Lok Sabha Debates
Discussion On The Motion For Consideration Of The Finance Bill, 2013 (Discussion ... on 30 April, 2013
> Title: Discussion on the motion for consideration of the Finance Bill, 2013 (Discussion Concluded and Bill Passed).
MADAM SPEAKER: Item No.23. Hon. Finance Minister.
THE MINISTER OF FINANCE (SHRI P. CHIDAMBARAM): I beg to move* that the Bill to give effect to the financial proposals of the Central Government for the financial year 2013-2014 be taken into consideration.
MADAM SPEAKER: Mr. Minister, you want to say something.
SHRI P. CHIDAMBARAM: Madam, there are a number of amendments and I wish I had the time to briefly speak on the amendments and explain…. … (Interruptions)
SHRIMATI HARSIMRAT KAUR BADAL (BHATINDA): We have to move an amendment from our party. … (Interruptions)
SHRI P. CHIDAMBARAM: I am aware of it. … (Interruptions)
अध्यक्ष महोदया: इनके बाद आप बोल लीजिए, आपको बुला लेंगे।
…( व्यवधान)
अध्यक्ष महोदया: इनके बाद आपको भी बुला लेंगे।
SHRI P. CHIDAMBARAM: Post the Budget presentation and post the Finance Bill introduction, we had discussions with stakeholders, Members of Parliaments, State Governments, industry, business, trade unions and we have come up with a certain number of amendments. And I know that some of the amendments are of vital interest to the Members of this House. Let me begin by dealing with amendment which is of great interest to all of you. There was an apprehension that wealth tax was being imposed on agricultural land. Let me make it absolutely clear that the policy of the UPA Government is not to impose wealth tax. … (Interruptions)
13.00 hrs. MADAM SPEAKER: Nothing else will go on record.
(Interruptions) … * MADAM SPEAKER: Please take your seat.
… (Interruptions)
SHRI P. CHIDAMBARAM: Please sit down. Let me answer. … (Interruptions)
They are my friends. If they want to know how it happened, they must allow me to speak.
Madam, a misapprehension arose following certain judgements of the Punjab and Haryana High Court. There was a judgement of the learned single judge. There was another matter which came before the Division Bench and the matter went to the Supreme Court. So, a misapprehension arose. Therefore, in order to make matters very clear and place it beyond doubt, I have introduced an official amendment which makes it abundantly clear that urban land does not include agricultural land which is recorded as such in the Government records and which is used for agriculture. … (Interruptions)
MADAM SPEAKER: Ajnalaji, I will give you a chance to speak later. Please take your seat now.
… (Interruptions)
SHRI P. CHIDAMBARAM: Madam, I am grateful to large number of Members of this House who have raised this matter with me. The Chief Minister of Haryana Shri Bhupender Singh Hooda met me. … (Interruptions)
SHRIMATI HARSIMRAT KAUR BADAL : What about the Chief Minister of Punjab?
SHRI P. CHIDAMBARAM: He has not met me. He has not even written to me about it.
The President of the Punjab Pradesh Congress Committee, the hon. Member of this House Shri Pratap Singh Bajwa and a number of Members of Parliament, including my young friend Shri Deepender Singh Hooda, met me more than once and I assured them that the law has not been changed, there is no intention to change the law and a close reading of the law will show that no change has been made. But in order to allay the apprehension, I will move an amendment. The amendment was drafted yesterday. I have got the assent of the President to move the amendment and I am moving the amendment today. Therefore, all apprehensions must be put to rest. … (Interruptions)
Madam, I am sorry that a canard was spread that the law was being amended. I challenge anyone to a debate. The law has not been amended, the law was the same since 1993. But in order to place matters beyond doubt, with the consent of the Prime Minister, last night I obtained the consent of the President to move the amendment and we are moving the amendment today.
Madam, some other amendments are being moved. We are moving an amendment in order to attract investments in rupee denominated long-term infrastructure bonds. I had proposed to amend Section 194 LC so that foreign currency routed through designated accounts of a non-resident for investment in such bonds is deemed to be borrowed in foreign currency. It is proposed to withdraw this amendment in order to insert a new Section 194 LD for providing a 5 per cent rate of tax on interest payment during the period beginning 1st June, 2013 and ending on 31st May, 2015 to foreign institutional investors and qualified foreign investors on investments in Government securities and rupee denominated Government corporate bonds.
Madam, under the existing provisions of 206 C(ID) of the Income Tax Act, there is TCS at the rate of 1 per cent on cash sale of bullion or jewelry. There was an exclusion in the parenthesis of that clause. That exclusion was giving opportunity for misuse. That exclusion is now being withdrawn.
There is an amendment to 206 AA carving out an exception so that the PAN requirement and consequently higher withholding tax of 20 per cent does not apply to interest payment to non-residents in respect of long-term infrastructure bonds referred to in Section 194 LC.
These amendments will attract more investments in long-term infrastructure which is a very important need of the country.
Madam, there is a proposal to have tax deducted at source at one per cent on transfer of immovable property other than agricultural land; that remains. However, in order to be helpful to the person who is required to deduct the tax, we are dispensing with the requirement of obtaining a TAN. He need not have a TAN but he must deduct the tax.
Sections 153 and 153 (B) are being amended to remove certain anomalies that are created by language in the Finance Act of last year, 2012. These are purely drafting amendments which we are making so that the intention of those sections becomes clear.
Madam, we are introducing, as I said in the Budget Speech, the Commodities Transaction Tax. Now that we are putting a Commodities Transaction Tax on commodities other than agricultural commodities, trading in commodity derivatives will no longer be considered as a speculative transaction.
