R. Jayasimha Babu, J.:— Having perused the order of the Tribunal and heard counsel, we do not see any error in the order of the Tribunal. Investment allowance allowed on the ground water tank used for storing water required for cooling of plant and machinery was properly allowed.
2. Pro-rata annual allocation of premium payable on redemption of debentures allowed by the Tribunal is in accordance with the law laid down by the apex court in the case of Madras Industrial Investment Corporation Ltd. v. CIT, [1997] 225 ITR 802.
3. The appeal is dismissed.