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Title : Papers laid on
the Table of the House by Ministers/members.
THE
MINISTER OF STATE IN THE MINISTRY OF EXTERNAL AFFAIRS (SHRI E. AHAMED): On
behalf of Shri Salman Khursheed, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and
English versions) of the Hajj Committee for the year 2012-2013.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Hajj Committee for the year 2012-2013.
(iii) A copy of the Annual Accounts (Hindi and English versions)
of the Hajj Committee for the years 2005-2006 to 2011-2012, together with Audit
Report thereon.
(iv) A copy of the Review (Hindi and English versions) on the
Audited Accounts of the Hajj Committee for the years 2005-2006 to 2011-2012.
(2) Seven statements (Hindi and English
versions) showing reasons for delay in laying the papers mentioned at (1)
above.
(Placed in Library, See No.
LT 10948/15/14)
THE
MINISTER OF CULTURE (SHRIMATI CHANDRESH KUMARI): I beg to lay on the Table:-
(1) A copy of the Annual Report (Hindi and English versions) of
the Delhi Public Library, Delhi, for the year 2012-2013, alongwith Audited
Accounts.
(2) A copy of the Review (Hindi and English versions) by the
Government of the working of the Delhi Public Library, Delhi, for the year
2012-2013.
(Placed in Library, See No.
LT 10949/15/14)
THE
MINISTER OF STATE OF THE MINISTRY OF WOMEN AND CHILD DEVELOPMENT (SHRIMATI
KRISHNA TIRATH): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and
English versions) of the Central Social Welfare Board, New Delhi, for the year
2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review
(Hindi and English versions) by the Government of the working of the Central Social
Welfare Board, New Delhi, for the year 2012-2013.
(2) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No.
LT 10950/15/14)
THE
MINISTER OF STATE OF THE MINISTRY OF DEVELOPMENT OF NORTH EASTERN REGION AND
MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI PABAN SINGH
GHATOWAR): On behalf of Shri K.V. Thomas, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and
English versions) of the National Co-operative Consumers’ Federation of India
Limited, New Delhi, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the National Co-operative Consumers’ Federation of
India Limited, New Delhi, for the year 2012-2013.
(2) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No.
LT 10951/15/14)
THE
MINISTER OF MINES (SHRI DINSHA PATEL): On behalf of Shri Srikant Jena, I beg to
lay on the Table:-
(1) A copy of the Annual Accounts (Hindi and English versions) of
the National Institute of Pharmaceutical Education and Research, Guwahati, for
the year 2008-2009, together with Audit Report thereon.
(2) Statement (Hindi and English versions) showing reasons for
delay in laying the papers mentioned at (1) above.
(Placed in Library, See No.
LT 10952/15/14)
THE
MINISTER OF STATE OF THE MINISTRY OF DEVELOPMENT OF NORTH EASTERN REGION AND
MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI PABAN SINGH
GHATOWAR): On behalf of Shri Jitendra Singh, I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and
English versions) of the Lakshmibai National Institute of Physical Education,
Gwalior, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Lakshmibai National Institute of Physical
Education, Gwalior, for the year 2012-2013.
(2) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No.
LT 10953/15/14)
THE
MINISTER OF STATE IN THE MINISTRY OF PETROLEUM AND NATURAL GAS AND MINISTER OF
STATE IN THE MINISTRY OF TEXTILES (SHRIMATI PANABAKA LAKSHMI): I beg to lay on
the Table:-
(1) A copy each of the following papers (Hindi
and English versions) under sub-section (1) of Section 619A of the Companies
Act, 1956:-
(a) (i) Review by the Government of the
working of the Indian Strategic Petroleum Reserves Limited, Noida, for the year
2012-2013.
(ii) Annual Report of the Indian Strategic Petroleum Reserves
Limited, Noida, for the year 2012-2013 alongwith Audited Accounts and comments
of the Comptroller and Auditor General thereon.
(Placed in Library, See No.
LT 10954/15/14)
(b) (i) Review by the Government of the
working of the Biecco Lawrie Limited, Kolkata, for the year 2012-2013.
(ii) Annual Report of the Biecco Lawrie Limited, Kolkata, for the
year 2012-2013, alongwith Audited Accounts and comments of the Comptroller and
Auditor General thereon.
(Placed in Library, See No.
LT 10955/15/14)
(c) (i) Review by the Government of the
working of the Cotton Corporation of India Limited, Navi Mumbai, for the year
2012-2013.
(ii) Annual Report of the Cotton Corporation of India Limited,
Navi Mumbai, for the year 2012-2013 alongwith Audited Accounts and comments of
the Comptroller and Auditor General thereon.
(Placed in Library, See No.
LT 10956/15/14)
(d)
(i) Review by the Government of the working of the Central Cottage Industries
Corporation of India Limited, New Delhi, for the year 2012-2013.
(ii) Annual Report of the Central Cottage Industries Corporation
of India Limited, New Delhi, for the year 2012-2013, alongwith Audited Accounts
and comments of the Comptroller and Auditor General thereon.
(2) Four statements (Hindi and English
versions) showing reasons for delay in laying the papers mentioned at (1)
above.