Madam, we are also providing that the President of the Income tax Appellate Tribunal, ITAT, can be either a High Court Judge or a Senior Vice President or one of the Vice Presidents.
Madam, on the indirect taxes side, we are taking for ourselves a tariff cushion to raise the import duty from 30 per cent to 70 per cent so that if necessary we can impose a higher duty on import of cashew kernels in order to protect domestic industry.
Finally, Madam, at the request of Railways, although the service tax became applicable to Railways a little earlier, they did not collect the service tax for the period prior up to 1st of October 2012, therefore, for the period from 1st of July 2012 to 1st of October 2012 in order to avoid an unusual burden on the Railway and the persons to whom they provide or get services, I am exempting the period 1-7-2012 to 1-10-2012 from service tax for the Railways.
These are the important amendments we are making. As I said, the most important amendment is the amendment that is making it abundantly clear that there was never any intention to impose wealth tax on agricultural land and there is no intention and therefore the matter should be put to rest. No controversy should be raised on that issue. The matter must be put to rest.
MADAM SPEAKER : Motion moved :
“That the Bill to give effect to the financial proposals of the Central Government for the financial year 2013-14, be taken into consideration. “ … (Interruptions)
MADAM SPEAKER: You are moving an amendment. All right.
… (Interruptions)
SHRIMATI HARSIMRAT KAUR BADAL: Madam, people have received notices… (Interruptions)
MADAM SPEAKER: What do you want to say?
… (Interruptions)
MADAM SPEAKER: Who wants to speak?
… (Interruptions)
MADAM SPEAKER: All four cannot speak at a time.
… (Interruptions)
अध्यक्ष महोदया : आप चारों में से एक कौन बोलेंगे?
…( व्यवधान)
अध्यक्ष महोदया : अजनाला जी, आप बोलिए।
…( व्यवधान)
अध्यक्ष महोदया : अजनाला जी हाथ खड़ा कर रहे हैं, आप बोलिए।
…( व्यवधान)
डॉ. रतन सिंह अजनाला (खडूर साहिब): ये बोल रही हैं। …( व्यवधान)
अध्यक्ष महोदया : ठीक है, आप बोलिए।
…( व्यवधान)
MADAM SPEAKER: Please speak very briefly.
… (Interruptions)
MADAM SPEAKER: Yes, I will give you a chance. I have told you earlier.
… (Interruptions)
SHRIMATI HARSIMRAT KAUR BADAL : Madam, this is such an important issue, an issue which concerns… (Interruptions) Madam, please let the hon. Minister clarify after I finish. I know what kind of white-wash they want to do in front of the whole country. We welcome their white-washing, they are most welcome to do it, but we must ensure that the nation knows exactly what this Government has been doing… (Interruptions) अध्यक्ष महोदया : आप बैठ जाइए।
…( व्यवधान)
MADAM SPEAKER: I will give you time to speak.
SHRIMATI HARSIMRAT KAUR BADAL : Madam, please let me make it clear. I can give copies of this notice received from the Income Tax Department which comes under the hon. Minister. These are the cases of two farmers. I can get them dozens more where they have categorically stated that the Wealth Tax on your agricultural land which falls eight kilometers from the limit of the municipality of your city comes under our land, which is exactly what the Bill says at length. They have been given notices for lakhs of rupees, 50 lakhs of rupees. The Income Tax Department has even given out warrants and they have even tried to take over their lands… (Interruptions) This is the answer of the hon. Finance Minister in Rajya Sabha where an MP of the Shiromani Akali Dal asked whether he was aware that Wealth Tax was being put on farmers. He had said, “yes, he is aware and they have no plans of taking this back”. The hon. Members from the Congress side are trying to mislead when Mr. Prakash Singh Badal, the hon. Chief Minister, raised this issue… (Interruptions) They are trying to mislead… (Interruptions) Madam, it is a joke that the Leader of their Party in Punjab, who is standing here… (Interruptions), making a noise, taking out newspaper cuttings, had said that this was a rumor… (Interruptions) Then he had said this is a rumour. Akali Dal is misleading.… (Interruptions) When this is a rumour, then how is the hon. Minister moving an amendment? They are not even aware of what they have said. So, this is absolutely unfortunate. ...( व्यवधान)यह सरकार जो गरीबों और किसानों की सरकार अपने आप को कहती है। इन्होंने गरीबों और किसानों की क्या परवाह की है?...( व्यवधान) अध्यक्ष महोदया : आप को मौका देंगे। आप सभी बैठ जाइए।
...( व्यवधान)
अध्यक्ष महोदया : अजनाला जी, आप बैठ जाइए।
…( व्यवधान)
MADAM SPEAKER: Ajnala ji, please sit down.
