, for procuring goods from domestic manufacturers by debit of central excise duties in the scrip, subject to conditions specified in the exemption notification.
(xiii) G.S.R.543(E) published in Gazette of India dated 9th July, 2012 together with an explanatory memorandum enabling the use of Agri Infrastructure Incentive Scrip for procuring goods from domestic manufacturers by debit of central excise duties in the scrip, subject to conditions specified in the exemption notification.
(xiv) G.S.R.544(E) published in Gazette of India dated 9th July, 2012 together with an explanatory memorandum enabling the use of duty credit scrip, granted under the Vishesh Krishi and Gram Udyog Yojana, for procuring goods from domestic manufacturers by debit of central excise duties in the scrip, subject to conditions specified in the exemption notification.
(xv) G.S.R.545(E) published in Gazette of India dated 9th July, 2012 together with an explanatory memorandum enabling the use of Status Holder Incentive Scrip for procuring capital goods from domestic manufacturers by debit of central excise duties in the scrip, subject to conditions specified in the exemption notification.
(12) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) of (11) above.
(Placed in Library, See No. LT 7152/15/12) (13) A copy of the Registration of Assignment of Receivables Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 281(E) in Gazette of India dated 2nd April, 2012 under Section 33 of the Factoring Regulation Act, 2011.
(14) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (13) above.
(Placed in Library, See No. LT 7153/15/12) (15) 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.467(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to exempt certain specified services from the whole of service tax leviable under Section 66B of the Finance Act, 1994.
(ii) G.S.R.468(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to exempt portion of value on specified services from the service tax.
(iii) G.S.R.469(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to exempt services used for the official use of Foreign Diplomatic Mission.
(iv) The Place of Provision of Services Rules, 2012 published in Notification No. G.S.R. 470(E) in Gazette of India dated 20th June, 2012 together with an explanatory memorandum.
(v) G.S.R.471(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to exempt on property tax paid on immovable property.
(vi) G.S.R.472(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum notifying the taxable services and the extent of service tax payable thereon by the persons liable to pay service tax under sub-section (2) of Section 68 of the Finance Act, 1994.
(vii) G.S.R.473(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to exempt certain specified services received by exporter of goods.
(viii) G.S.R.474(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to exempt taxable services, provided by a Technology Business Incubator or a Science and Technology entrepreneurship Park from the whole of the service tax leviable thereon under Section 66B of the said Finance Act.
(ix) G.S.R.475(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to provide exemption to small service providers.
(x) G.S.R.476(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to rescind certain exemption notifications.
(xi) G.S.R.477(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum superceding Notification No. 32/2007-Service Tax dated 22nd May, 2007.
(xii) The Service Tax (Second Amendment) Rules, 2012 published in Notification No. G.S.R. 478(E) in Gazette of India dated 20th June, 2012 together with an explanatory memorandum.
(xiii) The Point of Taxation (Amendment) Rules, 2012 published in Notification No. G.S.R. 479(E) in Gazette of India dated 20th June, 2012 together with an explanatory memorandum.
(xiv) G.S.R.480(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 28/2011-Service Tax dated 1st April, 2011.
(xv) G.S.R.481(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to introduce rebate notification under 6A of the Service Tax Rules, 1994.
(xvi) G.S.R.482(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to exempt on services provided to SEZ authorized operations.
(xvii) The Service Tax (Removal of Difficulties) Second Order, 2012 published in Notification No. G.S.R. 518(E) in Gazette of India dated 29th June, 2012 together with an explanatory memorandum.
(xviii) G.S.R.519(E) published in Gazette of India dated 29th June, 2012 together with an explanatory memorandum seeking to provide refunds on specified services to the exporters of goods.
(xix) G.S.R.520(E) published in Gazette of India dated 29th June, 2012 together with an explanatory memorandum seeking to exempt certain specified services received by exporter of goods.
(xx) The Service Tax (Settlement of Cases) Rules, 2012 published in Notification No. G.S.R. 403(E) in Gazette of India dated 29th May, 2012 together with an explanatory memorandum.
(xxi) The Service Tax (Compounding of Offences) Rules, 2012 published in Notification No. G.S.R. 404(E) in Gazette of India dated 29th May, 2012 together with an explanatory memorandum.
