<b>XI LOK SABHA DEBATES, <i> Session IV (Budget) </i> </b> XI LOK SABHA DEBATES, Session IV (Budget) Saturday, March 15, 1997 / Phalguna 24, 1918 (Saka)
*t12
Type of Debate: GOVERNMENT BILLS
Title: Income-Tax (Amendment) Bill,1997. TEXT : 1618 hoursINCOME-TAX (AMENDMENT)BILL,1997.
THE MINISTER OF FINANCE AND MINISTER OF COMPANY AFFAIRS (SHRI P. CHIDAMBARAM): I beg to move:
"That the Bill further to amend the Income-tax Act, 1961, be taken into consideration."
Mr. Chairman, Sir, I rise to present the Income Tax (Amendment) Bill, 1997. In Finance Act 1995, Chapter 14B was introduced. I presume that the hon. Member who moved the Statutory Resolution has applied his mind to the provisions of Chapter 14B. That Chapter provided a new scheme of assessment of undisclosed income determined in respect of searches initiated on or after the 1st day of July, 1995. Under the scheme, undisclosed income detected as a result of search initiated after 1st day of July, 1995, was assessed as the income of a block period. The undisclosed income was taxed at a flat rate of sixty per cent. No penalty, no interest was leviable. It was also provided that the order of assessment for the block period had to be passed within one year from the end of the month in which the search was executed. This provision was intended in order to quickly tax undisclosed income and earn a lot of revenue for the Government. In practice, these provisions have been hopelessly misused.
Today, if this Bill is not passed or if this Ordinance is not there, anyone from whom undisclosed income was detected, simply said, `go ahead, take 60 per cent and leave 40 per cent for me'. Is that you want?
We had discussed it in the House in the last Budget and I said, "I am going to bring a Bill." All of you supported me and said, `bring a Bill.' I could not find legislative time in the Winter Session, therefore, I said, "If I do not get legislative time in the Winter Session, I will move the President for an Ordinance." Ordinance was made on 31st December so that new provisions come into force on the 1st of January.
What the man did was two things. First, he said, `All right, you have taken three crores from me, keep 1.8 crores and leave 1.2 crores for me.' No interest, no penalty, no prosecution and then when the Income Tax Officer said, `file your returns for ten years' -- the limitation for passing an Assessment Order was 12 months -- for eleven months and 29 days, he will not file his return. He will file his return in the eleventh month on the 29th day and say, `make an Assessment Order tomorrow.' How is the Income Tax Officer to make an assessment?
I have, therefore, proposed to change the whole thing. What I am not saying is that there are two categories of cases. If undisclosed income is detected from a person, if he admits the undisclosed income, files a return, pays the tax and does not go for an appeal, then I tell him, `No interest, no penalty'. But if he, either does not admit the undisclosed income or does not file a return or does not pay the tax or goes for an appeal, I am going to penalise him with interest and penalty. I do not think, anybody can oppose this. This is the only way in which this chapter can be tightened. I have no doubt that my distinguished predecessor introduced this chapter in good intention. But in practice, in the last one and a half years, this has been hopelessly misused and therefore, we are tightening the provision and I hope all of you will accept it. There is not much of a debate, this Section is very clear. Anybody who is familiar with the Income Tax Law can read the Section. The Section makes it very clear.
The second provision is, I gave hundred per cent exemption to State Illness Assistance Fund. By oversight, we forgot to include the National Illness Assistance Fund under the Prime Minister. We have given one such fund to every Chief Minister with hundred per cent exemption. We are extending the same provision to the National Illness Assistance Fund. There is no controversy about that.
The third change I am making is Section 54 E(a) of the Income Tax Act. Long term capital gains were exempt. If the whole or any part to the net sale consideration was invested in bonds, debentures or units of any mutual fund, the shares were not included in Section 54 E(a). There is popular demand that if the long term capital gains are invested in bonds, mutual funds and debentures, they should be exempt. Equally they should be exempt, if they are invested in shares of public limited company, in the list of securities and investment, they should otherwise qualify for exemption. In response to that demand, we are including shares also.
I would request the hon. Members to pass this with the briefest discussion, if necessary and without discussion, if possible.
(ends)
MR. CHAIRMAN (SHRI BASUDEB ACHARIA): Motions moved:
"That this House disapproves of the Income-Tax (Second Amendment) Ordinance, 1996 (No.32 of 1996) promulgated by the President on December 31, 1996."
"That the Bill further to amend the Income-Tax Act, 1961, be taken into consideration."
