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      Legislative and  Regulatory  Update

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In This Issue  

[No.24]                                                                                 Aug 30, 2002

SEBI
CBDT
CBEC Excise Tariff
CBEC Customs-Tariff
CBEC Customs-NT
Service Tax
RBI
DGFT
Department of Commerce
Department of Industrial Policy

Ministry of Consumer Affairs, Food and Public Distribution
Ministry of Labour
Ministry of Personnel
PIB
Ordinances

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SEBI

Secondary Market Division

  • Time Bound Arbitration Proceedings

Circular No. SMD/Policy/Cir-18/2002 Dated 28.08.2002 : It is observed that the time period provided for Arbitration Proceedings in the bye-laws of the stock exchanges is too long which has led to the arbitration cases being pending for a  long time and consequently the undue delay in the resolution of these cases. It has therefore  been decided that the a new clause relating to arbitration be incorporated in a suitable place in  the bye-laws of the stock exchanges.

  • Renewal of OTC Exchange of India, Mumbai

Notification No. SO898 Dated 22.08.2002 : The SEBI has granted, recognition to OTC Exchange of  India, Mumbai under Section 4 of Securities Contracts (Regulation) Act, 1956 for one year ending  on the 22nd day of August, 2003, in respect of contracts in securities subject to the conditions  as may be prescribed or imposed.

  • Direction to Madhya Pradesh Stock Exchange to Formulate Rules and Bye-Laws

Notification No. SO876(E) Dated 16.08.2002 : SEBI has directed the Governing Board of Madhya  Pradesh Stock Exchange to formulate rules and bye-laws, to ensure that the same is adopted by the  General Meeting of the Exchange and to forward the same to SEBI for approval within a period of two  months from date of this order.

Mutual Fund Division

  • Independent Directors on Boards of AMCs and Trustee Companies

Circular No. MFD/CIR/13/16799 / 2002 Dated 29.08.2002 : It has now been clarified that the  persons providing any type of professional service to the mutual fund, asset management company,  trustee company and the sponsors shall be considered as associate directors of AMCs or trustee  companies, as the case may be. 

  • Quarterly Reports on Movement in Net assets portfolio and modified format for the new scheme  report

Circular No. MFD/CIR/ 12/ 16588 /02 Dated 28.08.2002 : All Mutual Funds have been advised to  refer to SEBI circular MFD/CIR/09/247/02 dated July 23, 2002 prescribing the format for New  Scheme Report in which Clause V has been slightly modified.

  • Rounding off NAVs

Circular No. MFD/CIR/11/16159/2002 Dated 22.08.2002 : It has been decided that the mutual funds  should round off NAVs upto four decimals in respect of index funds and all types of debt-oriented  schemes like liquid/money market, gilt, income, short term plan, fixed maturity plan, monthly  income plans, etc. and upto two decimals in case of equity-oriented and balanced fund schemes.

Press Release

  • Group on Corporatisation and Demutualisation of Stock Exchanges in India

Press Release No. PR168/2002 Dated 28.08.2002 : SEBI had constituted a Group on "Corporatisation  and Demutualisation of Stock Exchanges in India" under the Chairmanship of Shri M. H Kania,  former Chief Justice of India. The Group has submitted its Report to SEBI on August 28, 2002  which has been published. 

  • Invitation of Comments on the Recommendations of SEBI's Accounting Standards Committee 

Press Release No. PR163/2002 Dated 23.08.2002 : Comments on the recommendations of the Accounting  Standards Committee set up for the purpose of making the disclosure standards and accounting  practices in the country at par with the international practices, for the review of the  continuous disclosures requirements under listing agreement for the listed companies and for  providing inputs to ICAI for evolving new Accounting Standards and reviewing the existing  Accounting Standards etc., have been invited from public at large including corporates,  participants in securities market, investors, etc. on or before September 15, 2002. 

CBDT
  • Income-tax (22nd Amendment) Rules, 2002

Notification No. 228/2002, No. SO893(E) Dated 21.08.2002 : Rule 18AAAA relating to Prescribed  authority for the purpose of receiving separate accounts from trusts or funds or institutions for  providing relief to the victims of earthquake in Gujarat and Form 10AA, have been inserted. 

