=tÉäMÉ ¨ÉÆjÉÒ +Éè®ú EÞòÊ¹É ¨ÉÆjÉÒ nùÉäxÉÉäÆ EòÉ +É{ÉºÉ ¨ÉäÆ ºÉ½þªÉÉäMÉ ½þÉä, ÊVɺɺÉä <xÉ Ê¨É±ÉÉäÆ EòÉä +SUôä føÆMÉ ºÉä ½þ¨É SɱÉÉ ºÉEòiÉä ½þèÆ* +MÉ®ú ½þ¨É =i{ÉÉnùxÉ ¤ÉgøÉBÆMÉä iɦÉÒ ½þ¨É Ê¨É±É EòÉä `öÒEò føÆMÉ ºÉä SɱÉÉ ºÉEòiÉä ½þèÆ* +ÉVÉ ½þ¨ÉÉ®úÒ WɨÉÒxÉ EòÒ =´ÉÇ®úÉ ¶ÉÊEiÉ ¤É½þÖiÉ +SUôÒ ½þè ±ÉäÊEòxÉ ´É½þÉÆ {ÉÉxÉÒ xɽþÒÆ ½þè* ªÉ½þ ÊEòºÉEòÉ EòÉ¨É ½þè? EÞòÊ¹É ºÉä ºÉƤÉÆÊvÉiÉ Ê´É¦ÉÉMÉ Eòä ʱÉB WÉ°ü®úÒ ½þè ÊEò =tÉäMÉ EòÉä ºÉ½þÒ °ü{É ºÉä SɱÉÉxÉä Eòä ʱÉB EÞòÊ¹É EòÉä =xxÉiÉ Eò®úxÉÉ ½þÉäMÉÉ +Éè®ú +ÊvÉEò ºÉä +ÊvÉEò EÞòÊ¹É ¨ÉäÆ {ÉènùÉ´ÉÉ®ú VÉ¤É iÉEò xɽþÒÆ ¤ÉgøäMÉÒ, iÉ¤É iÉEò ½þ¨É <ºÉEòÉä ºÉ¡ò±É xɽþÒÆ ¤ÉxÉÉ ºÉEòiÉä ½þèÆ* BEò ¤ÉÉiÉ ½þ¨ÉxÉä nùäJÉÒ ÊEò nùä½þÉiÉÉäÆ ¨ÉäÆ SÉÉ´É±É ÊxÉEòɱÉxÉä EòÒ ¨É¶ÉÒxÉÉäÆ ¨ÉäÆ ±ÉÉä½þä EòÒ VÉMɽþ +¤É ®ú¤É®ú ±ÉMÉɪÉÉ MɪÉÉ ½þè* =ºÉºÉä ½þ¨ÉäÆ ±ÉMÉÉ ÊEò +¤É VÉÉä SÉÉ´É±É ÊxÉEò±É ®ú½þÉ ½þè, =ºÉEòä ¨ÉÖEòɤɱÉä {ɽþ±Éä ½þ¨É ÊEòiÉxÉä xÉÖEòºÉÉxÉ ¨ÉäÆ lÉä* 10-15 ¯û{ɪÉä =ºÉ SÉÉ´É±É EòÒ EòÒ¨ÉiÉ BäºÉä ½þÒ Ê¨É±É VÉÉiÉÒ ½þè* ºÉÉlÉ ½þÒ ºÉÉlÉ =ºÉEòÉ ´ÉVÉxÉ ¦ÉÒ VªÉÉnùÉ ½þÉäiÉÉ ½þè* {ɽþ±Éä =ºÉ¨ÉäÆ ºÉä EòÖUô ʽþººÉÉ Eò]õ-UôÆ]õ VÉÉiÉÉ lÉÉ* ´É½þ {ÉÚ®úÉ EòÉ {ÉÚ®úÉ Ê½þººÉÉ +¤É ®ú½þiÉÉ ½þè*
VÉÉä Ê¤É±É ¨ÉÆjÉÒ VÉÒ ±ÉÉB ½þèÆ, ªÉ½þ ¨ÉÉèVÉÚ ºÉ¨ÉªÉ ¨ÉäÆ ±ÉÉB ½þèÆ +Éè®ú ªÉ½þ ¤É½þÖiÉ WÉ°ü®úÒ ½þè* +ÉVÉ nùä¶É ¨ÉäÆ vÉÉxÉ EòÒ {ÉènùÉ´ÉÉ®ú ±ÉÉäMÉ VªÉÉnùÉ ºÉä VªÉÉnùÉ Eò®ú ®ú½þä ½þèÆ +Éè®ú =xxÉiÉ ÊEòº¨É Eòä ¤ÉÒVÉ ½þ¨ÉäÆ Ê¨É±É ®ú½þä ½þèÆ* <ºÉºÉä EÞòÊ¹É ¨ÉäÆ ¦ÉÒ ½þ¨É ¤É½þÖiÉ VªÉÉnùÉ ¡òɪÉnùÉ =`öÉ ®ú½þä ½þèÆ* ªÉ½þÒ Eò½þEò®ú ¨ÉèÆ +{ÉxÉÒ ¤ÉÉiÉ ºÉ¨ÉÉ{iÉ Eò®úiÉÉ ½þÚÆ +Éè®ú <ºÉEòÉ ºÉ¨ÉlÉÇxÉ Eò®úiÉÉ ½þÚÆ*
(<ÊiÉ)
1432 ¤ÉVÉä
SHRI BRIJ BHUSHAN TIWARI (DUMARIAGANJ):
¸ÉÒ ¤ÞÉVÉ ¦ÉÚ¹ÉhÉ ÊiÉ´ÉÉ®úÒ (b÷Ö¨ÉÊ®úªÉÉMÉÆVÉ) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉèÆ ºÉ¤ÉºÉä {ɽþ±Éä EòÉxÉÚxÉ ¨ÉÆjÉÒ VÉÒ EòÉä ¤ÉvÉÉ<Ç nùäxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò <x½þÉäÆxÉä ÊEòºÉÉxÉÉäÆ Eòä ʽþiÉ ¨ÉäÆ +Éè®ú nùä¶É Eòä ʽþiÉ ¨ÉäÆ BEò ¤É½þÖiÉ ½þÒ BäÊiɽþÉʺÉEò Ê¤É±É ºÉnùxÉ Eòä ºÉ¨ÉIÉ {Éä¶É ÊEòªÉÉ ½þè*