… (Interruptions)
श्रीमती हरसिमरत कौर बादल : गरीबों को तो महंगाई का बोझ दिया और किसानों पर भी लाखों रुपये के टैक्स का बोझ लगाया और जब शिरोमणि अकाली दल ने आवाज उठाई, अमेंडमेंट मूव की तो यह सोई हुई सरकार तब जागी और आज अमेंडमेंट आ रहा है। ...( व्यवधान)शुक्र है कि यह सोई हुई सरकार देर आई दुरुस्त आई।...( व्यवधान) अब यह जितना क्रेडिट लेना चाहती है, जरूर ले लें। ...( व्यवधान) लेकिन, यह बात कोई नहीं निकाल सकता है कि शिरोमणि अकाली दल ने और सरदार प्रकाश सिंह बादल ने, प्रधान मंत्री, वित्तमंत्री से ले कर सब को नोटिस दिया और ये तो वे लोग हैं जो कह रहे थे कि ऐसा हो ही नहीं रहा है। उनके स्टेट में इनकम टैक्स के नोटिसेज आ रहे हैं, इनको तो यह भी पता नहीं था। ...( व्यवधान)So, I am glad that the hon. Minister has clarified and decided to amend this Act, which would have broken the backs of all the farmers and killed this country. जाते-जाते इन्होंने गरीबों को तो मारा, किसानों को भी मारना चाहते थे। ...( व्यवधान) लेकिन सारी पार्टियों के दबाव में आ कर इन्होंने अमेंड किया है, मैं इस का स्वागत करती हूं। श्री प्रताप सिंह बाजवा (गुरदासपुर): माननीय स्पीकर साहिबा, मैं इस अगस्त हाउस में यह कहना चाहता हूं ...( व्यवधान) अध्यक्ष महोदया : यह क्या हो रहा है?
…( व्यवधान)
MADAM SPEAKER: Nothing else will go in record.
(Interruptions) …* अध्यक्ष महोदया : आप बोलिए।
…( व्यवधान)
MADAM SPEAKER: You sit down.
… (Interruptions)
MADAM SPEAKER: Why are you standing?
… (Interruptions)
MADAM SPEAKER: Nothing else will go in record.
(Interruptions) … * श्री प्रताप सिंह बाजवा : मैं आज इस मौके पर कांग्रेस की अध्यक्षा, हमारी यूपीए की चेयर परसन श्रीमती सोनिया गांधी जी, एफएम, चिदम्बरम साहब और प्रधानमंत्री साहब का, यह जो रिवोल्युशनरी कदम है, उसके लिए शुक्रिया अदा करना चाहता हूं।...( व्यवधान) ये लोग अंगुली को काट कर, थोड़ा-सा खुन निकाल कर शहीद होना चाहते हैं। ...( व्यवधान) पंजाब में आग लगाने का एक खतरनाक मनसूबा इनका है।...( व्यवधान) इन बेचारों का सारा प्रोग्राम वहां का वहां रह गया। ...( व्यवधान) मैं चिदम्बरम साहब और कांग्रेस अध्यक्षा को मुबारकबाद देना चाहता हूं।...( व्यवधान) कांग्रेस का हाथ हमेशा किसान के साथ रहा है। ...( व्यवधान) देश की आजादी से ले कर आज तक जब भी किसान को कुछ मिला है तो कांग्रेस ने दिया है, यूपीए ने दिया है। 70 हजार करोड़ रुपये का जो पीछे कर्जा था, कर्जा माफी इन्होंने किया। ...( व्यवधान) सबसे बड़ा लैंड माफिया पंजाब में ये लोग हैं। ...( व्यवधान) चिदम्बरम साहब आपने आज इस काम को किया इससे सबसे बड़ा फायदा इस लैंड माफिया को गया। ...( व्यवधान) किसानों को भी यह गया है।...( व्यवधान) पंजाब के बड़े शहरों में इनकी जमीनें हैं। इन लोगों की हजारों एकड़ जमीनें हैं। ...( व्यवधान)They are playing to the gallery; they are just playing to the Press. इनके मेम्बर ने सेन्ट्रल हॉल में मिल कर कहा कि हम आप की लीडरशीप शुक्रिया अदा करना चाहते हैं। अध्यक्ष महोदया : आप बैठ जाइए।
…( व्यवधान)
श्री प्रताप सिंह बाजवा : मैडम, एक मिनट में अपनी बात समाप्त करना चाहता हूं। ...( व्यवधान) इनके एक मेम्बर ऑफ पार्लियामेंट ने मुझे कहा कि बाजवा जी हम आपके कांग्रेस की लीडरशीप का शुक्रिया अदा करना चाहते हैं। ...( व्यवधान) ये अंदर कुछ कहते हैं और बाहर कुछ कहते हैं। ...( व्यवधान) इनके हाथी के दांत दिखाने के और, और खाने के और हैं। ...( व्यवधान) ये क्या बात करेंगे? ...( व्यवधान) इनको किसी किसान के साथ कोई दर्द नहीं है। ये सबसे बड़े लैंड माफिया हैं। ये लैंड शार्क्स हैं। ये पंजाब में प्रॉपर्टी टैक्स लगा रहे हैं। हमने वेल्थ टैक्स की बात की, हम ने वापस ले लिया। ...( व्यवधान) आप प्रॉपर्टी टैक्स वापस लो। ...( व्यवधान) बिजली पर लगाए हुए टैक्स को वापस लीजिए। मैडम, मुझे इनके मुख्य मंत्री साहब को एक बात कहनी है।...( व्यवधान) अध्यक्ष महोदया : आप बैठ जाइए। आप लोग बोल चुके हैं।
…( व्यवधान)
अध्यक्ष महोदया : हरसिमरत कौर जी, आप बोल चुकी हैं। अब आप बैठ जाइए।
…( व्यवधान)
श्री प्रताप सिंह बाजवा : मुझे आखिर में एक बात इनके मुख्य मंत्री जी को कहनी है।...( व्यवधान) उर्दू का एक शेर है -- बिना लिबास के आए थे हम इस जहां में एक कफन की खातिर इतना सफर करना पड़ा।
हमारी आपसे गुजारिश है कि अब *। ...( व्यवधान) जब जाना है तो चादर ही डालकर जाना है। अब छोड़ दीजिए, ड्रामा मत कीजिए।...( व्यवधान) सारा देश आपको जानता है।...( व्यवधान) * अगर हिन्दुस्तान में *...( व्यवधान) मेरी आपसे यह गुजारिश है।...( व्यवधान) चिदम्बरम साहब, हम आपको मुबारक देना चाहते हैं।...( व्यवधान) आपने कमाल कर दिया। सारा पंजाब, सारे हिन्दुस्तान के किसान आपके साथ हैं।...( व्यवधान) हम आपको मुबारक देना चाहते हैं।...( व्यवधान) SHRI P. CHIDAMBARAM: Madam, hon. Member Shrimati Harsimrat Kaur said that the Chief Minister of Punjab had either spoken to the Finance Minister or written to the Finance Minister. He may have told her that but I did not receive any letter nor did I receive any telephone call … (Interruptions) Please sit down. Do not interrupt every line. … (Interruptions) I heard you patiently and you must show me the courtesy of hearing me patiently.… (Interruptions) He is a very senior person. I wish he had telephoned me or I wish he had spoken to me or sent one of his MPs to speak to me. I am disappointed that I was not the beneficiary of his advice. But nevertheless … (Interruptions) Please be patient.