Lok Sabha Debates
Papers Laid On The Table Of The House By Members/Ministers. on 4 December, 2015
Sixteenth Loksabha an> Title: Papers laid on the Table of the House by Members/Ministers.
HON. SPEAKER: Now Papers to be Laid. Hon. Minister.
THE MINISTER OF HEALTH AND FAMILY WELFARE (SHRI JAGAT PRAKASH NADDA): Madam, I beg to lay on the Table:
(1) A copy of the Annual Report (Hindi and English versions) of the Rashtriya Arogya Nidhi, New Delhi, for the year 2014-2015, alongwith Audited Accounts.
[Placed in Library, See No. LT 3227/16/15] (2)
(i) A copy of the Annual Report (Hindi and English versions) of the National Health Systems Resource Centre, New Delhi, for the year 2014-2015.
(ii) A copy of the Annual Accounts (Hindi and English versions) of the National Health Systems Resource Centre, New Delhi, for the year 2014-2015, together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the Government of the working of the National Health Systems Resource Centre, New Delhi, for the year 2014-2015.
[Placed in Library, See No. LT 3228/16/15] (3) A copy each of the following Notifications (Hindi and English versions) under Section 38 of the Drugs and Cosmetics Act, 1940:-
(i) The Drugs and Cosmetics (2nd Amendment) Rules, 2015 published in Notification No. G.S.R. 203(E) in Gazette of India dated 18th March, 2015.
(ii) The Drugs and Cosmetics (3rd Amendment) Rules, 2015 published in Notification No. G.S.R. 289(E) in Gazette of India dated 15th April, 2015.
(iii) The Drugs and Cosmetics (5th Amendment) Rules, 2015 published in Notification No. G.S.R. 611(E) in Gazette of India dated 31st July, 2015.
[Placed in Library, See No. LT 3229/16/15] 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 Section 27 of the Insurance Regulatory and Development Authority Act, 1999:-
(i) The Insurance Regulatory and Development Authority of India (Places of Business) Regulations, 2015 published in Notification No. F. No. IRDAI/Reg./9/99/2015 in Gazette of India dated 21st July, 2015.
(ii) The Insurance Regulatory and Development Authority of India (Maintenance of Insurance Records) Regulations, 2015 published in Notification No. F. No. IRDAI/Reg./10/100/2015 in Gazette of India dated 20th August, 2015.
(iii) The Insurance Regulatory and Development Authority of India (Registration of Corporate Agents) Regulations, 2015 published in Notification No. F. No. IRDAI/Reg./12/102/2015 in Gazette of India dated 26th August, 2015.
[Placed in Library, See No. LT 3230/16/15] (2) A copy each of the following Notifications (Hindi and English versions) under sub-section (4) of Section 58 of the Reserve Bank of India Act, 1934:-
(i) The Reserve Bank of India General (Amendment) Regulations, 2013 published in Notification No. 42 in weekly Gazette of India dated 25th October, 2013.
(ii) The Reserve Bank of India General (Amendment) Regulations, 2014 published in Notification No. 42 in weekly Gazette of India dated 24th October, 2014.
[Placed in Library, See No. LT 3231/16/15] (3) Statement (Hindi and English versions) showing reasons for delay in laying the papers mentioned at (2) above.
(4) A copy of the Life Insurance Corporation (Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 199 in weekly Gazette of India dated 24th May, 2014 under sub-section (3) of Section 48 of the Life Insurance Corporation Act, 1956.
[Placed in Library, See No. LT 3232/16/15] (5) 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.813(E) published in Gazette of India dated 28th October, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 108/2010-Customs, dated the 6th October, 2010.
(ii) G.S.R.825(E) published in Gazette of India dated 30th October, 2015, together with an explanatory memorandum together with an explanatory memorandum seeking to order provisional assessment of imports of Clear Float Glass of nominal thickness ranging from 4mm to 12mm (both inclusive), originating in, or exported from Pakistan, Saudi Arabia and UAE and exported by M/s Tariq Glass Industries Limited, Pakistan (exporter) till the finalization of New Shipper Review imitated by Directorate General of Anti-Dumping and Allied Duties.
(iii) G.S.R.591(E) published in Gazette of India dated 28th July, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of "Compact Fluorescent Lamps with or without ballast or control gear or choke, whether or not assembled, either in completely knocked down or semi knocked down condition" originating in, or exported from the People's Republic of China, for a period of five years from the date of imposition, that is, 28th July, 2015 pursuant to the final findings of sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(iv) G.S.R.609(E) published in Gazette of India dated 31st July, 2015, together with an explanatory memorandum seeking to prescribe for finalization of provisional assessments of all imports of ceramic glazed tiles from M/s Gaoyao Marshal Ceramics Co. Ltd., China PR (producer) through M/s Foshan Dihai Trading Development Co. Ltd., China PR (exporter), which have been subjected to provisional assessment pursuant to the Notification No. 109/2011-Customs, dated 15th December, 2011. This finalization is consequent to final findings of new shipper review vide Notification No. 15/38/2010- DGAD dated 2nd June, 2015 by the Directorate General of Anti-dumping and Allied Duties and is to be done as per the rate prescribed by the Notification No. 127/2009 –Customs dated 2nd December, 2009.
