Petroleum Secretary S Sundareshan, while addressing a press Conference on Friday, announced the government’s decision to deregulate prices of petrol. Petrol prices shall now be subject to periodic revisions based on fluctuations in market prices. An immediate hike of Rs. 3.50 per litre has alr...
The simple answer is yes. Under the Copyright Act, 1957, the government, and the government alone, can print its laws and issue copies of them. If, for instance, a person, takes a copy of an Act, and puts it up on their website for others to download, it's technically a violation of copyri...
Indian Express published an article by PRS on the proposed Rules to disallow participation by political parties in urban local bodies (such as municipalities). Click here for the article
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Rajya Sabha June 23 and 24, 2010: Committee on Science & Technology, Environment & Forests Agenda - The Civil Liability for Nuclear Damage Bill, 2010 June 29, 2010: Committee on Transport, Tourism and Culture Agenda - Duties, Responsibilities and Functions of Directorate General of Civil Avi...
The Civil Damage for Nuclear Liability Bill, 2010 has been criticised on many grounds (Also click here), including (a) capping liability for the operator, (b) fixing a low cap on the amount of liability of the operator, and (c) making the operator solely liable. We summarise the main principle...
Our Constitution provides protection against laws imposing criminal liability for actions committed prior to the enactment of the law. Article 20 (1) under the Part III (Fundamental Rights), reads: 20. (1) No person shall be convicted of any offence except for violation of a law in force at the...
