Lok Sabha Debates
Papers Laid On The Table Of The House By Ministers/Members. on 28 November, 2014
an> Title: Papers laid on the Table of the House by Ministers/members.
HON. SPEAKER: Now, Papers to be laid on the Table of the House.
THE MINISTER OF FINANCE, MINISTER OF CORPORATE AFFAIRS AND MINISTER OF INFORMATION AND BROADCASTING (SHRI ARUN JAITLEY): I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the Competition Commission of India, New Delhi, for the year 2013-2014.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the Competition Commission of India, New Delhi, for the year 2013-2014, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the Competition Commission of India, New Delhi, for the year 2013-2014.
(Placed in Library, See No. LT 865/16/14) (2) A copy of the Competition Commission of India (Manner of Recovery of Monetary Penalty) Amendment Regulations, 2014 (Hindi and English versions) published in Notification No. R-40007/Reg-Recovery/Noti/04-CCI in Gazette of India dated 30th July, 2014 under sub-section (3) of Section 64 of the Competition Act, 2002 as amended by the Competition (Amendment) Act, 2007. (Placed in Library, See No. LT 866/16/14) (3) A copy each of the following Notifications (Hindi and English versions) under sub-section (3) of Section 63 of the Competition Act, 2002 as amended by the Competition (Amendment) Act, 2007:-
(i) The Competition Appellate Tribunal (Term of the Selection Committee and the Manner of Selection of Panel of Names) Amendment Rules, 2014 published in Notification No. G.S.R. 728(E) in Gazette of India dated 15th October, 2014.
(ii) The Competition Commission of India (Term of the Selection Committee and the Manner of Selection of Panel of Names) Amendment Rules, 2014 published in Notification No. G.S.R. 729(E) in Gazette of India dated 15th October, 2014.
(Placed in Library, See No. LT 867/16/14) THE MINISTER OF STATE OF THE MINISTRY OF COMMERCE AND INDUSTRY (SHRIMATI NIRMALA SITHARAMAN): I beg to lay on the Table:- (1)
(i) A copy of the Annual Report (Hindi and English versions) of the National Productivity Council, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the National Productivity Council, New Delhi, for the year 2013-2014.
(Placed in Library, See No. LT 868/16/14) (2)
(i) A copy of the Annual Report (Hindi and English versions) of the Federation of Indian Export Organisations, 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 Federation of Indian Export Organisations, New Delhi, for the year 2013-2014. (Placed in Library, See No. LT 869/16/14) (3)
(i) A copy of the Annual Report (Hindi and English versions) of the EEPC India (formerly Engineering Export Promotion Council), Kolkata, 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 EEPC India (formerly Engineering Export Promotion Council), Kolkata, for the year 2013-2014. (Placed in Library, See No. LT 870/16/14) (4)
(i) A copy of the Annual Report (Hindi and English versions) of the Quality Council of India, New Delhi, for the year 2013-2014, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Quality Council of India, New Delhi, for the year 2013-2014. (Placed in Library, See No. LT 871/16/14) (5)
(i) A copy of the Annual Report (Hindi and English versions) of the Pharmaceuticals Export Promotion Council, Hyderabad, for the year 2013-2014, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Pharmaceuticals Export Promotion Council, Hyderabad, for the year 2013-2014. (Placed in Library, See No. LT 872/16/14) (6) A copy of the Memorandum of Understanding (Hindi and English versions) between the MMTC Limited and the Department of Commerce, Ministry of Commerce and Industry, for the year 2014-2015. (Placed in Library, See No. LT 873/16/14) (7) A copy of the Boiler Attendants’ (Amendment) Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 577(E) in Gazette of India dated 11th August, 2014 under sub-section (2) of Section 28A of the Boilers Act, 1923. (8) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (7) above. (Placed in Library, See No. LT 874/16/14) (9) A copy of Notification No. S.O. 2200 (E) (Hindi and English versions) published in Gazette of India dated 2nd September, 2014, making certain amendments in Notification No. S.O. 2953(E) dated 19th November, 2009 issued under Section 14 of the Bureau of Indian Standards Act, 1986. (Placed in Library, See No. LT 875/16/14) (10) A copy of the Coffee Board (Cadre and Recruitment) Rules, 2014 (Hindi and English versions) published in Notification No. G.S.R. 198(E) in Gazette of India dated 20th March, 2014 under sub-section (3) of Section 48 of the Coffee Act, 1942. (Placed in Library, See No. LT 876/16/14) THE MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JAYANT SINHA): I beg to lay on the Table:-
(1) A copy each of the following Notifications (Hindi and English versions) under section 296 of the Income Tax Act, 1961:-
(i) The Income-tax (6th Amendment) Rules, 2014 published in Notification No. S.O. 1418(E) in Gazette of India dated 30th May, 2014.
