<b>XI LOK SABHA DEBATES, <i> Session IV (Budget) </i> </b> XI LOK SABHA DEBATES, Session IV (Budget) Tuesday, March 18, 1997 / Phalguna 27, 1918 (Saka)
Type of Debate: STATUTORY RESOLUTIONS AND GOVERNMENT BILLS
Title: Disapproval of National Highways Laws (Amendment) Ordinance,1997 And National Highways Laws (Amendment) Bill,1997. (Concluded) Motion for Consideration TEXT : MR. CHAIRMAN (COL. RAO RAM SINGH): The hon. Speaker had given a ruling that item number 32 would be taken up after item number 19. So, we are now taking up National Highways Laws (Amendment) Bill, 1997.1650 hours.
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : ¨ÉÉxÉxÉÒªÉ ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ¨ÉèÆ |ɺiÉÉ´É Eò®úiÉÉ ½þÚÆ:-
" ºÉ¦ÉÉ 24 VÉxÉ´É®úÒ, 1997 EòÉä ®úɹ]Å{ÉÊiÉ uÉ®úÉ |ÉJªÉÉÊ{ÉiÉ ®úɹ]ÅÒªÉ Ê ÊvÉ (ºÉƶÉÉävÉxÉ) +vªÉÉnùä¶É, 1997 (1997 EòÉ ºÉÆJªÉÉEò 9) EòÉ ÊxÉ®úxÉÖ¨ÉÉänùxÉ Eò®úiÉÒ ½þè*"
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ, ®úɹ]ÅÒªÉ ®úÉVɨÉÉMÉÇ Eòä ¤ÉÉ®úä ¨ÉäÆ ¨ÉèÆ +É{ÉEòä ºÉɨÉxÉä ÊxÉ´ÉänùxÉ Eò®ú ®ú½þÉ ½þÚÆ* <ºÉ +ÉÊb÷ÇxÉäÆºÉ EòÉ VÉèºÉÉ ÊEò ¨ÉèÆ |ÉÉ®ú¨¦É ºÉä Eò<Ç +vªÉÉnùä¶ÉÉäÆ EòÉ Ê´É®úÉävÉ Eò®ú SÉÖEòÉ ½þÚÆ =ºÉÒ |ÉEòÉ®ú ºÉä <ºÉ +ÉÊb÷ÇxÉäÆºÉ EòÉ Ê´É®úÉävÉ Eò®úiÉÉ ½þÚÆ*
ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, <ºÉ +ÉÊb÷ÇxÉäÆºÉ ºÉä ºÉƤÉÆÊvÉiÉ EòÉèxÉ ºÉä ¨ÉÆjÉÒ ½þèÆ?
... (´ªÉ´ÉvÉÉxÉ)
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : ¦ÉÉMÉÇ´É VÉÒ, BEò ºÉÉ±É ½þÉä MɪÉÉ ½þè +Éè®ú +É{É +¦ÉÒ iÉEò ¨ÉÆjÉÒ VÉÒ EòÉä {ɽþSÉÉxÉ xɽþÒÆ {ÉɪÉä ½þèÆ* ´É½þ EòÉäxÉä ¨ÉäÆ ¤Éè`öä ½þÖB ½þèÆ*
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : ¨Éä®úÉ ÊxÉ´ÉänùxÉ ªÉ½þ ½þè ÊEò ºÉ®úEòÉ®ú EòÉä ¤ÉÉ®ú-¤ÉÉ®ú +vªÉÉnùä¶É ÊxÉEòɱÉxÉä EòÒ <ºÉ |É´ÞÉÊiiÉ EòÉä UôÉäc÷xÉÉ SÉÉʽþB* ¨ÉèÆ <ºÉ +vªÉÉnùä¶É EòÉ Ê´É®úÉävÉ Eò®ú ®ú½þÉ ½þÚÆ ±ÉäÊEòxÉ VÉÉä Ê¤É±É EòÒ ¦ÉÉ´ÉxÉÉ ½þè =ºÉEòÉ ¨ÉèÆ ºÉ¨ÉlÉÇxÉ Eò®ú ®ú½þÉ ½þÚÆ* Ê¤É±É EòÒ ¦ÉÉ´ÉxÉÉ ¨ÉäÆ ¨Éä®úÉ Eò½þÒÆ ¦ÉÒ Ê´É®úÉävÉ xɽþÒÆ ½þè* VÉ¤É E±ÉÉVÉ ¤ÉÉìªÉ E±ÉÉVÉ ½þÉäMÉÒ iÉ¤É nùäJÉÉ VÉɪÉäMÉÉ* +É{ÉEòÉä +vªÉÉnùä¶É xɽþÒÆ ÊxÉEòɱÉxÉä SÉÉʽþB* <ºÉEòä ¤ÉÉ®úä ¨ÉäÆ ¨ÉèÆ <iÉxÉÉ ½þÒ ÊxÉ´ÉänùxÉ Eò®úxÉÉ SÉɽþiÉÉ ½þÚÆ ÊEò 24 VÉxÉ´É®úÒ EòÉä ªÉ½þ ºÉjÉ ºÉ¨ÉÉ{iÉ ½þÖ+É lÉÉ +Éè®ú 20 ÊnùºÉ¨¤É®ú EòÉä +ɽþÚiÉ ½þÖ+É * <ºÉ UôÉä]õä ºÉä ºÉ¨ÉªÉ ¨ÉäÆ 13 +vªÉÉnùä¶É ÊxÉEòɱÉEò®ú ¨É½þɨÉʽþ¨É ®úɹ]Å{ÉÊiÉ VÉÒ EòÉä VÉÉä BEò ´ÞÉr ´ªÉÊEiÉ ½þèÆ, =xÉEòÉä ¤ÉÉ®ú-¤ÉÉ®ú Eò¹]õ nùäxÉÉ, ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò <ºÉ ºÉ®úEòÉ®ú xÉä `öÒEò xɽþÒÆ ÊEòªÉÉ* VÉäxÉÉ ºÉɽþ¤É +É{ÉxÉä +SUôÉ xɽþÒÆ ÊEòªÉÉ* ¦ÉMÉ´ÉÉxÉ +É{ÉEòÉä Eò¦ÉÒ ¦ÉÒ ¨ÉÉ¡ò xɽþÒÆ Eò®úäÆMÉÉ* ½þ¨É iÉÉä +É{ÉEòÉä ¨ÉÉ¡ò Eò®ú nùäÆMÉä ±ÉäÊEòxÉ ¤ÉÉ®ú-¤ÉÉ®ú =xÉEòÉä Eò¹]õ nùäxÉÉ `öÒEò xɽþÒÆ ½þè*
+É{ÉxÉä Ê{ÉUô±Éä ºÉjÉ ¨ÉäÆ BEò ¦ÉÒ +vªÉÉnùä¶É xɽþÒÆ ÊxÉEòɱÉÉ +Éè®ú +¤É 24 VÉxÉ´É®úÒ ºÉä 20 ÊnùºÉ¨¤É®ú Eòä ¤ÉÒSÉ 13 +vªÉÉnùä¶É ÊxÉEòÉ±É ÊnùªÉä ½þèÆ*
SHRI RAMESH CHENNITHALA (KOTTAYAM):
¸ÉÒ ®ú¨Éä¶É SÉäÊxxÉiiɱÉÉ (EòÉä^ɪɨÉ) : +É{É ½þ®ú º]õäSÉÖ]õ®úÒ ®úäVÉÉ䱪ÉÚ¶ÉxºÉ EòÉ Ê´É®úÉävÉ Eò®ú ®ú½þä ½þèÆ* <ºÉEòÉ EªÉÉ <±ÉÉVÉ ½þè*
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : ªÉ½þ ¨Éä®úÒ ÊEòº¨ÉiÉ EòÒ ¤ÉÉiÉ ½þè* +É{É ¤Éè`ö VÉÉ<ªÉä* ¨ÉèÆ +É{ÉEòÉ ¦ÉÒ xÉÉ¨É nùä nùÚÆMÉÉ*
SHRI AMAR PAL SINGH (MEERUT):
¸ÉÒ +¨É®ú {ÉÉ±É ÊºÉƽþ (¨Éä®ú`ö) : ºÉ¦ÉÉ{ÉÊiÉ VÉÒ, ʱɺ]õ +Éì¡ò ʤÉVÉxÉºÉ ¨ÉäÆ 15 xɨ¤É®ú {É®ú ¨Éä®úÉ xÉÉ¨É lÉÉ* ºÉ֤ɽþ ¨ÉÉxÉxÉÒªÉ ={ÉÉvªÉIÉ VÉÒ xÉä Eò½þÉ lÉÉ ÊEò 16 +Éè®ú 17 ¤ÉÉnù ¨ÉäÆ Ê±ÉªÉä VÉɪÉäÆMÉä* {ɽþ±Éä 18 +Éè®ú 19 ʱɪÉä VÉɪÉäÆMÉä* +¤É 18 +Éè®ú 19 iÉÉä ½þÉä MɪÉä ½þèÆ iÉÉä 16 +Éè®ú 17 EòÒ EªÉÉ {ÉÉäVÉÒ¶ÉxÉ ½þè*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ : º{ÉÒEò®ú ºÉɽþ¤É VÉ¤É ºÉ֤ɽþ ªÉ½þÉÆ ¤Éè`öä ½þÖB lÉä iÉÉä =x½þÉäÆxÉä |ɶxÉ EòÉ±É Eòä ¤ÉÉnù BxÉÉ=ÆºÉ ÊEòªÉÉ lÉÉ ÊEò Ê®úVÉ´ÉÇ ¤ÉèÆEò ´ÉɱÉÉ Ê¤É±É Eò±É ±ÉäÆMÉä* +É{É ¶ÉɪÉnù =ºÉ ºÉ¨ÉªÉ ¨ÉÉèVÉÚnù xɽþÒÆ lÉä* =x½þÉäÆxÉä <ºÉEòÒ BxÉÉ=ƺɨÉèÆ]õ Eò®ú nùÒ lÉÒ*
