Ramaswami, J.
1. This appeal brought, by special leave, from the judgment of the Mysore High Court, dated March 20 1962 dismissing writ petition No. 109 of 1960. The appellants had prayed therein for the grant of writ for quashing a notice dated January 16, 1960 issued by the respondent under S. 15 of the Excess Profits Tax Act, 1940 (Act XV of 1940), hereinafter called the Act, calling upon the appellants to submit a return of the standard profits and the profits actually made during the chargeable accounting period from October 30, 1943 to October 30, 1944 on the ground that the profits had been under-assessed.
2. The appellants carried on a business constituting themselves into a partnership called "Guduthur Thimmappa and Brothers" in 1934. On the date of commencement of the business the partners were G. Thimmappa, G. Ekambarappa and G. Padmanabhan, each of the partners representing their respective joint families. The business of the firm was in Bellary town and the partners of the firm were residents of Bellary town during the period the firm was carrying on business. The firm was dissolved on October 16, 1944. Thimmappa, one of the partners, died on April 13, 1955. For the chargeable accounting period from October 30, 1943 to April 30, 1944, the Excess Profits Tax Officer had taken steps to assess the "escaped" profits of the firm. He issued the necessary notices to G. Padmanabhan and G. Ekambarappa as the partners of the dissolved firm He also issued notices to G. M. Prabhu and G. Lakshmidevamma as the representatives of G. Thimmappa. The contention of the appellants before the High Court was that as from November 1, l956 the must be deemed to have been repealed so far as Bellary district is concerned and, therefore, the respondent was not competent to take any proceedings for determining the escaped income under S. 15 of that Act. The High Court rejected the contention on the ground that, though the stood repealed by reason of the inclusion of Bellary district in Mysore State, the liability to pay tax on the escaped profits continued by virtue of S. 6 of the General Clauses Act.
3. The question to he considered in this appeal in whether the appellants continued to be liable to be proceeded against under S. 15 of the on the profits which had escaped taxation.
4. The present Bellary district was a part of the old Madras State which was a Part "A" State under the Constitution of India till its merger with the Mysore State on October 1. 1953 which was a Part "B" State. The Mysore State continued to be a Part "B" State till November 1, l956. The Act extended, when first promulgated, to the territory of former British India. After the Constitution came into force, S. 1 (2) of the was adapted so as to extend the operation of the "to the whole of India except Part B State" by the Adaptation of Laws Order, 1350. After the formation of new States in pursuance of the States Reorganisation Act, 1956 (Act 37 of 1956), sub-s. (2) of S. 1 of the was adapted by the President by Adaptation of Laws (No.3) Order, 1956, dated December 31, 1956. Section 1 (2) of theas adapted read as follows :
It extends to the whole of India except the territories which immediately before the 1st November 1956 were comprised in Part B State."
The result of the adaptation was that all the provisions of the stood repealed so far as the district of Bellary was concerned with effect from December 31, 1956. It was contended on behalf of the appellants that it is not a case of repeal of the and so the provisions of S. 6 of the General Clauses Act could not be invoked to sustain the validity of the notices issued by the respondent under S 15 of the. It was argued that so far as the was concerned, the Adaptation of Laws Order, 1956 only modified the provisions of S. 1 (2) of the and did not repeal the as such and the effect of the modification was that the provisions of the were no longer applicable to the Bellary district which was comprised in the territory of Part B State of Mysore immediately before November, 1. 1956. In our opinion there is no justification for the argument put forward on behalf of the appellants. The result of the adaptation of Laws Order, 1956 so far as the was concerned, was that the provisions of that Act were no longer applicable or in force in Bellary diistrict. To put it differently, the was repealed so far as the area of Bellary district was concerned. Repeal of an Act means revocation or abrogation of the and, in our opinion, S. 6 of the General Clauses Act applies even in the case of a partial repeal or repeal of part of an Act. Section 6 of the General Clauses Act states:
"Effect of repeal.-Where this Act or any Central Act or Regulation made after the commencement of this Act, repeals any enactment hitherto made or hereafter to be made, then, unless a different intention appears, the repeal shall not-
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(c) affect any right, privilege, obligation or liability acquired, accrued or incurred under any enactment so repealed; or
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Section 3 (19) of the General Clauses Act defines an "enactment" as including "a Regulation and also as including any provision contained in any Act or in any such Regulation as aforesaid."
5. The argument was also stressed on behalf of the appellants that even if S. 6 (c) of the General Clauses Act was applicable there was no "liability incurred or accrued" as there was no assessment of escaped profits before November 1, 1956 when the adapation was made. We do not think there is any substance in this argument. The liability of the appellants to tax arose immediately at the end of the chargeable accounting period and not merely at the time when it is quantified by assessment proceedings. It follows, therefore, that the notice issued under S. 15 of the was legally valid and the appellants representing the original partners of the firm continued to be liable to be proceeded against under that section for the profits which had escaped taxation. In Wallace Brothers and Co., Ltd. v. Commissioner of Income-tax, (1948) 16 ITR 240 [LQ/PC/1948/12] at p. 244: (AIR 1948 PC 118 [LQ/PC/1948/12] at p. 119), the Judicial Committee expounded in clear terms the scope of a tax liability under the Income-tax Act. It was observed by the Judicial Committee as follows:
" .. .. the rate of tax for the year of assessment may be fixed after the close of the previous year and the assessment will necessarily be made after the close of that year. But the liability to tax arises by virtue of the charging section alone, and it arises not later than the close of the previous year, though quantification of the amount payable is postponed."