… (Interruptions) To set the records straight, this amendment, has been there in the Wealth Tax Act, has been there since 1993. Between 1993 and 2013 it is nobody’s case that any Finance Minister’s attention was drawn to the fact that Wealth Tax was leviable on agricultural land. There have been a series of Finance Ministers since 1993. When, I asked myself, why, the answer is obvious in the section because it does not include land on which construction of a building is not permissible under any law. However, as I said, following certain judgments of the Punjab and Haryana High Court and the Supreme Court, which were rejected at the admission stage, a misapprehension may have arisen in some quarters that Wealth Tax is leviable on agricultural land falling within a municipal area or within the notified peripheral area. As I said and repeated, I sincerely appeal to them to accept and I am sure my friend knows that my reading of the law is correct. This section did not permit it but an apprehension may have arisen that under this section that Wealth Tax is leviable on agricultural land. When the representations were brought to my notice, the first three people who had brought it to my notice were Mr. Bajwa, Mr. Manish Tewari and Shrimati Preneet Kaur. Those were the three who first brought it to my notice. Then a much larger delegation met me and brought it to my notice. I had assured them and they said it on television yesterday that the policy of the UPA Government was not and is not to impose Wealth Tax on agricultural land. That should have rested the matter but I did not rest content with that. I worked hard late last night. I spoke to the Prime Minister upon his return, got it signed by the President and we have moved the amendment. The matter should come to an end rather than trade charges. I am grateful that she has welcomed the amendment. Let us pass the amendment unanimously. … (Interruptions) MADAM SPEAKER: The question is:
“That the Bill to give effect to the financial proposals of the Central Government for the financial year 2013-2014 be taken into consideration.” The motion was adopted.
MADAM SPEAKER: The House will now take up clause-by-clause consideration of the Bill.
Clause 2 Income Tax Amendment made: Page 2, line 31 for “194LC”, substitute “194 1LC, 194LD”. (1) (Shri P. Chidambaram) MADAM SPEAKER: 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 Amendment of section-2 MADAM SPEAKER: The question is: “That clause 3 stand part of the Bill.” The motion was adopted. Clause 3 was added to the Bill. Motion Re: Suspension of Rule 80(i) SHRI P. CHIDAMBARAM: Madam, I beg to move:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 2 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 2 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 3A Amendment made:
Page 6, after line 13, insert–– Substitution of reference of certain expression by other expression.
‘3A. In the Income-tax Act, for the expression “the Foreign Exchange Regulation Act, 1973”, wherever it occurs, the expression “the Foreign Exchange Management Act, 1999” shall be substituted.’. (2) 46 of 1973.
42 of 1999.
(Shri P. Chidambaram) MADAM SPEAKER: The question is:
“That new clause 3A be added to the Bill.” The motion was adopted.
New clause 3A was added to the Bill.
Clause 4 Amendment of section 10 Amendment made: Page 8, after line 11, insert–– ‘(VIA) in clause (48), for the words “sale of crude oil to any person”, the words “sale of crude oil, any other goods or rendering of services, as may be notified by the Central Government in this behalf, to any person” shall be substituted with effect from the 1st day of April, 2014;’. (3) (Shri P. Chidambaram) MADAM SPEAKER: The question is: “That clause 4, as amended, stand part of the Bill.” The motion was adopted. Clause 4, as amended, was added to the Bill. Clauses 5 to 7 were added to the Bill. Motion Re: Suspension of Rule 80(i) SHRI P. CHIDAMBARAM: Madam, I beg to move:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 4 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 4 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 7A Amendment of section 43. Amendment made: Page 9, after line 35, insert––
‘(7A) In section 43 of the Income-tax Act, in clause (5), with effect from the 1st day of April, 2014,– (I) in the proviso,–– (A) in clause (d), after the words “a recognised stock exchange;”, the word “or” shall be inserted;
(B) after clause (d), the following clause shall be inserted, namely:– “(e) an eligible transaction in respect of trading in commodity derivatives carried out in a recognised association,”;
(II) the Explanation shall be numbered as “Explanation 1” thereof and in the Explanation 1 as so renumbered, for the words “this clause”, the word, brackets and letter “clause (d)” shall be substituted;
(III) after Explanation 1 as so renumbered, the following Explanation shall be inserted, namely:– ‘Explanation 2.–– For the purposes of clause (e), the expressions––
(i) “commodity derivative” shall have the meaning as assigned to it in Chapter VII of the Finance Act, 2013;
(ii) “eligible transaction” means any transaction,–– (A) carried out electronically on screen-based systems through member or an intermediary, registered under the bye-laws, rules and regulations of the recognised association for trading in commodity derivative in accordance with the provisions of the Forward Contracts (Regulation) Act, 1952 and the rules, regulations or bye-laws made or directions issued under that Act on a recognised association; and (B) which is supported by a time stamped contract note issued by such member or intermediary to every client indicating in the contract note, the unique client identity number allotted under the Act, rules, regulations or bye-laws referred to in sub-clause (A), unique trade number and permanent account number allotted under this Act;
(iii) “recognised association” means a recognised association as referred to in clause (j) of section 2 of the Forward Contracts (Regulation) Act, 1952 and which fulfils such conditions as may be prescribed and is notified by the Central Government for this purpose;’.’ (4) 74 of 1952.