(xxii) G.S.R.421(E) published in Gazette of India dated 5th June, 2012 together with an explanatory memorandum seeking to notify the date on which the provisions of the said Section 65 of the Finance Act shall not apply.
(xxiii) G.S.R.422(E) published in Gazette of India dated 5th June, 2012 together with an explanatory memorandum seeking to notify the date on which the provisions of the said Section 65A of the Finance Act shall not apply.
(xxiv) G.S.R.423(E) published in Gazette of India dated 5th June, 2012 together with an explanatory memorandum seeking to notify the date on which the provisions of the said Section 66 of the Finance Act shall not apply.
(xxv) G.S.R.424(E) published in Gazette of India dated 5th June, 2012 together with an explanatory memorandum seeking to notify the date on which the provisions of the said Section 66A of the Finance Act shall not apply.
(xxvi) The Service Tax (Determination of Value) Second Amendment Rules, 2012 published in Notification No. G.S.R. 431(E) in Gazette of India dated 6th June, 2012 together with an explanatory memorandum.
(xxvii) The Service Tax (Removal of Difficulty) Order, 2012 published in Notification No. G.S.R.459(E) in Gazette of India dated 15th June, 2012 together with an explanatory memorandum.
(xxviii) G.S.R.523(E) published in Gazette of India dated 2nd July, 2012 together with an explanatory memorandum seeking to exempt certain specified services provided by the Indian Railways.
(Placed in Library, See No. LT 7154/15/12) (16) 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.466(E) published in Gazette of India dated 20th June, 2012 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Pentaerythritol, originating in, or exported from European Union (excluding Sweden) and imported into India, for a period of five years.
(ii) G.S.R.551(E) published in Gazette of India dated 10th July, 2012 together with an explanatory memorandum seeking to provide for provisional assessment of imports of Vitrified Porcelain Tiles, originating in, or exported from China PR by suppliers, mentioned therein.
(iii) G.S.R.568(E) published in Gazette of India dated 16th July, 2012 together with an explanatory memorandum seeking to impose definitive antidumping duty on the imports of ‘Grinding Media Balls’ (excluding Forged Grinding Media Balls), originating in, or exported from Thailand and China PR into India at rates recommended in the Final Finding of anti-dumping investigating of the designated authority.
(iv) G.S.R.579(E) published in Gazette of India dated 19th July, 2012 together with an explanatory memorandum seeking to extend levy of anti-dumping duty imposed on imports of ‘Acetone’ originating in, or exported from, European Union, South Africa, Singapore and USA upto and and inclusive of 18th June, 2013, pending outcome of Sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(v) G.S.R.272(E) published in Gazette of India dated 30th March, 2012 together with an explanatory memorandum making certain amendments in the Notification No. 117/2010-Cus., dated 18th November, 2010.
(vi) G.S.R.332(E) published in Gazette of India dated 2nd May, 2012 together with an explanatory memorandum seeking to levy anti-dumping duty on imports of Partially Oriented Yarn, originating in, or exported from China PR for a further period of five years pursuant to the final findings of Sunset review investigation conducted by the Directorate General of anti-dumping and Allied duties.
(vii) G.S.R.335(E) published in Gazette of India dated 4th May, 2012 together with an explanatory memorandum seeking to levy anti-dumping duty on imports of Viscose filament yarn, originating in, or exported from the People’s Republic of China for a further period of five years pursuant to the final findings of Sunset review investigation conducted by the Directorate General of anti-dumping and Allied duties.
(viii) G.S.R.359(E) published in Gazette of India dated 14th May, 2012 together with an explanatory memorandum seeking to provide that imports of PVC Flex Film, originating in, or exported from China PR by M/s Haining Tianfu Wrap Knitting Co Ltd., China PR (Producer) and M/s Manna, Korea R.P. (Exporter) shall be provisionally assessed, pending the outcome of New Shipper Review.
(ix) G.S.R.360(E) published in Gazette of India dated 14th May, 2012 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports or Dry Cell Batteries, originating in, or exported from China PR for a further of one year from the date of initiation of the current sunset review, i.e. up to and inclusive of the 12th April, 2013.
(x) G.S.R.361(E) published in Gazette of India dated 14th May, 2012 together with an explanatory memorandum seeking to exclude ‘Six Day Light Curing Press for curing bi-cycle tyres’ from the levy of anti-dumping duty imposed on imports of Tyre Curing Presses, originating in, or exported from China PR based on a recommendation of the Designated Authority.