(v) G.S.R.610(E) published in Gazette of India dated 31st July, 2015, together with an explanatory memorandum seeking to rescind Notification No. 109/2011-Customs, dated 15th December, 2011 prescribing provisional assessment in the matter of import of ceramic glazed tiles from China PR.
(vi) G.S.R.616(E) published in Gazette of India dated 6th August, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 76/2010-Customs, dated the 26th July, 2010.
(vii) G.S.R.617(E) published in Gazette of India dated 6th August, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of 'Vitamin C', originating in, or exported from the People's Republic of China for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(viii) G.S.R.624(E) published in Gazette of India dated 12th August, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of 'Flax or Linen Fabric having flax content of more than 50%, originating in, or exported from the People's Republic of China and Hong Kong for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(ix) G.S.R.625(E) published in Gazette of India dated 12th August, 2015, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on Potassium Carbonate originating in, or exported from Korea RP and Taiwan, pursuant to Final Findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied duties for a period of five years.
(x) G.S.R.637(E) published in Gazette of India dated 17th August, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of 'Diketopyrrolo Pyrrole Pigment Red 254’, originating in, or exported from the People's Republic of China and Switzerland for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(xi) G.S.R.640(E) published in Gazette of India dated 18th August, 2015, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on Caustic Soda originating in, or exported from the People's Republic of China and Korea RP, pursuant to Final Findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied duties for a period of five years.
(xii) G.S.R.641(E) published in Gazette of India dated 18th August, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 82/2011-Customs, dated the 25th August, 2011.
(xiii) G.S.R.642(E) published in Gazette of India dated 18th August, 2015, together with an explanatory memorandum rescinding Notification No. 89/2009-Customs, dated 31st August, 2009.
(xiv) G.S.R.652(E) published in Gazette of India dated 24th August, 2015, together with an explanatory memorandum seeking to impose definitive anti-dumping duty on Phosphoric Acid of all grades and all concentrations (excluding Agriculture or Fertilizer Grade) originating in, or exported from Korea RP, pursuant to Final Findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied duties for a period of five years.
(xv) G.S.R.675(E) published in Gazette of India dated 4th November, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of "Acrylonitrile Butadiene Rubber, originating in or exported from Korea RP", for a period of five years.
(xvi) G.S.R.687(E) published in Gazette of India dated 8th November, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of "Float Glass of thickness 2 mm to 12 mm (both inclusive) of clear as well as tinted variety (other than green glass) but not including reflective glass, processed glass meant for decorative, industrial or automotive purposes, originating in or exported from the Peoples' Republic of China", for a period of five years.
(xvii) G.S.R.694(E) published in Gazette of India dated 14th November, 2015, together with an explanatory memorandum seeking to levy provisional safeguard duty on specified Hot-rolled flat products of non-alloy and other alloy Steel in coils of a width of 600 mm or more at the rate of 20% ad-valorem for a period of 200 days.
(xviii) G.S.R.801(E) published in Gazette of India dated 21st October, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of "Plain Medium Density Fibre Board of thickness 6 mm and above, originating in, or exported from, the Peoples' Republic of China, Malaysia, Thailand and Sri Lanka" for a period of five years.
(xix) G.S.R.802(E) published in Gazette of India dated 21st October, 2015, together with an explanatory memorandum seeking to levy anti- dumping duty on imports of Front Axle Beam and Steering Knuckles meant for heavy and medium commercial vehicles, originating in, or exported from the People's Republic of China, for a further period of five years pursuant to the final findings in Sunset review investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(xx) G.S.R.803(E) published in Gazette of India dated 21st October, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of 'Hexamine', originating in, or exported from the People's Republic of China and UAE for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate General of Anti-dumping and Allied Duties.
(xxi) G.S.R.804(E) published in Gazette of India dated 21st October, 2015, together with an explanatory memorandum seeking to levy definitive anti-dumping duty on imports of' All Fully Drawn or Fully Oriented Yarn/Spin Draw Yarn/Flat Yam of Polyester (non-textured and non - POY)', originating in, or exported from the People's Republic of China and Thailand for a period of five years, pursuant to the final findings in anti-dumping investigations conducted by the Directorate. General of Anti-dumping and Allied Duties.
[Placed in Library, See No. LT 3233/16/15] (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.799(E) published in Gazette of India dated 21st October, 2015, together with an explanatory memorandum making certain amendments in Notification No. 25/2015-Service Tax dated 20th June, 2015.
(ii) G.S.R.842(E) published in Gazette of India dated 6th November, 2015, together with an explanatory memorandum appointing the 15th day of November, 2015 as the date with effect from which the provisions of Chapter VI of the Finance Act, 2015 shall come into force.
