Lok Sabha Debates
Further Discussion On The Motion For Consideration Of The Regulation Of Factor ... on 21 December, 2011
> Title: Further discussion on the motion for consideration of the Regulation of Factor (Assignment of Receivables) Bill, 2011, moved by Shri Nano Narain Meena on 20th December, 2011 (Bill Passed).
MR. CHAIRMAN : The House will now take up item no. 31. Shri B. Mahtab.
SHRI BHARTRUHARI MAHTAB (CUTTACK): Mr. Chairman, Sir, I am on my legs today to speak on the Regulation of Factor (Assignment of Receivables) Bill, 2011 which was taken up yesterday. Many amendments have been moved to this Bill and specially the title has been changed to be called the Factoring Regulation Act, 2011.
Sir, a number of suggestions were made by the Standing Committee. But the interesting aspect of this Bill is that this Bill has 35 clauses and I would deal with two clauses which have not been dealt with yesterday. The Minister has moved 23 amendments to this Bill. The clauses in the Bill are 35 and the amendments that have been moved are 23. That shows how much interest the Government has taken in framing of this Bill. Then there was another mistake that was pointed out relating to the verbatim Hindi translation of regulation of factor. Yesterday, when Shri Uday Singh was initiating the discussion, some hon. Members were asking him to speak in Hindi. The problem here is, the word ‘factoring’ also has been repeated in the Hindi translation of the Bill because the word ‘factoring’ has a different connotation when it is pronounced in Hindi. That is why that name has been changed. I think the Minister can explain that point also. … (Interruptions) अगर वे हिन्दी में करें तो उसका अलग अर्थ निकलता है।
MR. CHAIRMAN : Mr. Mahtab, please address the Chair.
SHRI BHARTRUHARI MAHTAB: I am sorry, Sir.
The major problem of inadequacy of capital in a small scale or ancillary industrial undertakings is causing serious and endemic problems which are affecting the health of such undertakings. Therefore, it was felt that prompt payment of money by buyers should statutorily be ensured and mandatory provisions for payment of interest on the outstanding money in case of default should be made. This Bill is brought with a view to provide this and to regulate the payment of interest on delayed payment to small scale and ancillary industrial undertakings.
An Act was enacted in 1993. The provision of the said Act had made it mandatory for the buyer to the small scale industry promptly failing which he is required to pay interest to the supplier… (Interruptions)
MR. CHAIRMAN : Hon. Members, please maintain some decorum. Please do not disturb the House.
SHRI BHARTRUHARI MAHTAB: However, this Act did not improve the situation of delayed payments and it was repealed by Micro, Small and Medium Enterprise Development Act 2006.
This Act provided facilitating the promotion and development and enhancing competitiveness. This Act made provision for liability for buyer to make payment to the supplier, yet there were complaints regarding delay in payments to the micro or small industries.
I am reminded that it was in 1998 that the Reserve Bank of India had constituted a Study Group under the Chairmanship of C.S. Kalyanasundaram to examine the feasibility and mechanics of starting factoring organisation in the country. This committee had noted that inadequacy of working capital finance with its liquidity problem has been one of the major stumbling blocks in running of small scale industries. It had recommended that the factoring for small scale industries could be mutually beneficial to both factors and small scale industrial units.
I have some suggestions to make. Despite the factoring provision was stopped 20 years back, but invariably factoring was continuing, therefore, there was a requirement to regulate the factoring provision in our country. The Kalayanasundaram Committee had recommended that assignment of receivables in favour of factor be exempt from the stamp duty. The Standing Committee was also in agreement with this recommendation and the Government has considered this and therefore, there is a need today to bring in an amendment in the Indian Stamp Act 1889. This has not been done. They have brought it in here, but there is no amendment in the Indian Stamp Act 1889. So, I would like to understand from the hon. Minister that though they have exempted the provision as per the recommendation of the Standing Committee, is there a necessity to make certain amendments in the Stamp Act of 1889?
The Bill does not include any provision on the amount of commission or discount charged by factors. Mr. Uday Singh was referring to capping of that provision so that that can be implemented. This type of unregulated pricing will lead to exploitative practices… (Interruptions)
श्री लालू प्रसाद (सारण): सभापति महोदय..( व्यवधान)
MR. CHAIRMAN: Please do not disturb.
श्री लालू प्रसाद : मैं डिस्टर्ब नहीं कर रहा हूं।...( व्यवधान) माननीय मुलायम सिंह जी ने प्वाइंट ऑफ आर्डर के तहत लोकपाल के मामले में जो कहा, आप उस पर ध्यान नहीं दे रहे हैं, जैसे यहां से सरकार गायब हो गई हो। आप सबका गला काटने के लिए शक्ति देने जा रहे हैं। इस बारे में आल पार्टी मीटिंग हुई थी। आल पार्टी मीटिंग में जो सुझाव आए थे, उन पर सरकार ने क्या किया, क्या नहीं किया। अखबार में आया है कि आप कल इसे संसद में पेश कर रहे हैं। आप कहते हैं कि साथ रहिए, साथ रहिए। श्री मुलायम सिंह जी ने यहां जो सवाल उठाया है, वह कोई मामूली सवाल नहीं है। इस बिल पर सरकार का जवाब आए। ये धीरे-धीरे अपने बिल पास कर रहे हैं और पूरे देश के भविष्य, लोकतंत्र तथा सबका गला काट रहे हैं।...( व्यवधान) माननीय मुलायम सिंह जी बोले, ये कौन हैं, विपक्ष कौन है, बीजेपी कौन है। इन्होंने क्या घालमेल किया है, हमें मालूम नहीं है। इसे पेश करने से पहले सारी फिगर्स हम लोगों के सामने आनी चाहिए। तब हम देखेंगे कि हम इसे पास करेंगे या नहीं करेंगे। कहीं एसपीजी एमपी को धकेल रहा है, कल दरोगा धकेलेगा, थप्पड़ मारेगा।...( व्यवधान) यहां सरकार के मंत्री आयें। हमने जो सुझाव दिये थे, उन्हें समाहित किया है या नहीं? उसके बाद आप बिल लाइये, तब लोकपाल बिल लाइये। उसे पास करना हम लोगों का काम है। आप बोलते हैं कि शांत रहिए, शांत रहिए। क्या हम शांत होने के लिए यहां आये हैं? हम देश का भविष्य बनाने आये हैं। ...( व्यवधान) यह शांत हो रहे हैं। ...( व्यवधान) हम इतना बड़ा निर्णय लेने जा रहे हैं बिना सोचे समझे।...( व्यवधान) सबको कह रहे हैं कि आप गड्ढे में गिरो, देश को धकेलो। ऐसा नहीं होगा। इसका फैसला आप कीजिए।...( व्यवधान)
MR. CHAIRMAN : We will take it up after the Bill.
… (Interruptions)
MR. CHAIRMAN: Please go ahead, Mr. Mahtab. Please continue.
… (Interruptions)
SHRI BHARTRUHARI MAHTAB : There should be specific guidelines on factor pricing and it needs to be issued by the Reserve Bank of India. This business of factoring specifically excluded agents of agricultural produce from the definition of ‘factor’ in the Bill, and this is a very welcome move.
Yet, I would like to draw the attention of the Minister to Clauses 8 and 18 of the Bill. These two Clauses are inconsistent in the sense that in clause 8 notice to debtor and discharge of obligation of such debtor… (Interruptions)
MR. CHAIRMAN: Please conclude.
… (Interruptions)
SHRI BHARTRUHARI MAHTAB: I am referring to the Bill and this has not been discussed by the previous Members… (Interruptions)
श्री लालू प्रसाद : यह बिल क्या है? इस बिल का कोई मतलब नहीं है। ...( व्यवधान)
MR. CHAIRMAN: Nothing will go on record.
(Interruptions) …* MR. CHAIRMAN: You have made your point.
… (Interruptions)
श्री लालू प्रसाद : सभापति महोदय, इस विषय पर क्या हुआ? ...( व्यवधान) हमारे प्वाइंट ऑफ आर्डर पर जवाब आना चाहिए। ...( व्यवधान) आप कोई व्यवस्था कीजिए। ...( व्यवधान)
MR. CHAIRMAN: Please maintain decorum.
… (Interruptions)
MR. CHAIRMAN: Mr. Mahtab, please wind up; please conclude.