1624 ¤ÉVÉä
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒVÉÒ Eò<Ç ºÉƶÉÉävÉxÉÉäÆ Eòä ºÉÉlÉ ªÉ½þ Ê¤É±É ºÉnùxÉ ¨ÉäÆ ±ÉÉB ½þèÆ* <ºÉ¨ÉäÆ nùÉä ®úÉªÉ xɽþÒÆ ½þèÆ ÊEò ªÉÊnù +ɨÉnùxÉÒ xɽþÒÆ ½þÉäMÉÒ, iÉÉä ¦ÉÉ®úiÉ ºÉ®úEòÉ®ú EòÉ EòÉ¨É xɽþÒÆ SɱÉäMÉÉ* <xÉEò¨É ]õèEºÉ ºÉä ½þÒ +ɨÉnùxÉÒ ½þÉäiÉÒ ½þè +Éè®ú +MÉ®ú ´É½þ xɽþÒÆ +ÉBMÉÒ, iÉÉä EòÉ¨É EòèºÉä ½þÉäMÉÉ* ¨ÉèÆ <ºÉ ¤ÉÉiÉ EòÒ iÉÉä iÉÉ<Çnù Eò®úiÉÉ ½þÚÆ, ±ÉäÊEòxÉ <ºÉ ¨ÉäÆ |ÉÉä´ÉÒVÉxÉ ½þèÆ +Éè®ú <ºÉ ºÉƤÉÆvÉ ¨ÉäÆ VÉÉä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉÉäÆ xÉä Eò½þÉ ½þè, +MÉ®ú ´Éä lÉÉäc÷É ºÉÉ <ºÉ ¤ÉÉ®úä ¨ÉäÆ nùäJÉ ±ÉäÆ, iÉÉä +SUôÉ ½þÉäMÉÉ*
Ê{ÉUô±ÉÒ ¤ÉÉ®ú VÉÉä <xÉEò¨É ]õèEºÉ EòÉ EòÉxÉÚxÉ lÉÉ +Éè®ú ´ÉiÉǨÉÉxÉ ¨ÉäÆ VÉÉä EòÉxÉÚxÉ +ɪÉÉ ½þè, Ê{ÉUô±ÉÒ ¤ÉÉ®ú iÉÉä 60:40 EòÉ Ê½þºÉÉ¤É lÉÉ ÊVɺɺÉä +Énù¨ÉÒ +{ÉxÉÒ ¤±ÉèEò ¨ÉxÉÒ EòÉä ¤Éɽþ®ú nùä nùäiÉÉ lÉÉ +Éè®ú =ºÉºÉä =ºÉEòÉ ¤ÉÉEòÒ {ÉèºÉÉ ºÉ¡òänù ½þÉä VÉÉiÉÉ lÉÉ* ´É½þ ¤±ÉèEò ¨ÉxÉÒ ºÉ¡òänù xɽþÒÆ ½þÉä +Éè®ú +Énù¨ÉÒ xÉä VÉÉä ºÉÆ{ÉÊiiÉ ÊUô{ÉÉ<Ç ½þè, +{ÉxÉÒ <xÉEò¨É ]õèEºÉ Ê®ú]õxÉÇ ¨ÉäÆ xɽþÒÆ ¦É®úÒ ½þè, =ºÉºÉä ÊEòºÉ |ÉEòÉ®ú EòÒ ®úEò¨É ´ÉºÉÚ±É EòÒ VÉÉB ªÉ½þ |ÉÉ´ÉvÉÉxÉ +É{ÉxÉä <ºÉ¨ÉäÆ ÊEòªÉÉ ½þè*
¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ÊEò <xÉ ÊnùxÉÉäÆ +ÊvÉEòÉÆ¶É +ÊvÉÊxÉªÉ¨É VÉÉä +É{É ¤ÉxÉÉ ®ú½þä ½þèÆ, ´É½þ <xÉEò¨É ]õèEºÉ +ÊvÉEòÉÊ®úªÉÉäÆ EòÒ +EòֶɱÉiÉÉ Eòä EòÉ®úhÉ ¤ÉxÉÉ ®ú½þä ½þèÆ +Éè®ú ªÉ½þÉÆ Eò½þ ®ú½þä ½þèÆ ÊEò Ê{ÉUô±Éä EòÉxÉÚxÉ ¨ÉäÆ ªÉ½þ Eò¨ÉÒ lÉÒ <ºÉʱÉB ½þ¨É xɪÉÉ EòÉxÉÚxÉ ±ÉäEò®ú +É ®ú½þä ½þèÆ* +É{ÉEòÉä =ºÉ¨ÉäÆ ºÉ¡ò±ÉiÉÉ xɽþÒÆ Ê¨É±ÉÒ* +É{É ºÉ¡ò±ÉiÉÉ {ÉÉxÉä Eòä ʱÉB <ºÉ ºÉÉ®úä EòÉxÉÚxÉ EòÉä ±ÉÉB ½þèÆ* EòɱÉÉ vÉxÉ EòɱÉÉ vÉxÉ ½þÒ ®ú½þä +Éè®ú ºÉ¡òänù vÉxÉ xÉ ½þÉä VÉÉB <ºÉ ºÉƤÉÆvÉ ¨ÉäÆ +É{ÉEòÉ |ɪÉÉºÉ ½þè* EòɱÉÉ vÉxÉ ®úJÉxÉä ´ÉɱÉÉäÆ {É®ú +ÊvÉEò VÉÖ¨ÉÉÇxÉÉ ±ÉMÉÉxÉä EòÉ +É{ÉxÉä VÉÉä |ÉÉ´ÉvÉÉxÉ ÊEòªÉÉ ½þè, ¨ÉèÆ <ºÉEòÉ ºÉ¨ÉlÉÇxÉ Eò®úiÉÉ ½þÚÆ* ªÉÊnù EòÉä<Ç ´ªÉÊEiÉ +{ÉxÉä vÉxÉ EòÉä xɽþÒÆ nùäiÉÉ ½þè iÉÉä <ºÉ¨ÉäÆ ºÉ¨ÉªÉ ¤ÉgøÉ ÊnùªÉÉ ½þè*
The time for filing returns will not be more than 45 days now.
ªÉÉxÉÒ 45 ÊnùxÉ ºÉä VªÉÉnùÉ xɽþÒÆ ½þÉäMÉÉ +Éè®ú 15 ÊnùxÉ ºÉä Eò¨É xɽþÒÆ ½þÉäMÉÉ* <ºÉEòä ʱÉB ¦ÉÒ +É{É vÉxªÉ´ÉÉnù Eòä {ÉÉjÉ ½þèÆ*
But there will be no provision for revising such returns.
THE MINISTER OF FINANCE AND MINISTER OF COMPANY AFFAIRS (SHRI P. CHIDAMBARAM): What is the revision? I am searching his house. We are seizing money and we are saying, `file a return'. Fifteen days' time should be given to him. Within 45 days, he will file the return. He knows money has been seized from his house. He has to file a return admitting or not admitting that money. What is the revised return that he will file? He will only file one return. We are not asking him to file a revised return to any past period. I am seizing money in his house; it is on a search operation and it is not voluntary disclosure. He has to then admit that it is his money or he should say that it is not his money. How long does it take for that? It should take 15 minutes. I am giving him 15 days. Either say, `my money' or `not my money'.
SHRI V. DHANANJAYA KUMAR (MANGALORE): It is because of Shri Sukh Ram.
SHRI P. CHIDAMBARAM: You are absolutely right. If this law had not come, that would have happened.
