Income Tax Appellate Tribunal - Hyderabad
Devineni Suresh, Hyderabad, Hyderabad vs Acit,Cent Cir-2(4), Hyderabad, ... on 16 June, 2017
IN THE INCOME TAX APPELLATE TRIBUNAL
HYDERABAD BENCH "A", HYDERABAD
BEFORE SMT. P. MADHAVI DEVI, JUDICIAL MEMBER
AND SHRI S. RIFAUR RAHMAN, ACCOUNTANT MEMBER
ITA Nos. 1641 & 1642/Hyd/2016
Assessment Years: 2011-12 & 2012-13
Devineni Suresh, Hyderabad. Vs. Asst. Commissioner of
Income-tax, Central Circle -
PAN - ACSPD2829C 2(4), Hyderabad.
(Appellant) (Respondent)
Assessee by : Shri S. Rama Rao
Revenue by : Shri P.B. Subbaraju
Date of hearing : 12-06-2017
Date of pronouncement : 16-06-2017
ORDER
PER S. RIFAUR RAHMAN, A.M.:
These two appeals pertain to same assessee and the same are directed against the orders of the learned Commissioner of Income- tax (A) - 12, Hyderabad, both, dated 05/08/2016 for AYs 2011-12 and 2012-13. As the issue in both the appeals are identical, the same were clubbed and heard together and, therefore, a common order is passed for the sake of convenience.
2. Briefly the facts as taken from AY 2011-12 are that the Assessee originally filed his return admitting an income of Rs.1,45,87,847/-, besides Agriculture Income of Rs.5,00,000/- on 30.3.2012. Consequent to a Search and Seizure operation u/s 132 of the Act on 10.5.2013 on Meenakshi Infrastructure Pvt Ltd, the Assessee filed his Return of Income on 30.6.2014 admitting an Income of Rs.27,92,88,670/-, which was held to be defective on account of non-payment of taxes. The Assessee filed a Revised 2 ITA Nos. 1641 & 1642/H/16 Devineni Suresh Return of income on 29.11.2014 admitting Income of Rs.32,78,10,920/- besides agriculture income of Rs.5,00,000/-. The Assessment was completed under Sec.143 (3) of the Income Tax Act and the Tax payable was determined as 14,23,38,964/- including Interest under the following sections:
a) Sec.234A - Rs.28,84,535/-
b) Sec.234B - Rs. 4,32,61,903/-
c) Sec.234C - Rs. 41,369/- 2.1 Subsequently, the Assessing Officer passed a Rectification Order u/s.154 dated 3.6.2015, determining the income at
Rs.151,714,141/- on the following grounds:
(a) Addition on account of disallowance of claim of IDS amounting to RS.2,83,124/- and increase in Long Term Capital Gain from 10% to 20% On account of denying the benefit of Sec.112(1)(d) of the Income Tax Act, 1961.
(b) The Learned Assessing Officer has further charged Interest under Sec 234A(3) of the Income Tax Act,1961 till the date of filing of Revised Return i.e. 29.11.2014.
(c) The Assessing Officer charged Interest under Sec.234B from 1 st day of April, 2011 to the date of determination of Income Returned under Sec.153 A i.e. 30.1.2015 resulting in enhancement of interest under Sec.234B to the tune of Rs. 1,66,72,611/-
(d) The learned Assessing Officer charged Interest under Sec.234C by charging Interest on the short fall in Advance Tax till the date of determination of Income Returned under Sec.153A (i.e. 30.1.2015) resulting in enhancement Of interest under Sec.234C to the tune of Rs.35,80,777/-.3
ITA Nos. 1641 & 1642/H/16 Devineni Suresh 2.2 The additional demand payable as per the order u/s 154 had been arrived at Rs. 93,75,177/-, which include the interest charged of Rs. 77,38,050/- u/s 234A, Rs. 4,30,28,324/- u/s 234B and Rs. 36,22,146/- u/s 234C as against the amounts of interests of Rs. 28,84,535/-, 4,32,61,903/- and Rs. 4,13,369/- charged u/s 234A, 234B and 234C respectively, as per the original order u/s 143(3) rws 153A dated 30/01/2015.
