Section 47 in The Punjab Forward Contracts Tax Rules, 1951
47.
The Administrator-General, the Official Trustee, an executor or Administrator under the Indian Succession Act, 1925, or any Receiver, carrying on any business forming part of an estate place under his control by order of a Court, shall be liable to perform all obligations imposed by the Act and these rules in respect of such business to the same extent as if he were the owner of the business and shall also be liable to pay tax assessed or penalty imposed thereon for the period during which he remained in control thereof.Penalties
