Shah, J.

1. C.R. Nagappa executed on April 14, 1955 seven separate deeds of trust settling specific properties for the benefit of his minor children. Under each deed Nagappa settled certain properties for the benefit of his named minor child and vested the properties in four trustees - Nagappa, his two wives and a married daughter. Under each deed of trust a portion of the income arising out of the trust property was to be utilised immediately for the benefit of the beneficiary and the balance was to be accumulated for his or her benefit and to be handed over to the beneficiary at a future date specified in the deed.

2. In the proceeding for assessment for the year 1962-63 the 5th Income-tax Officer, City Circle II, Bangalore, included in the total income of Nagappa the income arising from the trust properties and used for the immediate benefit of the beneficiaries, but not the income directed to be accumulated. The Commissioner in exercise of the power under Section 263 of the Income-tax Act, 1961, directed that the income for the deferred benefit of the minor beneficiaries be also included in the total income of Nagappa. In appeal against that order to the Income-tax Appellate Tribunal; Nagappa contended that the income from trust properties was liable to be assessed under Section 161(1) only in the hands of the trustees, and not in the hands of the settlor. The Tribunal rejected that contention. At the instance of Nagappa, the Tribunal referred two questions or the opinion of the High Court of Mysore :

"(1) Whether having regard to the provisions of sub-sec. (2) of Section 161, Section 64 (v) of the Income-tax Act was applicable to the assessees case for computing the assessees income for the assessment year. 1962-63

(2) Whether the assessments on the minor beneficiaries for the assessment year 1962-63 are a bar for assessing the income (assessed in the hands of the minor beneficiaries) in the bands of the assessee for the same assessment year 1962-63 "

3. The High Court of Mysore recorded answers to the questions as follows :

"(1) Section 64 (v) of the Income-tax Act, 1961, was rightly applied to the assessees case for computing his income for the assessment year 1962-63. Sub-section (2) of Section 161 of the Act does not make Section 64 (v) inapplicable to the case of the assessee.

(2) The assessments on the minor beneficiaries or the assessment year1962-63, though in themselves illegal in view of the above answer do not in law operate as a bar for the application of Section 64 (v) to the case of the assessee, the illegality of the assessments on the minors being open to correction otherwise."

Nagappa has appealed against the order passed by the High Court.

4. Counsel for Nagappa contended that the Income-tax Officer was bound to assess the income under each deed of trust separately in the hands of the trustees as "representative assessees" and was incompetent in view of the express enactment of sub-section (2) of Section 161 to assess the income in the hands of Nagappa or of the beneficiaries. Counsel argued that notwithstanding the express direction in Section 64 (v) of the Act to include the income under the trust in the conditions specified therein in the total income of the settlor, the Income-tax Officer is powerless to resort to that provision and is obliged to assess the income used or accumulated for the benefit of minors in the hands of the trustees.

5. Section 160 of the Income-tax Act defines representative assessee". Sub-section (1) of Section 160 in so far as the definition is relevant provides :

"For the purposes of this Act "representative assessee" means-

* * * * * *

(iv) in respect of income which a trustee appointed under a trust declared by a duly executed instrument in writing whether testamentary or otherwise (including any wakf deed which is valid "under the Mussalman Wakf Validating Act, 1913 (6 of 1913) receives or is entitled to receive on behalf or for the benefit of any person, such trustee or trustees."

By sub-section (2) of Section 160 it is provided that every representative assessee shall be deemed to be an assessee for the purposes of the Act. Section 161 deals with the liability of a representative assessee.

It provides :

"(1) Every representative assessee, as regards the income in respect of which he is a representative assessee, shall be subject to the same duties, responsibilities and liabilities as if the income were income received by or accruing to or in favour of him beneficially, and shall be liable to assessment in his own name in respect of that income; but any such assessment shall be deemed to be made upon him in his representative capacity only, and the tax shall, subject to the other provisions contained in this Chapter, be levied upon and recovered from him in like manner and to the same extent as it would be leviable upon and recoverable from the person represented by him.

(2) Where any person is, in respect of any income, assessable under this Chapter in the capacity of a representative assessee, he shall not, in respect of that income, be assessed under any other provision of this Act."

It is implicit in the terms of sub-sec. (1) that the Income-tax Officer may assess a representative assessee as regards income in respect of which he is a representative assessee, but he is not bound to do so. He may assess either the representative assessee or the person represented by him. That is expressly so enacted in Section 166 which states :

"Nothing in the foregoing section in this Chapter shall prevent either the direct assessment of the person on whose behalf or for whose benefit income therein referred to is receivable, or the recovery from such person of the tax payable in respect of such income."

The Income-tax Officer may therefore assess the person represented in respect of the income of the trust property and the appropriate provisions of the Income-tax Act relating to the computation of the total income and the manner in which the income is to be computed will apply to that assessment.The Income-tax Officer may in appropriate cases assess the representative assessee in respect of that income and limited to that extent, and tax may be levied and recovered from him to the same extent as may be leviable and recoverable from the person represented by him.