74 of 1952.
(Shri P. Chidambaram) MADAM SPEAKER: The question is:
“That new clause 7A be added to the Bill.” The motion was adopted.
New clause 7A was added to the Bill.
Clauses 8 and 9 were added to the Bill.
Clause 10 Amendment of section 80C MADAM SPEAKER: Shri Sanjay Dhotre to move amendment no. 34 – not present. Shri Bhartruhari Mahtab to move amendment no. 35 – not present. The question is: “That clause 10 stand part of the Bill.” The motion was adopted. Clause 10 was added to the Bill. Clauses 11 and 12 were added to the Bill. Clause 13 Insertion of new section 80 EE MADAM SPEAKER: Amendment nos. 36 to 41 – Members not present. The question is: “That clause 13 stand part of the Bill.” The motion was adopted. Clause 13 was added to the Bill. Clause 14 was added to the Bill. Clause 15 Amendment of Section 80GGB MADAM SPEAKER: Amendment nos. 42 and 43 – Members not present. The question is: “That clause 15 stand part of the Bill.” The motion was adopted. Clause 15 was added to the Bill. Clause 16 Amendment of section 80GGC MADAM SPEAKER: Amendment nos. 44 and 45 – Members not present. The question is: “That clause 16 stand part of the Bill.” The motion was adopted. Clause 16 was added to the Bill. Clauses 17 to 20 were added to the Bill. Clause 21 Amendment of section 90 Amendments made: Page 12, after line 27, insert – ‘(ba) in sub-section (4), for the words “a certificate, containing such particulars as may be prescribed, of his being a resident”, the words “a certificate of his being a resident” shall be substituted;’. (5) (Shri P. Chidambaram) Page 12, for lines 30 to 32, substitute – “(5) The assessee referred to in sub-section (4) shall also provide such other documents and information, as may be prescribed.”. (6) (Shri P. Chidambaram) MADAM SPEAKER: The question is: “That clause 21, as amended, stand part of the Bill ” The motion was adopted. Clause 21, as amended, was added to the Bill Clause 22 Amendment of section 90A Amendments made:- Page 12, after line 38, insert – ‘(ba) in sub-section (4), for the words “a certificate, containing such particulars as may be prescribed, of his being a resident”, the words “a certificate of his being a resident” shall be substituted;’. (7) Shri P. Chidambaram Page 12, for lines 41 to 43, substitute – “(5) The assessee referred to in sub-section (4) shall also provide such other documents and information, as may be prescribed.”. (8) Shri P. Chidambaram MADAM SPEAKER: 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 and 24 were added to the Bill. Clause 25 Amendment of Section 115A Amendment made: Page 16, for lines 17 to 23, substitute –
‘25. In section 115A of the Income-tax Act, in sub-section (1), with effect from the 1st day of April, 2014, - (I) in clause (a),–– (A) after sub-clause (iiaa), the following sub-clause shall be inserted, namely:-
“(iiab) interest of the nature and extent referred to in section 194LD; or”;
(B) in item (BA), after the words, brackets, figures and letters “sub-clause (iiaa)”, the words, brackets, figures and letters “or sub-clause (iiab)” shall be inserted;
(C) in item (D), for the words, brackets, figures and letters “sub-clause (iiaa)”, the words, brackets, figures and letters “sub-clause (iiaa), sub-clause (iiab)” shall be substituted;
(II) in clause (b), for sub-clauses (A), (AA), (B) and (BB), the following sub-clauses shall be substituted, namely:-
“(A) the amount of income-tax calculated on the income by way of royalty, if any, included in the total income, at the rate of twenty-five per cent.; (B) the amount of income-tax calculated on the income by way of fees for technical services, if any, included in the total income, at the rate of twenty-five per cent.; and”; (9) Shri P. Chidambaram MADAM SPEAKER: The question is:
“That clause 25, as amended, stand part of the Bill. ” The motion was adopted.
Clause 25, as amended, was added to the Bill Motion Re: Suspension of rule 80 (i) SHRI P. CHIDAMBARAM : I beg to move:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 10 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 10 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 25A Amendment of Section 115AD Amendment made: Page 16, after line 23, insert--
25A. In section 115AD, in sub-section (1), in item (i), with effect from the 1st day of April, 2014, the following proviso shall be inserted, namely:–– “Provided that the amount of income-tax calculated on the income by way of interest referred to in section194 LD shall be at the rate of five per cent.;”.’. (10) (Shri P. Chidambaram) MADAM SPEAKER: The question is:
“That new clause 25A be added to the Bill. ” The motion was adopted.