  • Exemptions u/s 35AC

Notification No. 208/2002 to No. 220/2002 all Dated 14.08.2002 : Certain specified institutions have  been exempted Under section 35AC of Income-tax Act, 1961. 

CBEC Excise Tariff
  • Retrospective application of Section 11AB of the Central Excise Act, 1944 

Circular No. 46/655/2002-CX Dated 26.08.2002 : The net effect of the judgment in the case of  M.P. Tapes and the amendment made to section 11AB w.e.f. 11.5.2001 has given the conclusion  that the said section can be invoked only in respect of clearances affected after 28.9.96, irrespective of the date of  passing of the adjudication order.

  • Further amendment to Notification No. 6/2002 dated 01.03.2002 

Notification No. 43/2002 Dated 22.08.2002 : S. No. 136 relating to Polyester staple fibres has  been inserted and Condition 23A has been inserted in the Annexure.

  • Availment of Cenvat/Modvat credit when common inputs are used for both dutiable and exempted  products

Circular No. 45/654/2002 CX Dated 19.08.2002 : It has been informed that circular  No.591/28/2001-CX dated 16.10.2001 was issued to clarify the legal position at the relevant  period only and in terms of Rule 6,the assessee who has not maintained separate inventory and has  taken credit on common inputs to manufacture dutiable and exempted products [except in the cases  mentioned in the provisions contained in sub-Rule (3) (a)] has no option but to reverse 8 % of  the price of the exempted goods as per provisions of sub-rule (3)(b) of the said rule. 

  • Amendment to Notification No. 6/2002 – Insertion of S. No. 44A and entries relating thereto 

Notification No. 41/2002 Dated 19.08.2002 : In the Table S. No. 44A relating to all goods used  within the factory of production for the manufacture of goods falling under chapter 71, has been  inserted.

CBEC Customs-Tariff

  • Amendment to Notification No. 146/94 dated 13.07.1994

Notification No. 88/2002 Dated 28.08.2002 : Against S.No.1., in column(3) clause (a) relating to  import under a certificate issued by the Sports Authority of India or by the Services Sports  Control Board, has been substituted. Certain amendments have also been made in the S.No.2.

  • Amendment to Notification No. 40/2002-Customs dated 12.04.2002 

Notification No. 87/2002 Dated 27.08.2002 : In the notification, the Proviso has been omitted.

  • Wrong availment of DEPB/Drawback benefit in respect of exports where imports were made without  payment of customs duty under notification No. 32/97-Cus. Dated 1.4.97 

Circular No. 54/2002 Dated 27.08.2002 : Customs authorities have been advised to take due care at  the time of processing export consignments under Drawback Scheme so as to ensure that in cases  where imports had taken place on availing the facility of customs notification No. 32/97, no AIR  of drawback is extended. For the purpose of ease of identification of export consignments where  benefit of customs notification No. 32/97 was taken at the time of import, it should be made  mandatory for the party to declare this fact on the body of the shipping bill alongwith details  of materials imported free of duty under 32/97. 

  • Anti dumping duty on Citric acid originating in or exported from Indonesia and Thailand 

Notification No. 86/2002 Dated 26.08.2002 : The Central Government has imposed anti-dumping duty  on Citric acid, falling under sub-heading 2918.14 of the First Schedule to the Customs Tariff  Act, imported from Indonesia and Thailand.

  • Settlement of cases involving default in export obligation under Advance Licence/EPCG Schemes by  Settlement Commission 

Circular No. 53/2002 Dated 20.08.2002 : The Ministry of Law has informed that Settlement  Commission has no jurisdiction to entertain the applications in cases involving default in export  obligation under Advance Licence/EPCG Schemes in view of Section 127B(1) of the Customs Act and,  therefore, the question of granting waiver of interest in such cases by the Settlement Commission  also does not arise. 

  • Amendment to Notification No. 21 / 2002-Customs 

Notification No. 84/2002 Dated 19.08.2002 : In the Annexure, in List 30, for S. No. (54) and the  entry relating thereto, the following S. No. and entry shall be substituted, namely:- 

"(54) Automatic pocket welt sewing machine or Automatic pocket welting machine”.

