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Union of India - Section
Section 381 in The Coir Industry Act, 1953
381.
Statements of Objects and Reasons.-The coir industry has definite role to play in our national economy. It is of very great economic importance to Travancore-Cochin where it is concentrated and also, from the point of view of earning foreign exchange, of importance to the whole country. It has, however, been passing through acute depression since the middle of 1952, as a result or a marked decline in exports. With a view to controlling production, improving its quality, weeding out the undesirable elements in the export trade and developing the internal market so as to reduce the industry's dependence on exports, it is considered necessary to establish a Statutory Board on the lines of Boards set up for other plantation industries.2. In order to finance the development of this industry, it is proposed that a duty up to Rupees one per cent. should be levied on coir fibre, coir yarn as well as coir mats and matting exported. The levy at the maximum rate is expected to yield approximately Rs. 12 lakhs per year. The proceeds will be allocated to the Board for the improvement and expansion of the coir industry.3. The object of the Bill is to take powers for setting up a Statutory Board and for imposing the proposed duty of customs.Amendment Act 41 of 1994-Statements of Objects and Reasons.-The Coir Industry Act was enacted in the year 1953 to provide for the establishment of a Coir Board at Cochin. The Board monitors the overall development of coir industry in the country. Section 19 of the said Act provides that the Board shall submit to the Central Government and such other authority, as may be prescribed, a half-yearly report and an annual report of its activities and the working of the Act for the preceding six months and the preceding year, respectively; and a copy of every such report shall, as soon as may be after it is received by the Central Government, be laid before both Houses of Parliament.2. While examining the laying of half-yearly report of Coir Board for the period from April to September 1989, the Lok Sabha Secretariat had observed that the preparation of half-yearly report and then the annual report covering the same half-yearly report is duplication of work. After considering the matter, it was decided that section 19 of the Act should be amended to provide that the Board shall submit its annual report for preceding year to the Central Government and such other authority as may be prescribed and shall be laid before both Houses of Parliament to avoid duplication of work.[23rd December, 1953][An Act to provide for the establishment of a Board for the development of the Coir Industry and for that purpose to levy a customs duty on coir fibre, coir yarn and coir products exported from India and for matters connected therewith.] [Substituted by Act 25 of 1964, Section 2, for the long title (w.e.f. 16.6.1964).]Be it enacted by Parliament as follows:--| Brought into force on 9.2.1954 vide S.R.O. 470, dated 9.2.1954, published in the Gazette of India, Ext., Pt. II, Section 3, p. 121. |