K.S Hegde, J.— These appeals arise from the decision of the High Court of Calcutta in a Reference under Section 27(1) of the Wealth Tax Act, 1957 (to be hereinafter referred to as “the Act”). In that decision, the High Court was requested to give its opinion on two questions of law referred to it by the Income Tax Appellate Tribunal, ‘B’ Bench, Calcutta. Following the decision of this Court in Commissioner of Wealth Tax v. Ramaraju Surgical Cotton Mills Ltd. the High Court answered the second question against the Revenue. That decision has become final. At present we are only concerned with the first question of law referred to the High Court for its opinion. That question reads:
“Whether on the facts and in the circumstances of the case, the sum of £ 8,54,948 was deductible in determining the net value of the assets of the assessee's business under Section 7(2)(a) of the Wealth Tax Act?”
2. The assessee is a Sterling Company incorporated in U.K It carries on business of supplying electric energy in the city of Calcutta. During the year 1959-60, the corresponding valuation date being March 31, 1959, the assessee showed in its balance sheet a deduction of £ 8,54,948 from the value of its total assets on the ground that the sum in question represents the contribution made by the consumers for putting up service connections. The relevant portion of the balance sheet reads. thus:
“THE CALCUTTA ELECTRIC SUPPLY CORPORATION LIMITED ACCOUNT OF CAPITAL EXPENDITURE.
AND OF DEPRECIATION
(For the year ended 31st March, 1958)
Exte-nded to March 31, 1957_Ad-de-dd-uri-ng year_Cost of items scrapped during year_Total at 31st March, 1958_Total at 31st March, 1957_Added from the revenue of the year_Depre-ciation written off on Assets scraped _To-tal at 31st March, 1958_Net Expenditure at Cost less Depreciation at 31st March, 1958__Connections. 87,25,205 8,93,707 50,242 95,68,670 29,54,497 1,99,239 11, 598 31,42,138 64,26,532
Less: Consumer's Contributions for mains and Service connections since September 10, 1948
7,17,059”
3. The Wealth Tax Officer proceeded to assess the net wealth of the assessee under Section 7(2) of the Act. But he refused to grant the deduction claimed though he accepted the valuation of the assets as shown in the balance sheet. Thereafter the assesee went up in appeal to the Appellate Assistant Commissioner of Wealth tax. The Appellate Assistant Commissioner allowed the appeal holding that as the Wealth Tax Officer has proceeded to assess the assessee under Section 7(2), he must accept the balance sheet as a whole. Hence it was impermissible for him not to allow the deduction shown in the balance-sheet. He accordingly deleted the amount added back by the Wealth Tax Officer. As against that order, the Department went up in appeal to the Income Tax Appellate Tribunal. The Tribunal held that although the entire undertaking of the company including portions of Mains and Service Connections put up at the expense of consumers was the property of the company, it would not be correct to include the value of such portions in the net wealth of the company computed under Section 7(2). The Tribunal further held that the marketability of the Electric Undertaking had certain special features which had to be taken into consideration in assessing its valuation. One such special feature the Tribunal noted was that the company could not sell the undertaking except in accordance with the provisions of Section 5 of the Indian Electricity Act, 1910, and the market value of the undertaking in the event of sale had to be determined in accordance with the provisions in Section 7(A) of the Act. While computing the value of the undertaking under Section 7(A) of that Act, the value of service lines and other capital works or any part thereof which has been constructed at the expense of the consumers has to be ignored. In the result the Tribunal agreed with the conclusions reached by the Appellate Assistant Commissioner.
4. As mentioned earlier at the instance of the Department, the Tribunal submitted two questions of law. We have already set out the question with which we are concerned in these appeals.
5. The High Court answered the questions referred to it for its opinion against the assessee.
6. Section 7 of the Act deals with the mode of determination of the value of the assets. It reads thus:
“7. Value of assets how to be determined.—(1) Subject to any rules made in this behalf, the value of any asset, other than cash, for the purposes of this Act, shall be estimated to be the price which in the opinion of the Wealth Tax Officer it would fetch if sold in the open market on the valuation date.
(2) Notwithstanding anything contained in sub-section (1) —
(a) where the assessee is carrying on a business for which accounts are maintained by him regularly, the Wealth Tax Officer may, instead of determining separately the value of each asset held by the assessee in such business, determine the net value of the assets of the business as a whole having regard to the balance sheet of such business as on the valuation date and making such adjustments therein as may be prescribed;
(b) where the assessee carrying on the business, is a company not resident in India and a computation in accordance with clause (a) cannot be made by reason of the absence of any separate balance sheet drawn up for the affairs of such business in India, the Wealth Tax Officer may take the net value of the assets of the business in India to be that proportion of the net value of the assets of the business as a whole wherever carried or determined as aforesaid as the income arising from the business in India during the year ending with the valuation date bears to the aggregate income from the business wherever arising during that year.”