(Placed in Library, See No. LT
10957/15/14)
(3) (i) A copy of the Annual Report (Hindi and
English versions) of the Oil Industry Development Board, New Delhi, for the
year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Oil Industry Development Board, New Delhi, for
the year 2012-2013.
(4) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No.
LT 10958/15/14)
(5) (i) A copy of the Annual Report (Hindi and
English versions) of the Northern India Textile Research Association,
Ghaziabad, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Northern India Textile Research Association,
Ghaziabad, for the year 2012-2013.
(6) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (5) above.
(Placed in Library, See No.
LT 10959/15/14)
(7) (i) A copy of the Annual Report (Hindi and
English versions) of the Indian Silk Export Promotion Council, New Delhi, for
the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Indian Silk Export Promotion Council, New
Delhi, for the year 2012-2013.
(8) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (7) above.
(Placed in Library, See No.
LT 10960/15/14)
(9) A copy of the Liquefied Petroleum Gas
(Regulation of Supply and Distribution) Amendment Order, 2013 (Hindi and
English versions) published in Notification No. G.S.R. 781(E) in Gazette of
India dated 18th December, 2013 under sub-section (6) of Section 3 of the
Essential Commodities Act, 1955.
(Placed in Library, See No.
LT 10961/15/14)
(10) A copy each of the following papers (in
Hindi and English versions):—
(i) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and NIKO Resources Limited, for the contract area identified as Block
-KG-DWN-98-3.
(ii) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and NIKO Resources Limited, for the contract area identified as Block
NEC-OSN-97-2.
(iii) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Cairn Energy India PTY.
Limited, for the contract area identified as Block -KG-DWN-98/2.
(iv) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and Hardy Exploration and Production (India) Inc., for the contract
area identified as Block GS-OSN-2000/1.
(v) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Gujarat State Petroleum
Corporation Limited and Gas Authority of India Limited and Joshi Technologies
International Inc., for the contract area identified as Block CB-ONN-2000/1.
(vi) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and NIKO Resources Limited, for
the contract area identified as Block CB-ONN-2000/2.
(vii) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and Hardy Exploration and Production (India) Inc., for the contract
area identified as Block CY-DWN-2001/2.
(viii) Production Sharing
Contract (PSC) between the Government of India (Ministry of Petroleum and
Natural Gas) and the Reliance Industries Limited and Hardy Exploration and
Production (India) Inc., for the contract area identified as Block
CY-PR-DWN-2001/3.
(ix) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Gujarat State Petroleum
Corporation Limited and Jubilant Enpro Limited and Geoglobal Resources (India)
Inc., for the contract area identified as Block-KGOSN-2001/3.
(x) Production Sharing
Contract (PSC) between the Government of India (Ministry of Petroleum and
Natural Gas) and Oil and Natural Gas Corporation Limited (ONGC), for the
contract area identified as Block-AA-ONN-2001/1.
(xi) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Oil and Natural Gas
Corporation Limited (ONGC) and Oil India Limited (Oil), for the contract area
identified as Block-AA-ONN-2001/3.
(xii) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Oil and Natural Gas
Corporation Limited and Cairn Energy Gujarat Block 1, for the contract area
identified as Block CB-ONN-2002/1.
(xiii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and Gujarat State Petroleum
Corporation Limited and Jubilant Enpro Private Limited and Prize Petroleum
Company Limited and Geoglobal Resources (Barbados) Inc., for the contract area
identified as Block CB-ONN-2002/3.
(xiv) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Enpro Finance Private Limited
and Gail (India) Limited, for the contract area identified as Block
AA-ONN-2002/1.
(xv) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Oil and Natural Gas
Corporation Limited, for the contract area identified as Block NECDWN-2002/2.
(xvi) Production Sharing
Contract (PSC) between the Government of India (Ministry of Petroleum and
Natural Gas) and Oil India Limited and Oil and Natural Gas Corporation Limited,
for the contract area identified as Block AA-ONN-2002/3.
(xvii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and Gujarat State Petroleum
Corporation Limited and Gail (India) Limited and Jubilant Capital Private
Limited and Geoglobal Resources (Barbados) Inc.,for the contract area
identified as Block CB-ONN-2003/2.
(xviii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and Hardy Exploration and Production (India) Inc., for the contract
area identified as Block KS-DWN-2003/1.
(xix) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Oil India Limited and Oil and
Natural Gas Corporation Limited, for the contract area identified as Block
CB-OSN-2003/1.
(xx) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Jubilant Oil and Gas Private
Limited and Jubliant Securities Private Limited and Gujarat State Petroleum
Corporation Limited and Gail (India) Limited, for the contract area identified
as Block AA-ONN-2003/1.
(xxi) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Cairn Energy India PTY
Limited, Cairn Exploration (NO.6) Limited and Oil and Natural Gas Corporation
Limited, for the contract area identified as Block VN-ONN-2003/1.
(xxii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and ENI India Limited and Oil
and Natural Gas Corporation Limited and Gail (India) Limited, for the contract
area identified as Block AN-DWN-2003/2.