¨ÉÉxªÉ´É®ú, Ê{ÉUô±ÉÒ ¤ÉÉ®ú ½þ¨ÉxÉä <ºÉÒ ºÉnùxÉ ¨ÉäÆ ªÉ½þ ¨ÉÉÆMÉ EòÒ lÉÒ ÊEò ªÉ½þ ÊEòiÉxÉÉ ¤Éc÷É +xªÉÉªÉ ½þè ½þ¨ÉÉ®úä nùä¶É Eòä ÊEòºÉÉxÉÉäÆ Eòä ºÉÉlÉ ÊEò VÉ¤É =nùÉ®úÒEò®úhÉ EòÒ xÉÒÊiÉ ¤Éc÷ä ´ªÉÉ{ÉEò {Éè¨ÉÉxÉä {É®ú =tÉäMÉ-vÉÆvÉÉäÆ Eòä IÉäjÉ ¨ÉäÆ ±ÉÉMÉÚ EòÒ VÉÉ ®ú½þÒ ½þè, BäºÉä ¨ÉÉèEòÉäÆ {É®ú OÉɨÉÒhÉ IÉäjÉÉäÆ ¨ÉäÆ ÊEòºÉÉxÉÉäÆ ºÉä ºÉƤÉÆÊvÉiÉ +MÉ®ú EòÉä<Ç vÉÉxÉ EòÒ EòÖ]õÉ<Ç EòÒ Ê¨É±É ±ÉMÉÉxÉÉ SÉɽþä iÉÉä =ºÉEòä ʱÉB ±ÉÉ<ºÉäÆºÉ ±ÉäxÉÉ WÉ°ü®úÒ ½þÉä VÉÉiÉÉ lÉÉ +Éè®ú =ºÉ ±ÉÉ<ºÉäÆºÉ EòÉä ±ÉäxÉä ¨ÉäÆ ÊEòiÉxÉÉ §É¹]õÉSÉÉ®ú lÉÉ, ÊEòiÉxÉÉ +xªÉÉªÉ lÉÉ, ´É½þ ºÉ¦ÉÒ VÉÉxÉiÉä ½þèÆ* <ºÉʱÉB ½þ¨É ¤É®úɤɮú <ºÉ ¤ÉÉiÉ EòÒ ¨ÉÉÆMÉ Eò®úiÉä ®ú½þä ½þèÆ ÊEò Eò¨É ºÉä Eò¨É ÊEòºÉÉxÉÉäÆ EòÉä <ºÉ |ÉEòÉ®ú Eòä EòÉxÉÚxÉÒ nùÉÆ´É-{ÉäÆSÉ ºÉä +Éè®ú EòÆ]ÅÉä±É ÊxɪɨÉÉäÆ ºÉä ¨ÉÖEiÉ Eò®ú nùäxÉÉ SÉÉʽþB EªÉÉäÆÊEò <ºÉºÉä BEò iÉÉä SÉÉ´É±É Eòä =i{ÉÉnùxÉ ¨ÉäÆ ¤ÉgøÉäiÉ®úÒ ½þÉäMÉÒ +Éè®ú ÊEòºÉÉxÉÉäÆ EòÉä ¦ÉÒ |Éä®úhÉÉ Ê¨É±ÉäMÉÒ* =ºÉÒ Eòä ºÉÉlÉ ½þ¨É ªÉ½þ ¦ÉÒ +VÉÇ Eò®úxÉÉ SÉɽþiÉä ½þèÆ ÊEò <ºÉEòÒ iÉEòxÉÒEò ¨ÉäÆ ¦ÉÒ =iiÉ®úÉäiiÉ®ú Ê´ÉEòÉºÉ ½þÉäxÉÉ SÉÉʽþB*
ªÉÚ®úÉä{É Eòä nùä¶ÉÉäÆ ¨ÉäÆ BäºÉÒ UôÉä]õÒ-UôÉä]õÒ EòÖ]õÉ<Ç EòÒ ¨É¶ÉÒxÉäÆ ½þèÆ, VÉÉä ¨ÉÉä¤ÉÉ<±É ½þèÆ* UôÉä]õÒ UôÉä]õÒ MÉÉÊc÷ªÉÉäÆ ¨ÉäÆ VÉÉEò®ú ¨ÉÉä½þ±±Éä-¨ÉÉä½þ±±Éä ¨ÉäÆ {ÉèºÉÉ ±ÉäEò®ú ´Éä vÉÉxÉ EòÒ EòÖ]õÉ<Ç Eò®ú nùäiÉä ½þèÆ* <ºÉºÉä ¤É½þÖiÉ ±ÉÉäMÉÉäÆ EòÉä ®úÉäWÉMÉÉ®ú ¦ÉÒ Ê¨É±ÉiÉÉ ½þè* <ºÉ |ÉEòÉ®ú ºÉä VÉÉä EòÉxÉÚxÉ ±ÉɪÉÉ MɪÉÉ ½þè, ªÉ½þ ÊEòºÉÉxÉÉäÆ Eòä iÉlÉÉ nùä¶É Eòä ʽþiÉ ¨ÉäÆ ½þè +Éè®ú +¤É iÉEò VÉÉä ÊEòºÉÉxÉÉäÆ Eòä ºÉÉlÉ +xªÉÉªÉ ½þÉä ®ú½þÉ lÉÉ, =ºÉ +xªÉÉªÉ EòÉä ºÉ¨ÉÉ{iÉ Eò®úxÉä EòÉ ªÉ½þ EòÉ¨É ½þè* <ºÉʱÉB ¨ÉèÆ <ºÉ Ê´ÉvÉäªÉEò EòÉ iɽþä-Ênù±É ºÉä ºÉ¨ÉlÉÇxÉ Eò®úiÉÉ ½þÚÆ* vÉxªÉ´ÉÉnù*
(<ÊiÉ)
1434 ¤ÉVÉä
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH):