… (Interruptions)
SHRI BHARTRUHARI MAHTAB : I was referring to Clauses 8 and 18 which are inconsistent. I would like to draw the attention of the Minister that in clause 8; notice to debtor and discharge of obligation of such debtor; that has been explained. And in Clause 18, breach of contract, that has also been explained. Here, in the Bill, it provides that the debtor is responsible to make payment to the assignee that is factor only after notice of assignment is served upon him by the assignor. Clause 18 provides that in case the assignor commits a breach of contract against the debtor, the debtor is not entitled to recover payments already made to the assignor or assignee, that is the factor. Clause 18 does not mention the rights of the debtor and is thus inconsistent with Clause 8, which determines the responsibilities of all parties. Clause 18 does not preclude the right of the debtor to claim any losses on account of defective goods or short supply from the assignor, and that an explanation to this effect may be added to Clause 18.
Sir, before I conclude, I believe, an enactment of this law would be significant for the furtherance of the factoring business in India and may also lead to mushrooming of factoring companies in the Indian market. This would regulate factoring business, besides enabling the factoring companies to obtain legal remedy.
डॉ. रघुवंश प्रसाद सिंह (वैशाली): महोदय, आढ़ती विनियमन बिल आया है और सरकार ने दावा किया है कि हम उसकी तरक्की के लिए यह बिल लाए हैं। कल यहां लघु उद्योग मंत्री जी थे, आज यहां नहीं बैठे हैं और वित्त वाले दावा कर रहे हैं कि हम उनका सुधार कर देंगे। क्या सुधार होगा यहां पर? अपने देश में आज लघु उद्योग की क्या स्थिति है। महात्मा गांधी जी ने वकालत की थी और उन्होंने जोर दिया था हिन्द स्वराज में कि हिन्दुस्तान में छोटे उद्योग, लघु उद्योग, जो उद्योग हाथ से चले, उसको प्रश्रय देना चाहिए। जो काम हाथ से हो सके, वह मशीन से न हो और हाथ से न होने वाले काम ही मशीन से हों। यह गांधी जी की सोच थी। गांधी जी की हत्या नाथूराम ने की, लेकिन उनके विचारों की हत्या अभी भी हो रही है। सरकार यह बताए कि खादी ग्रामोद्योग की दुर्दशा क्यों है? क्यों उसको मारकर छोड़ दिया? उसकी सहायता क्यों नहीं हो रही है? यह सवाल नंबर एक है कि खादी भंडार, जो गांधी जी के सिद्धान्त पर चलने वाला था, रोजगारमूलक था, आजादी की लड़ाई में चरखा-तकली चालू रहे, यह आजादी के दीवानों का गाना था, उसका कार्यान्वयन हो रहा था, तो क्यों खादी ग्रामोद्योग को आपने बैठा दिया? उसका सुधार कब होगा और क्या कारण है कि यह सब जानकर भी उसका सुधार नहीं किया? आप दावा करते हैं कि लघु उद्योग की तरक्की के लिए आए हैं?
दूसरा सवाल, इन्होंने दावा किया है, सन् 1983 में, सन् 1987 में, सन् 1988 में, सन् 1998 में एक कमेटी बनी थी - कल्याणसुंदरम कमेटी। उस कमेटी ने सन् 1988 या सन् 1998 में रिपोर्ट दी, तो 20-25 वर्षों तक ये कहां थे? उस रिपोर्ट के बारे में इन्होंने दावा किया है कि उस रिपोर्ट के मुताबिक लघु उद्योग पैसे के बिना, पूंजी के बिना, कार्यकारी पूंजी के बिना मर रहा है, उसको हम सुधार करने के लिए यह बिल लाए हैं। 18-20 वर्षों तक आप क्यों बैठे रहे? क्यों सरकार ने इसकी उपेक्षा की? इस कारण महोदय उसकी दुर्दशा हुई है और आज यह विधेयक लाए हैं, कल्याणसुंदरम कमेटी की रिपोर्ट लाए हैं, विभिन्न मौद्रिक प्रणाली के सुधार के लिए रिजर्व बैंक ऑफ इंडिया और स्टेट बैंक आदि सभी तरफ से जो कमेटियां बनी थी, उनकी रिपोर्ट को खटाई में डाले हुए थे, आज उसे लाए हैं, बीच में उसकी क्या दुर्दशा हुई, उसे भी जानना चाहिए। हमारे देश में आज दो करोड़ 61 लाख लघु उद्योग हैं जिनमें छः करोड़ लोग लगे हुए हैं, रोजगार मिला है, जीडीपी में आठ प्रतिशत कंट्रीब्यूशन है, लेकिन बड़े उद्योग हावी हैं, कारपोरेट का राज चल रहा है, लघु उद्योग मर रहा है, सिक होकर खत्म हो रहा है। आज उनकी क्षमता का केवल 70 प्रतिशत ही उपयोग हो रहा है, बाकी 30 प्रतिशत क्षमता का उपयोग नहीं हो रहा है। एसोचैम ने सर्वे करके यह रिपोर्ट दी है। विदेशों को जो एक्सपोर्ट हो रहा है, उसमें उनका 40 प्रतिशत कंट्रीब्यूशन है, लेकिन उनकी दुर्दशा है। सभी कमेटियों ने यही रिपोर्ट दी है कि पैसे के बिना, पूंजी के बिना उद्योग मर रहा है और उसकी तरक्की नहीं हो रही है। लेकिन आज उनकी दुर्दशा है। सभी कमेटियों ने यही रिपोर्ट दी है कि पैसे के बिना, पूंजी के बिना उद्योग मर रहा है और उसकी तरक्की नहीं हो रही है। आज सरकार आढ़ती विनियमन बिल लाई है। माननीय सदस्यों से जानकारी ली जाएगी, लेकिन बिल पास कराने जा रहे हैं।
आढ़ती का क्या मतलब है, यह साफ नहीं है। क्या आढ़ती का मतलब बिचौलिए से होगा कि वहां लोग सामान जमा कर देंगे, वह पैसा देगा, फिर वह सामान बिक्री कर देगा, यह भी नहीं, क्योंकि इन्होंने बिचौलिए शब्द का इस्तेमाल नहीं किया, उसे दबा दिया है। इस तरह से वह न तो आढ़ती होगा और न बिचौलिया होगा, तो क्या होगा? आखिर आढ़ती क्या है, वह नान बैंकिंग कम्पनी भी नहीं होगी। इन्होंने आढ़ती के बदले फैक्टर शब्द रखा है। हम सब लोग जो यहां बैठते हैं, कई विद्वान भी हैं और जानकार भी हैं। यह आढ़ती क्या है, नान बैंकिंग कम्पनी भी नहीं है, बिचौलिया भी नहीं है तो यह फैक्ट क्या है। हमारे देश के लोग इतना नहीं जानते, लेकिन मैं बताना चाहता हूं कि विदेशों में फैक्टर शब्द चलता है इसलिए फैक्टर शब्द का इस बिल में इस्तेमाल हो रहा है। जिस विधेयक में उसके नाम पर संदेह है, आढ़ती का नाम रखा, उससे क्या मतलब निकलता है, फिर यह उसे फैक्टर शब्द से साफ कर रहे हैं कि वह नान बैंकिंग भी नहीं है, बिचौलिया भी नहीं है। अब समझ में नहीं आता कि वह कैसे जो लघु उद्योग बंद हो रहे हैं, उनकी सहायता करेगा, कैसे उन्हें पुनर्जीवित करेगा। बिहार में हजारों छोटे, सूक्षम उद्योग बंद पड़े हैं।
राष्ट्रपति जी ने हाल ही में कहा था कि लघु उद्योगों में स्किल डवलपमेंट और पूंजी का अभाव है। क्या सरकार ने इसका नोटिस लिया है और जो राष्ट्रपति जी ने कहा है, उस बारे में सरकार क्या कर रही है? लघु उद्योगों की तरक्की के लिए, स्किल डवलपमेंट होनी चाहिए, पूंजी की व्यवस्था होनी चाहिए, इसके लिए सरकार ने क्या प्रबंध किया है, जिससे लघु उद्योग चल सकें? इसलिए हम मंत्री जी से जानना चाहते हैं कि पूंजी के लिए, स्किल डवलपमेंट के लिए और मार्केटिंग के लिए आपने क्या उपाय किए हैं? इसके साथ ही हम सरकार से यह भी जानना चाहते हैं कि उसका जो खरीद महकमा है, उसने लघु उद्योगों से कितने प्रतिशत सामान खरीदा है? मैं बताना चाहूंगा कि यह महकमा लघु उद्योगों द्वारा उत्पादित सामान नहीं खरीदता, बल्कि कार्पोरेट से खरीदता है, क्योंकि वहां से ज्यादा आमदनी होती है। यही वजह है कि कार्पोरेट का, बड़े-बड़े उद्योगों का देश में बोलबाला है और लघु उद्योग को कोई पूछता नहीं है। लघु उद्योग के लिए पूंजी के लिए क्या व्यवस्था करेंगे, यह आढ़ती से नहीं हो पाएगी और न ही इस विधेयक पास होने पर व्यव स्था हो पाएगी। इ इस देश में 2 करोड़ 61 लाख लघु उद्योग हैं, जिनमें से 1 करोड़ 35 लाख गांवों में हैं, लेकिन गांवों की कौन सुनता है, कौन देखता है इसलिए उनके सामने ज्यादा समस्या है। देश के इन 2 करोड़ 61 लाख लघु उद्योगों में करीब 6 करोड़ व्यक्ति लगे हुए हैं। इस तरह से देखा जाए तो यह रोजगारमूलक उद्योग है। इसीलिए महात्मा गांधी जी ने लघु और सूक्षम उद्योग पर जोर दिया था, लेकिन महात्मा जी की बात कौन सुनता है, आज कार्पोरेट सेक्टर का बोलबाला है। सरकार बड़े-बड़े पूंजीपतियों को, उद्योग वालों को कर्ज में माफी देती है और ब्याज में भी छूट देती है। लघु उद्योग का विकास आढ़ती से नहीं होगा, तो बैंकों से क्या होगा, क्योंकि बैंक उन्हें ऊंची ब्याज दर पर ऋण देते हैं। सरकार बताए कि लघु उद्योगों को बैंकों द्वारा कितने प्रतिशत पर ऋण दिया जाता है?