CBEC Customs-Non Tariff
  • Customs duty on Manufacture of paperboard 

Notification No. 56/2002 NT Dated 26.08.2002 : Central Government has directed that the duties of  customs payable under the Customs Act and the Customs Tariff Act on the goods falling under  heading 47.07 of the First Schedule to the Customs Tariff Act imported for use in, or supply to,  a unit for manufacture of paperboard, but for the prevailing practice, would not be required to  be paid in respect of the said goods on which the duties of customs were not levied during the  specified period, in accordance with the said practice.

SERVICE TAX
  • Service Tax on Ten New Services

Circular No. 47/10/2002 ST Dated 21.08.2002 : Allocation of major head/minor head/sub-head has  been made for 10 new Services covered under the Tax net w.e.f. 16.08.2002.

  • Services provided by BSNL to basic/cellular telephone service providers

Circular No. 46/09/2002 Dated 08.08.2002 : It is clarified that no service tax is leviable in  respect of ‘Inter-connection link charges', 'Rentals for junction links' and 'Port charges' both  for BTSP's and CMSP's. However, service tax is leviable w.e.f. 15.7.2001, on 'inter-connection  linked charges' recovered by BSNL from BTSP's as well as CMSPs.

 

RBI
  • Export of Goods and Services

Circular No. AP (DIR Series) Circular No 12 Dated 28.08.2002 : According to A.P.(DIR Series)  Circular No. 5 dated August 27, 2001 a period of 360 days from the date of shipment was allowed  as a temporary measure from September 1, 2001 for realisation and repatriation of full value of  goods/software exported to the countries included in the list annexed to the above circular. On a  review, it has been decided to extend the facility for a further period of one year with effect  from September 1, 2002 for export of goods/software to the countries included in the list annexed  whereby from September 1, 2003, the exporters will be under obligation to realise full export  proceeds within the prescribed period of six months from the date of export.

  • Capital adequacy and provisioning requirements for export credit covered by insurance/guarantee 

Notification No. DBOD No BP BC 23 /21.01.002/2002-03 Dated 29.08.2002 :  It has been decided, in consultation with Insurance Regulatory and Development Authority (IRDA), to extend regulatory treatment to export credit covered by the BCS of NIA on par with the treatment available to advances covered by ECGC guarantee for export credit subject to certain conditions.

  • Zero percent Interest Finance Schemes for Consumer Durables 

Notification No. DBOD No Dir BC 19/13.07.01/2002-03 Dated 19.08.2002 : It has been observed that  some of the banks are providing low/zero percent interest rates on consumer durable advances to  borrowers through adjustment of discount available from manufacturers/dealers of consumer goods.  RBI has advised that such loan schemes lack transparency in operations and distort pricing  mechanism of loan products. These products do not also give a clear picture to the customers  regarding the applicable interest rates and Banks are, therefore, advised to refrain from  offering such products.

  • Foreign Exchange Management (Guarantees) (Amendment) Regulations, 2002

Notification No. 56/2002, No. GSR575(E) Dated 18.03.2002 : In existing Regulation 5,  Sub-Regulation (a) has been numbered as "(a)(i)" and a new sub regulation has been inserted below  that which relates to guarantee in lieu of Bid Bond Guarantee, for bidding for a contract outside  India.

  • Foreign Exchange Management (Remittance of Assets) (Amendment) Regulations, 2002

Notification No. 62/2002, No. GSR576(E) Dated 13.05.2002 : 1.In Regulation 2, after clause (ii), the following clause shall be inserted,  "(iii) 'Non-Resident Indian (NRI)' means a person resident outside India who is a citizen of  India." 

2.In Regulation 4 for sub-regulation (1), the following sub-regulation have been substituted,  namely:-- "(1) A person specified in sub-regulations (2) and (3) may make remittance of assets through an  authorised dealer, to the extent specified in those sub regulations."

In sub-regulation (2), the words, " Rs.20 lakhs per calendar year" have been substituted with the  words, " US$ 1,00,000 (US Dollar One lakh only)per calendar year." and a new sub-regulation 3 has been inserted whereas the existing sub-regulation 3 has been  substituted by a new sub-regulation 4.