(ii) The Income-tax (10th Amendment) Rules, 2014 published in Notification No. S.O. 2556(E) in Gazette of India dated 30th September, 2014.
(Placed in Library, See No. LT 877/16/14) (2) 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.566(E) published in Gazette of India dated 6th August, 2014, together with an explanatory memorandum directing that the references to the authorities specified in column 2 of the notification in the rules made or deemed to have been made under the said sections or in any other notifications, instructions, decisions, or orders, issued or made under the said sections or rules or under any other section of the said Act, shall, unless the context otherwise requires, be construed as references to the authorities specified in column (3).
(ii) The CENVAT Credit (Seventh Amendment) Rules, 2014 published in Notification No. G.S.R.615(E) in Gazette of India dated 25th August, 2014, together with an explanatory memorandum.
(Placed in Library, See No. LT 878/16/14) (3) 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.586(E) published in Gazette of India dated 13th August, 2014, together with an explanatory memorandum seeking to impose Safeguard duty on imports of specified Seamless Tubes and Pipes into India at the rate of 20% in the first year, 10% in the second year and 5% in the third year (for 6 months only) from the date of issue of notification in this regard.
(ii) G.S.R.623(E) published in Gazette of India dated 28th August, 2014, together with an explanatory memorandum seeking to impose Safeguard duty on imports of Saturated Fatty Alcohols of specified carbon chain length into India at the rate of 20% ad valorum for a period of two hundred days pursuant to the preliminary findings of investigations conducted by the Directorate General of Safeguards.
(iii) G.S.R.571(E) published in Gazette of India dated 8th August, 2014, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘sodium nitrite’, originating in, or exported from the European Union, for a further period of five year pursuant to the final findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(iv) G.S.R.587(E) published in Gazette of India dated 13th August, 2014, together with an explanatory memorandum seeking to extend anti-dumping duty on imports of ‘Plypropylene’, originating in, or exported from the Singapore, for a further period of one year i.e. upto and inclusive of 29th July, 2015, pending outcome of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(v) G.S.R.592(E) published in Gazette of India dated 14th August, 2014, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Ceftriaxone Disodium Hemiheptahydrate-Sterile’, originating in, or exported from the People’s Republic of China for a period of five year, pursuant to the final findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(vi) G.S.R.664(E) published in Gazette of India dated 16th September, 2014, together with an explanatory memorandum seeking to levy provisional anti-dumping duty on imports of ‘electrical insulators of glass or ceramics/porcelain, whether assembled or unassembled”, originating in, or exported from the People’s Republic of China for a period of six months from the date of imposition of the provisional anti-dumping duty, that is 16th September, 2014 pursuant to the preliminary findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(vii) G.S.R.673(E) published in Gazette of India dated 18th September, 2014, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Sulphur Black’, originating in, or exported from the People’s Republic of China 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.
(viii) G.S.R.691(E) published in Gazette of India dated 25th September, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 89/2009-Cus., dated 31st August, 2009.