EòÖ¨ÉÉ®úÒ ¨É¨ÉiÉÉ ¤ÉxÉVÉÒÇ (Eò±ÉEòiiÉÉ nùÊIÉhÉ) : ¨ÉèÆ <ºÉ Ê´ÉvÉäªÉEò EòÉ ºÉ¨ÉlÉÇxÉ Eò®úiÉÒ ½þÚÆ ±ÉäÊEòxÉ nùÉä-SÉÉ®ú |ɶxÉ VÉÉä ¨Éä®úä ¨ÉxÉ ¨ÉäÆ ½þèÆ, =xÉEòä ¤ÉÉ®úä ¨ÉäÆ VÉÉxÉxÉÉ SÉɽþiÉÒ ½þÚÆ* JÉÉt ¨ÉÆjÉÒ ªÉ½þÉÆ ={ÉʺlÉiÉ xɽþÒÆ ½þèÆ ÊVÉxÉEòÉä <ºÉEòÉ VÉ´ÉÉ¤É nùäxÉÉ SÉÉʽþB lÉÉ*
... (´ªÉ´ÉvÉÉxÉ)
AN HON. MEMBER: The Minister is having food.
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH): I do not know whether he is having his food or lunch. I do not know where he is. ... (Interruptions)
The Law Minister is going to reply to the debate on this Bill. I think, it would have been better if the Minister of Food replied to this debate. ...(Interruptions) There is no harm in your replying to the debate on this Bill. There is no such constitutional bar.
±ÉäÊEòxÉ ¡òÚb÷ ʨÉÊxɺ]õ®ú EòÉä <ºÉEòä ʱÉB ªÉ½þÉÆ {É®ú ®ú½þxÉÉ SÉÉʽþB lÉÉ +Éè®ú ¤ÉÉiÉ EòÉä <iÉxÉä ºÉÉvÉÉ®úhÉ føÆMÉ ºÉä xɽþÒÆ ±ÉäxÉÉ SÉÉʽþB lÉÉ* ºÉ®ú, ªÉ½þ ¤ÉÉiÉ `öÒEò ½þè ÊEò ¨Éä®úÉ +xÉÖ¦É´É Eò¨É ½þè* ±ÉäÊEòxÉ ¨ÉèÆxÉä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉÉäÆ EòÉä ¦ÉɹÉhÉÉäÆ EòÉä ºÉÖxÉÉ, ½þ®ú BEò xÉä <ºÉEòÉ º´ÉÉMÉiÉ ÊEòªÉÉ ½þè, ªÉ½þ +SUôÒ ¤ÉÉiÉ ½þè* ±ÉäÊEòxÉ ¨Éä®úä <ºÉ¨ÉäÆ nùÉä-iÉÒxÉ |ɶxÉ ½þèÆ VÉÉä ¨ÉèÆ +É{ÉEòä ºÉɨÉxÉä ®úJÉxÉÉ SÉɽþiÉÒ ½þÚÆ*
|ÉlÉ¨É iÉÉä ªÉ½þ ½þè ÊEò +MÉ®ú ®úÉ<ºÉ Ê¨É±É ºÉä +É{É EòÆ]ÅÉä±É =`öÉ ±ÉäiÉä ½þèÆ, b÷Ò±ÉÉ<ºÉäÆʺÉÆMÉ Eò®ú ±ÉäiÉä ½þèÆ iÉÉä <ºÉºÉä vÉxÉ´ÉÉxÉ ÊEòºÉÉxÉÉäÆ EòÉä ½þÒ ¡òɪÉnùÉ ½þÉäMÉÉ* <ºÉEòÉ ¡òɪÉnùÉ MÉ®úÒ¤É ÊEòºÉÉxÉÉäÆ EòÉä ¦ÉÒ ½þÉä ºÉEòiÉÉ ½þè +MÉ®ú +É{É EòÉä+É{É®úäÊ]õ´É Eòä ¨ÉÉvªÉ¨É ºÉä =xÉEòÉä ¨Énùnù Eò®úäÆ* VÉèºÉä ¨É½þÉ®úɹ]Å ºÉ®úEòÉ®ú xÉä EòÉä+É{É®úäÊ]õ´É ¨ÉڴɨÉäÆ]õ Eòä uÉ®úÉ =x½þäÆ ¨Énùnù nùÒ ½þè* MÉÖVÉ®úÉiÉ ¨ÉäÆ ¦ÉÒ EòÉä+É{É®úäÊ]õ´É ¨ÉڴɨÉäÆ]õ Eòä uÉ®úÉ =x½þäÆ ¤É½þÖiÉ ¨Énùnù ʨɱÉÒ ½þè* BEò Ê¨É±É EòÉ ¨ÉÉìb÷xÉÉÇ<VÉä¶ÉxÉ Eò®úxÉä ¨ÉäÆ ¤É½þÖiÉ ¯û{ɪÉÉ ±ÉMÉiÉÉ ½þè* +MÉ®ú BEò UôÉä]õä ºÉä Ê¨É±É EòÒ ¦ÉÒ ºÉÉäSÉäÆ iÉÉä Eò¨É ºÉä Eò¨É 25 ±ÉÉJÉ °ü{ɪÉä ±ÉMÉäMÉä* iÉÉä BEò MÉ®úÒ¤É ÊEòºÉÉxÉ EòèºÉä 25 ±ÉÉJÉ °ü{ɪÉä EòÒ ºÉÉäSÉ ºÉEòiÉÉ ½þè* <ºÉºÉä ´É½þÒ ¨Énùnù ±ÉäMÉäÆ ÊVÉxÉEòä {ÉÉºÉ EòɱÉÉvÉxÉ ½þè* +MÉ®ú +É{É EòÉä+É{É®úäÊ]õ´É ¨ÉڴɨÉäÆ]õ ¨ÉVɤÉÚiÉ xɽþÒÆ ¤ÉxÉɪÉäÆMÉä iÉÉä ªÉ½þ xɽþÒÆ ½þÉä ºÉEòiÉÉ ½þè* EòÉä+É{É®úäÊ]õ´É ¨ÉڴɨÉäÆ]õ ½þ¨ÉÉ®úä nùä¶É ¨ÉäÆ {ÉÒUôä VÉÉ ®ú½þÉ ½þè* +É{É EòÉä+É{É®úäÊ]õ´É ¨ÉڴɨÉäÆ]õ Eòä uÉ®úÉ ÊEòºÉÉxÉÉäÆ EòÉä BEòVÉÖ]õ EòÊ®úªÉä* +MÉ®ú {ÉÆSÉɪÉiÉ ®úÉVÉ Eòä ¨ÉÖiÉÉʤÉEò ºÉ®úEòÉ®ú Eòä uÉ®úÉ EòÉä ¨ÉÉìxÉÒ]õÊ®úÆMÉ ÊºÉº]õ¨É ¤ÉxÉɪÉä iÉÉä +É{ÉEòÉä EòɨɪÉɤÉÒ Ê¨É±É ºÉEòiÉÒ ½þè* ±ÉäÊEòxÉ +MÉ®ú +É{É ªÉ½þ xɽþÒÆ Eò®úiÉä ½þèÆ iÉÉä ´ªÉÊEiÉMÉiÉ °ü{É ºÉä MÉ®úÒ¤É ÊEòºÉÉxÉÉäÆ EòÉä EòÉä<Ç ±ÉÉ¦É ½þÉäxÉä ´ÉɱÉÉ xɽþÒÆ ½þè* ªÉ½þ ¤ÉÉiÉ ºÉSÉ ½þè ÊEò ®úÉ<ºÉ Ê¨É±É ½þ¨ÉÉ®úä nùä¶É ¨ÉäÆ ¤É½þÖiÉ Eò¨É ½þèÆ +Éè®ú <ºÉEòä ʱÉB ºÉ®úEòÉ®ú EòÉä+É{É®úäÊ]õ´É Eòä uÉ®úÉ EòÉ¨É Eò®ú ºÉEòiÉÒ ½þè* ºÉ®úEòÉ®ú EòÉä MÉ®úÒ¤É ÊEòºÉÉxÉÉäÆ EòÉä ¤ÉèÆEòÉäÆ Eòä uÉ®úÉ @ñhÉ SÉÉ®ú {É®úºÉäÆ]õ <Æ]õ®úäº]õ {É®ú Ênù±ÉÉxÉÉ SÉÉʽþB* MÉ®úÒ¤É ÊEòºÉÉxÉÉäÆ ¨ÉäÆ +ÉVÉ ¤Éä®úÉäVÉMÉÉ®úÒ ¤Égø ®ú½þÒ ½þè, +É{É <ºÉ iÉ®ú½þ =xÉEòÒ ¨Énùnù Eò®ú ºÉEòiÉä ½þèÆ, ºÉ¤ÉEòÉä xÉÉèEò®úÒ iÉÉä Ê¨É±É xɽþÒÆ ºÉEòiÉÒ ½þè* ±ÉäÊEòxÉ +MÉ®ú +{ÉxÉä {Éè®úÉäÆ {É®ú JÉc÷ä ½þÉäxÉä Eòä ʱÉB =xÉEòÉä ¨Énùnù ʨɱÉä iÉÉä ºÉÉè +Énù¨ÉÒ BEò ºÉÉlÉ VÉÖ]õEò®ú EòÖUô EòÉ¨É Eò®ú ºÉEòiÉä ½þèÆ*
¨Éä®úÉ nùںɮúÉ {´ÉÉ<Æ]õ ªÉ½þ ½þè ÊEò ºÉ®úEòÉ®ú EòÉ BEò ¨ÉÉìxÉÒ]õÊ®úÆMÉ |ÉÉäºÉäºÉ ½þÉäxÉÉ SÉÉʽþB ÊVɺɺÉä ÊEò <ºÉEòÉ Ê¨ÉºÉªÉÚVÉ xÉ ½þÉä ºÉEòä* +MÉ®ú +É{É b÷Ò±ÉÉ<ºÉäÆʺÉÆMÉ Eò®úiÉä ½þèÆ iÉÉä ÊVɺÉEòä {ÉÉºÉ EòɱÉÉvÉxÉ ½þè ´É½þ <ºÉEòÉ ¡òɪÉnùÉ ±ÉäMÉÉ, ±ÉäÊEòxÉ +É{É ÊVÉxÉEòä ʱÉB Eò®úäÆMÉä =xÉEòÉä <ºÉEòÉ ¡òɪÉnùÉ xɽþÒÆ Ê¨É±ÉäMÉÉ*