The same view has been expressed by this Court in Chatturam Horilram Ltd .v. Commissioner of Income-tax, B. and O. 1955-27 ITR 709 [LQ/SC/1955/42] (AIR1955 SC 619), in which the legal position was reviewed with regard to the question of charge to income-tax. In that case, the assessee-company carrying on business in Chota Nagpur was assessed to tax for the year 1939-40,but the assessment was set aside by the Income-tax Appellate Tribunal on March 28, 1942, on the ground that the Indian Finance Act, 1939,was not in force during the assessment year 1939-40, in Chota Nagpur which was a partially excluded area. On June 30, 1942, a Regulation was promulgated by which the Indian Finance Act of 1939.was brought into force in Chota Nagpur retrospectively as from March 30, 1939. Thereupon the Income-tax Officer made an order holding that the income of the assessee for the year 1939-40 had escaped assessment and issued to the assessee a notice under S. 34 of the Income-tax Act. The validity of the notice was questioned. It was held by this Court that though the Finance Act was not in force in that area in 1939-40, the income of the assessee was liable to tax in that year and, therefore, it had escaped assessment within the meaning of S. 34 of the Income-tax Act. It was pointed out that the income was chargeable to tax independently of the passing of the Finance Act but until the Finance Act was passed no tax could be actually levied. The same principle was reiterated by this Court in Kalwa Devadattam v. Union of India, 1963-49 ITR (SC) 165: (AIR 1964 SC 880 [LQ/SC/1963/117] ). The question in that case was whether the liability of a Hindu undivided family arose before or after partition of the family. In that case, this Court speaking through Shah, J. stated in clear terms thus:
"Under the Indian Income-tax Act liability to pay income -tax arises on the accrual of the income, and not from the computation made by the taxing authorities in the course of assessment proceedings: it arises at a point of time not later than the close of the year of account."
The same view has been taken in a recent case by this Court in State of Kerala v. N. Sami Iyer, AIR 1966 SC 1415 [LQ/SC/1965/280] . In view of the principle expressed in these authoritieswe are of the opinion that the liability to pay excess profits tax accrued immediately at the end of the chargeable accounting period and that liability was preserved under Section 6 (c) of the General Clauses Act even though the stood repealed so far as Bellary district was concerned with effect from November 1, 1956.
6. Mr. Narsaraju contended in the alternative that on the combined operation of S. 53 of the Andhra Pradesh Act (Act 30 of 1953) and S. 119 of the States Reorganisation Act (Act 37 of 1956) all the provisions of the Excess Profits Tax Act, 1940 remained in operation in Bellary district in spite of the Adaptation of Laws Order, 1956. Section 53 of the Andhra Pradesh Act states as follows:
"The provisions of Part II shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to the State of Madras or of Mysore shall, until otherwise provided by a competent Legislature or other competent authority, continue to have the same meaning."
Section 119 of the States Reorganisation Act reads as follow:
"The provisions of Part II shall not be deemed to have effected any change in the territories to which any law in force immediately before the appointed day extends or applies, and territorial references in any such law to an existing State shall, until otherwise provided by a competent Legislature or other competent authority, be construed as meaning the territories within that State immediately before the appointed day".
Section 120 of this Act states:
"For the purpose of facilitating the application of any law in relation to any of the States formed or territorially altered by the provisions of Part II, the appropriate Government may, before the expiration of one year from the appointed day, by order make such adaptations and modifications of the law, whether by way of repeal or amendment, as may be necessary or expedient, and thereupon every such law shall have effect subject to the adaptations and modifications so made until altered, repealed or amended by a competent Legislature or other competent authority.
Explanation.-In this section the expression "appropriate Government" means-
(a) as respects any law relating to a matter enumerated in the Union List, the Central Government; and
(b) as respects any other law,-
(i) in its application to a Part A State, the State Government, and
(ii) in its application to a Part C State, the Central Government."
It was pointed out that the was in force in Bellary district when the Constitution came into force and the effect of S. 53 of the Andhra Pradesh Act was to continue the operation of that Act so far as Bellary district was concerned. The effect of S. 119 of the States Reorganisation Act was to preserve the territorial operation of the law which was immediately in force before the date of the promulgation of that Act until such law was repealed by the competent legislature or a competent legislative authority. There is great force in the argument advanced by Mr. Narasaraju on this point.But it is not necessary for us to express any concluded opinion on this aspect of the case because we have already given reasons for holding that the appeal must be dismissed on the ground that the stood repealed by reason of the adaptation of Laws Order, 1956 and the liability to pay tax on escaped profits continued under S. 6 of the General Clauses Act.
7. We accordingly affirm the judgment of the Mysore High Court, dated March 20, 1962 and dismiss this appeal with costs.
8. Appeal dismissed.