7. As seen earlier, the Wealth Tax Officer had determined the value of the assets under Section 7(2). There is no dispute that the assessee is maintaining regular accounts for the business it is carrying on. Therefore it was open to the Wealth Tax Officer, instead of determining separately the value of each asset held by the assessee as a part of its business, to determine the net value of the assets of the business as a whole as on the valuation date having regard to the balance sheet of such business. This section nowhere says that the Wealth Tax Officer while proceeding under Section 7(2) is bound to accept every entry in the balance-sheet. What the section permits the Wealth Tax Officer is that instead of separately valuing each asset forming part of the business, he may determine the net value of the business as a whole having regard to the balance sheet of such business as on the valuation date. In other words Section 7(2) authorises the Wealth Tax Officer to accept the valuation of the assets of a business as shown in the balance sheet of the company. He is not bound to accept any deduction shown in the balance sheet if he comes to the conclusion that the said deduction was impermissible. Section 7(2) does not say that the Wealth Tax Officer should accept the balance sheet as a whole or reject it as a whole. He is merely authorised to accept the value of the assets of the business as shown in the balance-sheet. In the present case, the Wealth Tax Officer has accepted the value of the assets of the business as shown in the balance-sheet. But he has not accepted the fact that the service lines are not owned by the asseesee.
8. We shall now proceed to consider whether the service lines which were constructed at the expense of consumers are the assets of the company. In the balance sheet they are shown as the assets of the company. There was no material before the authorities under the Act to hold that they were not the assets of the company. The fact that those assets were acquired by the company by utilising the contributions made by the consumers is a wholly irrelevant circumstance. The only thing relevant for the purpose of the Act is that the assessee should be the owner of the assets in question on the relevant valuation date. The Act does not concern itself with the mode in which those assets were acquired. It is immaterial for the purpose of the Act whether the assessee acquired those assets from his own money or with the assistance of others. The balance sheet shows those service connections as the assets of the assessee. It was not said that they were the assets of the consumers on the relevant valuation date. The admission in the balance sheet (profit and loss accounts) is not rebutted by any other evidence. Hence the Wealth Tax Officer was justified in holding that they were assessee's assets. The Tribunal was impressed by the fact that if and when the undertaking is sold, the assessee will not get any price for the service connections in view of Section 7(A)(2) of the Indian Electricity Act, 1910. Section 7(A) provides for the determination of the purchase price on revocation of licence under Section 4. Whenever a licence of a licensee under the Indian Electricity Act is revoked under Section 4, it is open to the State Government to acquire the undertaking itself or to direct the licensee to sell he undertaking to one or the other of the authorities or person designated therein. When a sale in pursuance of such a direction is effected, valuation of the undertaking is made in accordance with Section 7 (A). Section 7(A) reads:
“7-A. (1) Where an undertaking of a licensee, not being a local authority, is sold under sub-section (1) of Section 5, the purchase price of the undertaking shall be the market value of the undertaking at the time of purchase or where the undertaking has been delivered before the purchase under sub-section (3) of that section, at the time of the delivery of the undertaking and if there is any difference or dispute regarding such purchase price, the same shall be determined by arbitration.
(2) The market value of an undertaking for the purpose of sub-section (1) shall be deemed to be the value of all lands, buildings, works, materials and plant of the licensee suitable to, and used by him, for the purpose of the undertaking, other than (i) a generating station declared by the licensee not to form part of the undertaking for the purpose of purchase and (ii) service-lines or other capital works or any part thereof which have been constructed at the expense of consumers, due regard being had to the nature and condition for the time being of such lands, buildings, works, materials and plant and the state of repair thereof and to the circumstance that they are in such position as to be ready for immediate working and to the suitability of the same for the purpose of the undertaking, but without any addition in respect of compulsory purchase or of goodwill or of any profits which may be or might have been made from the undertaking or of any similar consideration.
(3) Where an undertaking of a licensee, being a local authority, is sold under sub-section (1) of Section 5, the purchase price of the undertaking shall be such as the State Government, having regard to the market value of the undertaking at the date of delivery of the undertaking, may determine.
(4) Where an undertaking of a licensee is purchased under Section 6, the purchase price shall be the value thereof as determined in accordance with the provisions of sub-sections (1) and (2):
Provided that there shall be added to such value such percentage, if any, not exceeding twenty per centum of that value as may be specified in the licence on account of compulsory purchase.”
9. It is true that in view of Section 7(A)(2) of the Electricity Act, in computing the market value of the undertaking sold under sub-section (1) of Section 5 of that Act, the value of service lines which had been constructed at the expense of the consumers will not be taken into consideration. The reason for this provision is obvious. It will be the duty of the new licensee to not only maintain and repair those lines but also to replace them when they become unserviceable. But Section 7(A) of the Electricity Act only deals with sales under Section 5(1) of the Act. But if a sale is effected under Section 8, the licensee shall have the option to dispose of all land, building, works, material and plants belonging to the undertaking in such manner as he may think fit. In such sales, it is open to him (sic) (to the licensee) to value the service connections put up at the expense of the consumers and add the same in computing the sale price. It is clear from Sections 5 to 8 of the Electricity Act that the licensee is the owner of the service connections put up at the expense of the consumers. If that is not so, there was no purpose in mentioning in Section 7(A) that while determining the market-value of the undertaking, the value of the service connections shall not be taken into consideration. Further Section 8 would not have permitted the licensee to pocket the value of those service connections. The fact that the value of one or more of the assets of an undertaking will not be taken into consideration in computing the value of an undertaking when sold under compulsion of law because of some statutory provision does not by itself show that it is not a valuable asset. Section 7 of the Act does not take note of hypothetical possibilities in the matter of valuation of the assets. It merely concerns itself as to what is the true market value of the assets in question on the valuation date. So far as the market value of the asset with which we are concerned in this case there is no difficulty. We have the assessee's own admission in its balance-sheet.
10. In the result these appeals fail and they are dismissed with costs — hearing fee one set.