New Clause 25A was added to the Bill The clauses 26 to 31 were added to the Bill Motion Re: Suspension of rule 80(i) SHRI P. CHIDAMBARAM : I beg to move:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 11 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No.11 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 31A Amendment of Section 138 Amendment made: Page 19, after line 5, insert– 42 of 1999. 7 of 1947. ‘31A. In section 138 of the Income-tax Act, in sub-section (1), in clause (a), in sub-clause (i), for the words, figures, brackets and letter “section 2(d) of the Foreign Exchange Regulation Act, 1947”, the words, brackets, letter and figures “clause (n) of section 2 of the Foreign Exchange Management Act, 1999” shall be substituted.’. (11) (Shri P.Chidambaram) MADAM SPEAKER: The question is: “That new clause 31A be added to the Bill. ” The motion was adopted. New clause 31 was added to the Bill. Clauses 32 to 36 were added to the Bill. Clause 37 Amendment of section 153 Amendment made: Page 21, for line 8, substitute– ‘37. In section 153 of the Income-tax Act,––
(I) in sub-section (1), for the third proviso, the following proviso shall be substituted and shall be deemed to have been substituted with effect from the 1st day of July, 2012, namely:–– ‘Provided also that in case the assessment year in which the income was first assessable is the assessment year commencing on the 1st day of April, 2009 or any subsequent assessment year and during the course of the proceeding for the assessment of total income, a reference under sub-section (1) of section 92CA is made, the provisions of clause (a) shall, notwithstanding anything contained in the first proviso, have effect as if for the words “two years", the words “three years" had been substituted.’;
(II) in sub-section (2), for the fourth proviso, the following proviso shall be substituted and shall be deemed to have been substituted with effect from the 1st day of July, 2012, namely:–– ‘Provided also that where the notice under section 148 was served on or after the 1st day of April, 2010 and during the course of the proceeding for the assessment or reassessment or recomputation of total income, a reference under sub-section (1) of section 92CA is made, the provisions of this sub-section shall, notwithstanding anything contained in the second proviso, have effect as if for the words "one year", the words "two years" had been substituted.’;
(III) in sub-section (2A), for the fourth proviso, the following proviso shall be substituted and shall be deemed to have been substituted with effect from the 1st day of July, 2012, namely:–– ‘Provided also that where the order under section 254 is received by the Chief Commissioner or Commissioner or, as the case may be, the order under section 263 or section 264 is passed by the Commissioner on or after the 1st day of April, 2010, and during the course of the proceeding for the fresh assessment of total income, a reference under sub-section (1) of section 92CA is made, the provisions of this sub-section shall, notwithstanding anything contained in the second proviso, have effect as if for the words "one year", the words "two years" had been substituted.’;
(IV) in Explanation 1,––’. (12) (Shri P. Chidambaram) MADAM SPEAKER: The question is: “That clause 37, as amended, be added to the Bill. ” The motion was adopted. Clause 37, as amended, was added to the Bill. Clause 38 Amendment of section 153 B Amendment made: . Page 21, for line 31, substitute–– ‘38. In section 153B of the Income-tax Act, in sub-section (1),––
(a) for the fourth proviso, the following proviso shall be substituted and shall be deemed to have been substituted with effect from the 1st day of July, 2012, namely:–– ‘Provided also that in case where the last of the authorisations for search under section 132 or for requisition under section 132A was executed during the financial year commencing on the 1st day of April, 2009 or any subsequent financial year and during the course of the proceeding for the assessment or reassessment of total income, a reference under sub-section (1) of section 92CA is made, the provisions of clause (a) or clause (b) of this sub-section, shall, notwithstanding anything contained in clause (i) of the second proviso, have effect as if for the words "two years", the words "three years" had been substituted:’;
(b) for the sixth proviso, the following proviso shall be substituted and shall be deemed to have been substituted with effect from the 1st day of July, 2012, namely:–– ‘Provided also that in case where the last of the authorisations for search under section 132 or for requisition under section 132A was executed during the financial year commencing on the 1st day of April, 2009 or any subsequent financial year and during the course of the proceeding for the assessment or reassessment of total income, in case of other person referred to in section 153C, a reference under sub-section (1) of section 92CA is made, the period of limitation for making the assessment or reassessment in case of such other person shall, notwithstanding anything contained in clause (ii) of the second proviso, be the period of thirty-six months from the end of the financial year in which the last of the authorisations for search under section 132 or for requisition under section 132A was executed or twenty-four months from the end of the financial year in which books of account or documents or assets seized or requisitioned are handed over under section 153C to the Assessing Officer having jurisdiction over such other person, whichever is later.’;
(c) in the Explanation,––’. (13) (Shri P. Chidambaram) MADAM SPEAKER: The question is: “That clause 38, as amended, stand part of the Bill. ” The motion was adopted. Clause 38, as amended, was added to the Bill. Clauses 39 to 41 were added to the Bill. Clause 42 Insertion of new section 194-1A Amendment made: Page 22, after line 22, insert— “(3) The provisions of section 203A shall not apply to a person required to deduct tax in accordance with the provisions of this section.”. (14) (Shri P. Chidambaram) MADAM SPEAKER: The question is: “That clause 42, as amended, stand part of the Bill.” The motion was adopted. Clause 42, as amended, was added to the Bill. Clause 43 Amendment of section 194 LC Amendment made: Insertion of new section 194LD Page 22, for lines 28 to 42, substitute— ‘43. After section 194LC of the Income-tax Act, with effect from the 1st day of June, 2013, the following section shall be inserted, namely:-- Income by way of interest on certain bonds and Government securities. “194LD. (1) Any person who is responsible for paying to a person being a Foreign Institutional Investor or a Qualified Foreign Investor any income by way of interest referred to in sub-section (2), shall, at the time of credit of such income to the account of the payee or at the time of payment of such income in cash or by the issue of a cheque or draft or by any other mode, whichever is earlier, deduct income-tax thereon at the rate of five per cent.