(xxiii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and Oil India Limited and
Suntera Resources Limited, for the contract area identified as Block
AA-ONN-2004/2.
(xxiv) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and Focus Energy Limited, and
Newbury Holdings Two Limited, for the contract area identified as Block
CB-OSN-2004/1.
(xxv) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and Gujarat State Petroleum
Corporation Limited and Gail (India) Limited and Hindustan Petroleum
Corporation Limited and Bharat Petroleum Corporation Limited and Hallworthy
Shipping Limited SA and Silverwave Energy PTE. Limited and Nitin Fire
Protection Inds. Limited, for the contract area identified as Block
RJ-ONN-2004/1.
(xxvi) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and Oil and Natural Gas
Corporation Limited and Gail (India) Limited and Gujarat State Petroleum
Corporation Limited and Hindustan Petroleum Corporation Limited, for the
contract area identified as Block CY-DWN-2004/1.
(xxvii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and Indian Oil Corporation
Limited for the contract area identified as Block CB-ONN-2005/2.
(xxviii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and Cairn Energy India PTY
Limited and Cairn India Limited, for the contract area identified as Block
MB-DWN-2009/1.
(xxix) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and Jubilant Oil and Gas PVT.
Limited and Jubilant Energy (Kharsang) PVT. Limited and Jubilant Offshore
Drilling PVT. Limited, for the contract area identified as Block AA-ONN-2009/1.
(xxx) Production Sharing Contract (PSC) between the Government of
India (Ministry of Petroleum and Natural Gas) and BG Exploration and Production
India Limited and BHP Billiton Petroleum (International Exploration) PTY Limited,
for the contract area identified as Block MB-DWN-2010/1.
(xxxi) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and Deep Energy LLC, and KGN
Industries Limited, for the contract area identified as Block VN-ONN-2010/1.
(xxxii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and NIKO Resources Limited, for the contract area identified as Block
-KG-OSN-97-2.
(xxxiii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and NIKO Resources Limited, for the contract area identified as Block
MB-OSN-97-3.
(xxxiv) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and NIKO Resources Limited, for the contract area identified as Block
MN-DWN-98-2.
(xxxv) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and NIKO Resources Limited, for the contract area identified as Block
GK-OSN-97/1.
(xxxvi) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and NIKO Resources Limited, for the contract area identified as Block
MB-OSN-97-2.
(xxxvii) Production Sharing Contract (PSC) between the Government
of India (Ministry of Petroleum and Natural Gas) and the Reliance Industries
Limited and NIKO Resources Limited, for the contract area identified as Block
KG-OSN-97-3.
(xxxviii) Production Sharing Contract (PSC) between the
Government of India (Ministry of Petroleum and Natural Gas) and the Reliance
Industries Limited and NIKO Resources Limited, for the contract area identified
as Block KG-OSN-97-4.
(Placed in Library, See No.
LT 10962/15/14)
(11) A copy of the Memorandum of Understanding
(Hindi and English versions) between the British India Corporation and the
Ministry of Textiles for the year 2013-2014.
(Placed in Library, See No.
LT 10963/15/14)
THE
MINISTER OF STATE IN THE MINISTRY OF HEALTH AND FAMILY WELFARE (SHRIMATI
SANTOSH CHOWDHARY): I beg to lay on the Table:–
(1) (i) A copy of the Annual Report (Hindi and
English versions) of the Central Council for Research in Siddha, Chennai, for
the year 2012-2013.
(ii) A copy of the Annual Accounts (Hindi and English versions)
of the Central Council for Research in Siddha, Chennai, for the year 2012-2013,
together with Audit Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Central Council for Research in Siddha,
Chennai, for the year 2012-2013.
(2) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No.
LT 10964/15/14)
THE
MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE AND MINISTER OF STATE IN THE
MINISTRY OF FOOD PROCESSING INDUSTRIES (SHRI TARIQ ANWAR): On behalf of Dr.
Charan Das Mahant, I beg to lay on the Table:-
(1) A copy each of the following papers (Hindi
and English versions) under Section 619A of the Companies Act, 1956:-
(i) Review by the Government of the working of the Kerala Agro
Industries Corporation Limited, Thiruvananthapuram, for the year 2007-2008.
(ii) Annual Report of the Kerala Agro Industries Corporation
Limited, Thiruvananthapuram, for the year 2007-2008, alongwith Audited Accounts
and comments of the Comptroller and Auditor General thereon.
(2) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No.
LT 10965/15/14)
THE
MINISTER OF STATE IN THE MINISTRY OF AGRICULTURE AND MINISTER OF STATE IN THE
MINISTRY OF FOOD PROCESSING INDUSTRIES (SHRI TARIQ ANWAR): I beg to lay on the
Table a copy of the National Agroforestry Policy, 2014 (Hindi and English
versions).
(Placed in Library, See No.