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : +É{ÉxÉä <ºÉ¨ÉäÆ ºÉ¨ÉªÉ ¤ÉgøɪÉÉ ½þè, <ºÉEòÒ ¨ÉèÆxÉä iÉÉ®úÒ¡ò EòÒ ½þè* <ºÉ¨ÉäÆ EòÉä<Ç nùÉä ®úÉªÉ xɽþÒÆ ½þèÆ ±ÉäÊEòxÉ +ÉÊJÉ®úEòÉ®ú ÊEòºÉÒ Eòä ¨ÉEòÉxÉ ¨ÉäÆ ®úEò¨É Ê¨É±É MÉ<Ç iÉÉä =ºÉEòÉ {ÉèºÉÉ iÉÉä Bäb÷Vɺ]õ ½þÉä VÉÉBMÉÉ ±ÉäÊEòxÉ ªÉÊnù ÊEòºÉÒ Eòä PÉ®ú ¨ÉäÆ WÉä´É®úÉiÉ Ê¨É±É MÉB ªÉÉ =ºÉxÉä iÉÒxÉ-SÉÉ®ú ¨ÉEòÉxÉ ¤ÉxÉÉ ®úJÉä ½þèÆ iÉÉä =ºÉEòÉä +É{ÉEòÉä ºÉ¨ÉªÉ nùäxÉÉ SÉÉʽþB ÊEò VÉÉä ]õàEºÉ ¤ÉxÉiÉÉ ½þè, ´É½þ +{ÉxÉä WÉä´É®úÉäÆ EòÉä ¤ÉäSÉEò®ú ªÉÉ +{ÉxÉä ¨ÉEòÉxÉ EòÉä ÊxÉvÉÉÇÊ®úiÉ ºÉ¨ÉªÉ {É®ú ¤ÉäSÉEò®ú +É{ÉEòÉä ]õàEºÉ nùä nùä* nùÉä ´É¹ÉÇ iÉEò ºÉ¨ÉªÉ ¤ÉgøÉxÉä ´ÉɱÉä |ÉÉ´ÉvÉÉxÉ Eòä ¨ÉèÆ ÊJɱÉÉ¡ò ½þÚÆ* <ºÉ iÉ®ú½þ +Énù¨ÉÒ {É®ú xÉÆMÉÒ iɱɴÉÉ®ú ±É]õEòÒ ®ú½þäMÉÒ +Éè®ú <xÉEò¨É ]õèEºÉ ºÉä iÉÉä ¦ÉMÉ´ÉÉxÉ ¦ÉÒ b÷®úiÉÉ ½þè* ¦ÉMÉ´ÉÉxÉ ®úÉ¨É +Éè®ú EÞò¹hÉ Eòä {ÉÉºÉ ¦ÉÒ <xÉEò¨É ]õèEºÉ EòÉ ¤ÉɤÉÚ +É VÉÉB iÉÉä ´É½þ ¦ÉÒ PɤɮúÉ VÉÉBÆMÉä*
<ºÉÒ |ÉEòÉ®ú ºÉä +É{ÉxÉä ¨É½þÉxÉMÉ®úÉäÆ Eòä ʱÉB |ÉÉ´ÉvÉÉxÉ ÊEòªÉÉ ½þè ÊEò ÊVɺÉEòä PÉ®ú ¨ÉäÆ ]õà±ÉÒ¡òÉäxÉ ½þÉäMÉÉ, ÊVɺÉEòä PÉ®ú ¨ÉäÆ EòÉ®ú ½þÉäMÉÒ, VÉÉä Ê´Énùä¶É-ªÉÉjÉÉ Eò®úEòä +ÉBMÉÉ, =ºÉEòä ʱÉB +{ÉxÉÒ +ɨÉnùxÉÒ EòÉ ¤ªÉÉè®úÉ ½þ®ú +Énù¨ÉÒ EòÉä Ê®ú]õxÉÇ ¨ÉäÆ ¦É®úxÉÉ {Éc÷äMÉÉ* ¶ÉɪÉnù ºÉƺÉnù ºÉnùºªÉ =ºÉEòÒ VªÉÚÊ®úʺb÷E¶ÉxÉ ¨ÉäÆ xɽþÒÆ +ÉB ½þèÆ EªÉÉäÆÊEò =xÉEòÉä +É{É b÷ägø ½þVÉÉ®ú ¯û{ɪÉä iÉxÉJ´Éɽþ nùäiÉä ½þèÆ +Éè®ú ¤ÉÉEòÒ ºÉ¤É ¦ÉiiÉä ½þèÆ*
SHRI BHAGWAN SHANKAR RAWAT (AGRA):
¸ÉÒ ¦ÉMÉ´ÉÉxÉ ¶ÉÆEò®ú ®úÉ´ÉiÉ (+ÉMÉ®úÉ) : ºÉƺÉnù ºÉnùºªÉÉäÆ ºÉä ¦ÉÒ Ê®ú]õxÉÇ ¨ÉÉÆMÉä MÉB ½þèÆ*
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : Ê®ú]õxÉÇ ¦É®úxÉÉ iÉÉä +ɴɶªÉEò ½þè* <ºÉʱÉB ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò +É{É ºÉÉäSÉäÆ ÊEò nùÉä ´É¹ÉÇ iÉEò =ºÉ {É®ú xÉÆMÉÒ iɱɴÉÉ®ú ±É]õEòÒ ®ú½þäMÉÒ* <ºÉʱÉB ºÉ¨ÉªÉ ¤ÉgøÉxÉä ´ÉɱÉä |ÉÉ´ÉvÉÉxÉ Eòä ¨ÉèÆ ÊJɱÉÉ¡ò ½þÚÆ* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò Uô& ¨É½þÒxÉä ªÉÉ +ÊvÉEò ºÉä +ÊvÉEò BEò ºÉÉ±É EòÉ ºÉ¨ÉªÉ =xÉEòÉä nùäÆ* nùÉä ´É¹ÉÇ EòÉ ºÉ¨ÉªÉ nùäÆMÉä iÉÉä ¨ÉÉxÉxÉÒªÉ ºÉnùºªÉ `öÒEò ½þÒ Eò½þ ®ú½þä lÉä ÊEò =ºÉEòÉ ½þÉ]õÇ ¡òä±É ½þÉä VÉÉBMÉÉ* nùÉä ´É¹ÉÇ Eòä ºÉ¨ÉªÉ ¨ÉäÆ iÉÉä ´É½þ BEò ´É¹ÉÇ ¨ÉäÆ ½þÒ JÉi¨É ½þÉä VÉÉBMÉÉ ÊEò {ÉiÉÉ xɽþÒÆ ÊEòºÉ |ÉEòÉ®ú EòÒ xÉÉè¤ÉiÉ +ÉBMÉÒ* <ºÉʱÉB +É{É <ºÉ {É®ú Ê´ÉSÉÉ®ú Eò®úäÆ*