(ix) G.S.R.703(E) published in Gazette of India dated 30th September, 2014, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of ‘Phenol’, originating in, or exported from the Chinese Taipei and the United States of America, for a period of five years, from the date of imposition of the provisional anti-dumping duty, that is, the 16th May, 2014, pursuant to the preliminary findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(Placed in Library, See No. LT 879/16/14) (4) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R.335(E) published in Gazette of India dated 12th May, 2014, together with an explanatory memorandum exempting the goods described in Schedule I of the Notification when imported into India for display or use at any event specified in Schedule II from the whole of the duty of customs leviable thereon which is specified in the First Schedule to the Customs Tariff Act, 1975 and from the whole of the additional duty leviable thereon under Section 3 of the Customs Tariff Act, 1975, subject to certain conditions.
(ii) The FICCI/TAITRA Carnet (Form of bill of entry and shipping bill) Regulations, 2014 published in Notification No. G.S.R. 336(E) in Gazette of India dated 12th May, 2014.
(iii) G.S.R.565(E) published in Gazette of India dated 6th August, 2014, together with an explanatory memorandum seeking to provide that a reference to the Chief Commissioner of Customs in the rule, notifications, instructions, regulations, decisions or orders issued under the customs Act, 1962, shall be construed as a reference to the Principal Chief Commissioner of Customs or the Chief Commissioner of Customs, as the case may be. Likewise, a reference to the Commissioner of Customs in the rules, notifications, instructions, regulations, decisions or orders issued under the Customs Act, 1962, shall be construed as a reference to the Principal Commissioner of Customs or the Commissioner of Customs, as the case may be.
(iv) G.S.R.603(E) published in Gazette of India dated 21st August, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(v) G.S.R.674(E) published in Gazette of India dated 18th September, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 39/1996-Cus., dated 23rd July, 1996.
(vi) G.S.R.675(E) published in Gazette of India dated 18th September, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(vii) G.S.R.692(E) published in Gazette of India dated 25th September, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(viii) G.S.R.736(E) published in Gazette of India dated 20th October, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(ix) S.O.1841(E) published in Gazette of India dated 15th July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(x) S.O.1857(E) published in Gazette of India dated 17th July, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xi) S.O.1925(E) published in Gazette of India dated 31st July, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xii) S.O.2009(E) published in Gazette of India dated 7th August, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xiii) S.O.2058(E) published in Gazette of India dated 14th August, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xiv) S.O.2107(E) published in Gazette of India dated 21st August, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xv) S.O.2182(E) published in Gazette of India dated 29th August, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xvi) S.O.2229(E) published in Gazette of India dated 4th September, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xvii) S.O.2344(E) published in Gazette of India dated 15th September, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xviii) S.O.2439(E) published in Gazette of India dated 18th September, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xix) S.O.2561(E) published in Gazette of India dated 30th November, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xx) S.O.2574(E) published in Gazette of India dated 1st October, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xxi) S.O.2647(E) published in Gazette of India dated 15th October, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxii) S.O.2658(E) published in Gazette of India dated 16th October, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.
(xxiii) S.O.2804(E) published in Gazette of India dated 31st October, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxiv) S.O.2830(E) published in Gazette of India dated 5th November, 2014, together with an explanatory memorandum regarding revised rates of exchange for conversion of certain foreign currencies into Indian currency or vice-versa for the purpose of assessment of imported and export goods.(5)
Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at item No. (i) & (ii) of (4) above. (Placed in Library, See No. LT 880/16/14) (6) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 94 of the Finance Act, 1994:-
(i) G.S.R.567(E) published in Gazette of India dated 6th August, 2014, together with an explanatory memorandum seeking to provide that a reference to the Chief Commissioner of Central Excise in the rules, notifications, instructions, regulations, decisions or orders issued under the Finance Act, 1994, shall be construed as a reference to the Principal Chief Commissioner of Central Excise or the Chief Commissioner of Central Excise, as the case may be. Likewise, a reference to the Commissioner of Central Excise in the rules, notifications, instructions, regulations, decisions or orders issued under the Finance Act, 1994, shall be construed as a reference to the Principal Commissioner of Central Excise or the Commissioner of Central Excise, as the case may be.
(ii) G.S.R.598(E) published in Gazette of India dated 20th August, 2014, together with an explanatory memorandum making certain amendments in the Notification No. 25/2012-Service Tax dated 20th June, 2012.