 3.Regulation 6 has been amended 

  • Foreign Exchange Management (Foreign Exchange Derivative Contracts)(Second Amendment)  Regulations, 2002

Notification No. 66/2002, No. GSR579(E) Dated 27.07.2002 : In paragraph 6, a new proviso  relating to Contract by a Special Economic Zone, has been added.

  • Foreign Exchange Management (Acquisition and Transfer of Immovable Property in India) (Amendment) Regulations 2002

Notification No. 65/2002, No. GSR578(E) Dated 29.06.2002 : Condition No. (ii) of clause (b) of  Regulation 6 has been deleted and the subsequent conditions (iii) and (iv) have been renumbered  as (ii) and (iii) respectively.

  • Foreign Exchange Management (Deposit) (Amendment) Regulations 2002

Notification No. 64/2002, No. GSR577(E) Dated 29.06.2002 : Sub-para (i) of para 3 of Schedule 1,  to RBI Notification No.FEMA.5/2000-RB dated 3rd May 2000, which relates to Refund of application  / earnest money / purchase consideration made by the house building agencies / seller, has been  substituted 

  • No Immediate Bank Rate Cut: RBI 

Press Release No.180/2002-2003 Dated 19.08.2002 : Reacting to a report in a section of the press  today, quoting unnamed official sources, the official spokesperson of the Reserve Bank of India  has said that at present there is no immediate proposal under consideration to cut Bank Rate by  0.5 per cent. 

DGFT
  • Amendments/ Corrections in the Schedule of DEPB Rates 

Public Notice No. 32/2002-07 Dated 22.08.2002 : The DGFT has made certain amendments/ corrections  in Product Group Engineering and Chemicals and Allied Products in the book titled "Schedule of  DEPB Rates."

  • Policy for Export of Bangalore Rose Onions 

Notification No. 14(RE-2002)/2002-2007 Dated 21.08.2002 : The Central Government has decided to  make certain amendments in the condition for export of Bangalore Rose Onion/ Krishnapuram Onion  whereby Service charges to be levied by designated STEs as mentioned at ITC(HS) Code No.0703(b)  with respect to export of Bangalore Rose Onion and Krishnapuram Onion has been reduced to a  maximum of 2% of the invoiced value for issue of any fresh NOC to associate shippers with effect  from 28.6.2002 and to a maximum of 1% w.e.f. 1.4.2003. 

  • Duty drawback rates for Furnace oil 

Notification No. 13(RE-2002) 2002-2007 Dated 21.08.2002 : The DGFT has announced applicability of  All Industry Rate of duty drawback of Rs. 850/- per M.T. notified under notification no.  8(RE-2002) dated 20.6.2002 to the supply of furnace oil to domestic companies in Special Economic  Zones also.

  • EXIM Policy April 2002 – March 2007 – Policy relating to import of CKD/SKD kits/components by  Joint Venture Car Manufacturer companies under MOU to be signed with the Government of India 

Public Notice No. 31/2002-2007 Dated 19.08.2002 : The DGFT has made the changes on the above  subject whereby in Paragraph 2 of Public Notice No. 36 (RE-2000)/1997-2002 dated 4th September  2001, the condition “However, export obligation incurred by the MOU signatories in respect of  imports made upto 31/3/2001 shall be fulfilled by them within the stipulated period unless  extended by the Government for good & sufficient reasons” has been withdrawn.

Department of Commerce 
  • Anti Dumping Investigations

Notification No. 17/1/2001-DGAD Dated 19.08.2002, No. 36/1/2001-DGAD Dated 16.08.2002,  Notification No. 14/25/2002-DGAD Dated 14.08.2002 and Notification No. 43/1/2001-DGAD Dated  12.08.2002 : Anti-Dumping investigations have been initiated on import of Methylene Chloride  origi­nating in or Exported from European Union, South Africa and Singapore, Partially Oriented  Yarn (POY) From Republic of Korea and Turkey, Vitamin-C originating in or Exported from USA and  Canada and Acrylic Fibre (below 1.5 denier) originating in or exported from Italy. 

