<b>XII LOK SABHA DEBATES, <i> Session I </i> </b> XII LOK SABHA DEBATES, Session I Monday, March 30, 1998/Chaitra 9, 1920 (Saka)
Type of Debate: STATUTORY RESOLUTION AND GOVERNMENT BILL
Title: Disapproval of Income-Tax (Amendment) Second Ordinance 1997 (withdrawn) and Income Tax (Amendment) Bill (Adopted-Passed) Motion for consideration TEXT : Monday, March 30, 1998 / Chaitra 9, 1920 (Saka)The Lok Sabha met at one minute past Eleven of the Clock
(MR.SPEAKER in the Chair)
MR. SPEAKER : Let us now take up papers to be laid on the Table.
... (Interruptions)
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THE MINISTER OF POWER (SHRI R. KUMARAMANGALAM): Sir, I beg to lay on the Table-
THE MINISTER OF STATE IN THE MINISTRY OF RAILWAYS AND MINISTER OF STATE IN THE MINISTRY OF PARLIAMENTARY AFFAIRS (SHRI RAM NAIK): I beg to lay on the Table a copy of the Leaders of Opposition in Parliament (Allowances, Medical and Other Facilities) Amendment Rules, 1998 (Hindi and English versions) published in Notification No.G.S.R. 87(E) in Gazette of India dated the 24th February, 1998, under sub-section (3) of Section 10 of the Salary and Allowances of Leaders of Opposition in Parliament Act, 1977.
(Placed in Library See No.Lt.50/98)
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... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER : The House will now take up items No.4 and 5.
... (Interruptions)
DR. SUBRAMANIAN SWAMY (MADURAI): Sir, I am on a point of order. (Interruptions)
MR. SPEAKER : Please sit down.
DR. SUBRAMANIAN SWAMY : Sir, I want to raise a matter of great seriousness. (Interruptions) The hon. Minister of Home Affairs must make a statement. Every day, RDX-type explosives are being discovered in Tamil Nadu.
MR. SPEAKER : Please take your seat.
... (´ªÉ´ÉvÉÉxÉ)
+vªÉIÉ ¨É½þÉänùªÉ : +¦ÉÒ xɽþÒÆ, ¤ÉÉnù ¨ÉäÆ *
... (´ªÉ´ÉvÉÉxÉ)
SHRI ARIF MOHAMMAD KHAN (BAHRAICH): The situation in U.P. is really serious. (Interruptions)
MR. SPEAKER : Hon. Members, please take your seats. Today, we have an important item of business also.
... (Interruptions)
DR. SUBRAMANIAN SWAMY : Tamil Nadu is out of control. Do you want Tamil Nadu to become another Punjab? (Interruptions)
MR. SPEAKER : Nothing will go on record.
(Interruptions)*
MR. SPEAKER : Hon. Members, I request all of you to kindly take your seats.
... (Interruptions)
MR. SPEAKER : I have called Shri T. Subbarami Reddy and nobody else. What Shri Reddy speaks only will go on record.
... (Interruptions)
MR. SPEAKER : Nothing will go on record.
(Interruptions) *
* Not recorded
11.04 hrs.
SHRI T. SUBBARAMI REDDY (VISHAKAPATNAM): I beg to move:
"That this House disapproves of the Income-Tax (Amendment) Second Ordinance, 1997 (No.28 of 1997) promulgated by the President on December 26, 1997."
Sir, I rise to move the Statutory Resolution to disapprove the Income-Tax (Amendment) Second Ordinance, 1997 promulgated by the President on the 26th December, 1997. As I propose to disapprove this Ordinance, I would like to make a few observations first.
The general principle underlying the Income-tax is to levy income-tax on profits or income without making any allowance or deduction on account of any capital which gets exhausted while yielding income. To this principle, there is an exception that the depreciation caused by wear and tear of assets, namely, building, plant, machinery and furniture is allowed by way of deduction under section 32 of the Income-tax Act, 1961. At present, the basis on which depreciation is to be claimed by an assessee is the written down value of the block of assets. Section 32 of the aforesaid Act, as it stands, does not provide for a straightline method of depreciation. With a view to enabling power generating units to depreciate their capital assets in a straightline method at the same rate at which it is reimbursed by the State Electricity Board under the Electricity (Supply) Act, 1948, it is proposed to make amendment in section 32 of the Income-tax Act. With this amendment, there will be lower tax reimbursement by the State Electricity Board, consequently, a lower power tariff rate.