(iii) G.S.R.613(E) published in Gazette of India dated 25th August, 2014, together with an explanatory memorandum appointing the 1st day of October, 2014 as the date on which the provisions of clauses (A), (B) and (C) of Section 114 of the Finance Act, 1994 shall come into force.
(iv) The Service Tax (Second Amendment) Rules, 2014 published in Notification No. G.S.R. 614(E) in Gazette of India dated 25th August, 2014.
(Placed in Library, See No. LT 881/16/14) (7) A copy each of the following Notifications (Hindi and English versions) under Section 48 of the Foreign Exchange Management Act, 1999:-
(i) The Foreign Exchange Management (Transfer or Issue of Security by a Person Resident Outside India) (Twelfth Amendment) Regulations, 2014 published in Notification No. G.S.R. 632(E) in Gazette of India dated 2nd September, 2014.
(ii) The Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) (Amendment) Regulations, 2014 published in Notification No. G.S.R. 733(E) in Gazette of India dated 17th October, 2014.
(Placed in Library, See No. LT 882/16/14) (8) A copy each of the following papers (Hindi and English versions) under Article 151(1) of the Constitution:-
(i) Report of the Comptroller and Auditor General of India-Union Government (Railways) (No. 19 of 2014)-Railways Finances for the year ended March, 2013.
(Placed in Library, See No. LT 883/16/14)
(ii) Report of the Comptroller and Auditor General of India-Union Government (No. 20 of 2014)-Allowance of Depreciation and Amortisation, Department of Revenue-Direct Taxes, for the year ended March, 2013. (Placed in Library, See No. LT 884/16/14)
(iii) Report of the Comptroller and Auditor General of India-Union Government (No. 21 of 2014) (Indirect Taxes-Customs)-Performance of Special Economic Zones (SEZs), Department of Revenue, for the year ended March, 2013. (Placed in Library, See No. LT 885/16/14)
(iv) Report of the Comptroller and Auditor General of India-Union Government (No. 22 of 2014)-Compliance Audit on Management of satellite capacity for DTC service by Department of Space for the year ended March, 2013. (Placed in Library, See No. LT 886/16/14)
(v) Report of the Comptroller and Auditor General of India-Union Government (No. 24 of 2014)- Hydrocarbon Production Sharing Contracts, Ministry of Petroleum and Natural Gas, for the year ended March, 2013. (Placed in Library, See No. LT 887/16/14)
(vi) Report of the Comptroller and Auditor General of India-Union Government (Civil) (No. 25 of 2014)-Compliance Audit Observations, for the year ended March, 2013. (Placed in Library, See No. LT 888/16/14)
(vii) Report of the Comptroller and Auditor General of India-Union Government (Railways) (No. 26 of 2014)-(Compliance Audit Report) for the year ended March, 2013. (Placed in Library, See No. LT 889/16/14)
(viii) Report of the Comptroller and Auditor General of India-Union Government (No. 27 of 2014)(Compliance Audit)- Scientific and Environmental Ministries/Departments for the year ended March, 2013. (Placed in Library, See No. LT 890/16/14)
(ix) Report of the Comptroller and Auditor General of India-Union Government (No. 29 of 2014) (Indirect taxes-Central Excise and Service Tax)-Administration of Prosecution and Penalties in Central Excise and Service Tax, Department of Revenue, for the year ended March, 2014.
(Placed in Library, See No. LT 891/16/14)
(9) A copy each of the following papers (Hindi and English versions):-
(i) Appropriation Accounts (Part I-Review) of the Ministry of Railways (Railway Board) for the year 2012-2013.
(ii) Appropriation Accounts (Part II-Detailed Appropriation Accounts) of the Ministry of Railways (Railway Board) for the year 2012-2013.
(iii) Appropriation Accounts (Part II-Detailed Appropriation Accounts {Annexure-G}) of the Ministry of Railways (Railway Board) for the year 2012-2013.
(Placed in Library, See No. LT 892/16/14)