6.The contention raised by Counsel for Nagappa that since the trustees were assessable in respect of the income of the beneficiaries under Section 161 (1), that income could not by virtue of sub-section (2) of Section 161 be assessed in the hands of the beneficiary is contrary to the plain terms of Section 166. Sub-section (2) of Section 161 does not purport to deny the Income-tax Officer the option to assess the income in the hands of the person represented by the representative assessee : it merely enacts that when a representative assessee is assessed to tax in exercise of the option of the revenue, he shall be assessed under Chapter XV and shall not in respect of that income be assessed under any other provision of the Act.We will presently state the reasons why the rule was so enacted by the Parliament. But on the plain words used by the Parliament the plea raised by counsel that the representative assessee alone may be assessed as regards income in respect of which he is a representative assessee cannot be accepted.

7. We may now examine whether the income under the deeds of trust could not be included in the total income of Nagappa. By Section 4 of the Act the charge of income-tax is imposed in respect of the total income of the previous year of every person, and by Section 5 the scope of total income is determined. Chapter IV deals with computation of total income of an assessee under different heads and by Chapter V income of other persons in certain conditions is liable to be included in the assessees total income. Section 64, which falls in Chapter V, provides :

"In computing the total income of any individual, there shall be included inch income as arises directly or indirectly -

(i) to the spouse of such individual from the membership of the spouse in a firm carrying on a business in which inch individual is a farmer :

(ii) to a minor child of such individual from the admission of the minor to the benefits of partnership in a firm in which such individual is a partner;

(iii) subject to the provisions of clause (i) of Section 27 to the spouse of such individual from assets transferred directly or indirectly to the spouse by such individual otherwise than for a equate consideration or in connection with an agreement to live apart;

(iv) subject to the provisions of clause (i) of Section 27, to a minor child, not being a married daughter of such individual, from assets transferred directly or indirectly to the minor child by such individual otherwise than for adequate consideration; and

(v) to any person or association of persons from assets transferred otherwise than for adequate consideration to the person or association of persons by such individual, to the extent to which the income from such assets is for the immediate or deferred benefit of his or her spouse or minor child (not being a married daughter) or both.

Explanation.- * * * *

8. It is clear that in each of the five cases income which in truth is not the income of the assessee is directed in the special conditions prescribed to be included in the total income of the assessee. Where an individual has transferred assets without adequate consideration to another person or association of persons, the income from the assets intended for the benefit immediate or deferred of the spouse or minor child of such individual is, by Clause (v), liable to be included in the income of the individual. There is no doubt that the word "transferred" includes settled under a trust.

9. By the express injunction in S. 64 (v) income which accrues from the assets settled by Nagappa upon the trustees for the benefit of his minor children was liable to be included in his total income. The income to the extent to which it is liable to be included in the total income of Nagappa could not again be brought for the purpose of assessment to tax in the total income of the minor children or of the trustees to whom it transferred.Section 161 (1) predicates the existence of income liable to tax: where income from a trust is made exigible to tax in the hands of the settlor, it cannot be brought, to tax in the hands of the beneficiary or the trustee, for the income is already charged to tax in the hands of the settlor, the income cannot be brought to tax under sub-sec. (1) of Section 161, there is no scope for the application of sub-section (2).

10. Sub-section (2) of Section 161 was presumably intended to remove the conflict of judicial opinion which arose in the interpretation of the analogous provisions of Sections 40 and 41 of the Indian Income-tax Act of 1922. In Saifudin Ali Mohamed v. Commissioner of Income-tax, Bombay City, 1953-25 ITR 237 = (AIR 1954 Bom 219 [LQ/BomHC/1953/121] ), the Bombay High Court expressed the opinion (which was not necessary for the ultimate decision of the reference) that Section 41 conferred an option upon the Income-tax Officer either to assess the income as the income of the beneficiary or as the income of the trustee. The Court observed at p. 247 (of ITR = at p. 223 of AIR) in dealing with the case in which the trustees appointed by the Civil Court in a suit were carrying on the business on behalf of two minors :

". . . . . . . it was open to the department to have assessed, the income of the guardians under Section 10 on the basis that the particular business was carried on by the guardians in their own right, and the taxing department could have taken up the stand that they had no concern with what the guardians did with the profits after they had paid the tax on the income from the business; or it was open to the department to proceed against the guardians under Section 41 and to tax in their hands only that income which they bad received on behalf of the minors".

It was apparently assumed that it was open to the Income-tax Officer either to assess and tax the guardians and if they were owners of the business and of the income accruing therefrom, or to tax them as trustees under Section 41. In so assuming the Court exalted Sections 40 and 41 into quasi-charging sections. The observation was plainly obiter, for the Income-tax Department had assessed the income in the hands of the guardians as trustees under Section 41.