<ºÉÒ |ÉEòÉ®ú ºÉä ªÉ½þ ºÉ象ò +ºÉäºÉ¨ÉäÆ]õ Eòä ʱÉB ºÉ¨ÉªÉÉ´ÉÊvÉ ¤ÉgøÉxÉä EòÉ ¨ÉèÆ Ê´É®úÉävÉ Eò®úiÉÉ ½þÚÆ* ªÉÊnù VÉÉÆSÉ Eòä nùÉè®úÉxÉ VɤiÉ EòÒ MÉ<Ç ºÉ¨{ÉÊiiÉ Eòä +ÉEò±ÉxÉ Eòä ʱÉB +ÊiÉÊ®úEiÉ Eò¨ÉÇSÉÉÊ®úªÉÉäÆ EòÒ +ɴɶªÉEòiÉÉ ½þÉä iÉÉä +ɪÉEò®ú ʴɦÉÉMÉ EòÉä |ÉnùÉxÉ ÊEòªÉä VÉÉxÉä SÉÉʽþB* ±ÉäÊEòxÉ +ÉVÉEò±É ªÉ½þ VÉÉä nùä®úÒ ½þÉä ®ú½þÒ ½þè, <ºÉ nùä®úÒ EòÉä ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ +É{É ºÉ¨ÉÉ{iÉ Eò®úäÆMÉä* ÊxÉ®ú{É®úÉvÉ ±ÉÉäMÉÉäÆ EòÉä iÉÆMÉ Eò®úäÆMÉä* <ºÉÒ |ÉEòÉ®ú ºÉä ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú EòÉä +É{É ºÉ¨ÉlÉÇxÉ nùäxÉÉ SÉɽþiÉä ½þèÆ* +É{ÉxÉä ¶ÉäªÉ®ú {É®ú UôÚ]õ nùä nùÒ ªÉÉxÉÒ +É{ÉxÉä BEò |ÉEòÉ®ú ºÉä =vÉ®ú iÉÉä UôÚ]õ nùä nùÒ +Éè®ú <vÉ®ú ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú ¨ÉäÆ VÉÉä +Énù¨ÉÒ ®úEò¨É ±ÉMÉɪÉäMÉÉ =ºÉ {É®ú =ºÉEòÉä VÉÉä EòÖUô ¦ÉÒ Ê¨É±ÉäMÉÉ ´É½þ ]õèEºÉä¤É±É xɽþÒÆ ½þÉäMÉÉ* ¨Éä®úÉ ¨ÉiÉ±É¤É ½þè ÊEò +É{É ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú EòÉä |ÉÉäiºÉɽþxÉ nùäxÉÉ SÉɽþiÉä ½þèÆ +Éè®ú <ºÉÒ ºÉƶÉÉävÉxÉ EòÉä ºÉ®úEòÉ®ú +Éè®ú ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú ºÉ¨ÉlÉÇxÉ nùäxÉÉ SÉɽþiÉä ½þèÆ, ±ÉMÉiÉÉ ½þè ºÉ®úEòÉ®ú <ºÉ ºÉ¨ÉªÉ ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú ºÉä VÉÖc÷ä ±ÉÉäMÉÉäÆ Eòä nù´ÉÉ¤É ¨ÉäÆ ½þè, SÉÚÆÊEò SÉÆnùä EòÒ VÉ°ü®úiÉ ½þÉäiÉÒ ½þè, BäºÉÉ ±ÉMÉiÉÉ ½þè ÊEò SÉÖxÉÉ´É ºÉÊxxÉEò]õ ½þèÆ +Éè®ú ¨ÉÖZÉä ±ÉMÉiÉÉ ½þè ÊEò +ÉMÉä ºÉÉ±É ¦É®ú ¨ÉÖʶEò±É ºÉä ªÉ½þ ºÉ®úEòÉ®ú SɱÉä <ºÉʱÉB SÉÖxÉÉ´É ½þÉä ºÉEòiÉä ½þèÆ, ªÉ½þ ¤ÉÉiÉ ºÉ½þÒ ½þè* ½þ¨É iÉÉä ®úÉäVÉÉxÉÉ ®úäÊb÷ªÉÉä ºÉÖxÉiÉä ½þèÆ* +ÉVÉ +É{É ¡òÉ<xÉäÆºÉ Ê¤É±É ±ÉɪÉä ½þèÆ* Eò±É EòÉä ¸ÉÒ ½þxÉÖ¨ÉxÉiÉ{{ÉÉ VÉÒ xÉä Eò½þ ÊnùªÉÉ ÊEò ½þ¨É Eò]õ-¨ÉÉä¶ÉxÉ nùäÆMÉä Ê¡ò®ú =ºÉ {É®ú Ê´ÉSÉÉ®ú ½þÉäMÉÉ* ®úÉäVÉÉxÉÉ ªÉ½þ ºÉ®úEòÉ®ú ʽþ±É ®ú½þÒ ½þè, +ÉVÉ MÉ<Ç, Eò±É MÉ<Ç* +¤É ¦ÉMÉ´ÉÉxÉ EòÒ EÞò{ÉÉ ºÉä ÊnùºÉ¨¤É®ú ¨ÉäÆ xɽþÒÆ MÉ<Ç* VÉä.b÷Ò. EòÉ ¨ÉiÉ±É¤É ½þè VÉÖ±ÉÉ<Ç ªÉÉ ÊnùºÉ¨¤É®ú* VÉxÉiÉÉ nù±É EòÒ ºÉ®úEòÉ®ú ½þè VÉä.b÷Ò.