+ÉVÉ ½þ¨ÉÉ®úä nùä¶É ¨ÉäÆ ¨É½þÆMÉÉ<Ç ¤É½þÖiÉ ¤Égø ®ú½þÒ ½þè* ®úɶÉxÉ ÊºÉº]õ¨É +ÉVÉ Eòäxpù ºÉ®úEòÉ®ú Eòä {ÉÉºÉ xɽþÒÆ ½þè, ´É½þ ®úÉVªÉ ºÉ®úEòÉ®ú Eòä {ÉÉºÉ ½þè* +É{É {Éʤ±ÉEò Êb÷º]ÅÒ¤ªÉÚ¶ÉxÉ ÊºÉº]õ¨É ¨ÉäÆ nùäÊJɪÉä SÉɴɱÉ, SÉÒxÉÒ, MÉä½þÚÆ EòÖUô xɽþÒÆ Ê¨É±ÉiÉÉ ½þè* +É{É ±ÉÉäMÉ Eò½þiÉä ½þèÆ ÊEò ʤɱÉÉä {ÉÉ´É]õÒÇ ±ÉÉ<xÉ Eòä ±ÉÉäMÉÉäÆ Eòä ʱÉB ±ÉÉ±É EòÉb÷Ç ¤ÉxÉäMÉÉ, {ÉÒ±ÉÉ EòÉb÷Ç ¤ÉxÉäMÉÉ, ½þ®úÉ EòÉb÷Ç ¤ÉxÉäMÉÉ* +É{É EòèºÉÉ Êb÷ºFòÒʨÉxÉä¶ÉxÉ Eò®úxÉä VÉÉ ®ú½þä ½þèÆ, ¨ÉÖZÉä ¨ÉɱÉÚ¨É xɽþÒÆ ½þè*
... (´ªÉ´ÉvÉÉxÉ)
SHRI DILIP KUMAR RAY:
JÉÉt |ɺÉƺEò®úhÉ =tÉäMÉ ¨ÉÆjÉÉ±ÉªÉ Eòä ®úÉVªÉ ¨ÉÆjÉÒ (¸ÉÒ Ênù±ÉÒ{É EòÖ¨ÉÉ®ú ®úɪÉ) : EªÉÉ +É{ÉEòä {ÉÉºÉ ®úɶÉxÉ EòÉb÷Ç ½þè?
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH):
EòÖ¨ÉÉ®úÒ ¨É¨ÉiÉÉ ¤ÉxÉVÉÒÇ (Eò±ÉEòiiÉÉ nùÊIÉhÉ) : ½þÉÆ, ¨Éä®úä {ÉÉºÉ ®úɶÉxÉ EòÉb÷Ç ½þè*
MR. CHAIRMAN (SHRI P.C. CHACKO) We have very limited time. Please do not answer the queries. Please conclude.
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH): Sir, I am raising a vital point but they are not listening to it.
MR. CHAIRMAN: Please make it. They are listening to it.
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH):
EòÖ¨ÉÉ®úÒ ¨É¨ÉiÉÉ ¤ÉxÉVÉÒÇ (Eò±ÉEòiiÉÉ nùÊIÉhÉ) : {Éʤ±ÉEò Êb÷º]ÅÒ¤ªÉÚ¶ÉxÉ ÊºÉº]õ¨É ®úÉVªÉ ºÉ®úEòÉ®ú Eòä ½þÉlÉ ¨ÉäÆ ½þè ±ÉäÊEòxÉ +ÉVÉ VÉÉä ʺÉSÉÖB¶ÉxÉ ½þè; ®úɶÉxÉ ¨ÉäÆ EòÉä<Ç SÉÒVÉ xɽþÒÆ Ê¨É±ÉiÉÒ ½þè* ºÉ®úEòÉ®ú xÉä Êb÷ºÉÒVÉxÉ Ê±ÉªÉÉ lÉÉ ÊEò 26 VÉxÉ´É®úÒ ºÉä VÉÉä MÉ®úÒ¤ÉÒ EòÒ ®úäJÉÉ ºÉä xÉÒSÉä 35 |ÉÊiɶÉiÉ ±ÉÉäMÉ ½þèÆ, =xÉEòä ʱÉB xɪÉä EòÉb÷Ç ¤ÉxÉäÆMÉä +Éè®ú =ºÉEòä ¤ÉÉnù +É{É =x½þäÆ +ÉvÉä nùɨÉÉäÆ {É®ú nùÉä-nùÉä ÊEò±ÉÉä SÉÉ´É±É nùäÆMÉä* ±ÉäÊEòxÉ +É{É nùäÊJɪÉä ÊEòºÉ-ÊEòºÉ ®úÉVªÉ ºÉ®úEòÉ®ú xÉä <ºÉEòÉä <¨{ɱÉÒ¨ÉäÆ]õ ÊEòªÉÉ ½þè, ½þ¨ÉÉ®úÒ º]õä]õ xÉä xɽþÒÆ ÊEòªÉÉ ½þè +Éè®ú {ÉiÉÉ xɽþÒÆ ÊEòºÉ-ÊEòºÉ ®úÉVªÉ ºÉ®úEòÉ®ú xÉä <ºÉEòÉä <¨{ɱÉÒ¨ÉäÆ]õ ÊEòªÉÉ ½þè* +MÉ®ú ºÉäx]Å±É MÉ´ÉxÉǨÉäÆ]õ EòÉä ÊEòºÉÒ {ÉÉìʱɺÉÒ EòÉä EòɨɪÉÉ¤É Eò®úxÉÉ ½þè iÉÉä +É{ÉEòÉä =ºÉEòÒ ¨ÉÉìxÉÒ]õÊ®úÆMÉ Eò®úxÉÉ VÉ°ü®úÒ ½þè* VÉ¤É {ÉèºÉÉ Ê¨É±ÉiÉÉ ½þè iÉÉä ´É½þ EªÉÉäÆ xɽþÒÆ ½þÉäiÉÉ ½þè?
MR. CHAIRMAN (SHRI P.C. CHACKO): We will get time to discuss that matter later. Please come to this Bill.
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH): I am coming to the Bill. This is related to this Bill.
MR. CHAIRMAN: No.
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH): Yes, it is related to the Bill.
MR. CHAIRMAN: Public distribution system is different.
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH):
EòÖ¨ÉÉ®úÒ ¨É¨ÉiÉÉ ¤ÉxÉVÉÒÇ : ®úÉ<ºÉ <ºÉÒ ¨ÉäÆ +ÉiÉÉ ½þè * +ÉVÉ ±ÉÉäMÉÉäÆ EòÉä {Éʤ±ÉEò Êb÷º]ÅÒ¤ªÉÚ¶ÉxÉ ÊºÉº]õ¨É Eòä +ÆiÉMÉÇiÉ SÉÉ´É±É xɽþÒÆ Ê¨É±ÉiÉÉ, MÉä½þÚÆ xɽþÒÆ Ê¨É±ÉiÉÉ, SÉÒxÉÒ xɽþÒÆ Ê¨É±ÉiÉÒ, EòÖUô ¦ÉÒ xɽþÒÆ Ê¨É±ÉiÉÉ * <ºÉ Ê¤É±É Eòä VÉÊ®úB +É{É VÉÉä xÉ<Ç ´ªÉ´ÉºlÉÉ Eò®úxÉä VÉÉ ®ú½þä ½þèÆ, ¨ÉèÆ VÉÉxÉxÉÉ SÉɽþiÉÒ ½þÚÆ ÊEò MÉ®úÒ¤É ±ÉÉäMÉÉäÆ Eòä EòÉb÷Ç EòèºÉä ¤ÉxÉäÆMÉä, =ºÉEòÉ EòÉä<Ç ÊVÉFò <ºÉ¨ÉäÆ xɽþÒÆ ½þè *
MR. CHAIRMAN: Please do not talk about the distribution system. About distribution, we will discuss later. You have to talk only about the milling of rice. Have you finished?
KUMARI MAMATA BANERJEE (CALCUTTA SOUTH):
EòÖ¨ÉÉ®úÒ ¨É¨ÉiÉÉ ¤ÉxÉVÉÒÇ : ¨ÉÖZÉä <ºÉ Ê¤É±É {É®ú VªÉÉnùÉ xɽþÒÆ ¤ÉÉä±ÉxÉÉ ½þè ±ÉäÊEòxÉ BEò ¤ÉÉiÉ ¨ÉèÆ VÉ°ü®ú Eò½þxÉÉ SÉɽþiÉÒ ½þÚÆ ÊEò VÉÉä ´ªÉ´ÉºlÉÉ +É{É <ºÉ Ê¤É±É Eòä VÉÊ®úB Eò®úxÉä VÉÉ ®ú½þä ½þèÆ, =ºÉEòÉ ÊEòºÉÒ iÉ®ú½þ ºÉä ʨɺɪÉÚVÉ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB, MÉ´ÉxÉǨÉäÆ]õ =ºÉEòÒ ¨ÉÉèÊxÉ]õÊ®úÆMÉ Eò®úäÆ, EòÉä-+É{É®úäÊ]õ´É ¨ÉڴɨÉäÆ]õ ºÉä <ºÉä VÉÉäc÷ nùä ÊVɺɺÉä ½þ¨ÉÉ®úä ÊEòºÉÉxÉÉäÆ EòÉä ºÉ½þÒ ¨ÉɪÉxÉä ¨ÉäÆ SÉÉ´É±É EòÒ ºÉ½þÒ EòÒ¨ÉiÉ Ê¨É±É ºÉEòä, ¡òɪÉnùÉ Ê¨É±É ºÉEòä * vÉxªÉ´ÉÉnù *
(<ÊiÉ)
SHRI VIREDNRA KUMAR SINGH (AURANGABAD):