LT 10966/15/14)
THE
MINISTER OF ROAD TRANSPORT AND HIGHWAYS AND MINISTER OF LABOUR AND EMPLOYMENT
(SHRI OSCAR FERNANDES): On behalf of Shri Sarvey Sathyanarayana, I beg to lay
on the Table:-
(1) A copy each of the following Notifications
(Hindi and English versions) under Section 10 of the National Highways
Authority of India Act, 1956:-
(i) S.O. 3516(E) published in Gazette of India dated 27th
November, 2013, regarding rates of fees to be recovered from the users of
National Highway No. 67 (Nagapattinam-Thanjavur-Trichy-Karur-Coimbatore-Mettupalayam-Tamil
Nadu/Karnataka Border Section) in the State of Tamil Nadu.
(ii) S.O. 3517(E) published in Gazette of India dated 27th
November, 2013, regarding rates of fees to be recovered from the users of
National Highway No. 77 (Muzaffarpur-Sonbarsa Section) in the State of Bihar.
(iii) S.O. 3518(E) published in Gazette of India dated 27th
November, 2013, regarding rates of fees to be recovered from the users of
National Highway No. 210 (Trichy-Karaikudi Section) in the State of Tamil Nadu.
(iv) S.O. 3522(E) published in Gazette of India dated 28th
November, 2013, regarding rates of fees to be recovered from the users of
National Highway No. 69 (Obedullaganj-Betul-Multai-MP/Maharashtra Border
Section) in the State of Madhya Pradesh.
(v) S.O. 82(E) published in Gazette of India dated 13th January,
2014, regarding rates of fees to be recovered from the users of National
Highway No. 31 (Khagaria to Bakhtiyarpur to Purnea Section) in the State of
Bihar.
(vi) S.O. 83(E) published
in Gazette of India dated 13th January, 2014, regarding rates of fees to be
recovered from the users of National Highway Nos. 40 & 44 (Shillong Bypass
Section) in the State of Meghalaya.
(vii) S.O. 122(E) published in Gazette of India dated 17th
January, 2014, regarding rates of fees to be recovered from the users of
National Highway No. 24 (Hapur-Moradabad-Bareilly-Sitapur Section, including
Hapur and Moradabad bypasses) in the State of Uttar Pradesh.
(Placed in Library, See No.
LT 10967/15/14)
(2) A copy each of the following Notifications
(Hindi and English versions) under sub-section (3) of Section 9 of the National
Highways Act, 1956:-
(i) The National Highways Fee (Determination of Rates and
Collection) Amendment Rules, 2013 published in Notification No. G.S.R. 778(E)
in Gazette of India dated 16th December, 2013.
(ii) The National Highways Fee (Determination of Rates and
Collection) Amendment Rules, 2014 published in Notification No. G.S.R. 26(E) in
Gazette of India dated 16th January, 2014.
(Placed in Library, See No.
LT 10968/15/14)
(3) A copy of Notification No. S.O. 2448(E)
(Hindi and English versions) published in Gazette of India dated 13th August,
2013, regarding acquisition of land for building, maintenance, management and
operation of National Highway No. 71A (Rohtak-Panipat Section) in the State of
Haryana under Section 10 of the National Highways Act, 1956.
(Placed in Library, See No.
LT 10969/15/14)
THE
MINISTER OF STATE IN THE MINISTRY OF COMMERCE AND INDUSTRY (DR. E.M. S.
NATCHIAPPAN): I beg to lay on the Table:-
(1) (i) A copy of the Annual Report (Hindi and
English versions) of the Office of the Controller General of Patents, Designs,
Trade Marks and Geographical Indication, Mumbai, for the year 2012-2013.
(ii) Statement regarding Review (Hindi and English versions) by
the Government of the working of the Office of the Controller General of
Patents, Designs, Trade Marks and Geographical Indication, Mumbai, for the year
2012-2013.
(2) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (1) above.
(Placed in Library, See No.
LT 10970/15/14)
(3) (i) A copy of the Annual Report (Hindi and
English versions) of the Indian Institute of Foreign Trade, New Delhi, for the
year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Indian Institute of Foreign Trade, New Delhi,
for the year 2012-2013.
(4) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (3) above.
(Placed in Library, See No.
LT 10971/15/14)
(5) (i) A copy of the Annual Report (Hindi and
English versions) of the National Centre for Trade Information, New Delhi, for
the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the National Centre for Trade Information, New
Delhi, for the year 2012-2013.
(6) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at (5) above.
(Placed in Library, See No.
LT 10972/15/14)
(7) (i) A copy of the Annual Report (Hindi and
English versions) of the Basic Chemicals Pharmaceuticals Cosmetics Export
Promotion Council (CHEMEXCIL), Mumbai, for the year 2012-2013, alongwith
Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Basic Chemicals Pharmaceuticals Cosmetics
Export Promotion Council (CHEMEXCIL), Mumbai, for the year 2012-2013.
(Placed in Library, See No.
LT 10973/15/14)
(8) (i) A copy of the Annual Report (Hindi and
English versions) of the Chemicals and Allied Products Export Promotion Council
(CAPEXIL), Kolkata, for the year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English
versions) by the Government of the working of the Chemicals and Allied Products
Export Promotion Council (CAPEXIL), Kolkata, for the year 2012-2013.
(Placed in Library, See No.
LT 10974/15/14)
(9) (i) A copy of the Annual Report (Hindi and
English versions) of the Shellac and Forest Products Export Promotion Council
(formerly Shellac Export Promotion Council), Kolkata, for the year 2012-2013.