* +¤É ªÉ½þ xɽþÒÆ MÉ<Ç ¡ò®ú´É®úÒ EòÉ ¨É½þÒxÉÉ +É MɪÉÉ iÉÉä +É{ÉEòÉä ªÉ½þ xɽþÒÆ ºÉÉäSÉxÉÉ SÉÉʽþB ÊEò ªÉ½þ ºÉ®úEòÉ®ú SɱÉäMÉÒ* ªÉ½þ ºÉ®úEòÉ®ú iÉÉä ÊxÉʶSÉiÉ °ü{É ºÉä VÉɪÉäMÉÒ* +É{ÉEòÒ EòÉÆOÉäºÉ {ÉÉ]õÒÇ Eòä Eò<Ç xÉäiÉÉ+ÉäÆ xÉä Eò½þÉ ½þè ÊEò +ÉVÉ xɽþÒÆ iÉÉä Eò±É VÉɪÉäMÉÒ
... (´ªÉ´ÉvÉÉxÉ)
+É{É <xÉ ºÉÉ®úÒ ¤ÉÉiÉÉäÆ EòÉä UôÉäc÷ nùäÆ, +É{É VÉÉxÉä ´ÉɱÉä ½þèÆ,<ºÉʱÉB +É{É EÞò{ÉÉ Eò®úEòä SÉÖ{ÉSÉÉ{É ¤Éè`öäÆ, ÊVÉiÉxÉä ÊnùxÉ +É{É SÉÖ{ÉSÉÉ{É ¤Éè`öEò®ú ÊxÉEòÉ±É ±ÉäÆMÉä, =iÉxÉä ÊnùxÉ +É{ÉEòä ½þèÆ* ¨Éä®úä Eò½þxÉä EòÉ ¨ÉiÉ±É¤É ªÉ½þ ½þè ÊEò ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú EòÉä +É{É |ÉÉäiºÉɽþxÉ nùäxÉä VÉÉ ®ú½þä ½þèÆ ÊEò =ºÉEòÒ VÉÉä <ÆEò¨É ½þÉäMÉÒ =ºÉ {É®ú +É{É ]õèEºÉ xɽþÒÆ ±ÉMÉɪÉäÆMÉä* ªÉ½þ +É{ÉxÉä ªÉ½þÉÆ {É®ú Eò½þÉ ½þè* +É{É ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú ºÉä VÉÖc÷ä ½þÖB ±ÉÉäMÉÉäÆ Eòä nù´ÉÉ¤É ¨ÉäÆ +É ®ú½þä ½þèÆ +Éè®ú ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú ¨ÉäÆ ÊEòiÉxÉä ±ÉÉäMÉ ½þèÆ UôÉä]õÉ Ê½þººÉÉ =tÉäMÉ Eòä Ê´ÉEòÉºÉ ¨ÉäÆ ±ÉMÉÉiÉä ½þèÆ, VªÉÉnùÉiÉ®ú =tÉäMÉ{ÉÊiÉ ´É½þ +{ÉxÉä Ê®ú¶iÉänùÉ®úÉäÆ ¨ÉäÆ ½þÒ ¤ÉÉÆ]õ nùäiÉä ½þèÆ <ºÉʱÉB ¤ÉÉEòÒ +É{É Ê´ÉSÉÉ®ú Eò®úäÆ* ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú ¨ÉäÆ Eòä´É±É +É{ÉxÉä UôÚ]õ nùÒ ½þè* ºÉ¦ÉÒ VÉÉxÉiÉä ½þèÆ ÊEò ½þ¹ÉÇnù ¨Éä½þiÉÉ, +¤É ½þ¹ÉÇnù ¨Éä½þiÉÉ +Éè®ú ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú ªÉ½þ BEò BäºÉÒ SÉÒVÉ ½þè SÉɽþä ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú Eò½þ ±ÉÉä ªÉÉ ½þ¹ÉÇnù ¨Éä½þiÉÉ Eò½þ ±ÉÉä* ÊEòºÉÒ EòÒ ¦ÉÒ ¨ÉɱÉÉ ¡òä®ú ±ÉÉä ¡ò±É ´É½þÒ Ê¨É±ÉäMÉÉ* iÉÉä ¨ÉɱÉÉ SÉɽþä ½þ¹ÉÇnù ¨Éä½þiÉÉ EòÒ ¡òä®ú ±ÉÉä ªÉÉ ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú EòÒ ¡òä®ú ±ÉÉä* ½þ¹ÉÇnù ¨Éä½þiÉÉ VÉèºÉä ´ªÉÊEiÉ Eòä ºÉ¨ÉªÉ ¨ÉäÆ nùä¶É EòÉ =i{ÉÉnùxÉ xɽþÒÆ ¤ÉgøÉ ¤ÉʱEò =i{ÉÉnùxÉ PÉ]õÉ ½þè* ¤Éä®úÉäVÉMÉÉ®úÒ Eò¨É xɽþÒÆ ½þÖ<Ç ½þè* <ºÉʱÉB ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò <xÉ ºÉÉ®úÒ ¤ÉÉiÉÉäÆ {É®ú +É{É Ê´ÉSÉÉ®ú Eò®úäÆ +Éè®ú<ºÉ VÉÉ±É ¨ÉäÆ +ÉMÉä +Éè®ú ±ÉÉäMÉ xÉ ¡òÆºÉ VÉÉBÆ, <ºÉ {É®ú ¦ÉÒ +É{É Ê´ÉSÉÉ®ú Eò®úäÆMÉä* +SUôÉ ½þÉä ÊEò ºÉ®úEòÉ®ú ¶ÉäªÉ®ú ¤ÉÉVÉÉ®ú Eòä +±ÉÉ´ÉÉ <ºÉ +ÉªÉ EòÉ +ÊvÉEòiÉ¨É Ê½þººÉÉ =tÉäMÉ{ÉÊiÉ +Éè®ú =ºÉEòä Ê®ú¶iÉänùÉ®úÉäÆ EòÉ ½þÉäiÉÉ ½þè* +¤É +ɪÉEò®ú ¨ÉÖEiÉ Eò®úxÉä Eòä ʱÉB BEò ºÉÆMÉ`öxÉ
|ÉvÉÉxÉ ¨ÉÆjÉÒ VÉÒ xÉä ¤ÉxÉÉ ®úJÉÉ ½þè ÊVɺÉEòÉ xÉÉ¨É xÉä¶ÉxÉ±É +ʺɺ]õäÆºÉ ¡òÆb÷ BÆb÷ b÷ÉäxÉä¶ÉÆºÉ ½þè* <ºÉEòä +±ÉÉ´ÉÉ ¦ÉÒ Ê½þÆnùÖºiÉÉxÉ ¨ÉäÆ nùںɮúÒ <ºÉ |ÉEòÉ®ú EòÒ ºÉƺlÉÉBÆ ½þèÆ VÉÉä `öÒEò |ÉEòÉ®ú ºÉɨÉÉÊVÉEò EòɪÉÇ Eò®ú ®ú½þÒ ½þèÆ* +¤É Eò½þÒÆ EòÉä<Ç ¦ÉÚEòÆ{É +É VÉÉB* ªÉÊnù ºÉ®úEòÉ®ú xÉä, ®úÉVªÉ ºÉ®úEòÉ®ú xÉä Eò½þÒÆ ¦ÉÒ ¦ÉÚEòÆ{É ºÉä {ÉÒÊc÷iÉÉäÆ Eòä ʱÉB Eò½þÒÆ {É®ú EòÉä<Ç ºÉƺlÉÉ ¤ÉxÉÉ ®úJÉÒ ½þè iÉÉä +É{É =ºÉEòÉä ¦ÉÒ ±ÉÉäxÉ nùäÆ* VɪÉ{ÉÖ®ú ¶É½þ®ú ¨ÉäÆ Eòä¶É´É Ê´ÉtÉ±ÉªÉ SɱÉiÉÉ ½þè, =ºÉEòÉä ¦ÉÒ nùäÆ ¤ÉÉEòÒ +Éè®ú Eò<Ç ºÉƺlÉÉBÆ ½þèÆ +É{É +Éè®ú ºÉƺlÉÉ+ÉäÆ EòÉä ¦ÉÒ VÉÉäc÷äÆ* Eòä´É±É BEò ºÉƺlÉÉ ¨ÉäÆ VÉÉä +Énù¨ÉÒ nùä nùäMÉÉ iÉÉä ´É½þ Eò®ú¨ÉÖEiÉ ½þÉä VÉɪÉäMÉÉ, ªÉ½þ xɽþÒÆ ½þÉäxÉÉ SÉÉʽþB* <ºÉ ºÉƤÉÆvÉ ¨ÉäÆ ¦ÉÒ +É{É Ê´ÉSÉÉ®ú Eò®úäÆMÉä, ¨Éä®úÉ +É{ɺÉä ªÉ½þÒ ÊxÉ´ÉänùxÉ ½þè* <ºÉEòä ¤ÉÉnù ¨Éä®úä ºÉÉlÉÒ xÉä VÉÉä ¤ÉÉiÉ Eò½þÒ ½þè ÊEò <ºÉ¨ÉäÆ iÉÒxÉ ¨É½þÒxÉä ºÉä iÉÒxÉ ºÉÉ±É iÉEò EòÒ ºÉVÉÉ EòÉ |ÉÉ´ÉvÉÉxÉ ½þè, VÉÖ¨ÉÉÇxÉä EòÉ |ÉÉ´ÉvÉÉxÉ ½þè, ªÉ½þ ¨Éä®úä JªÉÉ±É ºÉä VªÉÉnùÉ ½þè* =ºÉEòÉä {ÉÉÆSÉ ¨É½þÒxÉä EòÒ ºÉVÉÉ ½þÉä VÉÉB +Éè®ú VÉÖ¨ÉÉÇxÉÉ +É{É EòÖUô ¦ÉÒ ®úJÉ nùäÆ iÉÉä `öÒEò ½þÉäMÉÉ* ´É®úxÉÉ iÉÒxÉ ¨É½þÒxÉä ºÉä iÉÒxÉ ºÉÉ±É iÉEò EòÒ ºÉVÉÉ, Eò½þÉÆ iÉÒxÉ ¨É½þÒxÉä +Éè®ú Eò½þÉÆ iÉÒxÉ ºÉɱÉ, ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ªÉ½þ ¤É½þÖiÉ ¤Éc÷É {ÉÒÊ®úªÉb÷ ½þè +Éè®ú VÉÖ¨ÉÉÇxÉÉ <ºÉEòä ºÉÉlÉ +±ÉMÉ ½þè* <ºÉʱÉB +É{É <ºÉ ºÉƤÉÆvÉ ¨ÉäÆ Ê´ÉSÉÉ®ú Eò®úäÆ* ¤ÉÉEòÒ {Éèxɱ]õÒ Eòä ¤ÉÉ®úä ¨ÉäÆ VÉÉä Eò½þÉ ½þè ÊEò ´É½þ nùºÉ ½þVÉÉ®ú ½þÉä VÉÉB* ªÉÊnù nùºÉ ½þVÉÉ®ú EòÉ ¨ÉÉ±É {ÉEòc÷É MɪÉÉ iÉÉä iÉÒºÉ ½þVÉÉ®ú ¯û{ɪÉä =ºÉEòÉä Eò½þÒÆ ºÉä ±ÉÉEò®ú nùäxÉä {Éc÷äÆMÉä* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ªÉ½þ {Éèxɱ]õÒ ¦ÉÒ ¤É½þÖiÉ VªÉÉnùÉ ½þè* <ºÉ ºÉƤÉÆvÉ ¨ÉäÆ ¦ÉÒ +É{É Ê´ÉSÉÉ®ú Eò®úäÆ*
VɽþÉÆ iÉEò +{ÉÒ±É Eò®úxÉä EòÉ ºÉƤÉÆvÉ ½þè, +É{ÉxÉä <ºÉ¨ÉäÆ ´ªÉ´ÉºlÉÉ EòÒ ½þè ÊEò ªÉÊnù EòÉä<Ç +{ÉÒ±É Eò®úäMÉÉ iÉÉä +É{É =ºÉºÉä <ºÉ ¤ÉÉ®úä ¨ÉäÆ ¤ÉÉiÉSÉÒiÉ xɽþÒÆ Eò®úäÆMÉä * +{ÉÒ±É Eòä ºÉƤÉÆvÉ ¨ÉäÆ +É{ÉxÉä ´ªÉ´ÉºlÉÉ iÉÉä Eò®ú nùÒ ±ÉäÊEòxÉ ªÉ½þ xɽþÒÆ nùäJÉÉ ÊEò <ºÉºÉä MÉ®úÒ¤É ±ÉÉäMÉÉäÆ EòÉ ÊEòiÉxÉÉ xÉÖEòºÉÉxÉ ½þÉäMÉÉ *
+ÆiÉ ¨ÉäÆ, ¨ÉèÆ <iÉxÉÉ ÊxÉ´ÉänùxÉ +´É¶ªÉ Eò°üÆMÉÉ ÊEò +É{ÉEòÉ ªÉ½þ Ê¤É±É ½þ¨ÉäÆ BEò |ÉEòÉ®ú ºÉä +É{ÉÉiEòɱÉÒxÉ ÊºlÉÊiÉ EòÒ ªÉÉnù Ênù±ÉÉ ®ú½þÉ ½þè * ºÉ¨ÉÉVÉ Eò±ªÉÉhÉ {ÉÊ®ú¹Én, +Énù¶ÉÇ Ê´ÉtÉ ¨ÉÆÊnù®ú, Eòä¶É´É Ê´ÉtÉ{ÉÒ`ö +ÉÊnù ÊVÉiÉxÉÒ ºÉɨÉÉÊVÉEò B´ÉÆ Ê¶ÉIÉhÉ ºÉƺlÉÉBÆ ½þ¨ÉÉ®úä nùä¶É ¨ÉäÆ ½þè, ¨Éä®úÉ ÊxÉ´ÉänùxÉ ½þè ÊEò +É{É =xÉEòÒ ¦ÉÒ ¨Énùnù Eò®úäÆ *
<ºÉEòä +±ÉÉ´ÉÉ <ºÉ Ê¤É±É ¨ÉäÆ +É{ÉxÉä VÉÉä |ÉÉ´ÉvÉÉxÉ ÊEòB ½þèÆ, 15 ÊnùxÉ Eòä ºlÉÉxÉ {É®ú 45 ÊnùxÉ +É{ÉxÉä Eò®ú ÊnùB, =ºÉEòÉ ¨ÉèÆ º´ÉÉMÉiÉ Eò®úiÉÉ ½þÚÆ ±ÉäÊEòxÉ nùÉä ºÉÉ±É EòÒ ºÉ¨ÉªÉÉ´ÉÊvÉ EòÉä +É{É PÉ]õÉBÆMÉä, BäºÉÒ ¨Éä®úÒ ¨ÉÉÆMÉ ½þè * <ºÉEòä +±ÉÉ´ÉÉ 100 {É®úºÉäÆ]õ EòÒ ¤ÉVÉÉB VÉÉä ]õèEºÉ {Éèxɱ]õÒ +É{ÉxÉä 300 {É®úºÉäÆ]õ ¤ÉgøÉ<Ç ½þè, =ºÉä ¦ÉÒ +É{É PÉ]õÉBÆ * =ºÉÒ iÉ®ú½þ, <ºÉ Ê¤É±É ¨ÉäÆ +É{ÉxÉä Eòä´É±É¨ÉÉjÉ BEò ºÉƺlÉÉ EòÉä ¶ÉÉÊ¨É±É ÊEòªÉÉ ½þè, ¨ÉèÆ SÉɽþiÉÉ ½þÚÆ ÊEò ÊVÉxÉ ºÉƺlÉÉ+ÉäÆ EòÒ iÉ®ú¡ò ¨ÉèÆxÉä +É{ÉEòÉ vªÉÉxÉ +ÉEÞò¹]õ ÊEòªÉÉ ½þè, =x½þäÆ ¦ÉÒ <ºÉ Ê¤É±É EòÒ {ÉÊ®úÊvÉ ¨ÉäÆ ¶ÉÉÊ¨É±É ÊEòªÉÉ VÉÉB *