आज देश में खादी ग्रामोद्योग की बहुत खस्ता हालत है। यह उद्योग मर रहा है और कई राज्यों में तो मर भी गया है। इसका क्या कारण है, यह मैं सरकार से जानना चाहता हूं? मैं यह भी कहना चाहता हूं कि आढ़ती शब्द संतोषजनक नहीं है, जिस विधेयक में नाम और काम दोनों संदेहास्पद हों, उससे कोई सहायता नहीं मिल पाएगी। आप लघु उद्योगों के विकास की बात को 18 से 20 वर्षों तक दबा कर बैठे हुए थे। आपने लघु उद्योगों को मारने का काम किया है। स्किल डवलपमेंट के लिए आपकी क्या योजना है, मार्केटिंग के लिए क्या योजना है? इंटरेस्ट और सब्सिडी की क्या योजना है? इन बातों को मंत्री जी अपने जवाब में क्लियर करें। सरकार द्वारा दावा किया जाता है कि हम लघु उद्योगों को जीवित करना चाहते हैं, उन्हें पनपने देंगे, उनमें पूंजी बढ़ाएंगे, तो मैं कहना चाहता हूं कि क्या आढ़ती से पूंजी बढ़ पाएगी, इसको सरकार द्वारा स्पष्ट किया जाना चाहिए। जिसमें फैक्टर-फैक्टर द्वारा सारा खेल खराब करने के लिए है। इसीलिए लघु-उद्योग हमारे देश में हाथ से काम करने वाला, हाथ से कारखाने में उत्पादन होने वाली चीजों को प्राथमिकता देनी चाहिए जिससे लोगों को रोजगार मिले और दो-चार महीने की ट्रेनिंग के बाद लोग चीजों का उत्पादन करने लगें, तब देश की तरक्की हो सकती है। इसीलिए इन सभी बातों का जवाब देकर पास कर दीजिए। लेकिन लोग पूछते हैं कि आढ़ती क्या है लेकिन आप फैक्टर करके डि-फैक्टर करके क्या लिख रहे हैं। स्टेंडिंग कमेटी ने भी सवाल उठाया कि क्या आढ़ती लिख दिया, आढ़ती का क्या मतलब होता है। बिचौलिया नहीं, नॉन-बैंकिंग नहीं, तो यह क्या है, कौन है और इसे अंग्रेजी में फैक्टर कह करके लोगों को समझा रहे हैं। इसलिए सभी बातों को साफ करें और स्मॉल स्केल मिनिस्टर कहां हैं, वे भी नहीं हैं। उद्योग वाले तो सब काम को उलझा करके लोगों को परेशान करने के चक्कर में हैं। इसीलिए सब बातों को स्पष्ट करें और तभी विधेयक पास करें, नहीं तो हम लोग समर्थन में नहीं हैं, हम लोग इसके खिलाफ पार्टी हैं।
श्री कौशलेन्द्र कुमार (नालंदा): सभापति जी, सरकार यह जो विधेयक लाई है वह बिल्कुल समयानुकूल है और सरकार का यह कदम सराहनीय है। इस विधेयक के कानून बन जाने के बाद किसी लघु उद्योग या किसी औद्योगिक उपक्रम में अपर्याप्य कार्यकारी पूंजी से ऐसे उपक्रम की दशा को प्रभावित करने वाली गंभीर और स्थानीय समस्याएं जो उत्पन्न हो रही हैं वे दूर होंगी। मैं चूंकि स्थायी समिति का सदस्य भी हूं, इसलिए मैं इसे समझता हूं कि सूक्ष्म और लघु तथा मंझौले उद्योगों की क्या परेशानी है। सबसे बड़ी परेशानी पूंजी की है, इसलिए यह एमएसएमई बीमार हो रहा है। एक रिपोर्ट के अनुसार सूक्ष्म एवं लघु उद्योगों को कर्ज देने के लिए बैंक भी कतरा रहे हैं।
धन की कमी के कारण पूरी क्षमता का इस्तेमाल एमएसएमई उद्योग नहीं कर पा रहे हैं। इसलिए इस क्षेत्र में तेजी से बीमार इकाइयों की संख्या बढ़ रही है। देश की जीडीपी में एमएसएमई का आठ फीसदी का योगदान है। निर्यात क्षेत्र में 40 प्रतिशत का योगदान है।
देश में 2.6 करोड़ एमएसएमई हैं एवं इस क्षेत्र में 6 करोड़ लोगों को रोजगार मिला हुआ है। व्यापारिक संगठनों ने यह बताया है कि एमएसएमई फंड की कमी की वजह से केवल 70 फीसदी क्षमता का इस्तेमाल कर पा रहे हैं। साथ ही इन इकाइयों को अपने बकाये का भुगतान हासिल करने में भी विलम्ब हो रहा है। एक अध्ययन के अनुसार 75 फीसदी बीमार एमएसएमई इकाइयों ने इसकी वजह धन की कमी को बताया है। इन इकाइयों का कहना है कि बैंकिंग क्षेत्र उन्हें ऋण देने से कतराता है।
एक रिपोर्ट के अनुसार 92 फीसदी सूक्ष्म एवं लघु इकाइयां अपनी व्यक्तिगत या पारिवारिक बचत या दोस्तों, रिश्तेदारों से लिए गये कर्ज के बल पर अपना अस्तित्व बचाए हुए हैं। इन इकाइयों को ऊंचे ब्याज पर कर्ज लेना पड़ता है। एक रिपोर्ट के अनुसार तकनीकी ज्ञान की कमी और बाजार कौशल के अभाव से भी इन इकाइयों की क्षमता प्रभावित हो रही है। अध्ययन में यह सुझाव दिया गया है कि एमएसएमई के लिए अलग कोष होना चाहिए और इस कोष का इस्तेमाल सूक्ष्म इकाइयों को ऋण,िवपणन, श्रम, पुनर्वास और बाहर निकालने की नीति, बुनियादी ढांचा, टेक्नोलॉजी तथा कौशल विकास पर जोर दिया है।
एमएसएमई को कर्ता और विक्रेता से सम्पर्क बनाने एवं उसका भुगतान यथाशीघ्र कराने के लिए आढ़ती की व्यवस्था की गयी है, जोकि एक महत्वपूर्ण कदम है।
इतना कहकर मैं अपनी बात समाप्त करता हूं।
श्री हंसराज गं. अहीर (चन्द्रपुर): महोदय, सरकार जो बिल लाई है, इसका समर्थन करते समय मैं सरकार से उम्मीद करता हूं कि यह देश की परम्परागत संस्कृति के आधार पर जो व्यवसाय चलते थे, उन्हें प्रोत्साहन देने का काम करेगी। पहले जाति के नाम से भी व्यवसाय चला करते थे। इन उद्योगों से लोगों को रोजगार प्राप्त होता था। बहुत खुशी की बात है कि सरकार ने इस बारे में सोचा है और यह भी खुशी की बात है कि सरकार ने एफडीआई को नहीं बुलाया है। आढ़तियों को इसमें सम्मिलित करके बढ़ावा देने का जो प्रयास किया है, मैं उम्मीद करता हूं कि जिस प्रकार से लिखा है कि देश में दो करोड़ से ज्यादा लघु और सूक्ष्म उद्योग हैं, मैं पूछता हूं कि क्या यह संख्या रजिस्ट्रेशन के आधार पर है या आपने अपने दिल से ही यह संख्या दी है? दो करोड़ साठ लाख उद्योगों का क्या अर्थ हुआ, जबकि देश में करीब छह लाख गांव हैं, तो इतने गांवों में इतने ज्यादा उद्योग कैसे लग गए? आपने आंकड़े दिए हैं और इस आधार पर यह बिल बनाया है तथा छह करोड़ लोगों को अगर रोजगार मिलता है, तो बहुत खुशी की बात है, लेकिन इतने रोजगार अगर छोटे और सूक्ष्म उद्योगों में मिलता है, तो सरकार ने इन लोगों को आढ़तियों के भरोसे क्यों छोड़ा है? सरकार ने इनके लिए बैंक द्वारा कम ऋण पर पैसा देने की व्यवस्था करनी चाहिए, तभी इनका पोषण होगा और रोजगार निर्माण होगा। सरकार ने ऐसा नहीं किया है? करीब-करीब 75 प्रतिशत छोटे उद्योग बंद होने की कगार पर हैं। इन्हें आर्थिक सहायता न मिलने के कारण बंद होने की स्थिति में है। सरकार आगे आ कर इन्हें ऋण देने के लिए सभी बैंकों को निर्देश दे और कानून में प्रावधान करे और जहां छोटे उद्योग चलते हैं, उनके लिए रॉ मैटीरियल उपलब्ध कराने में सहायता करनी चाहिए। जैसे हमारे कुम्हार भाई हैं। इन्हें मिट्टी भी नहीं मिलती है। अगर ये लीज पर मिट्टी लेने के लिए जाते हैं, तो इन्हें लीज पर भी जमीन का पट्टा नहीं मिलता है। कई मध्यम उद्योग हैं, जिन्हें आयरन ओर की जरूरत है। कहीं पर छोटे उद्योगों में कोयला लगता है। इन छोटे उद्योगों को न कोयला मिलता है न आयरन ओर मिलता है। सरकार ने इनके लिए कोई कोटा निर्धारित नहीं किया है, कोई लिंकेज नहीं रखा है, तो यह कानून बना कर हम कैसे इन उद्योगों का पोषण कर सकते हैं? सरकार को सोचना चाहिए कि इन उद्योगों को बचाने के लिए बिजली, पानी भी देना है। बिजली के लिए एनओसी नहीं मिलती है, कनेक्शन नहीं मिलता है। पानी के लिए कलेक्टर या तहसीलदार से एनओसी मांगे, तो लघु उद्योग वालों को नहीं मिलता है। कानून बनाने के बजाए सरकार इन्हें बिजली, पानी और बैंकों द्वारा कम ब्याज पर ऋण दे। सिडबी बैंक इन लोगों को लोन नहीं देती है, तो ये उद्योग कैसे पनप सकते हैं?
सरकार बिल लाई है, इसका मतलब सरकार जरूर अच्छा सोच रही होगी, लेकिन इसमें आपने इन लोगों को कुछ भी नहीं दिया है। लघु उद्योग भारत देश की परम्परागत देन है। इन्हें जिंदा रखना पड़ेगा और सरकार को इन्हें आर्थिक सहायता देने के लिए बैंकों को निर्देश देना चाहिए, जिससे कि बैंक उन्हें लोन दे। मैं उम्मीद करता हूं कि परम्परागत उद्योगों को जिंदा रखने के लिए अगर सरकार और अच्छा प्रावधान करती है, तो मैं समझता हूं कि सरकार की इसमें ईमानदारी है। छोटे उद्योगों को ब्याज देने के लिए आढ़तियों को लाइसेंस दिया जा रहा है, यह जिम्मेदारी सरकार बैंकों को दे, यह उम्मीद करता हूं। इसके साथ मैं अपनी बात समाप्त करता हूं।
