Statement 46: Debt/Interest Relief availed by eligible States under Debt Consolidation and Relief Facility recommended by the Twelfth Finance Commission
(As on August
30, 2007)
(Rs.
crore)
State
Debt
Consolidation
2005-06
2006-07
Debt
Relief
Interest
Relief
Debt
Relief
Interest
Relief
1
2
3
4
5
6
1.
Andhra
Pradesh
14,062
483
553
703
527
2.
Arunachal
Pradesh
404
–
17
20
16
3.
Assam
2,108
–
72
–
50
4.
Bihar
7,699
–
306
–
284
5.
Chhattisgarh
1,865
93
71
93
66
6.
Goa
* #
404
–
–
20
17
7.
Gujarat
9,437
316
378
472
357
8.
Haryana
1,933
97
77
–
69
9.
Himachal
Pradesh
906
27
37
45
34
10.
Jammu
and Kashmir
–
–
–
–
–
11.
Jharkhand
–
–
–
–
–
12.
Karnataka
7,166
358
292
358
276
13.
Kerala
4,177
–
168
–
156
14.
Madhya
Pradesh
7,261
363
288
363
273
15.
Maharashtra
6,799
–
271
340
237
16.
Manipur
751
38
30
38
17
17.
Meghalaya
#
298
–
–
15
12
18.
Mizoram
#
259
–
–
13
11
19.
Nagaland
317
–
13
16
12
20.
Orissa
7,638
382
314
382
197
21.
Punjab
$
3,068
64
131
68
134
22.
Rajasthan
6,174
309
224
309
195
23.
Sikkim
–
–
–
–
–
24.
Tamil
Nadu
5,266
263
213
263
195
25.
Tripura
445
22
19
–
18
26.
Uttarakhand
262
–
7
13
6
27.
Uttar
Pradesh
21,278
1,064
910
1,064
836
28.
West
Bengal
–
–
–
–
–
All
States
1,09,977
3,879
4,392
4,595
3,995
* : Excluding loans of Rs.239.22
crore pertaining to ex-UT period. ‘–’ : Not applicable.
# : Consolidation done w.e.f. 2006-07 as these States enacted their FRL
during 2006-07. $ : State’s entitlement of debt waiver for 2006-07 was
Rs.153.39 crore. The balance of Rs.85.89 crore will be provided in 2007-08. Note : 1. Twenty-six States have enacted
Fiscal Responsibility Legislation (FRL). 2. Proposal for consolidation of
Central loans in respect of Jammu and Kashmir and Jharkhand are under consideration.
3. Debt Relief was provided to fourteen eligible States during 2005-06 and to
nineteen eligible States during 2006-07. Source : Ministry
of Finance, Government of India.