<xÉ ºÉƶÉÉävÉxÉÉäÆ Eòä ºÉÉlÉ +MÉ®ú +É{É <ºÉ Ê¤É±É EòÉä ºÉnùxÉ ¨ÉäÆ ±ÉÉBÆMÉä iÉÉä ½þ¨ÉäÆ <ºÉEòÉ º´ÉÉMÉiÉ Eò®úxÉä ¨ÉäÆ EòÉä<Ç ÊnùEEòiÉ xɽþÒÆ ½þÉäMÉÒ * ªÉÊnù +É{É ´ÉiÉǨÉÉxÉ °ü{É ¨ÉäÆ ½þÒ <ºÉ Ê¤É±É EòÉä {ÉÉºÉ Eò®úÉxÉÉ SÉɽþiÉä ½þèÆ iÉÉä <ºÉEòÉ º´ÉÉMÉiÉ Eò®úxÉä ¨ÉäÆ ½þ¨É +{ÉxÉä +É{ÉEòÉä +ºÉ¨ÉlÉÇ {ÉÉiÉä ½þèÆ * Ê¡ò®ú ¦ÉÒ, <ºÉ Ê¤É±É EòÉä ±ÉÉxÉä Eòä {ÉÒUôä +É{ÉEòÒ VÉÉä ¦ÉÉ´ÉxÉÉ ½þè, ´É½þ ¶ÉÖr ½þèÆ * <ºÉ Ê¤É±É ¨ÉäÆ VÉÉä jÉÖÊ]õªÉÉÆ lÉÒ, EòʨɪÉÉÆ lÉÒ, =xÉ JÉÉʨɪÉÉäÆ EòÒ iÉ®ú¡ò ½þ¨ÉxÉä +É{ÉEòÉ vªÉÉxÉ +ÉEòʹÉÇiÉ Eò®úɪÉÉ ½þè * ´ÉèºÉä ¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ +É{É ¤É½þÖiÉ ½þÉäʶɪÉÉ®ú ¨ÉÆjÉÒ ½þèÆ * {ɽþ±Éä ¨ÉxɨÉÉä½þxÉ ÊºÉƽþ VÉÒ EòÉ xÉÉ¨É {ÉÚ®úä nùä¶É ¨ÉäÆ ±ÉÉäMÉ ½þÉäʶɪÉÉ®ú Ê´ÉiiÉ ¨ÉÆjÉÒ Eòä ¯û{É ¨ÉäÆ VÉÉxÉiÉä lÉä ±ÉäÊEòxÉ +ÉVÉ ±ÉÉäMÉ Eò½þiÉä ½þèÆ ÊEò ºÉƪÉÖEiÉ ¨ÉÉäSÉÇä EòÒ ºÉ®úEòÉ®ú ¨ÉäÆ +MÉ®ú EòÉä<Ç ªÉÉäMªÉ ¨ÉÆjÉÒ ½þè iÉÉä ´Éä Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ ½þèÆ * ´ÉèºÉä +É{É EòÉÆOÉäºÉ UôÉäc÷ Eò®ú +ÉB ½þèÆ <ºÉʱÉB +É{ÉEòÒ ¨ÉÚ±É ¦ÉÉ´ÉxÉÉ ´É½þÒ ½þè VÉÉä EòÉÆOÉäºÉ EòÒ ½þè * VÉèºÉä ½þÒ EòÉÆOÉäºÉ <ºÉ ºÉ®úEòÉ®ú ºÉä ºÉ¨ÉlÉÇxÉ ´ÉÉ{ÉºÉ ±ÉäxÉä EòÒ PÉÉä¹ÉhÉÉ Eò®úiÉÒ ½þè, +É{ÉEòÒ {ÉÉ]õÒÇ ¦ÉÒ +{ÉxÉÉ ºÉ¨ÉlÉÇxÉ ´ÉÉ{ÉºÉ ±Éä ±ÉäMÉÒ +Éè®ú +É{É Ê¡ò®ú =vÉ®ú SɱÉä VÉÉBÆMÉä, Ê¡ò®ú +É{É <ºÉ ºÉ®úEòÉ®ú Eòä {ÉÒUôä EªÉÉäÆ {Éc÷ä ½þèÆ, VÉ¤É +ÉÊJÉ®úEòÉ®ú +É{ÉxÉä EòÉÆOÉäºÉ ¨ÉäÆ ½þÒ VÉÉxÉÉ ½þè iÉÉä <ºÉ ºÉ®úEòÉ®ú EòÉä EªÉÉä b÷Ö¤ÉÉxÉÉ SÉɽþiÉä ½þèÆ * <ºÉʱÉB ¨Éä®úÉ ÊxÉ´ÉänùxÉ ½þè ÊEò +É{É ¨Éä®úä ºÉƶÉÉävÉxÉÉäÆ {É®ú Ê´ÉSÉÉ®ú EòÒÊVÉB +Éè®ú =xÉEòÉ =iiÉ®ú nùÒÊVÉB * ªÉÊnù <xÉ ºÉ¦ÉÒ ºÉƶÉÉävÉxÉÉäÆ Eòä ºÉÉlÉ +É{É xɪÉÉ Ê¤É±É ºÉnùxÉ ¨ÉäÆ ±ÉÉBÆMÉä iÉÉä ½þ¨É ÊxÉʶSÉiÉ °ü{É ºÉä =ºÉEòÉ º´ÉÉMÉiÉ Eò®úäÆMÉä * ªÉÊnù EòÖUô ¨ÉVɤÉÚÊ®úªÉÉäÆ Eòä EòÉ®úhÉ, +É{É ¤É½þÖ¨ÉiÉ Eòä +ÉvÉÉ®ú {É®ú <ºÉä +ÉVÉ ªÉ½þÉÆ ºÉä {ÉÉºÉ Eò®úÉxÉÉ SÉɽþiÉä ½þèÆ +Éè®ú ´É½þ ¦ÉÒ ¶ÉÊxÉ´ÉÉ®ú Eòä ÊnùxÉ, +É{É VÉÉxÉiÉä ½þèÆ ÊEò {ÉèºÉÉ +Éè®ú ¶ÉÊxÉ nùä´ÉiÉÉ nùÉäxÉÉäÆ +É{ÉºÉ ¨ÉäÆ Ê´É®úÉävÉÒ EòÉäxÉä {É®ú ½þèÆ, Eò½þÒÆ <ºÉ ºÉ®úEòÉ®ú EòÉä ¶ÉÊxÉ EòÒ nù¶ÉÉ xÉ ±ÉMÉ VÉÉB +Éè®ú ´É½þ b÷Ú¤É VÉÉB * ªÉÊnù +É{É +ÉVÉ ½þÒ <ºÉ Ê¤É±É EòÉä {ÉÉºÉ Eò®úÉBÆMÉä iÉÉä ºÉÆ¦É´É ½þè ÊEò <ºÉ ºÉ®úEòÉ®ú EòÉä ¶ÉÊxÉ EòÒ nù¶ÉÉ ±ÉMÉ VÉÉB * <ºÉ ÊxÉ´ÉänùxÉ Eòä ºÉÉlÉ ¨ÉèÆ +{ÉxÉÒ ¤ÉÉiÉ ºÉ¨ÉÉ{iÉ Eò®úiÉÉ ½þÚÆ * (<ÊiÉ)
[NEXT PAGE]