(ii) A copy of the Annual Accounts (Hindi and English versions)
of the Shellac and Forest Products Export Promotion Council (formerly Shellac
Export Promotion Council), Kolkata, for the year 2012-2013, together with Audit
Report thereon.
(iii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Shellac and Forest Products Export Promotion
Council (formerly Shellac Export Promotion Council), Kolkata, for the year
2012-2013.
(Placed in Library, See No.
LT 10975/15/14)
(10) (i) A copy of the Annual Report (Hindi
and English versions) of the Plastics Export Promotion Council, Mumbai, for the
year 2012-2013, alongwith Audited Accounts.
(ii) A copy of the Review (Hindi and English versions) by the
Government of the working of the Plastics Export Promotion Council, Mumbai, for
the year 2012-2013.
(Placed in Library, See No.
LT 10976/15/14)
(11) A copy of the Explosives (Amendment)
Rules, 2013 (Hindi and English versions) published in Notification No. G.S.R.
772(E) in Gazette of India dated 11th December, 2013 under sub-section (8) of
Section 18 of the Explosives Act, 1884.
(Placed in Library, See No.
LT 10977/15/14)
(12) A copy of the Indian Boiler (Amendment)
Regulations, 2014 (Hindi and English versions) published in Notification No.
G.S.R. 8 in Gazette of India dated 25th January, 2014 under sub-section (2) of
Section 28A of the Boilers Act, 1923.
(Placed in Library, See No.
LT 10978/15/14)
THE
MINISTER OF STATE IN THE MINISTRY OF FINANCE (SHRI JESUDASU SEELAM): I beg to lay on the
Table:-
(1) A copy each of the following Notifications
(Hindi and English versions) under Section 31 of the Securities and Exchange
Board of India Act, 1992:-
(i) The Securities and Exchange Board of India (Investor
Protection and Education Fund) Regulations, 2014 published in Notification No.
F. No. L.A.D-N.R.O./G.N./2013-14/38/49 in Gazette of India dated 9th January,
2014.
(ii) The Securities and Exchange Board of India (Collective
Investment Schemes) (Amendment) Regulations, 2014 published in Notification No.
F. No. L.A.D-N.R.O./G.N./2013-14/39/51 in Gazette of India dated 9th January,
2014.
(iii) The Securities and Exchange Board of India (Settlement of
Administrative and Civil Proceedings) Regulations, 2014 published in
Notification No. F. No. L.A.D-N.R.O./G.N./2013-14/37/50 in Gazette of India
dated 9th January, 2014.
(iv) The Securities and Exchange Board of
India (Procedure and Search and Seizure) Regulations, 2014 published in
Notification No. F. No. L.A.D-N.R.O./G.N./2013-14/40/52 in Gazette of India
dated 10th January, 2014.
(v) The Securities and Exchange Board of India (Foreign Portfolio
Investors) Regulations, 2014 published in Notification No. F. No.
L.A.D-N.R.O./G.N./2013-14/36/12 in Gazette of India dated 7th January, 2014.
(Placed in Library, See No.
LT 10979/15/14)
(2) 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)(Fifteenth Amendment) Regulations,
2013 published in Notification No. G.S.R.818(E) in Gazette of India dated 31st
December, 2013.
(ii) The Foreign Exchange Management (Transfer or Issue of
Security by a Person Resident Outside India)(Seventeenth Amendment)
Regulations, 2013 published in Notification No. G.S.R.805(E) in Gazette of
India dated 30th December, 2013.
(iii) The Foreign Exchange Management (Establishment in India of
Branch or Office or other Place of Business)( Amendment) Regulations, 2013
published in Notification No. G.S.R.767(E) in Gazette of India dated 6th
December, 2013.
(iv) G.S.R.741(E) published in Gazette of India dated 19th
November, 2013, containing corrigendum to the Notification No.FEMA.287/2013-RB
dated 17th September, 2013.
(Placed in Library, See No.
LT 10980/15/14)
(3) A
copy each of the following Annual Reports (Hindi and English versions) under
sub-section (4) of Section 19 of the Banking Companies (Acquisition and
Transfer of Undertakings) Act, 1970 and 1980:-
(i) The Indian Overseas Bank (Employees’) Pension (Amendment)
Regulations, 2013 published in Notification No. PAD/PEN/001/2013 in weekly
Gazette of India dated 27th September, 2013.
(ii) The Punjab & Sind Bank (Employees’) Pension (Amendment)
Regulations, 2013 published in Notification No. PSB/PEN/AMEND/1/2013 in Gazette
of India dated 10th December, 2013.
(iii) The Dena Bank (Employees’) Pension (Amendment) Regulations,
2013 published in Notification No. IR/AMEND/01/2013 in Gazette of India dated
16th December, 2013.
(iv) The Dena Bank Officer Employees’ (Acceptance of Jobs in
Private Sector after Retirement) Amendment Regulations, 2013 published in
Notification No. IR/AMEND/02/2013 in Gazette of India dated 14th November,
2013.
(4) Statement (Hindi and English versions)
showing reasons for delay in laying the papers mentioned at item No. (i) of (3)
above.
(Placed in Library, See No.
LT 10981/15/14)
(5) A copy each of the following Notifications
(Hindi and English versions) under sub-section (4) of Section 23A of the
Regional Rural Banks Act, 1976 :-
(i) S.O.3433(E) published in Gazette of India dated 12th
November, 2013 regarding dissolution of Pragathi Gramin Bank and Krishna
Grameena Bank by reason of amalgamation.
(ii) S.O.3434(E)
published in Gazette of India dated 12th November, 2013 regarding dissolution
of Chhattisgarh Gramin Bank, Surguja Kshetriya Gramin Bank and Durg Rajnandgaon
Gramin Bank by reason of amalgamation.
(iii) S.O.3536(E) published in Gazette of India dated 29th
November, 2013 regarding amalgamation of Gurgaon Gramin Bank and Haryana Gramin
Bank as Sarva Haryana Gramin Bank.
(Placed in Library, See No.
LT 10982/15/14)
(6) A copy each of the following Notifications
(Hindi and English versions) under sub-section (2) of Section 30 of the
Regional Rural Banks Act, 1976 :-
(i) The Utkal Grameen Bank (Officers and Employees) Service
Regulations, 2012 published in Notification No. PER/1611 in Gazette of India
dated 28th January, 2013.
(ii) The Baroda Rajasthan Kshetriya Gramin Bank (Officers and
Employees) Service Regulations, 2010 published in Notification No. 27 in weekly
Gazette of India dated 12th July, 2013.
(iii) The Bihar Gramin Bank (Officers and Employees) Service
Regulations, 2010 published in Notification No. 2 in weekly Gazette of India
dated 18th January, 2013.
(Placed in Library, See No.
LT 10983/15/14)
(7) 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 Advisory Committee (Meetings)(Second Amendment)
Regulations, 2013 published in Notification No. F. No. IRDA/Reg./24/82/2013 in
Gazette of India dated 29th October, 2013.
(ii) The Insurance Regulatory and Development Authority
(Meetings) (First Amendment) Regulations, 2013 published in Notification No. F.
No. IRDA/Reg./23/81/2013 in Gazette of India dated 29th October, 2013.
(Placed in Library, See No.
LT 10984/15/14)
(8) A copy each of the following Notifications
(Hindi and English versions) under section 159 of the Customs Act, 1962:-
(i) G.S.R.762(E) published in Gazette of India dated 29th November,
2013, together with an explanatory memorandum seeking to exempt specified goods
imported under the Revised National Tuberculosis Control Programme funded by
the Global Fund to fight AIDS, Tuberculosis and Malaria from the whole of the
duty of customs and additional duty of customs leviable thereon.
(ii) G.S.R.779(E) published in Gazette of India dated 16th
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 10/2008-Cus., dated 15th January, 2008.
(iii) G.S.R.787(E) published in Gazette of India dated 20th
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(iv) G.S.R.791(E) published in Gazette of India dated 26th
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(v) G.S.R.814(E) published in Gazette of India dated 31st
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 152/2009-Cus., dated 31st December, 2009.
(vi) G.S.R.815(E)
published in Gazette of India dated 31st December, 2013, together with an
explanatory memorandum making certain amendments in the Notification No.
69/2011-Cus., dated 29th July, 2011.
(vii) G.S.R.816(E) published in Gazette of India dated 31st
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 53/2011-Cus., dated 1st July, 2011.
(viii) G.S.R.817(E) published in Gazette of India dated 31st
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 46/2011-Cus., dated 1st June, 2011.
(ix) G.S.R.76(E) published in Gazette of India dated 3rd February,
2014, together with an explanatory memorandum making certain amendments in the
Notification No. 12/2012-Cus., dated 17th March, 2012.
(x) G.S.R.791(E) published in Gazette of India dated 26th
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 93/2009-Cus., dated 11th September, 2009.
(xi) G.S.R.28(E) published in Gazette of India dated 17th
January, 2014, together with an explanatory memorandum exempting the customs
duty on material imported into India against an Advance Authorization meant for
export of an item otherwise prohibited for export subject to specified
conditions.
(xii) S.O.3442(E) published in Gazette of India dated 14th
November, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xiii) S.O.3453(E) published in Gazette of India dated 21st
November, 2013, 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.
(xiv) S.O.3537(E) published in Gazette of India dated 29th
November, 2013, together with an explanatory memorandum making certain amendments
in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xv) S.O.3589(E) published in Gazette of India dated 5th
December, 2013, 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.
(xvi) S.O.3667(E) published in Gazette of India dated 13th
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xvii) S.O.3731(E) published in Gazette of India dated 19th
December, 2013, 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.
(xviii) S.O.3919(E) published in Gazette of India dated 31st
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xix) S.O.17(E) published in Gazette of India dated 2nd January,
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.
(xx) S.O.109(E) published in Gazette of India dated 15th January,
2014, together with an explanatory memorandum making certain amendments in the
Notification No. 36/2001-Cus.(N.T.), dated 3rd August, 2001.