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú) : ¨Éä®úÉ ÊxÉ´ÉänùxÉ ½þè ÊEò <ºÉ |ÉEòÉ®ú ºÉä ªÉä +ÉÊb÷ÇxÉäÆºÉ xɽþÒÆ ÊxÉEòɱÉxÉä SÉÉʽþB* +¤É ªÉ½þ ºÉc÷Eò {ÉÊ®ú´É½þxÉ Ênù¶ÉÉ ¨ÉäÆ {ÉÊ®ú´É½þxÉ EòÉ ¨ÉÖJªÉ ºÉÉvÉxÉ ½þè* <ºÉ +ÉÊb÷ÇxÉäÆºÉ Eòä º{ɹ]õÒEò®úhÉ ¨ÉäÆ Eò½þÉ MɪÉÉ ½þè ÊEò ´ÉiÉǨÉÉxÉ ±É¨¤ÉÉ<Ç 34,298 ÊEò±ÉÉä¨ÉÒ]õ®ú ½þè VÉÉä ÊEò xÉä¶ÉxÉ±É ½þÉ<Ç´Éä {É®ú ºÉc÷Eò xÉä]õ´ÉEòÇ EòÉ nùÉä |ÉÊiɶÉiÉ ½þè* xÉä¶ÉxÉ±É ½þÉ<Ç´Éä Eòä >ð{É®ú 40 |ÉÊiɶÉiÉ ªÉÉiÉɪÉÉiÉ MÉÖVÉ®úiÉÉ ½þè* <ºÉ |ÉEòÉ®ú ºÉä ´ÉɽþxÉÉäÆ EòÒ ºÉÆJªÉÉ ¦ÉÒ 1991 ºÉä 80 MÉÖxÉÉ ¤Égø MɪÉÒ ½þè ªÉÉxÉÒ =ºÉ¨ÉäÆ 5 MÉÖxÉÉ ´ÞÉÊr ½þÉä MɪÉÒ ½þè* <ºÉʱÉB xÉä¶ÉxÉ±É ½þÉ<Ç´Éä +Éè®ú VªÉÉnùÉ ¤ÉxÉɪÉä VÉɪÉäÆ* |ÉÉ<´Éä]õ Eò¨{ÉÊxɪÉÉÆ ªÉÉ `öäEòänùÉ®ú VÉÉä ¤Éɽþ®ú ºÉä +É ºÉEòiÉä ½þèÆ*
=xÉEòÉä `öäEòÉ ÊnùªÉÉ VÉɪÉäMÉÉ, ´Éä xÉä¶ÉxÉ±É ½þÉ<´ÉäWÉ ¤ÉxÉÉBÆMÉä +Éè®ú ¤ÉxÉÉxÉä Eòä ¤ÉÉnù =xɺÉä VÉÉä ®úɪɱ]õÒ ±ÉÒ VÉɪÉäMÉÒ, =xɺÉä VÉÉä ®úEò¨É ±ÉÒ VÉɪÉäMÉÒ, ÊEòiÉxÉÒ ®úEò¨É ±ÉÒ VÉɪÉäMÉÒ, =ºÉ ¤ÉÉiÉ EòÉ ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ xÉä <ºÉ +vªÉÉnùä¶É ¨ÉäÆ Eò½þÒÆ =±±ÉäJÉ xɽþÒÆ ÊEòªÉÉ ÊEò ÊEòiÉxÉÒ ®úEò¨É ±ÉäÆMÉä* nùÉä ¯û{ɪÉä ±ÉäÆMÉä, SÉÉ®ú ¯û{ɪÉä ±ÉäÆMÉä ªÉÉ {ÉÉÆSÉ ¯û{ɪÉä ¡òÒ ]ÅEò ±ÉäÆMÉä, EªÉÉ-EªÉÉ ±ÉäÆMÉä, ´É½þ ¤ÉÉiÉ +É{ÉxÉä <ºÉ¨ÉäÆ xɽþÒÆ Eò½þÒ*
<ºÉÒ iÉ®ú½þ ºÉä +É{ÉxÉä JÉÖnù xÉä ¨ÉÉxÉÉ ½þè ÊEò +{ɪÉÉÇ{iÉ IɨÉiÉÉ ½þè, Eò¨ÉVÉÉä®ú {Éä¨Éäh]õ ½þè, ´ÉɽþxÉ SÉɱÉEò EòÒ PÉÊ]õªÉÉ MÉÖhÉiÉÉ ½þè, Eò¨ÉVÉÉä®ú +Éè®ú {ÉÖ®úÉxÉä {ÉÖ±É ¤ÉxÉä ½þÖB ½þèÆ +Éè®ú ʤÉxÉÉ {ÉÖ±É Eòä ®úä±´Éä FòÉʺÉÆMÉ ½þèÆ* ºÉÉ®úÒ ¤ÉÉiÉÉäÆ EòÉä Eò½þxÉä Eòä ¤ÉÉnù <ºÉ {ÉÚ®úä ¤ÉVÉ]õ ¨ÉäÆ Eòä´É±É¨ÉÉjÉ 75000 Eò®úÉäc÷ ¯û{ɪÉÉ <x½þÉäÆxÉä ¨ÉÉÆMÉÉ ½þè, {É®ú ¤ÉVÉ]õ ¨ÉäÆ xɽþÒÆ ¨ÉÉÆMÉÉ, ¤ÉVÉ]õ ¨ÉäÆ |ÉÉ´ÉvÉÉxÉ xɽþÒÆ ½þè* 75000 Eò®úÉäc÷ EòÒ <x½þÉäÆxÉä ªÉ½þÉÆ {É®ú ¤ÉÉiÉ Eò½þÒ ½þè +Éè®ú ªÉ½þ ¤ÉÉiÉ Eò½þxÉä Eòä ¤ÉÉnù ¦ÉÚ欃 +ÊvÉOɽþhÉ VÉÉä ½þÉä VÉɪÉäMÉÒ, ÊEòºÉÒ EòÒ ¦ÉÚ欃 ±Éä ±ÉÒ VÉɪÉäMÉÒ, =ºÉEòÉä EªÉÉ Eò¨{ÉäƺÉä¶ÉxÉ Ê¨É±ÉäMÉÉ, EªÉÉ xɽþÒÆ Ê¨É±ÉäMÉÉ, ªÉä ºÉÉ®úÒ ¤ÉÉiÉäÆ ¦ÉÒ xɽþÒÆ Eò½þÒ MÉ<Ç ½þèÆ* =ºÉEòÉä ¦ÉÚ欃 ={ɱɤvÉ Eò®úÉ nùäÆMÉä +Éè®ú ´É½þ EòÉ¨É Eò®úäMÉÉ*
