Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 27 February, 2015
Sixteenth Loksabha an> Title: Papers laid on the Table of the House by Ministers/members.
HON. SPEAKER: Now paper to be laid on the Table.
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): Madam, I beg to lay on the Table a copy (Hindi and English versions) of the Economic Survey, 2014-2015 (Volume-I & II).
(Placed in Library, See No. LT 1836/16/15) THE MINISTER OF STATE OF THE MINISTRY OF PLANNING AND MINISTER OF STATE IN THE MINISTRY OF DEFENCE (RAO INDERJIT SINGH): Madam, I beg to lay on the Table:-
(1)(i) A copy of the Annual Report (Hindi and English versions) of the Institute for Defence Studies and Analyses, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the Government of the working of the Institute for Defence Studies and Analyses, New Delhi, for the year 2013-2014.(2)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No. LT 1837/16/15) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): Madam I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under sub-section (2) of section 38 of the Central Excise Act, 1944:-
(i) G.S.R.887(E) published in Gazette of India dated 11th December, 2014 together with an explanatory memorandum seeking to exempt from Basic Excise Duty, goods donated or purchased out of cash donations for the relief and rehabilitation of people affected by the floods in the State of Jammu and Kashmir subject to certain conditions and the exemption is valid upto and inclusive of the 31st March, 2015.
(ii) G.S.R.3(E) published in Gazette of India dated 1st January, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E. dated 17th March, 2012.
(iii) G.S.R.15(E) published in Gazette of India dated 7th January, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E. dated 17th March, 2012.
(iv) G.S.R.40(E) published in Gazette of India dated 16th January, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E. dated 17th March, 2012.
(v) G.S.R.65(E) published in Gazette of India dated 30th January, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-C.E. dated 17th March, 2012.
(Placed in Library, See No. LT 1838/16/15) (2) 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.877(E) published in Gazette of India dated 8th December, 2014, together with an explanatory memorandum seeking to levy anti-dumping duty at modified rates, on the imports of ‘Sodium Nitrate’, originating in, or exported from the People’s Republic of China upto and inclusive of 16th August, 2016, in pursuance of Mid-term review conducted by the Directorate General of Anti-dumping and Allied duties.
(ii) G.S.R.880(E) published in Gazette of India dated 9th December, 2014 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of Cable Ties, originating in, or exported from, the People’s Republic of China and Chinese Taipei for a period of five years, pursuant to the final findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(iii) G.S.R.885(E) published in Gazette of India dated 11th December, 2014 together with an explanatory memorandum seeking to impose definitive anti-dumping duty on imports of Clear Float Glass of nominal thicknesses ranging from 4mm to 12mm (both inclusive), the nominal thickness being as per BISI4900:2000, originating in or exported form Pakistan, Saudi Arabia and United Arab Emirates.
(iv) G.S.R.935(E) published in Gazette of India dated 31st December, 2014 together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Pentaerythritol’, originating in, or exported from Chinese Taipei for a period of five years, pursuant to the final findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied duties.
(v) G.S.R.936(E) published in Gazette of India dated 31st December, 2014 together with an explanatory memorandum seeking to impose safeguard duty on imports of Sodium Citrate for a period of three years at specified rates pursuant to the final findings of investigations conducted by the Directorate General of Safeguards.
(vi) G.S.R.8(E) published in Gazette of India dated 5th January, 2015 together with an explanatory memorandum seeking to extend the levy of anti-dumping duty imposed on imports of “all kinds of Synchronous Digital Hierarchy Transmission Equipment”, originating in or exported from China PR and Israel” for a further period of one year i.e. upto and inclusive of 7th December, 2015, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(vii) G.S.R.16(E) published in Gazette of India dated 7th January, 2015 together with an explanatory memorandum seeking to extend anti-dumping duty levied therein on imports of “Melamine”, originating in or exported from the People’s Republic of China for a further period of one year i.e. upto and inclusive of 18th February, 2016, pending outcome of sunset review investigations being conducted by the Directorate General of Anti-dumping and Allied duties.
(Placed in Library, See No. LT 1839/16/15) (3) A copy each of the following Notifications (Hindi and English versions) under Section 159 of the Customs Act, 1962 :-
(i) G.S.R.886(E) published in Gazette of India dated 11th December, 2014, seeking to exempt from the duties of Customs, goods imported into India and intedned for donation for the relief and rehabilitation of people affected by the floods in the State of Jammu and Kashmir subject to certain conditions. The exemption is valid upto and inclusive of the 31st March, 2015.
(ii) G.S.R.915(E) published in Gazette of India dated 24th December, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(iii) G.S.R.921(E) published in Gazette of India dated 29th December, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 152/2009-Cus., dated 31st December, 2009.
(iv) G.S.R.922(E) published in Gazette of India dated 29th December, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 69/2011-Cus., dated 29th July, 2011.
(v) G.S.R.923(E) published in Gazette of India dated 29th December, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 53/2011-Cus., dated 1st July, 2011.
(vi) G.S.R.924(E) published in Gazette of India dated 29th December, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 46/2011-Cus., dated 1st June, 2011.
(vii) G.S.R.937(E) published in Gazette of India dated 31st December, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(viii) G.S.R.9(E) published in Gazette of India dated 5th January, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 10/2008-Cus., dated 15th January, 2008.
(ix) G.S.R.12(E) published in Gazette of India dated 6th January, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 60/2011-Cus., dated 14th July, 2011.
(x) G.S.R.14(E) published in Gazette of India dated 7th January, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(Placed in Library, See No. LT 1840/16/15) (4) A copy of the Annual Report (Hindi and English versions) of the National Housing Bank, New Delhi, for the year 2013-2014, alongwith Audited Accounts under sub-section (5) of Section 40 of the National Housing Bank Act, 1987.
(Placed in Library, See No. LT 1841/16/15) _______