(xxi) S.O.118(E) published in Gazette of India dated 16th
January, 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.
(xxii) The Customs Baggage Declaration (Amendment) Regulations,
2013 published in Notification No. G.S.R. 803(E) in Gazette of India dated 30th
December, 2013, together with an explanatory memorandum.
(xxiii) The Customs Baggage Declaration Regulations, 2013
published in Notification No. G.S.R. 584(E) in Gazette of India dated 30th
August, 2013, together with an explanatory memorandum, and corrigendum thereto
published in Notification No. G.S.R.615(E) dated 10th September, 2013.
(xxiv) S.O.35(E) published in Gazette of India dated 20th
January, 2014, together with an explanatory memorandum making certain
amendments in the Notification No. 12/2012-Cus., dated 17th March, 2012.
(xxv) S.O.64(E) published in Gazette of India dated 27th January,
2014, together with an explanatory memorandum making certain amendments in the
Notification No. 27/2011-Cus., dated 1st March, 2011.
(Placed in Library, See No.
LT 10985/15/14)
(9) 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.15(E) published in Gazette of India dated 10th January,
2014, together with an explanatory memorandum making certain amendments in Notification
No. 25/2012-Service Tax dated 20th June, 2012.
(ii) G.S.R.792(E) published in Gazette of India dated 26th
December, 2013, together with an explanatory memorandum making certain
amendments in Notification No. 6/2013-Service Tax dated 18th April, 2013.
(iii) G.S.R.74(E) published in Gazette of India dated 3rd
February, 2014, together with an explanatory memorandum seeking to provide
exemption from service tax under Section 11C of the Central Excise Act, 1944,
on services provided by an authorised person or sub-broker to the member of a
commodity exchange for the period between 10.9.2004 to 30.6.2012, in view of
the generally prevalent practice of non levy of service tax on such services
during the said period.
(iv) G.S.R.71(E) published in Gazette of India dated 30th
January, 2014, together with an explanatory memorandum making certain
amendments in the Notification No. 25/2012-Service Tax, dated 20th June, 2012.
(Placed in Library, See No.
LT 10986/15/14)
(10) 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.56(E) published in Gazette of India dated 24th January,
2014 together with an explanatory memorandum making certain amendments in the
Notification No. 42/2008-C.E. dated 1st July, 2008.
(ii) G.S.R.57(E) published in Gazette of India dated 24th
January, 2014 together with an explanatory memorandum making certain amendments
in the Notification No. 16/2010-C.E. dated 27th February, 2010.
(iii) The Pan Masala Packing Machines (Capacity Determination and
Collection of Duty) First Amendment Rules, 2014 published in Notification No.
G.S.R.58(E) in Gazette of India dated 24th January, 2014, together with an
explanatory memorandum.
(iv) The Chewing Tobacco and Unmanufactured Tobacco Packing
Machines (Capacity Determination and Collection of Duty) First Amendment Rules,
2014 published in Notification No. G.S.R.59(E) in Gazette of India dated 24th
January, 2014, together with an explanatory memorandum.
(v) G.S.R.75(E) published in Gazette of India dated 3rd February,
2014 together with an explanatory memorandum making certain amendments in the
Notification No. 12/2012-C.E. dated 17th March, 2012, together with an
explanatory memorandum.
(vi) The CENVAT Credit (First
Amendment) Rules, 2014 published in Notification No. G.S.R.6(E) in Gazette of
India dated 8th January, 2014, together with an explanatory memorandum.
(vii) The Central Excise (Third Amendment) Rules, 2014 published
in Notification No. G.S.R.807(E) in Gazette of India dated 30th December, 2013,
together with an explanatory memorandum.
(viii) The CENVAT Credit (Third Amendment) Rules, 2013 published
in Notification No. G.S.R.808(E) in Gazette of India dated 30th December, 2013,
together with an explanatory memorandum.
(ix) G.S.R.793(E) published in Gazette of India dated 26th
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 30/2012-C.E. dated 9th July, 2012, together
with an explanatory memorandum.
(x) The CENVAT Credit (Second Amendment) Rules, 2014 published in
Notification No. G.S.R.36(E) in Gazette of India dated 20th January, 2014,
together with an explanatory memorandum.
(xi) G.S.R.763(E) published in Gazette of India dated 29th
November, 2013 together with an explanatory memorandum seeking to exempt
specified goods procured under the Revised National Tuberculosis control
Programme funded by the Global Fund to fight AIDS, Tuberculosis and Malaria
from the whole of excise duty leviable thereon.
(xii) G.S.R.795(E) published in Gazette of India dated 26th
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 12/2012-C.E. dated 17th March, 2012.
(xiii) G.S.R.813(E) published in Gazette of India dated 31st
December, 2013 together with an explanatory memorandum seeking to fix tariff
value under Section 3(2) of the Central Excise Act, 1944 in respect of goods
falling under tariff heading 3304 of the Central Excise Tariff and in respect
of which the provisions of Section 4A of the Central Excise Act, 1944 do not
apply.
(Placed in Library, See No.