+¤É ¨ÉèÆ ¨ÉÚ±É ¤ÉÉiÉ {É®ú +ÉiÉÉ ½þÚÆ* ¨ÉèÆxÉä |ÉÉ®ú¨¦É ¨ÉäÆ Eò½þ ÊnùªÉÉ ÊEò ¨ÉèÆ <ºÉ +vªÉÉnùä¶É EòÉ Ê´É®úÉävÉÒ ½þÚÆ* +É{ÉxÉä °ü±ºÉ ¤ÉxÉɪÉä ½þÉäÆMÉä, EªÉÉäÆÊEò <ºÉ¨ÉäÆ Eò½þÉ MɪÉÉ ½þè ÊEò VªÉÉäÆ ½þÒ °ü±ºÉ ¤ÉxÉ VÉɪÉäÆMÉä, iªÉÉäÆ ½þÒ ºÉnùxÉ EòÒ ¨ÉäVÉ {É®ú ®úJÉä VÉɪÉäÆMÉä* ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ ´Éä °ü±ºÉ EòÉèxÉ ºÉä ½þèÆ? ¯û±ºÉ ªÉÊnù +É{ÉEòä xɽþÒÆ ¤ÉxÉä iÉÉä Ê¡ò®ú +É{ÉEòÉä +vªÉÉnùä¶É ÊxÉEòɱÉxÉä EòÒ +ɴɶªÉEòiÉÉ EªÉÉäÆ {Éc÷ MÉ<Ç +Éè®ú +ÉÊb÷ÇxÉäÆºÉ ÊxÉEòÉ±É ÊnùªÉÉ iÉÉä +ÉÊJÉ®úEòÉ®ú 20 ÊnùºÉ¨¤É®ú EòÉä VÉ¤É ªÉ½þ ÊxÉEòɱÉÉ iÉÉä 20 ÊnùºÉ¨¤É®ú ºÉä ±ÉäEò®ú ÊnùºÉ¨¤É®ú MɪÉÉ, VÉxÉ´É®úÒ MÉ<Ç, ¡ò®ú´É®úÒ MÉ<Ç +Éè®ú ¨ÉÉSÉÇ VÉÉ ®ú½þÉ ½þè iÉÉä EòÖUô xÉ EòÖUô iÉÉä EòɪÉÇ´ÉɽþÒ EòÒ ½þÉäMÉÒ, Eò½þÒÆ xÉ Eò½þÒÆ iÉÉä +É{ÉxÉä ¦ÉÚ欃 +ÊvÉOɽþhÉ EòÒ ½þÉäMÉÒ +Éè®ú EòÉä<Ç xÉ EòÉä<Ç |ÉÉ<´Éä]õ Eò¨{ÉxÉÒ +É{ÉEòä {ÉÉºÉ +É<Ç ½þÉäMÉÒ ÊEò SɱÉÉä ½þ¨É ºÉc÷Eò ¤ÉxÉÉ nùäiÉä ½þèÆ* xÉ iÉÉä +É{ÉEòä {ÉÉºÉ EòÉä<Ç |ÉÉ<´Éä]õ Eò¨{ÉxÉÒ +É<Ç, xÉ +É{ÉxÉä ÊEòºÉÒ ºÉc÷Eò EòÉ BE´ÉÒVÉÒ¶ÉxÉ ÊEòªÉÉ, nùÉäxÉÉäÆ ¤ÉÉiÉÉäÆ EòÉä VÉ¤É xɽþÒÆ ÊEòªÉÉ, °ü±ºÉ +É{ÉxÉä ¤ÉxÉɪÉä xɽþÒÆ iÉÉä Ê¡ò®ú +vªÉÉnùä¶É ÊxÉEòɱÉxÉä EòÒ Eò½þÒÆ EòÉä<Ç +ɴɶªÉEòiÉÉ lÉÒ xɽþÒÆ* Ê¡ò®ú iÉÉä ºÉÒvÉä {ÉÉʱÉǪÉɨÉäÆ]õ Eòä ºÉɨÉxÉä +É{ÉEòÉä Ê¤É±É ±ÉäEò®ú +ÉxÉÉ SÉÉʽþB lÉÉ, ªÉ½þ ¨Éä®úÉ +É{ɺÉä ÊxÉ´ÉänùxÉ ½þè* ªÉÊnù +É{É °ü±ºÉ ±ÉäEò®ú +ɪÉä iÉÉä +É{É ¨ÉÖZÉä ¤ÉiÉÉ nùÒÊVÉB ÊEò ªÉ½þ ®ú½þÒ °ü±ºÉ EòÒ EòÉ{ÉÒ* ¨ÉÉxÉxÉÒªÉ ¨ÉÆjÉÒ VÉÒ ¤Éè`öä ½þèÆ, ¯û±ºÉ <xÉEòä {ÉÉºÉ xɽþÒÆ ½þèÆ* 75000 Eò®úÉäc÷ ¯û{ɪÉÉ Eò½þÉÆ ºÉä +ɪÉäMÉÉ, ªÉ½þ ¤ÉiÉÉ nùÒÊVÉB* 1997-98 Eòä ¤ÉVÉ]õ ¨ÉäÆ Eòä´É±É¨ÉÉjÉ 520.81 Eò®úÉäc÷ ¯û{ɪÉÉ ¨ÉÉxÉxÉÒªÉ Ê´ÉiiÉ ¨ÉÆjÉÒ VÉÒ xÉä ®úJÉÉ ½þè* iÉÉä 75000 Eò®úÉäc÷ ¯û{ɪÉÉ Eò½þÉÆ ºÉä +ɪÉäMÉÉ, ¶Éä¹É ®úEò¨É VÉÉä ®ú½þ MÉ<Ç, ´É½þ +É{É Eò½þÉÆ ºÉä <Eò_Ò Eò®úäÆMÉä, <xÉ ºÉÉ®úÒ ¤ÉÉiÉÉäÆ EòÉä +É{É ½þ¨ÉäÆ ¤ÉiÉÉxÉä EòÉ Eò¹]õ Eò®úäÆ?