¸ÉÒ ´ÉÒ®úäxpù EòÖ¨ÉÉ®ú ʺÉƽþ (+Éè®úÆMÉɤÉÉnù) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉèÆ vÉÉxÉ EòÖ]õÉ<Ç =tÉäMÉ (Ê´ÉÊxɪɨÉxÉ) ÊxÉ®úºÉxÉ Ê´ÉvÉäªÉEò EòÉ ºÉ¨ÉlÉÇxÉ Eò®úiÉÉ ½þÚÆ +Éè®ú SÉÚÆÊEò Eò¨É ºÉ¨ÉªÉ ¨ÉäÆ +{ÉxÉÒ ¤ÉÉiÉ ºÉ¨ÉÉ{iÉ Eò®úxÉä EòÉ ¨ÉÖZÉä ÊxÉnùÇä¶É ʨɱÉÉ ½þè, <ºÉʱÉB VªÉÉnùÉ xÉ Eò½þiÉä ½þÖB <iÉxÉÉ +´É¶ªÉ Eò½þÚÆMÉÉ ÊEò ¨ÉÖZɺÉä {ÉÚ´ÉÇ ´ÉEiÉÉ+ÉäÆ xÉä <ºÉ Ê¤É±É Eòä ºÉƤÉÆvÉ ¨ÉäÆ ªÉ½þÉÆ VÉÉä Ê´ÉSÉÉ®ú ´ªÉEiÉ ÊEòB, ¨ÉèÆ =xɺÉä {ÉÚ®úÒ iÉ®ú½þ ºÉ½þ¨ÉiÉ ½þÚÆ * <ºÉ Ê´ÉvÉäªÉEò Eòä VÉÊ®úB VÉÉä ºÉ¤ÉºÉä +SUôÒ ¤ÉÉiÉ ½þÉäxÉä VÉÉ ®ú½þÒ ½þè, ´É½þ ªÉ½þ ÊEò {ɽþ±Éä ½þ¨ÉÉ®úä MÉÉÆ´ÉÉäÆ ¨ÉäÆ vÉÉxÉ EòÖ]õÉ<Ç ¨ÉäÆ EòÉ¡òÒ ºÉ¨ÉªÉ ¤É¤ÉÉÇnù ½þÉäiÉÉ lÉÉ, føäÆEòÒ Eòä VÉÊ®úB MÉÉÆ´ÉÉäÆ ¨ÉäÆ +Éè®úiÉäÆ ÊnùxÉ-®úÉiÉ ¨Éä½þxÉiÉ Eò®úEòä, vÉÉxÉ EòÒ EòÖ]õÉ<Ç Eò®úEòä SÉÉ´É±É ÊxÉEòɱÉiÉÒ lÉÒÆ * <ºÉ Ê¤É±É Eòä {ÉÉºÉ ½þÉäxÉä Eòä ¤ÉÉnù, VÉ¤É nùä¶É ¨ÉäÆ SÉÉ´É±É Ê¨É±ÉÉäÆ EòÉ |ɺÉÉ®ú ½þÉäMÉÉ, SÉÉ´É±É Ê¨É±ÉäÆ ¤ÉgøäÆMÉÒ iÉÉä =ºÉºÉä SÉÉ´É±É EòÖ]õÉ<Ç ¨ÉäÆ ±ÉMÉxÉä ´ÉɱÉÉ EòÉ¡òÒ ºÉ¨ÉªÉ ¤ÉSÉäMÉÉ, ¸É¨É-¶ÉÊEiÉ ¤ÉSÉäMÉÒ * <ºÉ Ê¤É±É Eòä {ÉÉºÉ ½þÉäxÉä Eòä ¤ÉÉnù VɽþÉÆ nùä¶É ¨ÉäÆ SÉÉ´É±É Ê¨É±ÉäÆ ¤ÉgøäMÉÒ, ´É½þÒÆ ±ÉÉäMÉÉäÆ EòÉä =xÉEòä VÉÊ®úB ®úÉäVÉMÉÉ®ú ¦ÉÒ Ê¨É±ÉäMÉÉ *
½þ¨ÉÉ®úä nùä¶É ¨ÉäÆ +ÊvÉEòÉÆ¶É ±ÉÉäMÉ SÉÉ´É±É JÉÉiÉä ½þèÆ * SÉÉ´É±É EòÒ EòÖ]õÉ<Ç EòÉ EòÉ¨É VÉ¤É {ɽþ±Éä MÉÉÆ´ÉÉäÆ ¨ÉäÆ ªÉÉ UôÉä]õÒ-UôÉä]õÒ Ê¨É±ÉÉäÆ ¨ÉäÆ ½þÉäiÉÉ lÉÉ iÉÉä =ºÉ¨ÉäÆ 40 |ÉÊiɶÉiÉ iÉEò SÉÉ´É±É ]õÚ]õ VÉÉiÉÉ lÉÉ, ÊVɺÉä `JÉÖnùÒ' Eò½þÉ VÉÉiÉÉ lÉÉ * =ºÉ `JÉÖnùÒ' EòÉä JÉÉxÉä Eòä ʱÉB ½þ¨ÉÉ®úä nùä¶É Eòä MÉ®úÒ¤É ±ÉÉäMÉ ¨ÉVɤÉÚ®ú ½þÉäiÉä lÉä, ´Éä JÉÖqÒ JÉÉiÉä lÉä * BEò ±ÉÉ¦É SÉÉ´É±É Ê¨É±ÉäÆ ¤ÉgøxÉä ºÉä ªÉ½þ ½þÉäMÉÉ ÊEò +¤É SÉÉ´É±É ¤É½þÖiÉ xÉMÉhªÉ ¨ÉÉjÉÉ ¨ÉäÆ ]õÚ]õäMÉÉ, JÉÖqÒ EòÒ ¨ÉÉjÉÉ Eò¨É ½þÉäMÉÒ ÊVɺɺÉä ±ÉÉäMÉÉäÆ EòÉä JÉÖqÒ JÉÉxÉä Eòä ʱÉB ¨ÉVɤÉÚ®ú xɽþÒÆ ½þÉäxÉÉ {Éc÷äMÉÉ - ªÉ½þ <ºÉ Ê´ÉvÉäªÉEò EòÒ ¤É½þÖiÉ ¤Éc÷Ò ={ɱÉʤvÉ ½þè *
ªÉtÊ{É ¨ÉèÆ <ºÉ Ê´ÉvÉäªÉEò {É®ú EòÖUô +Éè®ú ¦ÉÒ ¤ÉÉä±ÉxÉÉ SÉɽþiÉÉ lÉÉ ±ÉäÊEòxÉ ºÉ¨ÉªÉɦÉÉ´É Eòä EòÉ®úhÉ <ºÉEòÉ ºÉ¨ÉlÉÇxÉ Eò®úiÉä ½þÖB, +{ÉxÉÒ ¤ÉÉiÉ ºÉ¨ÉÉ{iÉ Eò®úiÉÉ ½þÚÆ +Éè®ú Ê´ÉvÉäªÉEò EòÉä ºÉnùxÉ ¨ÉäÆ ±ÉÉxÉä Eòä ʱÉB ºÉ®úEòÉ®ú EòÉä vÉxªÉ´ÉÉnù nùäiÉÉ ½þÚÆ *
(<ÊiÉ)
MR. CHAIRMAN: Thank you very much, the discussion is over. Now the Law Minister will reply.