  • Sunset Review on Anti-Dumping Investigations

Notification No. 14/14/2002-DGAD Dated 14.08.2002 : Sunset Review on Anti-Dumping Investigations  Concerning Import of Vitamin-C Originating in or Exported from China PR and Japan has been  initiated

Department of Industrial Policy
  • Package of Relief Measures for coffee growers 

PIB Release Dated 23.08.2002 : The Union Minister of Commerce & Industry, has announced a package  to help coffee growers which has been finalised in collaboration with the Reserve Bank of India

Ministry of Consumer Affairs, Food and Public Distribution
  • Sugar Development Fund (Second Amendment) Rules, 2002

Notification No. GSR584(E) Dated 19.08.2002 : The Central Government has made the Sugar  Development Fund (Second Amendment) Rules, 2002 to be effective from the date of their  publication in the Official Gazette.

  • Exemption of All Non-Transferable Specific Delivery Contracts 

Notification No. SO882(E), No. SO878(E), No. SO877(E) and No. GSR564(E) Dated 16.08.2002 : The  Central Government, has exempted all non-transferable specific delivery contracts in the  commodities as specified. 

  • Exemption of Specified Commodities

Notification No. SO881(E), No. SO880(E), No. SO879(E), Dated 16.08.2002 : The Central Government  has exempted the commodities specified, from certain provisions of Forward Contracts (Regulation)  Act, 1952

Ministry of Labour
  • Prohibition of employment of Contract Labour for House Keeping work as specified in IOCL, Gurgaon

Notification No. SO887(E) Dated 19.08.2002 : The Central Government has prohibited the employment  of contract labour in the works or jobs of house keeping except sweeping, cleaning, dusting and  watching of building, food supply and associated services in the establishment of Indian Oil  Institute of Petroleum Management, Indian Oil Corporation Limited, Haryana with effect from the  date of publication of this notification in the Official Gazette. 

Ministry of Personnel

  • Amendment to Resolution Dated 04.04.1999

Resolution No. 371/20/99-AVD-HI Dated 13.08.2002 : Paragraph 1.1 to 1.8 relating to the terms of  the appointment of Central Vigilance Commissioners and Vigilance Commissioners and the schedule  have been inserted after paragraph 1.

Press Information Bureau
  • Law Commission takes up review of Insurance Laws

Dated 28.08.2002 : The Law Commission of India has taken up a comprehensive review of Insurance  Laws with a view to overhauling the outdated Insurance Laws and compressing them into a complete  new legislation that will give more teeth to the Insurance Regulatory Development Authority  (IRDA) and protect the interest of consumers especially the insurance policy holders.

  • Salient features of Ordinance on electoral reforms 

Dated 26.08.2002 : The Representation of People (Amendment) Ordinance, 2002, promulgated by the  President on August 24, 2002, has been notified in the Gazette of India and numbered as Ordinance  No. 4 of the year 2002.

  • President's assent to National Cooperative Development Corporation (Amendment) Bill 

Dated 23.08.2002 : The President has given his assent to the National Cooperative Development  Corporation (Amendment) Bill, 2002. With this, this Bill as passed by the Parliament during its  Monsoon Session ending August 12, 2002, has been notified in the Gazette of India as Act No. 45  of the year 2002.  

  • President's assent to Multi-State Co-operative Societies Bill 

Dated 23.08.2002 : The President has given his assent to the Multi-State Co-operative Societies  Bill, 2002. With this, the Bill as passed during the Budget Session of Parliament ending May 17,  2002, has been notified in the Gazette of India as Act No. 39 of the year 2002.

  • President promulgates ordinance for recovery of debts

Dated 22.08.2002 : The President has re-promulgated the Securitization and Reconstruction of  Financial Assets and Enforcement of Security Interest Ordinance, 2002. Numbered as Ordinance No.  3 of the year 2002, it seeks to replace the similar Ordinance promulgated first on June 21, 2002.

  • Presidents assent to two bills 

Dated 19.08.2002 : The President has given his assent to the Delhi University (Amendment) Bill,  2002 and the Coast Guard (Amendment) Bill, 2001. With this, the two Bills have been notified in  the Gazette of India as Act nos. 43 and 44 respectively of the year 2002.

Ordinances
  • The text of following Ordinances are available on the site 

The Securitisation And Reconstruction Of Financial Assets And Enforcement Of Security Interest (Second) Ordinance, 2002

The Representation Of The People (Amendment) Ordinance, 2002