<ºÉEòä ¤ÉÉnù |ÉÉ<´Éä]õ Eòä |É{ÉÉäVɱºÉ EªÉÉ ½þèÆ, {Éʤ±ÉEò ºÉä EªÉÉ SÉÉVÉÇ ÊEòªÉÉ VÉɪÉäMÉÉ, <xÉ ºÉÉ®úÒ ¤ÉÉiÉÉäÆ EòÒ +Éä®ú +É{É xɽþÒÆ +ɪÉä ½þèÆ* ¨Éä®úÉ ¨ÉiÉ±É¤É ½þè ÊEò ÊEòiÉxÉÒ VɨÉÒxÉ BE´Éɪɮú ½þÉäMÉÒ, ÊEòiÉxÉÉäÆ EòÉä +É{ÉxÉä xÉÉäÊ]õºÉ ÊnùªÉÉ ½þè ? ªÉä ºÉÉ®úÒ ¤ÉÉiÉäÆ Eò½þxÉä Eòä ¤ÉÉnù ¨Éä®úÉ ÊxÉ´ÉänùxÉ Eò®úxÉÉ ½þè ÊEò +ÉVÉ ®úÉäbºÉ EòÒ ½þɱÉiÉ Ê¤É±EòÖ±É nùªÉxÉÒªÉ ½þè* +ÉVÉ VɪÉ{ÉÖ®ú ºÉä Ênù±±ÉÒ Eòä ¤ÉÒSÉ ¨ÉäÆ ¡òÉä®ú ±ÉäxÉ ¤ÉxÉ ®ú½þÒ ½þè, VɪÉ{ÉÖ®ú ºÉä +½þ¨ÉnùɤÉÉnù Eòä ¤ÉÒSÉ ¨ÉäÆ ¤ÉxÉ ®ú½þÒ ½þè, VɪÉ{ÉÖ®ú EòÉä]õÉ ¨ÉÖ¨¤É<Ç Eòä ¤ÉÒSÉ ¨ÉäÆ ¤ÉxÉ ®ú½þÒ ½þè +Éè®ú ¦É®úiÉ{ÉÖ®ú +ÉMÉ®úÉ +Éè®ú ±ÉJÉxÉ>ð Eòä ¤ÉÒSÉ ¨ÉäÆ ¤ÉxÉ ®ú½þÒ ½þè* ¨ÉèÆ +Éè®ú ÊEòºÉÒ EòÒ ¤ÉÉiÉ iÉÉä xɽþÒÆ Eò½þiÉÉ ½þÚÆ, ±ÉäÊEòxÉ ®úÉVɺlÉÉxÉ EòÒ ¤ÉÉiÉ ¨ÉèÆ Eò½þ ®ú½þÉ ½þÚÆ* ®úÉVɺlÉÉxÉ ¨ÉäÆ xÉä¶ÉxÉ±É ½þÉ<´ÉäWÉ ºÉ¤ÉºÉä VªÉÉnùÉ ½þèÆ* +xªÉ |ÉÉxiÉÉäÆ ¨ÉäÆ xÉä¶ÉxÉ±É ½þÉ<´ÉäWÉ Eò¨É ½þèÆ, ±ÉäÊEòxÉ ®úÉVɺlÉÉxÉ EòÉä xÉä¶ÉxÉ±É ½þÉ<´ÉäWÉ EòÉä `öÒEò Eò®úxÉä Eòä ʱÉB Eò¨É ºÉä Eò¨É ®úEò¨É nùÒ VÉÉiÉÒ ½þè* ½þÊ®úªÉÉhÉÉ EòÉä VªÉÉnùÉ ®úEò¨É nùÒ VÉɪÉäMÉÒ, {ÉÆVÉÉ¤É EòÉä VªÉÉnùÉ nùÒ VÉɪÉäMÉÒ, ¨ÉvªÉ |Énùä¶É EòÉä, =iiÉ®ú |Énùä¶É EòÉä +Éè®ú VɽþÉÆ {É®ú +É{ÉEòä VÉÉä SɽþäiÉä ¨ÉÖJªÉ ¨ÉÆjÉÒ ½þÉäÆMÉä, =xÉEòÉä +É{É VªÉÉnùÉ ®úEò¨É nùäÆMÉä, ±ÉäÊEòxÉ ®úÉVɺlÉÉxÉ EòÉä +É{É xÉä¶ÉxÉ±É ½þÉ<´ÉäWÉ EòÉä `öÒEò Eò®úxÉä Eòä ʱÉB Eò¨É ®úEò¨É nùäiÉä ½þèÆ*
... (´ªÉ´ÉvÉÉxÉ)
¨ÉèÆxÉä Eò½þ ÊnùªÉÉ xÉ* ¨ÉvªÉ |Énùä¶É EòÉä ¦ÉÒ Eò¨É ʨɱÉiÉÒ ½þÉäMÉÒ*
+É{É ªÉ½þÉÆ ºÉä vÉÉ°ü½þäc÷É Eòä ¤ÉÉnù VªÉÉäÆ ½þÒ ®úÉVɺlÉÉxÉ EòÒ ºÉÒ¨ÉÉ ¨ÉäÆ |É´Éä¶É Eò®úäÆMÉä, ´É½þÉÆ Ê±ÉJÉÉ ½þÉäMÉÉ ÊEò ®úÉVɺlÉÉxÉ +É MɪÉÉ, iªÉÉäÆ ½þÒ ´É½þÉÆ MÉÉc÷Ò JÉc÷JÉc÷ÉxÉä ±ÉMÉiÉÒ ½þè* ¨ÉɱÉÚ¨É {Éc÷iÉÉ ½þè ÊEò >ðÆ]õ EòÒ ºÉ´ÉÉ®úÒ {É®ú ½þ¨É ¤Éè`ö MɪÉä* ʨÉb÷´Éä Eòä {ÉÉºÉ ¦ÉÒ ªÉ½þ ½þɱÉiÉ ½þè* +É{ÉEòä xÉä¶ÉxÉ±É ½þÉ<´ÉäWÉ EòÒ ½þɱÉiÉ EòèºÉÒ ½þè, =ºÉ ºÉ¨¤ÉxvÉ ¨ÉäÆ ¦ÉÒ +É{ÉEòÉä Ê´ÉSÉÉ®ú Eò®úxÉÉ ¤É½þÖiÉ +ɴɶªÉEò ½þè* VÉMɽþ-VÉMɽþ JÉdä ½þÉä MɪÉä ½þèÆ +Éè®ú Eò½þÉÆ {É®ú ¤ÉºÉ EòÉèxÉ ºÉä JÉdä ¨ÉäÆ ÊMÉ®úäMÉÒ, {ɽþÖÆSÉäÆMÉä ÊEò xɽþÒÆ {ɽþÖÆSÉäÆMÉä, VɪÉ{ÉÖ®ú VÉɪÉäÆMÉä ÊEò xɽþÒÆ VÉɪÉäÆMÉä, ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ªÉ½þ ¦ÉMÉ´ÉÉxÉ EòÒ ¨ÉVÉÒÇ {É®ú ½þè, +É{ÉEòÒ ¨ÉVÉÒÇ {É®ú xɽþÒÆ ½þè* +É{É <ºÉ ºÉ¨¤ÉxvÉ ¨ÉäÆ ¦ÉÒ Ê´ÉSÉÉ®ú Eò®úäÆ +Éè®ú ®úÉVɺlÉÉxÉ EòÉä ¦ÉÒ, +xªÉ º]õä]ºÉ EòÉä ÊVÉiÉxÉÉ {ÉèºÉÉ nùäiÉä ½þèÆ, =ºÉºÉä VªÉÉnùÉ nùäÆ, EªÉÉäÆÊEò xÉä¶ÉxÉ±É ½þÉ<´ÉäWÉ ®úÉVɺlÉÉxÉ ¨ÉäÆ ºÉ¤ÉºÉä VªÉÉnùÉ ½þèÆ, ªÉ½þ +É{ÉEòä +ÉÆEòc÷ä ¤ÉiÉÉ ®ú½þä ½þèÆ iÉÉä ®úÉVɺlÉÉxÉ ºÉ®úEòÉ®ú EòÉä +É{ÉEòÉä VªÉÉnùÉ ºÉä VªÉÉnùÉ {ÉèºÉÉ nùäxÉÉ SÉÉʽþB, ªÉ½þ ¨Éä®úÉ +É{ɺÉä ÊxÉ´ÉänùxÉ ½þè*
