Lok Sabha Debates
Motion For Consideration Of The U.P. Sugarcane Cess (Validation) Repeal Bill, ... on 24 July, 2001
15.06 hrs. Title: Motion for consideration of the U.P. Sugarcane Cess (Validation) Repeal Bill, 2001. (Bill passed.) उपभोक्ता मामले, खाद्य और सार्वजनिक वितरण मंत्री (श्री शांता कुमार) : सभापति महोदय, मैं प्रस्ताव करता हूं :
"कि उत्तर प्रदेश गन्ना उपकर (वधिमान्यकरण) अधनियम, १९६१ का निरसन करने वाले विधेयक, राज्य सभा द्वारा यथापारित, पर विचार किया जाये। "सभापति महोदय : प्रस्ताव प्रस्तुत हुआ :
" कि उत्तर प्रदेश गन्ना उपकर (वधिमान्यकरण) अधनियम, १९६१ का निरसन करने वाले विधेयक, राज्य सभा द्वारा यथापारित, पर विचार किया जाये। "SHRI G. PUTTA SWAMY GOWDA (HASSAN): Madam, Chairperson, I may be allowed to speak in Kannada.
MR. CHAIRMAN: Have you given notice for translation?
SHRI G. PUTTA SWAMY GOWDA : Madam, now only I have decided to speak on this Sugarcane Bill.
MR. CHAIRMAN: There would be no arrangement for translation unless you give advance notice for it.
SHRI G. PUTTA SWAMY GOWDA : Madam, now I am giving the notice.
MR. CHAIRMAN: You can speak but there will be no translation.
SHRI G. PUTTA SWAMY GOWDA : What is the use then? I will give the notice and then speak a little later.
MR. CHAIRMAN: All right. He is now giving notice and he would speak later.
DR. B.B. RAMAIAH (ELURU): Madam, Chairperson, the Sugarcane Repeal Bill has become very old. This Bill was considered once before in 1998 keeping in view the various requirements of different States.
Madam, cess is intended for research and development of better quality of sugarcane, elimination of diseases and also for providing convenient transport facilities. But what exactly has been happening in a number of States is that neither is it being utilised in a proper way, nor is it being handed over to the Council that has been formed for the benefit of the factories and sugarcane growers. If they really utilise it for the purpose for which it has been meant, then they should be able to do service to this industry. It is not a tax. It is a cess. Cess is intended for the development of the sugarcane growers. I am sure, the Government would make some provisions to see that the State Governments utilise this in a proper manner for the research and development of the sugarcane industry and for providing communication facilities.
Madam, Chairperson, I would like to mention another point, that is, about the zones. The Government proposes to eliminate certain zones. These zones are very important because there is a relation between the company and the growers. They do a lot of work for providing better varieties of sugarcane, fertilizers and such other things. They also provide a guarantee for the bank loans. If they do not fix the zones and if they do not allow the zones to operate, then there would be a lot of chaos. It is because, in that case, the farmers would be supplying sugarcane to whomsoever they want. It is because of the existence of these zones that there has been a substantial improvement in the better varieties of sugarcane. Thus, we have to see that zones are compulsorily put in place and they should operate not only in the larger interest of the sugarcane growers but also for the future development and growth of the sugarcane industry in this country.
MR. CHAIRMAN : Shri Putta Swamy Gowda, would you like to speak now? There are no other Members to speak on this.
… (Interruptions)
MR. CHAIRMAN: There is no time to arrange for the interpretation, since you have not given advance notice. This is a technical problem. If you speak in Kannada now, it cannot go on record because there is no one to interpret or to take it down.
SHRI G. PUTTA SWAMY GOWDA : In that case, Madam, I will speak on some other occasion.
श्री शांता कुमार : महोदया, यह बिल केवल रिपील बिल है। उत्तर प्रदेश ने एक सैस लगाया, जिसके बारे में सुप्रीम कोर्ट ने कहा कि उत्तर प्रदेश को यह सैस लगाने का अधिकार नहीं था, यह असंवैधानिक था। उत्तर प्रदेश लगभग ४५ करोड़ रुपया उसमें इकट्ठा कर चुका था तो उस समय भारत सरकार ने एक आर्डिनेंस जारी करके उसको वैलीडेट किया और उसमें एक कानून बनाया ताकि सरकार को उस पर बकाया न देना पड़े और उस सम्बन्ध में केवल उसके वैलीडेशन के लिए वह बना था। बाद में जैन कमेटी ने कहा कि अब इसकी कोई आवश्यकता नहीं है, इसको रिपील किया जाये। इसका परपज केवल इतना है कि जिस कानून की अब कोई आवश्यकता नहीं है, उसको रिपील करना है। माननीय सदस्यों ने जो सुझाव दिये हैं, मैं समझता हूं, वह सरकार के ध्यान में हैं। गन्ने और चीनी के लिए जो सरकार को करना है, वह सरकार कर रही है, लेकिन इसका इससे सीधा कोई सम्बन्ध नहीं है।
MR. CHAIRMAN: The question is:
"That the Bill to repeal the U.P. Sugarcane Cess (Validation) Act, 1961, as passed by Rajya Sabha, be taken into consideration." The motion was adopted.
MR. CHAIRMAN: The question is:
"That clause 2 stand part of the Bill."
The motion was adopted.
Clause 2 was added to the Bill.
Clause 1, the Enacting Formula and the Title were added to the Bill. MR. CHAIRMAN: The Minister may now move that the Bill be passed. SHRI SHANTA KUMAR: Madam, I beg to move:
"That the Bill be passed."
MR. CHAIRMAN: The question is:
"That the Bill be passed."
The motion was adopted.
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