SHRI PREM DAS RAI (SIKKIM): Thank you Chairman, Sir, for allowing me to participate in this debate on the Regulation of Factor (Assignment of Receivables) Bill, 2011.
At the outset, let me say that it is a laudable objective that the Bill seeks to achieve. It means that micro, small and medium enterprises will be able to get their working capital in time because if they assign their debt, then they are in a position to get the cash flows quickly, and so this is a very laudable objective. It is a welcome step that the ‘factors’ would also be regulated by the RBI. However, I have two or three points to make in this respect.
The first, which has been rightly stated, is that the Reserve Bank of India would regulate the discounts or the margins which the ‘factor’ would be able to play around with. So, hon. Minister, Sir, this is something which needs to be looked at very, very carefully because I think it is in this detail and it is in this that the real devil lies. I would like to urge the Government that all the factor organizations that will come up as a result of this, be regulated in such a manner that the micro, small and medium enterprises do not suffer and are able to carry on their business as quickly as possible.
One more point in this regard is that the micro and small enterprises that we are choosing to help are actually almost below the radar. They are so small that many of them may not be actually having the necessary registration and the necessary wherewithal to actually work with factor organizations. Therefore, I urge you that there is one more aspect which needs to be done is to educate such organizations.
And, the last point that I will make is this. In regions such as the North-East the micro and small enterprises are coming up. How will you allow such factor organizations to come up there? I think there is a need for the Government to be able to promote such factor organizations in the North-East Region, in mountainous States and in backward areas. Therefore, we will be able to see the implementation or achieve the objective of this laudable Bill and this Act, which will come into force, once this is done.
DR. M. THAMBIDURAI (KARUR): Mr. Chairman, Sir, the small and medium scale industries are suffering a lot in our country. Actually, we want to promote these industries. But most of the entrepreneurs, who are starting the industries, are handicapped because they are not getting timely financial loan. That is the main issue. By promoting these industries, we want to see that the small scale industries has to come to give more employment opportunities and also give value addition to our agricultural products because most of the products which are produced in the villages can be used as a final product for starting small scale industries.
But what is actually happening is that the banks are not coming forward to give the loan. Even if they are giving, they are not giving it in time. That is the problem that these industries are facing. When they are producing their products, after getting some loans which they are not getting in time, then marketing is another problem. They have to market their products. How are they going to market it? Therefore, the Government has to come forward to purchase their goods.
But, there is a provision in some States. Some State Governments are doing it. In Tamil Nadu, we are doing it. Our Madam is promoting and encouraging small industries. Whatever products have been produced, some person has to purchase it. That is the rule there. The problem they are facing relates to other infrastructural facilities to develop industries. It is more important.
As the hon. Member said, water, electricity and such other facilities are not available. In our country, most of the industries are facing shortage of power. Power is the main thing. But, without power, how will the small scale industries survive? What is happening is that the big industries are also entering into this field. The products, which are reserved to be produced by the small scale industries, are produced by the big industries. Practically, the big industries are coming into the field and they are competing with the small scale industries. The big industries sometimes are quoting lower price for the products. The small scale industries are not in a position to market their products. Therefore, we have to encourage the cooperative movement. There are associations formed. But, we have to give some kind of encouragement to them so that they market their products. The Government should come forward to promote these industries. Unless you promote these kinds of industries, unemployment will grow in our country. It is because all the big industries are mechanised and are adopting modern technologies. So, the small industries cannot compete with them.
Take China, for example. What is happening? Most of our people are going to China to get their products. Even small tables, chairs or cords, they are purchasing from China. What about our industries here? We are not encouraging them. Unless we encourage these industries and give protection to them, they cannot compete with China and other countries. That is why our common man is suffering. We are only depending on big industries. But it does not mean that the small industry will go away. If we really want equal distribution of development in the country, we have to promote these small scale industries. For that, the Government should come forward to give them financial assistance and timely loans. Most of the banks are not giving them these facilities. I am repeatedly saying this. I know it because I have done some research on this project also, especially the financial aspect and promotion of small industries. I came across it when I visited those industries and I got the information. Their main complaint is that banks are not giving them the financial assistance and timely loans. Even after sanctioning the fund, they are diverting it sometimes.
Then, comes the running capital. The working capital is more important. What about the working capital? If we are not in a position to market any product then the working capital gets struck. The financial burden – interest on interest, penalty interest – is going on increasing. Therefore, I am requesting the Central Government to come forward and give them the financial assistance and timely loans for starting the industries. They should also come forward to help them with working capital for marketing of their products. Then, only these industries will survive.