<ºÉEòä ¤ÉÉnù BEºÉ|ÉäºÉ ½þÉ<Ç´Éä EòÒ ¤ÉÉiÉ ½þè* ¨ÉÆjÉÒ VÉÒ +É{ÉxÉä ¦ÉÒ ¶ÉɪÉnù Ê´Énùä¶É ªÉÉjÉÉ EòÒ ½þÉäMÉÒ, Eò¦ÉÒ <ÆM±ÉèÆb÷, +¨ÉäÊ®úEòÉ MÉB ½þÉäÆMÉä* ´É½þÉÆ ±ÉÉäMÉ Eò½þiÉä ½þèÆ ÊEò ªÉ½þÉÆ MÉÉÊc÷ªÉÉÆ 130 ÊEò±ÉÉä¨ÉÒ]õ®ú |ÉÊiÉ PÉÆ]õä EòÒ ®ú¡iÉÉ®ú ºÉä SɱÉiÉÒ ½þèÆ* ±ÉäÊEòxÉ ½þ¨ÉÉ®úä ªÉ½þÉÆ 50 ÊEò±ÉÉä¨ÉÒ]õ®ú |ÉÊiÉ PÉÆ]õä EòÒ ®ú¡iÉÉ®ú ºÉä +ÊvÉEò xɽþÒÆ SÉ±É ºÉEòiÉÒÆ* ¨ÉèÆ ºÉ¨ÉZÉiÉÉ ½þÚÆ ÊEò ´É½þÉÆ {É®ú ºÉc÷EòäÆ +SUôÒ ½þÉäxÉä Eòä EòÉ®úhÉ ±ÉÉäMÉ MÉÉÊc÷ªÉÉäÆ EòÉä iÉÒµÉ MÉÊiÉ ºÉä SɱÉÉiÉä ½þèÆ* ªÉ½þÉÆ {É®ú BäºÉÉ xɽþÒÆ ½þÉä ºÉEòiÉÉ* ªÉ½þ ¦ÉÉ®úiɴɹÉÇ EòÒ nù¶ÉÉ ½þè* ¨ÉèÆ EòÉä<Ç º]õä]õ ½þÉ<Ç´Éä EòÒ ¤ÉÉiÉ xɽþÒÆ Eò®ú ®ú½þÉ, Êb÷ºÊ]ÅE]õ ½þÉ<Ç´Éä EòÒ ¤ÉÉiÉ xɽþÒÆ Eò®ú ®ú½þÉ, ¨ÉèÆ xÉä¶ÉxÉ±É ½þÉ<Ç´Éä EòÒ ¤ÉÉiÉ Eò®ú ®ú½þÉ ½þÚÆ*
+¦ÉÒ ½þÉ<Ç EòÉä]õÇ EòÉ VÉVɨÉäÆ]õ +ɪÉÉ lÉÉ ÊEò 80 ¡òÒ]õ SÉÉèc÷Ò ºÉc÷Eò ½þÉäMÉÒ* ¤ÉÒSÉ ¨ÉäÆ Êb÷´ÉÉ<b÷®ú ½þÉäMÉÉ* ½þÉ<Ç EòÉä]õÇ xÉä ¡òèºÉ±ÉÉ ÊnùªÉÉ +Éè®ú +É{ÉxÉä ¨ÉEòÉxÉ iÉÉäc÷xÉä ¶ÉÖ°ü Eò®ú ÊnùB* +É{É ¨Éä®úä ºÉÉlÉ SÉʱÉB, ¨ÉèÆ +É{ÉEòÉä ®úÉäb÷´ÉäVÉ ºÉä ±Éä SɱÉÚÆMÉÉ* +É{É nùäJÉxÉÉ ÊEò VɪÉ{ÉÖ®ú ¶É½þ®ú VÉ¤É ½þ¨É VÉÉiÉä ½þèÆ iÉÉä ´É½þÉÆ xÉä¶ÉxÉ±É ½þÉ<Ç´Éä Eòä nùÉäxÉÉäÆ iÉ®ú¡ò føɤÉä ½þèÆ, ®úäº]õÉä®úäÆ]õ ½þèÆ +Éè®ú {ÉEEòä ¨ÉEòÉxÉ ¤ÉxÉä ½þÖB ½þèÆ* {ɽþ±Éä iÉÉä +É{ÉxÉä =xÉEòÉä iÉÉäc÷É xɽþÒÆ, +¤É iÉÉäc÷ ®ú½þä ½þèÆ, ªÉ½þ ¦ÉÒ BEò ®úɹ]ÅÒªÉ xÉÖEòºÉÉxÉ ½þÖ+É* <ºÉʱÉB ®úÉVɨÉÉMÉÇ {É®ú VÉÉä {ÉEEòä ¨ÉEòÉxÉ ¤ÉxÉÉB ½þÖB ½þèÆ, føɤÉä +Éè®ú ®úäº]õÉä®úäÆ]õ ½þèÆ, =xÉ {É®ú ¦ÉÒ Ê´ÉSÉÉ®ú Eò®úäÆ*
ºÉ¦ÉÉ{ÉÊiÉ ¨É½þÉänùªÉ (EòxÉÇ±É ®úÉ´É ®úÉ¨É ÊºÉƽþ): +É{ÉxÉä ¤É½þÖiÉ ¨É½þi´É{ÉÚhÉÇ {ÉÉ<Æ]ºÉ ®úJÉä ½þèÆ, +¤É ºÉ¨ÉÉ{iÉ Eò®úäÆ*
SHRI GIRDHARI LAL BHARGAVA (JAIPUR):
¸ÉÒ ÊMÉ®úvÉÉ®úÒ ±ÉÉ±É ¦ÉÉMÉÇ´É (VɪÉ{ÉÖ®ú): +¦ÉÒ Eò®úiÉÉ ½þÚÆ* +É{ÉxÉä <ºÉ Ê¤É±É ¨ÉäÆ EòÉä]õÇ ¨ÉäÆ VÉÉxÉä EòÉ +ÊvÉEòÉ®ú ±ÉÉäMÉÉäÆ EòÉä xɽþÒÆ ÊnùªÉÉ* Eò¨É ºÉä Eò¨É +{ÉÒ±É EòÉ +ÊvÉEòÉ®ú iÉÉä nùäxÉÉ SÉÉʽþB* ºÉäÆ]Å±É ®úÉäb÷ ¡òÆb÷ ¤ÉxÉÉ lÉÉ* =ºÉ¨ÉäÆ ÊEòiÉxÉÉ {ÉèºÉÉ VɨÉÉ ½þÖ+É, ÊEòiÉxÉÉ JÉSÉÇ ½þÖ+É, =ºÉ ºÉ¨¤ÉxvÉ ¨ÉäÆ ¦ÉÒ Ê´ÉSÉÉ®ú Eò®úäÆ* xÉä¶ÉxÉ±É ½þÉ<Ç´Éä {É®ú ªÉÊnù ]ÅEò ÊMÉ®ú VÉÉB iÉÉä nùÉä-nùÉä ÊnùxÉ iÉEò ´É½þ =ºÉÒ ½þɱÉiÉ ¨ÉäÆ {Éc÷É ®ú½þiÉÉ ½þè* ºÉÉ®úÉ SÉEEòÉ VÉÉ¨É ½þÉä VÉÉiÉÉ ½þè* {ɽþ±Éä <ºÉ {É®ú SÉSÉÉÇ ½þÖ<Ç lÉÒ +Éè®ú ¤ÉiÉɪÉÉ MɪÉÉ lÉÉ ÊEò xÉä¶ÉxÉ±É ½þÉ<Ç´Éä {É®ú ½þ®ú 20-30 ÊEò±ÉÉä¨ÉÒ]õ®ú {É®ú SÉÉèÊEòªÉÉÆ ¤ÉxÉäÆMÉÒ +Éè®ú =xÉEòä {ÉÉºÉ FòäxÉ ½þÉäMÉÒ, B¨¤ÉÖ±ÉäÆºÉ ½þÉäMÉÒ* ªÉÊnù EòÉä<Ç BEºÉÒb÷äÆ]õ ½þÉäiÉÉ ½þè iÉÉä |ÉÉlÉʨÉEò ={ÉSÉÉ®ú Eòä xÉÉiÉä =ºÉEòÉä =`öÉEò®ú ±Éä VÉÉBÆMÉä* ±ÉäÊEòxÉ BäºÉÒ EòÉä<Ç ¤ÉÉiÉ xɽþÒÆ ½þÖ<Ç ½þè*
1702 ¤ÉVÉä (¸ÉÒ xÉÒiÉÒ¶É EòÖ¨ÉÉ®ú {ÉÒ`öɺÉÒxÉ ½þÖB*)
+É{É <ºÉ {É®ú Ê´ÉSÉÉ®ú Eò®úäÆ +Éè®ú <ºÉÒ ¦ÉÉ´ÉxÉÉ ºÉä Ê¤É±É ±ÉÉBÆ* ¨ÉèÆ <ºÉEòÉ Ê´É®úÉävÉ xɽþÒÆ Eò®ú ®ú½þÉ ½þÚÆ, ±ÉäÊEòxÉ +vªÉÉnùä¶É ±ÉÉxÉä EòÒ VÉÉä |É´ÞÉÊiiÉ ½þè, =ºÉEòÉ Ê´É®úÉävÉ Eò®ú ®ú½þÉ ½þÚÆ* +É{É VÉÉä +ÉÊb÷ÇxÉäÆºÉ ±ÉÉB ½þèÆ iÉÉä +¤É iÉEò Ê{ÉUô±Éä Uô& ¨É½þÒxÉä ¨ÉäÆ EòÉèxÉ-EòÉèxÉ ºÉÒ ºÉc÷EòäÆ BE´Éɪɮú EòÒ, ÊEòiÉxÉÉ {ÉèºÉÉ ÊnùªÉÉ, ÊEòiÉxÉÉ ]õÉä±É ]õèEºÉ ´ÉºÉÚ±É ÊEòªÉÉ VÉÉ ®ú½þÉ ½þè, VÉxÉiÉÉ ºÉä ÊEòiÉxÉÉ {ÉèºÉÉ ´ÉºÉÚ±É Eò®úäÆMÉä, <ºÉ ºÉ¨É¤ÉxvÉ ¨ÉäÆ ¦ÉÒ ÊxÉʶSÉiÉ°ü{É ºÉä =iiÉ®ú nùäÆ* +É{ÉEòÒ +ÉÊb÷ÇxÉäÆºÉ ±ÉÉxÉä EòÒ VÉÉä +ÉnùiÉ ½þè, =ºÉEòÉä UôÖc÷ÉxÉä Eòä ʱÉB ¨ÉèÆ <ºÉ +vªÉÉnùä¶É EòÉ Ê´É®úÉävÉ Eò®ú ®ú½þÉ ½þÚÆ* ¨ÉèÆ +ɶÉÉ Eò®úiÉÉ ½þÚÆ ÊEò +É{É ¨Éä®úÒ ¤ÉÉiÉÉäÆ EòÉ =iiÉ®ú nùäÆMÉä* +É{ÉxÉä VÉÉä ºÉ¨ÉªÉ ÊnùªÉÉ =ºÉEòä ʱÉB vÉxªÉ´ÉÉnù*
