Report No. 24
Ministry of Commerce and Industery
Date of appointment |
Duration of Commission |
Matter for which appointed |
Action taken on the Report of the Commission of Inquiry |
Remarks |
| 17-4-1954 (Plantation Inquiry Commission) | 17th April, 1954 15th January, 1957. | 1. The Plantation Inquiry Commission was appointed for making a comprehensive inquiry into the economic conditions and problems of the tea, coffee and rubber industries. | Government's decision on the report of Plantation Inquiry commission on Tea was announced in the form of a Resolution published in the Gazette of India, Extraordinary, dated the 1st July, 1957. (It has not been reproduced being lengthy). | |
| 2. In particular, and without prejudice to the generality of the foregoing powers, the Commission was, in the course o the inquiry, to perform the following functions, that is to say, to- (a) ascertain separately the amount of capital, Indian, invested respectively in tea, coffee and rubber plantations; (b) examine the methods of production and the costs of production of tea, coffee and rubber in the different important growing areas in India; (c) examine the present methods of financing tea, coffee and rubber plantations; (d) examine the present methods of marketing tea, coffee and rubber including all the factors which affect the price paid by the consumer; (e) examine the possibilities of further expansion and development of the tea, coffee rubber plantation industries. 3. On the conclusion of the enquiry the Commission was to make recommendations to Government on the measures necessary:- (a) to secure for the producer a fair price for his product and to the consumer fair price the consumer fair price for the article he buys; (b) to enable the provision of necessary finance of plantation industries; (c) to ensure suitable marketing arrangements; and (d) to develop and expand the tea, coffee and rubber plantation industries. |
Some of the recommendations of the Commission were accepted in principle, for example, making finance available to the tea industry, avoiding excessive use of Industrial Tribunals, regard for the needs of workers and availability of building materials, while phasing the implementation of the Plantation Labour Act, under-taking of a study by the Tea Board of cost data, organization of small growers into co-operatives etc. Certain recommendations contemplations contemplating action by the State Government and the industry were brought to the notice of the State Governments or the industry. Certain other recommendations were not accepted for reasons given in detail in the resolution of the 1st July, 1957. |
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