LT 10987/15/14)
(11) 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.48(E) published in Gazette of India dated 23rd January,
2014, together with an explanatory memorandum seeking to extend the levy of
anti-dumping duty, imposed on imports of Acrylonitrile Butadiene Rubber,
origination in, or exported from Korea RP for a further period of one year i.e.
up to and inclusive of the 1st day of January, 2015.
(ii) G.S.R.49(E) published in Gazette of India dated 23rd
January, 2014, together with an explanatory memorandum seeking to extend the
levy of anti dumping duty on imports of specified categories of Float Glass
from China PR and Indonesia for one more year, i.e. upt to and inclusive of the
5th day of January, 2015.
(iii) G.S.R.50(E) published in Gazette of India dated 23rd
January, 2014, together with an explanatory memorandum seeking to levy
anti-dumping duty on imports of ‘Hexamine’, originating in, or exported from
Saudi Arabia and Russia, for a further period of five years pursuant to the
final findings of Sunset review investigation conducted by the Directorate
General of Anti-dumping and Allied duties.
(iv) G.S.R.51(E) published in Gazette of India dated 23rd
January, 2014, together with an explanatory memorandum seeking to levy
definitive anti-dumping duty on imports of ‘4, 4 Diamino Stibene 2, 2 Disulphonic
Acid, origination in, or exported from the People’s Republic of China for a
period of five years pursuant to the final findings of investigations conducted
by the Directorate General of Anti-dumping and Allied duties.
(v) G.S.R.764(E) published in Gazette of India dated 3rd
December, 2013, together with an explanatory memorandum making certain
amendments in the Notification No. 119/2010-Cus., dated 19th November, 2010.
(vi) G.S.R.811(E) published in Gazette of India dated 31st
December, 2013, together with an explanatory memorandum seeking to levy
definitive anti-dumping duty on imports of ‘phosphoric acid, technical grade or
food grade including industrial grade’, origination in, or exported from the
People’s Republic of China for a further period of five years pursuant to the
final findings of investigations conducted by the Directorate General of
Anti-dumping and Allied duties.
(vii) G.S.R.812(E) published in Gazette of India dated 31st
December, 2013, together with an explanatory memorandum modifying the rate of
anti-dumping duty on Recordable Digital Versatile Disc of all kinds,
originating in, or exported from Vietnam, pursuant to the final findings of
mid-term review investigation conducted by the Directorate General of
Anti-dumping and Allied Duties.
(viii) G.S.R.3(E) published in Gazette of India dated 3rd
January, 2014, together with an explanatory memorandum making certain
amendments in the Notification No. 121/2009-Cus., dated 30th October, 2009.
(ix) G.S.R.4(E) published in Gazette of India dated 3rd January,
2014, together with an explanatory memorandum seeking to extend the levy of
anti-dumping duty on imports of Compact Fluorescent Lamp, originating in, or
exported from China PR for a further period of one year i.e. upto and inclusive
of 20th November, 2014, pending outcome of sunset review investigations being
conducted by the Directorate General of Anti-dumping and Allied duties.
(x) G.S.R.23(E) published in Gazette of India dated 16th January,
2014, together with an explanatory memorandum seeking to extend the levy of
anti-dumping duty on imports of Caustic Soda, originating in, or exported from
China PR for a further period of one year i.e. upto and inclusive of 25th
December, 2014, pending outcome of sunset review investigations being conducted
by the Directorate General of Anti-dumping and Allied duties.
(xi) G.S.R.24(E) published in Gazette of India dated 16th
January, 2014, together with an explanatory memorandum seeking to extend the
levy of anti-dumping duty on imports of Caustic Soda, originating in, or
exported from Korea RP for a further period of one year i.e. upto and inclusive
of 25th December, 2014, pending outcome of sunset review investigations being
conducted by the Directorate General of Anti-dumping and Allied duties.
(xii) G.S.R.25(E) published in Gazette of India dated 16th
January, 2014, together with an explanatory memorandum seeking to levy
definitive anti-dumping duty on imports of Nonyl Phenol, originating in, or
exported from Chinese Taipei, for a further period of five years pursuant to
the final findings of sunset review investigations being conducted by the
Directorate General of Anti-dumping and Allied duties.
(Placed in Library, See No.
LT 10988/15/14)
(12) A copy each of the following
Notifications (Hindi and English versions) under section 296 of the Income Tax
Act, 1961:-
(i) The Income-tax (19th Amendment) Rules, 2013 published in
Notification No. S.O.3794(E) in Gazette of India dated 23rd December, 2013,
together with an explanatory memorandum.
(ii) The Income-tax (1st Amendment) Rules, 2014 published in
Notification No. S.O.108(E) in Gazette of India dated 15th January, 2014,
together with an explanatory memorandum.
(Placed in Library, See No.
LT 10989/15/14)
(13) A copy of Notification No. G.S.R.43(E) (Hindi
and English versions) published in Gazette of India dated 21st January, 2014,
together with an explanatory memorandum making certain amendments in the
Notification No. 98/2013-Customs (N.T.) dated 14th September, 2013 under
section 159 of the Customs Act, 1962 and sub-section (4) of section 94 of the
Finance Act, 1994.
(Placed in Library, See No.
LT 10990/15/14)