(<ÊiÉ)
THE MINISTER OF SURFACE TRANSPORT (SHRI G. VENKATRAMAN TINDIVANAM): Mr. Chairman, Sir, I beg to move:
"That the Bill further to amend the National Highways Act, 1956 and the National Highways Authority of India Act, 1988, as passed by Rajya Sabha, be taken into consideration".
Sir, I am thankful to the senior Member who has made all the points and also stated his strong and violent objection -- if I can put it without any violence to the language -- for bringing this Ordinance. But in sum and substance, he is not against the Bill. I am thankful to him for that averment.
As regards the points which he has stated, I would like to submit that to alleviate all those difficulties, I am coming before this House to have this Bill passed.
The senior Member wanted to know whether I have visited any foreign country. So far, I have not had any opportunity to visit any foreign country, but if the Government gives me an opportunity, I will go and come back. Fortunately or unfortunately, so far, I have not made any foreign trip. I am able to get the hon. Member's viewpoint and I have also got some knowledge about how the roads are being kept. The Member also enlightened me on this aspect. Keeping that in view, I am now bringing this Bill and this will ensure that India also will have such roads of international standard.
It is the wish of those hon. Members, who came to me, that a single lane should be made into a double lane, and a double lane into a four-lane road. Everybody is aware, and I am telling for the past nine months that there is a financial crunch and all that. After the announcement in the Budget, there is some relief. I am bring in this Bill now because you want a single lane to be made into a double lane, a double lane to be made into a four-lane, and a four-lane to be made into a six-lane road. For this expansion, what I am going to take, after all, is not 10 acres or 40 acres or 50 acres, but a mere three metres on either side of the road. So, I am going to take only about six metres and it is not going to affect anybody. As per the provisions in the Bill, you might have seen it, I am going to compensate in the form of a reasonable price, that is, at the market value. Therefore, there is nothing strange in this.
It was relevantly pointed out that the Bill is a taboo for those people who are not going to the courts. I must say here that it is the main bottleneck. The judicial officers just say one word `stay' and the entire project is delayed for years together. I have got the list with me and if the Members want it, I can give that list. For example, five or ten or fifteen years ago, a scheme would have been approved and the allocation would also have been made, but because of a small hitch -- for a small piece of land, the concerned person would have gone to the local Munsif Court or he would have approached the higher Court and got a `stay order' or `injunction' -- the stay order would be in operation for ever and, therefore, we could not proceed ahead.