(iii) G.S.R.843(E) published in Gazette of India dated 6th November, 2015, together with an explanatory memorandum seeking to prescribe rate of 0.5% as the rate of Swachch Bharat cess on all taxable services and exempt from payment of such amount of the Swachch Bharat Cess, which is in excess of cess calculated at the rate of 0.5% of the value of taxable services.
(iv) G.S.R.853(E) published in Gazette of India dated 12th November, 2015, together with an explanatory memorandum making certain amendments in Notification No. 22/2015-Service Tax dated 6th November, 2015.
(v) G.S.R.854(E) published in Gazette of India dated 12th November, 2015, together with an explanatory memorandum seeking to provide that provisions of Notification No. 30/2012-Service Tax dated 20th June, 2012, regarding reverse charge mechanism shall be applicable for the purposes of Swachch Bharat Cess.
(vi) The Service Tax (Second Amendment) Rules, 2015 published in Notification No. G.S.R.855(E) in Gazette of India dated 12th November, 2015, together with an explanatory memorandum.
[Placed in Library, See No. LT 3234/16/15] (7) 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.791(E) published in Gazette of India dated 19th October, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012- Central Excise, dated 17th March, 2012.
(ii) The CENVAT Credit (Fifth Amendment) Rules, 2015 published in Notification No. G.S.R.818(E) published in Gazette of India dated 29th October, 2015, together with an explanatory memorandum.
(iii) G.S.R.844(E) published in Gazette of India dated 6th November, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012- Central Excise, dated 17th March, 2012.
(iv) G.S.R.560(E) published in Gazette of India dated 17th July, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 30/2004- Central Excise, dated 9th July, 2004.
(v) G.S.R.561(E) published in Gazette of India dated 17th July, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 1/2011- Central Excise, dated 1st March, 2011.
(vi) G.S.R.562(E) published in Gazette of India dated 17th July, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012- Central Excise, dated 17th March, 2012.
(vii) G.S.R.571(E) published in Gazette of India dated 21st July, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 30/2004- Central Excise, dated 9th July, 2004.
(viii) G.S.R.572(E) published in Gazette of India dated 21st July, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 1/2011- Central Excise, dated 1st March, 2011.
(ix) G.S.R.573(E) published in Gazette of India dated 21st July, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012- Central Excise, dated 17th March, 2012.
(x) G.S.R.600(E) published in Gazette of India dated 30th July, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 30/2013- Central Excise, dated 29th November, 2013.
(xi) G.S.R.716(E) published in Gazette of India dated 17th September, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012- Central Excise, dated 17th March, 2012.
(xii) The CENVAT Credit (Fourth Amendment) Rules, 2015 published in Notification No. G.S.R.764(E) published in Gazette of India dated 7th October, 2015, together with an explanatory memorandum.
[Placed in Library, See No. LT 3235/16/15] (8) A copy each of the following Notifications (Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R.598(E) published in Gazette of India dated 30th July, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 49/2013-Cus., dated 29th November, 2013.
(ii) G.S.R.599(E) published in Gazette of India dated 30th July, 2015 together with an explanatory memorandum making certain amendments in the Notification No. 39/96-Cus., dated 23rd July, 1996.
(iii) G.S.R.613(E) published in Gazette of India dated 4th August, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(iv) G.S.R.716(E) published in Gazette of India dated 17th September, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(v) G.S.R.731(E) published in Gazette of India dated 22nd September, 2015, together with an explanatory memorandum seeking to withdraw basic customs duty exemption provided on HDPE for manufacture of telecom grade optical fibres or optical fibre cables.
(vi) G.S.R.748(E) published in Gazette of India dated 30th September, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(vii) G.S.R.756(E) published in Gazette of India dated 5th October, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(viii) G.S.R.788(E) published in Gazette of India dated 16th October, 2015, together with an explanatory memorandum making certain amendments in the Notification No. 27/2011-Cus., dated 1st March, 2011.
(ix) G.S.R.790(E) published in Gazette of India dated 19th October, 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 3236/16/15] (9) A copy of the Fiscal Responsibility and Budget Management (Second Amendment) Rules, 2015 (Hindi and English versions) published in Notification No. G.S.R. 829(E) in Gazette of India dated 2nd November, 2015 under Section 9 of the Fiscal Responsibility and Budget Management Act, 2003.
[Placed in Library, See No. LT 3237/16/15] (10)
(i) A copy of the Annual Report (Hindi and English versions) of the Institute of Economic Growth, Delhi, for the year 2014-2015, alongwith Audited Accounts.
(ii) Statement regarding Review (Hindi and English versions) by the Government of the working of the Institute of Economic Growth, Delhi, for the year 2014-2015.
[Placed in Library, See No. LT 3238/16/15] 12.02 hours COMMITTEE ON PUBLIC UNDERTAKING 8th Report