श्री कामेश्वर बैठा (पलामू): सभापति महोदय, आज आपने आढ़ती विनियमन के बारे में मुझे बोलने का मौका दिया, इसके लिए मैं आपको धन्यवाद देता हूं। आज हमारे बीच महात्मा गांधी नहीं हैं, लेकिन पूरे भारतवासियों के दिल में आज भी महात्मा गांधी के विचार और सिद्धांत विराजमान हैं। उस समय जिस तरह से महात्मा गांधी द्वारा लघु और कुटीर उद्योग चलाये गये थे, तब पूरे भारत का एक बड़ा हिस्सा स्वावलम्बी बना था, निश्चित तौर पर आज कहीं न कहीं उन्हें ऩजरअंदाज किया गया है। आज तमाम घरेलू और कुटीर उद्योगों को नष्ट किया जा रहा है। आज आप मार्केट में यदि देखें तो यदि चाइना का माल भारतवर्ष में आता है, वह अपना सस्ता माल हमारे बीच में लेकर आता है तो हमारे भारत के सारे कुटीर उद्योग, लघु उद्योग तथा जो लोग अपने हाथों से अपनी मेहनत और परिश्रम से माल बनाते हैं, उनकी सारी पूंजी संकट में फंस जाती है, चूंकि उनका माल नहीं बिकता है।
मैं बिल का स्वागत करता हूँ। लेकिन कहीं न कहीं यह बिल निश्चित तौर पर कुटीर और लघु उद्योगों को बढ़ावा नहीं दे रहा है। हमारा उद्योग-धंधा कहीं न कहीं संकट में फंस गया है। हम आज भारत सरकार से मांग करते हैं कि लघु और कुटीर उद्योग को बढ़ावा दिया जाए, उनके लिए पूंजी दी जाए।
गांवों में भेड़ पालनकर्त्ता होते हैं। भेड़ के जो बाल होते हैं, उनसे कमल बनाए जाते हैं। कमल एक परिवार नहीं बनाता है बल्कि उससे जुड़े सारे परिवार बनाते हैं। कोई भेड़ पालता है, कोई चराता है, कोई भेड़ को खाना देता है, कोई बाल काटता है, कोई कताई करता है, कोई बुनाई करता है तब कमल बनाए जाते हैं। इस प्रकार कमल बनाने में कई लोगों की भागीदारी होती है। उसी कमल को मार्केट में ले जाते हैं और बड़े पूंजीपतियों द्वारा लाया जाता है। निश्चित तौर पर कमल की कोई वेल्यू तो नहीं होगी। इस कमल को तो कोई पूछेगा नहीं। पूंजी लगा कर जो कमल बनाते हैं, उनकी पूंजी तो फंस गई। हमारे कई सदस्यों ने भी कहा है कि लघु उद्योगों को बड़े पैमाने पर चलाना चाहिए। महात्मा गांधी जी का यही विचार था, यही सिद्धांत था, और इसी आदर्श को लेकर पूरे भारतवर्ष में आज भी महात्मा गांधी प्रत्येक भारतवासी के दिलों में विराजमान हैं। हम मांग करते हैं कि लघु और कुटीर उद्योगों को बढ़ावा दिया जाए। जहां-जहां भी छोटे उद्योग-धंधे चलाए जा रहे है, उनको पूंजी दी जाए ताकि हमारे लघु और कुटीर उद्योग जिंदा रह सकें। इन्ही शब्दों के साथ मैं धन्यवाद देता हूँ कि आपने इस बिल पर मुझे बोलने का मौका दिया।
SHRI NARAHARI MAHATO (PURULIA): Mr. Chairman, thank you that you have given me a chance to participate in the discussions relating to Regulation of Factor (Assignment of Receivables) Bill. Many hon. Members in this august House have discussed about the weakness and the remedy for this problem due to which the cottage industry of our country is being weakened day by day due to lapses in the Government policy.
More than a crore of people who are engaged in rural areas in occupations like blacksmith, basket-making, etc., are feeling the hardship due to lack of capital. Among them there are many skilled workers and their production achievement is good and is valuable in the market. But, they are poor. They have no capital by which they will improve their cottage industry. In villages most of the people have got training in various modern technological cottage industry production methods. When these products come to the market, there is no demand and the price that they get is very low.
When they go to the bank, the bank is not maintaining their loan account. They are being harassed. Due to the Government laws or other troubles, they are facing a lot of hardship.
15.00 hrs. Sir, through you, my humble submission to the hon. Minister is that there should be easy processing of things for their improvement, for improvement in their occupation and for improvement in their productivity, which would be very helpful to get them the market price in our country. It would also be very helpful to improve their livelihood. On the other hand, in the Bill, there are many objectives. There are also Act and rules and regulation which are very good and deserve merit, but they have to be implemented properly so that the down-trodden people in the rural areas get benefited. This is my humble submission to the hon. Minister, through you, Sir.
SHRI NAMA NAGESWARA RAO (KHAMMAM): Mr. Chairman, Sir, I thank you for giving me this opportunity. The Regulation of Factor (Assignment of Receivables) Bill provides for a mechanism for assignment of the receivables for the industry to a factor and payment of consideration by the factor to the industrial unit. इस बिल में मेजर रिसिवेबल्स के ऊपर, पेमेंट के ऊपर लाया गया है, मगर आज के दिन माइक्रो, स्मॉल एंड मीड़ियम इंडस्ट्रीज डिफरेंट फैक्टर्स की वजह से काफी सफर कर रही हैं। They are suffering not due to this factor only, but due to various other factors also. इंडिया में अगर इंडस्ट्रीज को देखें तो, आजादी के बाद इंडस्ट्रीज के वर्ल्ड काम्प्टीशन में इंडिया में बिगर फैक्ट्रीज के कम्प्टीशन में दिन ब दिन ये बहुत प्रॉब्लम्स फेस कर रही हैं। उसमें अगर देखें तो, the first one is the bank loan. The second thing is working capital. The third one is receivables and payments. That is also one factor. इनमें इंफ्रास्ट्रक्चर की फैसिलिटीज नहीं हैं, विलेज इंडस्ट्रीज को जिस तरह से डेवलप करना चाहिए, विलेज इंडस्ट्रीज को डेवलप करने में इंफ्रास्ट्रक्चर की फैसिलिटीज आदि कुछ भी प्रोवाइड नहीं कर पा रही है। आज के दिन सबसे ज्यादा पॉवर इंडस्ट्री सफर कर रही है, non-availability of power. सरकार को इन फैक्टर्स में और भी महत्वपूर्ण फैक्टर्स को इंक्लूड करना चाहिए। पॉवर की कमी की वजह से भी काफी इंडस्ट्रीज बंद हो रही हैं। अगर आप अनएम्प्लायमेंट को देखें तो, जब तक इन इंडस्ट्रीज का डेवलपमेंट नहीं होगा, इससे एम्प्लायमेंट भी काफी जनरेट होने के चांस हैं। आज के दिन देश में एम्प्लायमेंट इश्यू को शॉर्टआउट करने के लिए इंडस्ट्रीज को हर तरह से प्रोटेक्ट करना चाहिए।
महोदय, मेरे निर्वाचन क्षेत्र खम्माम डिस्ट्रिक में 500 स्मॉल स्केल, माइक्रो की ग्रेनाइट इंडस्ट्रीज हैं। उन ग्रेनाइट इंडस्ट्रीज में से काफी इंडस्ट्रीज सफर कर रही हैं। They are suffering mainly due to lack of working capital and due to competition from the Chinese industry.