THE MINISTER OF STATE OF THE DEPARTMENT OF LEGAL AFFAIRS, LEGISLATIVE DEPARTMENT AND DEPARTMENT OF JUSTICE (SHRI RAMAKANT D. KHALAP): At the outset, I express my gratitude to all the Members who have been so kind enough to support this Bill wholeheartedly.
A few points have been raised, particularly, by Shri Nitish Kumarji, who came very heavily upon me, raising points like absence of preparation on my side while moving this Bill for consideration. I was really taken aback by the statement of the learned Member, Shri Nitish Kumar and I was very eager to hear him say something more than what I had stated in this Bill or what the original objectives that were laid down in the Bill that was placed before the House.
Sir, I went, therefore, through the Report of the Standing Committee, of which my friend, Shri Nitish Kumar was the Chairman, and I have tried to spend at least an hour on the entire report which comprises of almost about 23 pages in fine print. I found that hon. Member, Shri Nitish Kumar, even in that bulky report of his, has not referred to any other aspects which I have not referred to while requesting this House to consider this Bill.
In fact, half of this Report comprises only a copy of the old Act, that is, the l958 Regulation. And then, in fact, there is one paragraph only which can be quoted. That is paragraph l9 and if you permit me I will read that paragraph:
" The Committee note that the Government have introduced the Rice-Milling Industry (Regulation) Repeal Bill, l995 with a view to repeal the Rice-Milling Industry (Regulation) Act, l958 (RMI Act). The Committee note that the Rice-Milling Industry (Regulation) Act, l958 was originally enacted to regulate the establishment of rice mills for ensuring adequate supply of rice and also for ensuring the modernisation of all rice-mills."
That is what I said, in fact, in my opening remarks.
"The Government have informed the Committee that the number of modern rice mills have increased manifold and no compulsion through legislation is required any longer to ensure modernisation, as the commercial rice-millers are now aware of the advantages of utilising the modern technology for achieving quality out-turn. Besides, the quantity of rice available for supply at present is much above the demand in the country. The Committee also note that the RMI Act enacted in l958 was to provide reasonable facilities for the development of hand-pounding industry which provided employment to rural population. The Committee have been informed that the hand-pounding industry has now given way to modern rice mills due to rural electrification and it is actually on the way out and its presence in the country is negligible."
That is what he had said in the Report. I have said the same thing . The 1958 Act was enacted when we were going through what is called the Permit-Raj and everything was controlled. Even if an ordinary farmer wanted to start a small huller in his village had to go and ask for a licence. It is but harassment. In fact, by repealing this Act what is sought to be done is to remove all the controls that have been put on a simple industry like rice industry. Let the farmer breathe in free air. In fact, now we are going all hog for liberalisation and in these days to continue with the Act like the l958 Regulation would be an anachronism on the liberty of the people. So, there is a purpose of having this.
The hon. Member also referred to the Patents Bill. I do not know how it comes under this particular aspect. Hon. Kumari Mamata Banerjee spoke about the Public Distribution System. All right. When the original 1958 Act was enacted, PDS was very much forgotten. Those were the days when we were producing enough rice in this country. Today we are surplus and we must allow everybody to -- not only Delhi -- day products from rice, but also to see that the rice produced by the farmers is taken to every corner of this country. When we were dealing with all the regulations how can one talk of calling upon the Government now to monitor. If at all they are talking about giving incentives to cooperatives, who has stopped them from going ahead with this?
Cooperatives in the entire country have different problems in establishing industries now, once the regulation is taken away. They shall not need any permission or permit. There is no control whatsoever. Therefore, even if an individual wants to start an industry, or a group of people wants to start its own industry or a cooperative venture wants to start its industry it can really go ahead and do that work. I think the impetus to cooperatives can really be given by the people and all of us can do the work also.
SHRI SYED MASUDAL HOSSAIN (MURSHIDABAD): We should check the fake cooperatives also.
SHRI RAMAKANT D. KHALAP: That is altogether a different matter. Whether it is a fake cooperative or a real cooperative, we are not considering at this stage here. That can be sorted out. There is a different machinery for it.
Now, as a result of this the whole concept is gone and the hand-pounding industry which had existed in those days was very much needed. Mahatma Gandhi talked about during the freedom struggle and it was one of the main points raised by Shri Sriballav Panigrahi . But those days are no more existing. We have come over the last forty years. Electricity is available in every nook and corner of the country and hand-pounding industry has become obsolete. So, talking about those days does not lead us anywhere. Let us look ahead where we are taking the country, and our advances would be in the interests of this country.
This Bill should have been passed long long back. It is coming today after a pretty long time. While thanking the Members once again, I may mention that the hon. Members - including those who had objected -- may kindly be rest assured that no problem whatsoever will be faced by the farmers, by the general public and least of all by the Members of this House.
[NEXT PAGE]