So, in order to relieve that bottleneck, I am bringing in this Bill. As rightly pointed out by the senior Member, so far, we have covered only 34,290 kilometres. The national highways network constitutes about 2 per cent of the total road length in our country and it is carrying over 40 per cent of the total traffic.
It is not as though I am giving you any new information, and I would only request your indulgence. After receiving all your suggestions, I will be able to substantiate and satisfy you all. At this point of time, the need of the hour is to make single lanes into double lanes, double lanes into four-lanes and four-lanes into six-lanes. As I had already submitted, what I am going to take is only three metres on either side of the road. It is not going to affect any major property holder or any individual.
By way of introduction, I only wish to say that it is on the lines of the Metro Railway Construction Act, 1978. There is nothing strange in this or anything that you do not know. Therefore, I request that the Bill be taken into consideration.
MR. CHAIRMAN (SHRI NITISH KUMAR): Motions Moved:
"That this House disapproves of the National Highways Laws (Amendment) Ordinance, 1997 (No. 9 of 1997) promulgated by the President on January 24, 1997."
"That the Bill further to amend the National Highways Act, 1956 and the National Highways Authority of India Act, 1988, as passed by Rajya Sabha, be taken into consideration."
SHRI V. DHANANJAYA KUMAR (MANGALORE): Respected Chairman, Sir, the National Highways Laws (Amendment) Bill will have to be welcomed with some reservations. In the past 50 years, if you see the behaviour and conduct of the various Governments, there has been a total neglect of this basic infrastructure.
Sir, even the Statement of Objects and Reasons in the present Bill says :
"In order to create an environment to promote private investments in national highways, to speed up construction of highways and to remove bottlenecks in their proper management, it is considered necessary to amend the National Highways Act and also the National Highways Authority of India Act."
So, the main intention behind this is to create an environment for promoting private investment. As I have said, the roads are one of the basic infrastructures for the development of the nation. How the successive Governments have totally neglected this sector could be seen with the data which I am presently going to submit before you.
[NEXT PAGE]