महोदय, यहां से जो रॉ मैटीरियल वे लोग चाइना में ले जाते हैं, बिल्कुल वैसा ही रॉ मैटीरियल चाइना में प्रोसेस करके उसकी फिनिशिंग करके फिर इंडिया में लाकर हम लोगों को बेच रहे हैं। They are selling it at a price lower than the price at which Indian products are being sold. जो हम लोगों का रॉ मैटीरियल है, वे सिर्फ उसका प्रोसेसिंग करके हम लोगों को सेल कर रहे हैं। उसका मेन फैक्टर देखें तो वहां इंट्रेस्ट रेट के ऊपर, मार्केटिंग के ऊपर, सरकार के सपोर्ट के ऊपर, यह सब सपोर्ट जिस तरह से अन्य देशों में है, अपने देश में ऐसा सपोर्ट सरकार की तरफ से नहीं है। हम इस सबको इसमें इंक्लूड करने के लिए सरकार से डिमांड कर रहे हैं। सबसे महत्वपूर्ण यह है कि हमारे निर्वाचन क्षेत्र में स्मॉल स्केल एंड मीडियम स्केल की, माइक्रो इंडस्ट्रीज जो इफैक्ट हो रही हैं, उसके ऊपर सरकार का ध्यान दिलाने के लिए, हम इसे कंसर्न मिनिस्टर के नोटिस में भी लाये, चीफ मिनिस्टर, आध्र प्रदेश के भी नोटिस में लाये, वे इंडस्ट्रीज बंद हो रही हैं। मेरे निर्वाचन क्षेत्र के 50 हजार कर्मचारियों का जीवन इन छोटी इंडस्ट्रियों के ऊपर निर्भर है। यह रोजगार के ऊपर भी प्रभाव डाल रहा है। इसलिए इन इंडस्ट्रीज के ऊपर ध्यान देना है। इसी तरह से पूरे देश में इसके साथ अन्य इश्यूज़ भी जोड़ने के लिए, मैं आपके माध्यम से सरकार से निवेदन करते हुए इस बिल को सपोर्ट कर रहा हूं।
श्री घनश्याम अनुरागी (जालौन): माननीय सभापति जी, आपने बड़े महत्वपूर्ण मुद्दे पर मुझे बोलने का मौका दिया, मैं इसके लिए आपका धन्यवाद करता हूँ। यह लघु उद्योग और कुटीर उद्योग से जुड़ा मामला है। एक ओर जहाँ पूरे देश में बड़े-बड़े उद्योगों के लिए तो सरकार बड़ी उदारवादी विचारधारा से काम कर रही है, जहाँ बड़े उद्योगों को ही बड़ी बड़ी सब्सिडी दी जाती हैं, उनके विकास के लिए धन दिया जाता है, लेकिन सही बात यह है कि पूरे देश में सबसे ज्यादा उपयोगिता लघु और कुटीर उद्योगों की है।
अभी चर्चा हो रही थी तो माननीय सदस्य ने कपड़े के विषय में चर्चा की थी। कपड़ा एक ऐसा व्यवसाय है जिसमें सूत कातने से लेकर कताई, बुनाई, मड़ाई, पुरिया, बिनारा, रंगाई, छपाई आदि कामों के लिए ढेर सारे लोग एक ही उद्योग में लगे होते हैं। रंगाई वाले अलग होते हैं, छपाई वाले अलग होते हैं, बिनारे वाले अलग होते हैं, सूत कातने वाले अलग होते हैं, धुनकी जो रुई को धुनकते हैं, उनके लिए अलग मशीन लगी होती है, धुनकाई वाले अलग होते हैं। जो पुरिया पूरते हैं, बिनारा बीनते हैं, ऐसे ढेर सारे लोग लगे होते हैं। लेकिन सरकार इनकी तरफ चिन्तित नहीं है। इस देश में जहाँ तक कपड़े की बात आती है, बुनकरों की बात आती है, आज़ादी के समय जब इस देश में सूई भी नहीं बनती थी, तब इस देश में बहुत सुन्दर कपड़ा बनता था। हमारे देश की खादी का पूरे विश्व में नाम था लेकिन ईस्ट इंडिया कंपनी आई तो सबसे पहला हमला उसने इस देश के बुनकरों पर किया। उस समय केवल एक ही व्यापार इस देश में था और वह था कपड़े बुनने का। इस देश का बुनकर कमज़ोर हो गया, व्यापार टूट गया, ईस्ट इंडिया कंपनी ने कपड़े की मिलें डाल दीं और जो बेचारे छोटे-छोटे लोग हाथ से कपड़ा बुनने का काम करते थे, कताई, रंगाई और बुनाई का काम करते थे, वे धीरे धीरे खत्म हो गए क्योंकि उनका कपड़ा महंगा बिकने लगा और मिल का कपड़ा कम पैसे में मिलने लगा। सरकार ने सोचा कि यह बहुत अच्छा काम हुआ। लेकिन धीरे-धीरे इस देश के लाखों न,हीं करोड़ों बुनकर लोगों की आबादी गरीब हो गई, बेरोज़गार हो गई। आज उसका परिणाम यह हुआ कि दूसरे बड़े देश जिस देश को कमज़ोर करना चाहते हैं, जिस परिवार को कमज़ोर करना चाहते हैं, वे ऐसा करते हैं कि उसकी आर्थिक स्थिति को छीन लो, उसके व्यापार को छीन लो, अपने आप वह देश भुखमरी के कगार पर आ जाएगा। आज इस देश में सबसे ज्यादा यदि बरबादी है, गरीबी है, कमज़ोरी है, तो उन छोटे-छोटे कुटीर उद्योगों की है। बुनकर तो आज पूरी तरह से गरीब हो गया है, भूखों मरने लगा है, लेकिन सरकार ने इनकी तरफ कोई ध्यान नहीं दिया। सरकार ने बुनकरों के उन परिवारों की चिन्ता नहीं की जिनके पास आज दो जून की रोटी खाने के लिए भी पैसा नहीं है। उनके विषय में सरकार ने कभी चिन्ता नहीं की कि आखिर उनके माता-पिता और परिवार के लोगों के पास इलाज के लिए भी पैसा है या नहीं। सरकार ने कभी यह चिन्ता नहीं की कि जो देश की संपदा का प्रतीक रहा हो, जिसने दूसरे के तन को ढकने का काम किया हो, आज उसके बच्चे बिना कपड़े के हैं, आज सर्दियों में उनके पास तन ढकने के लिए कपड़े नहीं हैं, ओढ़ने के लिए रजाई नहीं है, खाने के लिए भोजन नहीं है। सरकार ने इनकी कोई चिन्ता नहीं की।
सभापति जी, मैं बार-बार इस बात को कहता हूँ क्योंकि मुझे इनकी चिन्ता है और मैं बुनकर समाज से हूँ। मैं जिस समाज में पैदा हुआ हूँ, हमने देश को इतना व्यापार दिया और आज हम लोग ही सबसे ज्यादा गरीब हैं, कमज़ोर हैं। बुनकर समाज से पूरा देश जुड़ा है। यह सभ्यता का प्रतीक है। किसी भी राजा महाराजा से लेकर छोटे व्यक्ति तक के घर जब बच्चा जन्म लेता है तो कपड़े की आवश्यकता पड़ती है। इसके बाद जीवन की पूरी लीला में कपड़े का बहुत महत्व है और जब जीवनलीला समाप्त होती है, तब कपड़ा भी मृत व्यक्ति के साथ जाता है। इस प्रकार जन्म से लेकर मृत्यु तक हमने समाज के हर व्यक्ति की सेवा की है, लेकिन समाज ने आज हमें भूखों मरने पर मजबूर कर दिया, हमें गरीबी की तरफ पहुँचा दिया। इसलिए मैं कहना चाहता हूँ कि जो देश की सबसे ज्यादा सेवा करता है, उसका सबसे ज्यादा सम्मान होना चाहिए, उसके परिवार की देखभाल की व्यवस्था होनी चाहिए, लेकिन दुर्भाग्य इस बात का है कि आज़ादी के 63 सालों के बाद भी आज देश में कोई गरीब है, कमज़ोर है तो वह बुनकर है, चाहे वह हिन्दू हो, मुसलिम हो, जुलाहा हो या किसी भी समाज का हो, बुनकर की व्यवस्था को तोड़ने का काम किया है।
इसलिए मैं निवेदन करना चाहता हूँ कि सरकार इस पर गंभीरता से विचार करे। मैं उम्मीद करता हूँ कि माननीय मंत्री जी इस पर जरूर वक्तव्य देंगे और बुनकरों की दीन-दशा पर ज़रूर विचार करेंगे।
THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI NAMO NARAIN MEENA): Sir, 14 hon. Members have participated in the debate. I would like to thank them all for their valuable suggestions, observations and also for supporting the Bill. Before responding to the issues raised by the hon. Members, I would like to apprise the hon. Members about the background of the Bill, which will also address some of the issues raised by them during the discussions.
Sir, this Bill is applicable to all types of industries, whether they are big, medium or small. Many industrial and commercial undertakings, especially the micro, small and medium enterprises/units continued to be plagued by non-payment of their dues by the other enterprises. A specific Act called the Interest on Delayed Payments (Small Scale and Ancillary Industrial Undertakings) Act, 1993 made it mandatory for the buyers to pay to the small-scale industries promptly failing which he was required to pay penal interest to the supplier. However, the Act was repealed by the Micro, Small and Medium Enterprises Development Act, 2006 after the substantive provisions of the Act of 1993 were suitably incorporated in the said Act of 2006. The Act of 2006 also did not improve the situation of delayed payments to MSMEs. Factoring is one of the important mechanisms to address the issues of resource constraints, delayed payments from buyers of goods and receivables management for the MSME sector.
