Section 46 in The Punjab Forward Contracts Tax Rules, 1951
46.
A trustee, a guardian or manager (whether appointed by a Court or otherwise), or the Court of Wards, carrying on a business on behalf of an owners, who is under disability, shall be liable to perform all obligations imposed by the Act and these rules in respect of such business to the same extent as the owner would have been liable if he had not been under disability and had been carrying on the business himself.Business forming part of estate under the control of a Court