11. In a later judgment of the same High Court, the Court reversed the earlier opinion : Commissioner of Incometax, Ahmedabad v. Balwantrai Jethalal Vaidya, 1958-34 ITR 187 [LQ/BomHC/1958/52] = (AIR 1959 Bom 298 [LQ/BomHC/1958/52] ). The Court held in that case that the liability of trustees to income-tax is co-extensive with that of the beneficiaries and cannot in any case be a larger or wider liability, the assessment is made upon a trustee, his liability to pay tax must be determined in accordance with Section 41 of the Income-tax Act. It was observed in that case that Section 41 gives no option to the Taxing Department to treat the income receive by the trustee on behalf of the beneficiary as his own income or to treat it as the income of the trustee on behalf of the beneficiary. It was further observed :

"If the assessment is upon a trustee the tax has to be levied and recovered in the manner provided in Section 41. The only option that the Legislature gives is the option embodied in sub-section (2) of Section 41, and that option is that the Department may assess the beneficiaries instead of the trustees, or having assessed the trustees it may proceed to recover the tax from the beneficiaries. But on principle the contention of the Department cannot be accepted that, when a trustee is being assessed to tax, his burden which will ultimately fall upon the beneficiaries should be increased and whether that burden should be increased or not should be left to the option of the Department. The basic idea underlying Section 41, and which is in conformity with principle, is that the liability of the trustees should be co-extensive with that of the beneficiaries and in no sense a wider or a larger liability. Therefore, it is clear that every case of an assessment against a trustee must fall under Section 41, and it is equally clear that, even though a trustee is being assessed, the assessment must proceed in the manner laid down in Chapter III."

The earlier judgment of the Bombay High Court was followed by the Madras High Court in V. Ramaswamy Iyengar v. Commissioner of Income-tax, Madras, 1960-40 ITR 377 (Mad). The principle underlying the judgment in Balwantrai Jethalal Vaidyas case, 1958-34 ITR 187 [LQ/BomHC/1958/52] = (AIR 1959 Bom 298 [LQ/BomHC/1958/52] ) was approved in Birendra Kumar Datta v. Commissioner of Income-tax, Calcutta, 1961-42 ITR 661 [LQ/CalHC/1959/262] = (AIR 1960 Cal 323 [LQ/CalHC/1959/262] ); and A. Razzak v. Commissioner of Income-tax, West Bengal, 1963-48 ITR 276 [LQ/CalHC/1962/127] (Cal).

12. In our opinion the observations made in Saifudin Alimohmeds case, 1953-25 ITR 237=(AIR 1954 Bom 219 [LQ/BomHC/1953/121] ) (set out earlier herein) were incorrect. The Legislature while enacting the new Act, to avoid doubts has given effect to the observations made by Chagla, C. J., in Balwantrai Jethalal Vaidyas case, 1958-34 ITR 187 [LQ/BomHC/1958/52] =(AIR 1959 Bom 298 [LQ/BomHC/1958/52] ) and has enacted that where the income is assessable under Ch. XV in the hands of a person in the capacity of a representative assessee it is not liable to be assessed under any other provision of the Act that is, the tax is not liable to be levied under any other provision of the Act.

13. In our view Chagla C. J., was right in observing in Balwantrai Jethalal Vaidyas case, 1958-34 ITR 187 [LQ/BomHC/1958/52] =(AIR 1959 Bom 298 [LQ/BomHC/1958/52] ) in dealing with the scheme of Section 41 of the Income-tax Act, 1922, that-

". . . . . . it is clear that every case of an assessment against a trustee must fall under Section 41, and it is equally clear that, even though a trustee is being assessed, the assessment must proceed in the manner laid down in Chapter III.* * * Section 41 only comes into play after the income has been compute in accordance with Chapter III. Then the question of payment of tax arises and it is at that stage that Section 41 issues a mandate "on the Taxing Department that, when they are dealing with the income of a trustee, they must levy the tax and recover it in the manner laid down in Section 41."

The same considerations must apply in the interpretation of Section 161 (2) of the Income-tax Act, 1961.

14. Sub-section (2) of Section 161 merely enacts that when income is assessed in the hands of a representative assessee in his own name, the assessment shall be deemed to be made upon him in the representative capacity only and tax shall be levied and recovered in the manner provided in sub-section (1).

15. It is true that in this case for the assessment year 1962-63 the minors were assessed to tax, but the assessment will not affect the validity of the inclusion of the trust income in the assessment made on Nagappa under Section 64 (v). It was conceded before the High Court on behalf of the Revenue that the assessment of the minor beneficiaries in respect of the income could not stand, in view of the assessment of Nagappa under Section 64 (v).In our view that concession was rightly made, and we have no doubt that all the assessments made against the minor beneficiaries will be annulled and the tax, if any, recovered will be refunded.

16. In the view we have taken, this appeal must fail and is dismissed with costs.

17. Appeal dismissed.