Exemption for India's food stock holding from WTO subsidy rules- (Press Information Bureau) (17 Jul 2019)

MANU/PIBU/1147/2019

Civil

The decision taken by the General Council of the World Trade Organization (WTO), in November 2014, makes it clear that the mechanism, under which WTO members will not challenge the public stockholding programme of developing Members for food security purposes, in relation to certain obligations under the WTO Agreement on Agriculture, will remain in place in perpetuity until a permanent solution regarding this issue is agreed and adopted. The decision thus protects India's public stockholding programme from any apprehension of breaching its commitments under the WTO Agreement on Agriculture. This decision also includes a commitment to find a permanent solution.

The Nairobi Ministerial Conference of the WTO held in December 2015 reaffirmed, with consensus, the Interim Peace Clause decided during the Bali Ministerial Conference in 2013 and the General Council Decision of 2014 providing perpetual protection to public stockholding programmes of a developing Member for food security purposes from being challenged in relation to certain obligations under the WTO Agreement on Agriculture until a permanent solution is agreed and adopted.

At Nairobi, Members also agreed to work constructively towards achieving a permanent solution. India is a member of G-33, a coalition group of developing Members, and has been making all efforts to negotiate and achieve a positive outcome on the issue of public stockholding for food security purposes.

Tags : EXEMPTION FOOD STOCK WTO SUBSIDY RULES