(xi) G.S.R.374(E) published in Gazette of India dated 18th May, 2012 together with an explanatory memorandum seeking to extend levy anti-dumping duty on imports of ‘Zinc Oxide’, originating in, or exported from China PR up to and inclusive of 6th May, 2013, pending outcome of Sunset review investigation conducted by the Directorate General of anti-dumping and Allied duties.
(xii) G.S.R.377(E) published in Gazette of India dated 21st May, 2012 together with an explanatory memorandum seeking to levy anti-dumping duty on imports of ‘White Cement’, originating in, or exported from UAE and Iran upto and inclusive of 11th day of April, 2013, in pursuance of the findings of the Designated Authority.
(xiii) G.S.R.398(E) published in Gazette of India dated 29th May, 2012 together with an explanatory memorandum seeking to withdraw anti-dumping duty on imports of Acetone, originating in, or exported from Chinese Taipei and imported into India, in pursuance of the findings of the Designated Authority.
(xiv) G.S.R.399(E) published in Gazette of India dated 29th May, 2012 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Aniline, originating in, or exported from European Union and imported into India, for a period of five years.
(xv) G.S.R.416(E) published in Gazette of India dated 4th June, 2012 together with an explanatory memorandum seeking impose provisional anti-dumping duty on the imports of Digital Offset Printing Plates, originating in, or exported from China PR and Japan.
(xvi) G.S.R.434(E) published in Gazette of India dated 7th June, 2012 together with an explanatory memorandum seeking to impose provisional anti-dumping duty on “Plain Gypsum Plaster Boards of all thickness and dimensions” excluding certain specified categories, originating in, or exported from China PR, Indonesia, Thailand and UAE when imported into India, in pursuance of the findings of the Designated Authority.
(xvii) G.S.R.528(E) published in Gazette of India dated 3rd July, 2012 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Soda Ash, originating in, or exported from the People’s Republic of China, European Union, Kenya, Iran, Pakistan, Ukrain and United States of America and imported into India, for a period of five years.
(xviii) G.S.R.401(E) published in Gazette of India dated 29th May, 2012 together with an explanatory memorandum rescinding Notification No. 1/2012-Cus., (SG) dated 17th January, 2012.
(xix) G.S.R.402(E) published in Gazette of India dated 29th May, 2012 together with an explanatory memorandum seeking to impose final safeguard duties on imports of Phthalic anhydride at the rate of 10% ad valorem, with effect from the 17th day of January, 2012 to 16th day of January, 2013.
(17) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (v) of (16) above.
(Placed in Library, See No. LT 7155/15/12) … (Interruptions)
MADAM SPEAKER: Shri Pratik Patil – Not present.
Shri Ashwani Kumar.
… (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF PLANNING, MINISTER OF STATE IN THE MINISTRY OF SCIENCE AND TECHNOLOGY AND MINISTER OF STATE IN THE MINISTRY OF EARTH SCIENCES (SHRI ASHWANI KUMAR): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and English versions) of the Council of Scientific and Industrial Research, New Delhi, for the year 2010-2011.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Council of Scientific and Industrial Research, New Delhi, for the year 2010-2011, together with Audit Report thereon.
(iii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Council of Scientific and Industrial Research, New Delhi, for the year 2010-2011.
(2) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 7157/15/12) (3) (i) A copy of the Annual Report (Hindi and English versions) of the Institute of Applied Manpower Research, Delhi, for the year 2010-2011, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Institute of Applied Manpower Research, Delhi, for the year 2010-2011.
(4) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No. LT 7158/15/12) … (Interruptions)
THE MINISTER OF STATE IN THE MINISTRY OF COMMUNICATIONS AND INFORMATION TECHNOLOGY (SHRI MILIND DEORA): I beg to lay on the Table a copy of the Indian Telegraph (Amendment) Rules, 2012 (Hindi and English versions) published in Notification No. G.S.R. 256(E) in Gazette of India dated 28th March, 2012 under sub-section (5) of Section 7 of the Indian Telegraph Act, 1885, together with a corrigendum thereto published in Notification No. G.S.R. 412(E) dated 31st May, 2012.
(Placed in Library, See No. LT 7159/15/12) … (Interruptions)