(2) The income by way of interest referred to in sub-section (1)shall be the interest payable on or after the 1 st day of June, 2013 but before the 1st day of June, 2015 in respect of investment made by the payee in––
(i) a rupee denominated bond of an Indian company;
or
Provided that the rate of interest in respect of bond referred to in clause (i) shall not exceed the rate as may be notified by the Central Government in this behalf. Explanation.—For the purpose of this section,—
(a) “Foreign Institutional Investor” shall have the meaning assigned to it in clause (a) of the Explanation to section 115AD;
42 of 1956. (b) “Government security” shall have the meaning assigned to it in clause (b) of section 2 of the Securities Contracts (Regulation) Act,1956;
15 of 1992. (c) “Qualified Foreign Investor” shall have the meaning assigned to it in the Circular, No. Cir/IMD/DF/14/2011, dated the 9th August, 2011, as amended from time to time, issued by the Securities and Exchange Board of India, under section 11 of the Securities and Exchange Board of India Act, 1992.”. (15) (Shri P. Chidambaram) MADAM SPEAKER: The question is:
“That clause 43, as amended, stand part of the Bill.” The motion was adopted.
Clause 43, as amended, was added to the Bill.
Motion Re: Suspension of Rule 80(i) SHRI P.CHIDAMBARAM: Madam, I beg to move:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 16 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is “That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 16 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 43A Amendment of section 195 Amendment made: Page 22, after line 42, insert-- ‘43A. In section 195 of the Income-tax Act, in sub-section (1), after the word, figures and letters “section 194LC”, the words, figures and letters “or section 194LD” shall be inserted with effect from the 1st day of June, 2013; (16) (Shri P. Chidambaram) MADAM SPEAKER: The question is: “That new clause 43A be added to the Bill.” The motion was adopted. New clause 43A was added to the Bill. Motion Re: Suspension of Rule 80(i) SHRI P.CHIDAMBARAM: Madam, I beg to move: “That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 17 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 17 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 43B Amendment of section 196D. Amendment made: Page 22, after line 42, insert-- 43B. In section 196D of the Income-tax Act, in sub-section (1), for the words, brackets, letters and figures “any income in respect of securities referred to in clause (a) of sub-section (1) of section 115AD is payable”, the words, brackets, letters and figures “any income in respect of securities referred to in clause (a) of sub-section (1) of section 115AD, not being income by way of interest referred to in section 194 LD, is payable” shall be substituted with effect from the 1st day of June, 2013; (17) (Shri P. Chidambaram) MADAM SPEAKER: The question is: “That new clause 43B be added to the Bill.” The motion was adopted. New clause 43B was added to the Bill. Motion Re: Suspension of Rule 80(i) SHRI P.CHIDAMBARAM: Madam, I beg to move: “That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 18 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 18 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 43C Amendment of section 204 Amendment made: Page 22, after line 42, insert— 43C. In Section 204,--
(A) in clause (iia), for the words “authorised dealer”, the words “authorised person” shall be substituted;
(B) in the Explanation, for clause (b), the following clause shall be substituted, namely:-
42 of 1999. ‘(b) “authorised person” shall have the meaning assigned to it in clause (c) of section 2 of the Foreign Exchange Management Act, 1999.’; (18) (Shri P. Chidambaram) MADAM SPEAKER: The question is:
“That new clause 43C be added to the Bill.” The motion was adopted.
New clause 43C was added to the Bill.
Motion Re: Suspension of Rule 80(i) SHRI P.CHIDAMBARAM: Madam, I beg to move:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 19 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is “That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 19 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 43D Amendment of section 206AA. Amendment made: Page 22, after line 42, insert—
43D. In section 206AA of the Income-tax Act, after sub-section (6), the following sub-section shall be inserted with effect from the 1st day of June, 2013,— “(7) The provisions of this section shall not apply in respect of payment of interest, on long-term infrastructure bonds, as referred to in section 194LC, to a non-resident, not being a company, or to a foreign company.”; (19) (Shri P. Chidambaram) MADAM SPEAKER: The question is:
“That new clause 43D be added to the Bill.” The motion was adopted.
New clause 43D was added to the Bill.
Motion Re: Suspension of Rule 80(i) SHRI P.CHIDAMBARAM: Madam, I beg to move:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 20 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is “That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 20 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 43E Amendment of section 206C. Amendment made: Page 22, after line 42, insert— ‘43E. In sub-section (1D) of section 206C of the Income-tax Act, the brackets and words “(excluding any coin or any other article weighing ten grams of less)” shall be omitted with effect from the 1st day of June, 2013.’. (20) (Shri P. Chidambaram) MADAM SPEAKER: The question is: “That new clause 43E be added to the Bill.” The motion was adopted. New clause 43E was added to the Bill. Clauses 44 to 46 were added to the Bill. Motion Re: Suspension of Rule 80(i) SHRI P. CHIDAMBARAM: Madam, I beg to move:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No.21 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” MADAM SPEAKER: The question is:
“That this House do suspend clause (i) of rule 80 of Rules of Procedure and Conduct of Business in Lok Sabha in so far as it requires that an amendment shall be within the scope of the Bill and relevant to the subject matter of the clause to which it relates, in its application to the Government amendment No. 21 to the Finance Bill, 2013 and that this amendment may be allowed to be moved.” The motion was adopted.
