Both Houses of Parliament faced repeated disruptions and
were unable to take up scheduled business for the day. Opposition parties in Lok Sabha and Rajya
Sabha continued to raise demands insisting upon the resignation of the Minister
of External Affairs.
Opposition parties also raised the issue of allegations
against Chief Ministers with regard to developments relating to VYAPAM and
Lalit Modi. It was pointed out by the Leader
of the House in Rajya Sabha that such issues were outside the purview of the central
government and were related to state governments. Opposition benches challenged
this view, stating that these developments were not ‘state’ issues and concern
national interest.
The Select Committee examining the Constitutional Amendment Bill
on GST submitted its report. The
committee, as reported has made certain recommendations with regard to the
additional 1% tax and compensation for states.
The Bill is an enabling legislation which will subsequently
give Parliament and state legislatures concurrent powers to make laws on
GST. The proposed Bill exempts alcohol for human
consumption from the purview of GST. GST will apply to five petroleum products
at a later date. The Bill empowers the centre to impose an additional tax of up
to 1%, on the inter-state supply of goods for two years or more. This tax will
accrue to states from where the supply originates.
In this context, it may be argued that
the provisions of this Bill do not fully conform to an ideal GST regime.
Deferring the levy of GST on five petroleum products could lead to cascading of
taxes.
It may also be argued that the
additional 1% tax levied on goods that are transported across states dilutes
the objective of creating a harmonised national market for goods and services. Inter-state
trade of a good would be more expensive than intra-state trade, with the burden
being borne by retail consumers. Further, cascading of taxes will continue.
To further understand the key features and issues of the Bill, please read our analysis here.
The deadline for the Committee to submit its report on the Land Acquisition Bill has been extended to the first week of August.