Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0]

Lok Sabha Debates

Need To Develop Infrastructure Facilities For Storage Of Mangoes In The Country. on 2 August, 2006

> Title : Need to develop infrastructure facilities for storage of mangoes in the country.

SHRI BADIGA RAMAKRISHNA (MACHILIPATNAM): Sir, India accounts for 10 per cent of the production of fruits in the world. Mango is the most important fruit covering 39 per cent of the area and accounts for 23 per cent of total fruit production in India. Further, India’s share in the world production of mangoes is 54 per cent. So, we have a great potential to export mangoes to various countries of the world. We export mangoes to some countries, but not the quantity that ought to have been. We have a great potential and Andhra Pradesh is the leading producer of mangoes in the country. Andhra Pradesh grows 221 varieties of mangoes spreading about 10 lakh hectares. Andhra Pradesh alone produces more than 35 lakh tonnes of mangoes.

            To give a fillip to mango production, the Government of Andhra Pradesh is giving a huge subsidy to farmers. This move is further encouraging the farmers to grow mangoes. But, ion spite of having all these advantages, we are lagging far behind in exporting mangoes to various parts of the world due to lack of infrastructure facilities, particularly technology to store mangoes for a longer period.

            Hence, I request the Government of India to immediately direct ICAR or National Agricultural Technology Project to work towards developing a technology to store mangoes for longer period which will not only help the farmers of the country but also help in earning foreign exchange for the country.

           

… (Interruptions)

SHRI GURUDAS DASGUPTA(PANSKURA) : Sir, I am raising a point of order Rule 376.

MR. DEPUTY-SPEAKER: Now I have taken another item. Please sit down. मुझे हाउस चलाने दीजिए।

SHRI GURUDAS DASGUPTA : Sir, under Rule 376, I am raising a point of order.

MR. DEPUTY-SPEAKER: What is your objection?

SHRI GURUDAS DASGUPTA : I am raising a point of order under Rule 376. My point of order is that anything which belongs to the State Subject cannot be raised in Parliament.

MR. DEPUTY-SPEAKER: No. Please sit down.

            Shri Iqbal Ahmed Saradagi – not present.

… (Interruptions)

MR. DEPUTY-SPEAKER: Please sit down. Nothing will go on record.

(Interruptions)*                     *Not Recorded.