New Clause 46A Amendment of section 252. Amendment made: Page 23, after line 35, insert––
‘46A. In section 252 of the Income-tax Act, for sub-section (3), the following sub-section shall be substituted with effect from the 1st day of June, 2013, namely:–– “(3) The Central Government shall appoint––
(a) a person who is a sitting or retired Judge of a High Court and who has completed not less than seven years of service as a Judge in a High Court; or
(b) the Senior Vice-President or one of the Vice-Presidents of the Appellate Tribunal, to be the President thereof.”.’ (21) (Shri P. Chidambaram) MADAM SPEAKER: The question is:
“That New Clause 46A be added to the Bill.” The motion was adopted.
New Clause 46A, was added to the Bill.
Clauses 47 to 50 were added to the Bill.
Clause 51 Amendment of section 2. Amendment made: Page 24, for lines 15 to 41, substitute––
’51. In section 2 of the Wealth-tax Act, 1957 (hereinafter referred to as the Wealth-tax Act), in clause (ea), in Explanation 1- (A) in clause (b), for the words “but does not include land on which construction of a building”, the following shall be substituted and shall be deemed to have been substituted with effect from the 1st day of April, 1993, namely:-
“but does not include land classified as agricultural land in the records of the Government and used for agricultural purpose or land on which construction of a building”;
(B) for clause (b) as so amended, the following clause shall be substituted with effect from the 1st day of April, 2014, namely:-
‘(b) “urban land” means land situate-
(i) in any area which is comprised within the jurisdiction of a municipality (whether known as a municipality, municipal corporation, notified area committee, town area committee, town committee, or by any other name) or a cantonment board and which has a population of not less than ten thousand; or
(ii) in any area within the distance, measured aerially,-
(I) not being more than two kilometers, from the local limits of any municipality or cantonment board referred to in sub-clause (i) and which has a population of more than then thousand but not exceeding one lakh; or (II) not being more than six kilometers, from the local limits of any municipality or cantonment board referred to in sub-clause (i) and which has a population of more than one lakh but not exceeding ten lakh; or (III) not being more than eight kilometers, from the local limits of any municipality or cantonment board referred to in sub-clause (i) and which has a population of more than ten lakh, but does not include land classified as agricultural land in the records of the Government and used for agricultural purposes or land on which construction of a building is not permissible under any law for the time being in force in the area in which such land is situation or the land occupied by any building which has been constructed with the approval of the appropriate authority or any unused land held by the assessee for industrial purposes for a period of two years from the date of its acquisition by him or any land held by the assessee as stock-in-trade for a period of ten years from the date of its acquisition by him.
Explanation.-For the purposes of clause (b) of Explanation 1, “population” means the population according to the last preceding census of which the relevant figures have been published before the date of valuation.’.’ (67) 27 of 1957 (Shri P. Chidambaram) MADAM SPEAKER: The question is:
“That clause 51, as amended, stand part of the Bill.” The motion was adopted.
Clause 51, as amended, was added to the Bill.
Clauses 52 to 66 were added to the Bill.
… (Interruptions)
13.37 hrs At this stage, Shrimati Harsimrat Kaur Badal and some other hon. Members left the House.
Clause 67 Amendment of section 129C MADAM SPEAKER: Prof. Sk. Saidul Haque : Not present. The question is: “That clause 67 stand part of the Bill.” The motion was adopted. Clause 67 was added to the Bill. Clauses 68 to 92 were added to the Bill. Clause 93 Amendment of Act 32 of 1994 Amendment made: Page 32, for lines 4 to 7, substitute–– Special provision for taxable services provided by Indian Railways. “99. (1) Notwithstanding anything contained in section 66, as it stood prior to the 1st day of July, 2012, or in section 66B, no service tax shall be levied or collected in respect of taxable services provided by the Indian Railways during the period prior to the 1st day of October, 2012. (2) No refund shall be made of service tax paid in respect of taxable services provided by the Indian Railways during the said period prior to the 1st day of October, 2012.”. (22) (Shri P. Chidambaram) MADAM SPEAKER: The question is: “That clause 93, as amended, stand part of the Bill.” The motion was adopted. Clause 93, as amended, was added to the Bill. Clauses 94 to 125 were added to the Bill. The First Schedule and the Second Schedule were added to the Bill. Third Schedule Amendment made: Page 50, after line 6, insert –– ‘(1A) in Chapter 8, ––
(a) in tariff item 0801 32 10, for the entry in column (4), the entry “70%” shall be substituted;
(b) in tariff item 0801 32 20, for the entry in column (4), the entry “70%” shall be substituted;
(c) in tariff item 0801 32 90, for the entry in column (4), the entry “70%” shall be substituted;’. (23) THE THIRD SCHEDULE.
(Shri P. Chidambaram) MADAM SPEAKER: The question is:
“That the Third Schedule, as amended, stand part of the Bill.” The motion was adopted.
The Third Schedule, as amended, was added to the Bill.
The Fourth Schedule, the Fifth Schedule and the Sixth Schedule were added to the Bill.
Clause 1, the Enacting Formula and the Long Title were added to the Bill.
SHRI P. CHIDAMBARAM : Madam, I beg to move:
“That the Bill, as amended, be passed.” MADAM SPEAKER: The question is:
“That the Bill, as amended, be passed.” The motion was adopted.
MADAM SPEAKER: A number of new clauses have been added to the Bill. I direct that the subsequent clauses, wherever required, may be re-serialised accordingly.
The House stands adjourned to meet on Thursday, the 2nd May, 2013 at 11.00 a.m. 13.40 hrs The Lok Sabha then adjourned till Eleven of the Clock on Thursday, May 2, 2013/ Vaisakha 12, 1935 (Saka).
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* Moved with the recommendation of the President.
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* Expunged as ordered by the Chair.