Many expert committees of the Government recommended development of Factoring services for small-scale industries through policy and legislative prescriptions, including the Study Group constituted by the RBI in, 1988 headed by Shri C.S. Kalyanasundaram; the Prime Minister’s Task Force on MSME of 2010, etc. In view of the recommendations made by various committees and after wider consultation process, the Government has decided to enact a legislation to provide for and to regulate the assignment of receivables by a Factor making provision for registration. This will in turn help to mitigate the problems of delayed payments to industrial and commercial undertakings, especially MSMEs/units, would increase the credit access to MSME sector thereby increasing economic growth and employment.
Sir, now I would like to respond to the issues raised by some of the hon. Members. Shri Uday Singh, Shri Harish Choudhary, Shri Mahendra Kumar Roy, Shri Mahtab and Shri Roy highlighted the need for a cap on the commission that can be charged by the Factor. In this regard, I would like to bring to the kind attention of the hon. Members that the amount of commission charged or discount charged by the Factor to the assigner, who is the owner of the goods, would depend upon the bilateral contract between the two and the level of competition in the market. Thereby the market forces will set the commission. The rate of commission or discount would depend on the risk perception of the factor and business relations between the two parties. The regulator, RBI has moved away from administered rate of interest regime for financial products. Therefore, any suggestion to administratively determine the rates would not be in line with the existing policy. In any case, RBI has sufficient powers under RBI Act, 1934 to give directions to the non-banking financial company as well as to the Factor.
Shri Uday Singh Ji has raised the issue of whether the Bill supports factoring with recourse or without recourse. Here, I would like to clarify that the Bill allows all kinds of factoring transactions. The definition of factoring business in clause 2(j) of the Bill makes it clear that it allows factoring without recourse and factoring with recourse as the factor can do financing against the security interest over Receivables. Shri Singh has also stressed the need for consultation with other Ministries. As I have mentioned earlier, the Government followed a wide consultative process in the Ministry of the Micro, Small and Medium Industries. RBI, Indian Banks Association, Small Industries Association and the factoring companies were consulted while framing and finalising the Bill. Shri Mahender Kumar Roy and Shri Mahtab Ji has raised a concern that in clause 18 of the Bill, there need to provide some protection to the debtor. In addition, Shri Roy also suggested that the word ‘Factor’ should be used instead of non-banking financial company in clause 32. I would like to inform the hon. Member that so far as clause 18 of the Bill is concerned, a proviso has been added to protect the interest of the debtor as it will enable the debtor to claim any losses on account of the defective goods or short supply from the assignor. Regarding clause 32, the concern had already been addressed by moving an official amendment to replace non-banking financial company by Factor.Sir, Shri Mahtab has also raised a question that Government is making any amendment in the Indian Stamps Act, 1899 to exempt factoring related transactions from imposition of Stamp duty. Sir, my reply is yes. A schedule has been added by way of an official amendment to exempt factoring related transactions from the Stamp duty and a new Section 8D will be added to the Indian Stamp Act, 1899 after this Bill is passed by both the Houses. He also raised why did we change the name to Factoring Regulation Bill in Hindi also and use the word ‘Factor’ in Hindi version of the Bill. The Standing Committee of the Finance recommended that the use of the word ‘Factor’ and change of title to the Factoring Regulation Bill will dispel the confusion that the Bill is about non-existent parent Act. Accepting the recommendation, the Government has used the word ‘Factor’ in Hindi version of the Bill instead of word ‘Aadatiya”. इस वर्ड का सुझाव दिया, जिसे गवर्नमेंट मान कर ये लाई। There should be no confusion at all.
Prof. Raghuvansh Prasad ji and several other Members have raised the question of interest and credit flow to MSME. Although this is not directly connected with the Bill yet I would like to inform that the RBI has given the following target to domestic banks requiring that they achieve a 20 percent year-on-year growth in credit to micro and small enterprises. I am also happy to inform the hon. Members those who have raised this issue that during 2010-11, outstanding amount increased by approximately by 36 per cent against the mandated target of 20 per cent. The micro and small enterprises sector is part of the priority sector.
I would like to inform hon. Members including Shri Rao, Shri Anuragi ji, and Prof. Raghuvansh Prasad ji that the Credit Guarantee Trust at MSE has been set up for providing guaranteed credit to SME for a loan up to Rs. 1 crore thereby facilitating easier accessibility to credit.
I have covered almost all the issues raised by hon. Members. I am very thankful to them for supporting this. With these words, I commend the Bill for the consideration of the House.
SHRI UDAY SINGH (PURNEA): I had said that we are going to support the Bill. But the Minister’s reply has been extremely disappointing. He has not been able to reply even on one thing that I have raised. He has just repeated the reply of the Ministry of Finance as they gave to the Standing Committee on the cap on interest and discount charges. In his reply, there is contradiction. He is saying that the MSME sector is a priority sector to which lending and credit flow is increasing. On the other hand, when we are asking that there should be a cap on what the factoring companies can charge, he is saying that the market will determine itself. Then what is this priority sector about? If he says that he has consulted the MSME Department before drafting this Bill, it only speaks volumes about the unimaginative people who are heading the Department or that Ministry to have not insisted on the Government to have brought that.
The other thing was that I had warned him, I had cautioned him that this is going to be misused by the mafia. Let me tell him that during the break just now, I had the occasion to talk to the hon. Finance Minister Shri Pranab Mukherjee. He was in agreement that the mafia will take undue advantage of this factoring thing. The hon. Minister has been completely silent on it. Therefore, though we had said yesterday that we would support this Bill, I am extremely disappointed at the cursory kind of reply that I have received from the Minister.
SHRI NAMO NARAIN MEENA: I would like to inform the hon. Member that I have already stated that the RBI has the power to issue directions to the factor and the market forces will finalise what commission is to be given. All will depend on the party to party. It will depend on case to case as to how much commission is to be given by which party.
MR. CHAIRMAN : The question is:
“That the Bill to provide for and regulate assignment of receivables by making provision for registration therefore and rights and obligations of parties to contract for assignment of receivables and for matters connected therewith or incidental thereto, be taken into consideration.” The motion was adopted.
MR. CHAIRMAN: The House will now take up clause by clause consideration of the Bill.
Clause 2 Definitions Amendments made: Page 2, After line 8, Insert — "Explanation.—For the purposes of this clause, undivided interest of any assignor in any receivable shall not include creation of rights in receivables as security for loans and advances or other obligations by a bank or a financial institution;". (2) Page 2, line 38,— for "means acquisition" substitute "means the business of acquisition". (3) Page 2, line 40, after "any receivables" insert "but does not include— (i) credit facilities provided by a bank in its ordinary course of business against security of receivables; (ii) any activity as commission agent or otherwise for sale of agricultural produce or goods of any kind whatsoever or any activity relating to the production, storage, supply, distribution, acquisition or control of such produce or goods or provision of any services; Explanation.—For the purposes of this clause— 1 of 1937. (i) the expression "agricultural produce" shall have the meaning assigned to it under clause (a) of section 2 of the Agricultural Produce (Grading and Marking) Act, 1937; and 74 of 1952. (ii) the expressions "goods" and "commission agent" shall have the meanings assigned to them respectively under clause (d) and Explanation (ii) of clause (i) of section 2 of the Forward Contracts (Regulation) Act, 1952". (4) (Shri Namo Narain Meena) MR. CHAIRMAN : The question is: “That clause 2, as amended, stand part of the Bill.” The motion was adopted. Clause 2, as amended, was added to the Bill. Clause 3 Registeration of Factors Amendments made: Page 4, line 2,— after "factoring business" insert "as its principal business" (5) Page 4, after line 1, insert—
"Explanation.—For the removal of doubts, it is hereby clarified that a non-banking financial company engaged in factoring business shall be treated as engaged in factoring business as its "principal business" if it fulfils the following conditions, namely:—
(a) if its financial assets in the factoring business are more than fifty per cent, of its total assets or such per cent, as may be stipulated by the Reserve Bank; and
(b) if its income from factoring business is more than fifty per cent, of the gross income or such per cent, as may be stipulated by the Reserve Bank.". (6) (Shri Namo Narain Meena) MR. CHAIRMAN: The question is:
“That clause 3, as amended, stand part of the Bill.” The motion was adopted.
Clause 3, as amended, was added to the Bill.
Clauses 4 to 6 were added to the Bill.