2. Section 80-IA of the Income-tax Act provides for a deduction in respect of profits and gains from industrial undertakings, etc., in certain cases. In order to provide incentive to mineral oil, power, highway projects and undertakings located in the industrially backward districts of the country, it is now proposed to amend this section to-
(i) extend the benefit of deduction available to undertakings commencing production of mineral oil in the North-Eastern region to undertakings located in other parts of country on or after the 1st day of April, 1997;
(ii) extend the benefit of deduction available to infrastructure facility to housing and other development activities which are integral part of a highway project with a condition that the profits of such housing and other development activities shall be ploughed back to highway projects within a period of three years;
(iii) extend time limit for availing the tax holiday from 12 years to 20 years in respect of highway and expressway projects;
(iv) extend the cut off date for availing tax benefit by undertakings which generate or generates and distributes power from the 31st March, 1998 to the 31st March, 2000; and
(v) to provide for a five year tax holiday to undertakings located in the notified industrially backward districts of category A and a three year tax holiday to undertakings located in the notified industrially backward districts of category B; subject to the condition that such undertakings begin to manufacture or produce articles or things or to operate its cold storage plant or plants at any time during the period from 1-10-1994 to 31-3-1999. In both the cases, the tax holiday period will be followed by the benefit of deduction of twenty-five per cent or profits (thirty per cent in case of companies) for five years to the eligible undertakings.
In this connection, I would like to say that the Ordinance became necessary because the House was dissolved. So, there is a necessity to replace the Ordinance with legislation now. We objected to it earlier. However, after going through the facts and figures, since the Ordinance has already been issued by the President of India in 1997 and also because of the fact that the Government has proceeded further, now I have decided to give the concurrence for adoption.
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... (´ªÉ´ÉvÉÉxÉ)
MR. SPEAKER: Let the hon. Minister first move the Bill.
1109 hours
THE MINISTER OF FINANCE (SHRI YASHWANT SINHA): Mr. Speaker, Sir, I beg to move:
"That the Bill further to amend the Income-Tax Act, 1961,
be taken into consideration".
The Bill seeks to replace Income-tax (Amendment) Second Ordinance (N0.28 of 1997) promulgated on 26th December, 1997 and to further amend the Income-tax Act, 1961 mainly to provide certain tax incentives to industrial undertakings engaged in the business of power generation, commercial production of mineral oil and construction of highway infrastructure.
Section 32 of the aforesaid Act, as it stands today, does not provide for a straight line method of depreciation. With a view to enable power generating units to depreciate their capital assets in a straight line method at the same rate at which it is reimbursed to the power producing companies by State Electricity Boards under the Electricity (Supply) Act, 1948, it is proposed to make an amendment in Section 32 of the Income-Tax Act. With this amendment, there will be lower tax reimbursement by the State Electricity Boards and consequently, a lower power tariff rate for the consumer.
Secondly, I also propose to amend Section 80-1A of the Income-Tax Act to provide for incentives to mineral oil, power and highway projects and in respect of industrial undertakings located in the backward districts.
I propose to extend the benefit of deduction available to undertakings commencing production of mineral oil in the North-Eastern region after the 1st day of April, 1997 to other parts of the country.
I also propose to extend the benefit of deduction available to infrastructure facility to housing and other developmental activities which are an integral part of a highway project with the condition that the profits of such housing and other development activities are ploughed back to highway projects within a period of three years. In case of such projects, I am also extending the time limit for availing the tax holiday from twelve years to twenty years, that is, the undertakings can claim the deduction in any ten consecutive years out of a period of 20 years.
The existing Income-Tax Act permits tax holiday benefit to undertakings which begin to generate or generate and distribute power up to 31st March, 1998. In order to attract new investments in the power sector, I propose to extend this date up to 31st March, 2000.
I further propose to provide for a five year tax holiday to undertakings located in the notified industrially backward districts of category `A' and a three year tax holiday to undertakings located in the notified industrially backward districts of category `B' subject to the condition that such undertakings begin to manufacture or produce articles or things or to operate cold storage plant or plants at any time during the period from 1.10.1994 to 31.3.1999. In both the cases, the tax holiday period will be followed by the benefit of deduction of 25 per cent of profits (30 per cent in case of companies) for five years to the eligible undertakings.
I hope that these amendments will go a long way in attracting investments in the power, mineral oil and highway projects. These are priority sectors where massive investments are required.
Sir, this Ordinance was promulgated by the previous Government. We considered it and found it useful. Therefore, I am bringing it before the House. This relates to industries and power projects which are being set up in the backward districts of the country. We are extending certain tax benefits to them. Because of the very special political circumstances obtaining in the last few months, it had already been repromulgated once. Therefore, I am bringing it before the House. I am pleading this House to adopt this Bill. The undertakings, power projects and other industrial projects which have already had their financial projects sanctioned and taken all these benefits into account will be put into great inconvenience, if there is any deviation from what had already been allowed by the previous Government.
Therefore, I request Dr. Subbarami Reddy, hon. Member and other colleagues to withdraw their Statutory Resolution to oppose this Bill. I would also request the hon. House, through you, to pass this Bill without discussion because the objectives are very clear.
MR. SPEAKER: Motions moved:
"That this House disapproves of the Income-Tax (Amendment) Second Ordinance, 1997 (No.28 of 1997) promulgated by the President on December 26, 1997."
"That the Bill further to amend the Income-Tax Act, 1961, be taken into consideration."
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