Clause 7 Assignment of Receivables Amendments made: Page 5, line 5,— after "and the assignee" insert "and the assignor shall at the time of such assignment, disclose to the assignee any defences and right of set off that may be available to the debtor".' (7) Page 5, line 14,— omit "sub-section (1) of. (8) (Shri Namo Narain Meena) MR. CHAIRMAN: The question is: “That clause 7, as amended, stand part of the Bill.” The motion was adopted. Clause 7, as amended, was added to the Bill. Clause 8 to 10 were added to the Bill. Clause 11 Right and obligations of Parties to contract for assignment of Receivables Amendment made: Page 5, for lines 36 to 39,—
substitute "in force, the debtor shall have the right to notice of assignment under section 8 before any demand is made on it by the assignee and until notice is served on the debtor, the debtor shall be entitled to make payments to the assignor in respect of assigned receivables in accordance with the original contract and such payment shall fully discharge the debtor from corresponding liability under the original contract.
Explanation.—For the removal of doubts, it is hereby clarified that nothing contained in this section shall affect the rights of debtor to make payment to the assignee under section 9.". (9) (Shri Namo Narain Meena) MR. CHAIRMAN: The question is:
“That clause 11, as amended, stand part of the Bill.” The motion was adopted.
Clause 11, as amended, was added to the Bill.
Clauses 12 and 13 were added to the Bill.
Clause 14 Liability of Debator in case of an assignor being micro or small enterprises Amendments made:
Page 6, line 6— for "14"
Substitute "14.(1)". (10)
Page 6, after line 9, insert—
"(2) In the event of delay in payment on the part of the debtor to
pay the receivable of any micro or small enterprise, the assignee
shall be entitled to receive interest for the delayed period and
27 of 2006. shall take steps under the provisions of the Micro, Small and
Medium Enterprises Development Act, 2006 for the purpose
of 27 of 2006. the recovery of the interest and shall pay such interest
to the micro or small enterprise.". (11)
(Shri Namo Narain Meena)
MR. CHAIRMAN: The question is:
“That clause 14, as amended, stand part of the Bill.”
The motion was adopted.
Clause 14, as amended, was added to the Bill.
Clause 15 Principle of Debtor Protection
Amendments made:
Page 6, lines 14 and 15,—
for "modify the person, address or account"
substitute "modify the name of the person, address or account". (12)
Page 6, line 19—
for "at a place other than that in which the debtor is situated"
substitute "in case no such place is mentioned in the contract, the place of payment to a place other than where the debtor is situated". (13)
(Shri Namo Narain Meena)
MR. CHAIRMAN: The question is:
“That clause 15, as amended, stand part of the Bill.”
The motion was adopted.
Clause 15, as amended, was added to the Bill.
Clause 16 Defences and right of set off of Debtor
Amendment made:
Page 6, after line 27, insert—
"Provided that the assignee shall, unless otherwise agreed between the parties, be entitled to recover from the assignor, any loss suffered by it as a result of any such defences and right of set off being exercised by the debtor;". (14)
(Shri Namo Narain Meena)
MR. CHAIRMAN: The question is:
“That clause 16, as amended, stand part of the Bill.”
The motion was adopted.
Clause 16, as amended, was added to the Bill.
Clause 17 was added to the Bill.
Clause 18 Breach of contract
Amendment made:
Page 6, line 44,—
after "assignee"
insert "pursuant to the factoring transactions:
Provided that nothing contained in his section shall affect the rights of the debtor to claim from the assignor any loss or damages caused to him by reason of breach of the original contract". (15)
(Shri Namo Narain Meena)
MR. CHAIRMAN : The question is:
“That clause 18, as amended, stand part of the Bill.”
The motion was adopted.
Clause 18, as amended, was added to the Bill.
Clauses 19 to 21 were added to the Bill.
Clause 22 Penalties for non-compliance of direction of
Reserve Bank
Amendments made:
Page 7, line 39,—
for "22."
substitute "22. (1)". (16)
Page 7, for lines 40 to 43,—
substitute "section 6, the Reserve Bank may impose a penalty which may extend to five lakh rupees and in the case of a continuing offence, with an additional fine which may extend to ten thousand rupees for every day during which the default continues.
(2)For the purpose of adjudging the penalty under sub-section (1), the Reserve bank shall serve notice on the factor requiring it to show cause why the amount specified in the notice should not be imposed and a reasonable opportunity of being heard shall also be given to such factor.
(3) Any penalty imposed by the Reserve Bank under this section shall be payable within a period of fourteen days from the date on which notice issued by the Reserve Bank demanding payment of the sum is served on the factor and in the event of failure of the factor to pay the sum within such period, may be levied on a direction made by the principal civil court having jurisdiction in the area where the registered office of the factor is situated; or, in the case of a factor incorporated outside India, where its principal place of business in India is situated:
Provided that no such direction shall be made except on an application made to the court by the Reserve Bank or any officer authorized by Reserve Bank in this behalf. (4) The court which makes a direction under sub-section (3) shall issue a certificate specifying the sum payable by the factor and every such certificate shall be enforceable in the same manner as if it were a decree made by the court in a civil suit." (17) (Shri Namo Narain Meena) MR. CHAIRMAN: The question is:
“That clause 22, as amended, stand part of the Bill.” The motion was adopted.
Clause 22, as amended, was added to the Bill.
Clauses 23 to 29 were added to the Bill.
Clause 30 Power to exempt Amendment made: Page 8, for lines 45 to 49, Substitute—
"30. (1) The Central Government may, by notification in the public interest, direct that any of the provisions of this Act,—
(a) shall not apply to such class or classes of banks or a company or a factor; or
(b) shall apply to the such class or classes of banks or a company or a factor with such exceptions, modifications and adaptations as may be specified in the notification.". (18) (Shri Namo Narain Meena) MR. CHAIRMAN: The question is:
“That clause 30, as amended, stand part of the Bill.” The motion was adopted.
Clause 30, as amended, was added to the Bill.
Clause 31 Provisions of this Act not to apply or affect in certain cases Amendment made: Page 9, after line 29, insert—
"(j) any assignment of loan receivables by a bank or non-banking financial company to another bank or non-banking financial company;
(k) securitisation transactions (including assignment of receivables to special purpose vehicles or trusts that issue securities against such receivables, bought from a single debtor or single group of debtors).". (19) (Shri Namo Narain Meena) MR. CHAIRMAN: The question is:
“That clause 31, as amended, stand part of the Bill.” The motion was adopted.
Clause 31, as amended, was added to the Bill.
Clause 32 Power of Central Government to make rules Amendments made: Page 9, line 39,— for "non-banking financial company" substitute "factor". (20) Page 9, line 43,— for "sub-section (2)" Substitute "sub-section (3)". (21) (Shri Namo Narain Meena) MR. CHAIRMAN: The question is: “That clause 32, as amended, stand part of the Bill.” The motion was adopted. Clause 32, as amended, was added to the Bill. Clauses 33 to 35 were added to the Bill. Schedule Amendments made: Page 11, after line 3, insert— "1899 2 The Indian After section 8C, the Stamp Act, following section 1899 shall be inserted namely:—
'8D. Agreement or document for assignment of receivables not liable to stamp duty.— Notwithstanding anything contained in this Act or any other law for the time being in force, any agreement or other document for assignment of "receivables" as defined in clause (p) of section 2 of the Factoring Regulation Act, 2011 in favour of any "factor" as defined in clause (i) of section 2 of the said Act shall not be liable to duty under this Act or any other law for the time being in force.'.". (22) Page 11, after line 10, insert – “1934 2 The In clause (d) of sub-
Reserve section (1) of section Bank of 8, for the words, India Act, ‘one Government 1934 official’, the words ‘two Government officials shall be substituted.”. (23) (Shri Namo Narain Meena) MR. CHAIRMAN: The question is: “That the Schedule, as amended, stand part of the Bill.” The motion was adopted. The Schedule, as amended, was added to the Bill. Clause 1 Short Title, Extent and Commencement Amendment made: Page 1,for lines 4 and 5, -- substitute “1. (l) This Act may be called the Factoring Regulation Act, 2011.”. (1) (Shri Namo Narain Meena) MR. CHAIRMAN: The question is: “That Clause 1, as amended, stand part of the Bill.” The motion was adopted. Clause 1, as amended, was added to the Bill. The Enacting Formula and the Title were added to the Bill.
MR. CHAIRMAN: The Minister may now move that the Bill, as amended, be passed.
SHRI NAMO NARAIN MEENA: Sir, I beg to move:
“That the Bill, as amended, be passed.” MR. CHAIRMAN: The question is:
“That the Bill, as amended, be passed.” The motion was adopted.