3. Aggrieved by the order of the AO, the assessee preferred an appeal before the CIT(A).
4. The CITA) after considering the submissions of the assessee, elaborately discussed the issues raised with various case law and dismissed the assessee's grounds on charging of interest u/s 234A and 234B. As regards charging of interest u/s 234C, the CIT(A) observed that the interest u/s 234C though chargeable on the returned income including the returned income as per revised returns either u/s 153A or u/s 147, the period of charging, stand to confine to the period of FY relevant to the AY and interest is chargeable on the amounts that fall short of the slabs of advance taxes, as stipulated in the provisions of section 234C and the provisions stipulate that charging confined alone to the assessment year under reference. Further, he observed that where charging of interest u/s 234C ends, charging u/s 234B begins, and both are not charged together. Accordingly, he directed to restrict interest u/s 234C to the period ending on 31/03/2011 and not up to the date of assessment order u/s 153A i.e. on 30/01/2015 which appear to have been charged by the AO vide order u/s 154 dated 03/06/2015.
5. Aggrieved by the order of the CIT(A), the assessee is in appeal before us raising the following grounds of appeal:
4ITA Nos. 1641 & 1642/H/16 Devineni Suresh " 1. The order of the learned Commissioner of Income-Tax (Appeals) is erroneous to the extent it is prejudicial to the appellant.
2. The learned Commissioner of Income-Tax (Appeals) erred in confirming the charging of interest u/s s 234B of the Income-
Tax Act.
3. The learned Commissioner of Income-Tax(Appeals) ought to have seen that interest 234B is chargeable from the date on which the return of income was processed u/s 143(1) till the date of regular assessment and not from the first of April of the assessment year."
6. Before us the ld. AR submitted that the issues in dispute are squarely covered by the decision of the Tribunal in the group cases of the assessee i.e. Meenakshi Infrastructures P. Ltd. In ITA Nos. 1647 to 1651/Hyd/2016 for AYs 2010-11 to 2014-15 vide order dated 17/03/2017, a copy of which has been filed before us.
7. The ld. DR, on the other hand, neither controverted the submissions of the ld. AR nor brought any contrary decision in this regard.
8. Considered the rival submissions and perused the material facts on record. As submitted by ld. AR of the assessee, the issues under consideration are squarely covered by the decision of the coordinate bench (where both of us are party) in the case of Meenakshi Infrastructures P. Ltd (supra) wherein the coordinate bench observed as under:
"9. Considered the rival submissions and perused the material facts on record as well as the decisions cited by the ld. AR.
9.1 In the case of CIT Vs. B. Lakshmikanthan (supra), the Hon'ble Kerala High Court has held as under:
"There is no substance in the contention raised by the Revenue that in a reassessment completed under s. 153A interest for non-payment or short payment of advance tax is payable under s. 234B(3) merely because the said reassessment under s. 153A is completed by accepting the return filed under s. 143(1). Interest for non-payment or 5 ITA Nos. 1641 & 1642/H/16 Devineni Suresh short payment of advance tax is payable under s. 234B for different periods under sub-ss. (1) and (3) of the said section. In all cases of regular assessments completed under s. 143(1) interest is to be charged for the periods provided under s. 234B(1). Further, if the first assessment itself is income escaping assessment made under s. 147 or under s. 153A, then such assessment will be treated as regular assessment and interest for non-payment or short payment of advance tax in such cases will be payable under s. 234B(1). However when an original assessment completed under s. 143 is revised either under s. 147 or under s. 153A, then interest for non-payment or short payment of advance tax is payable only for the period mentioned in s. 234B(3), which provides for interest from the date of completion of regular assessment under s. 143(1) till the date of completion of reassessment or recomputation under s. 147 or s. 153A. For the purpose of levy of interest under s. 234B(3), it is immaterial whether recomputation or reassessment under s. 147 or under s. 153A is made by accepting the revised return filed and by processing the same under s. 143(1) or whether reassessment is made by rejecting such returns and by determining the income. The fact that the procedure for calling for return and assessment after search or requisition under s. 153A is the same as provided under s. 139 does not mean that a reassessment completed under the said provision is a regular assessment or original assessment. On the other hand, whatever be the procedure adopted for assessing escaped income or undisclosed income pursuant to search or requisition, such assessment will always be a reassessment or recomputation under s. 153A, and unless it is a first assessment, that could be treated as the regular assessment in terms of Expln. 2 to s. 234B(1), then interest can be charged only under s. 234B(3). In this case, the original returns were processed under s. 143(1) and the proceedings so completed were issued to the assessee. It is only thereafter the Department conducted search and made revised assessments under s. 153A though by accepting returns of undisclosed income filed and by issuing proceedings under s. 143(1) r/w s. 153A. We, therefore, hold that the assessments under s. 153A are revised assessments and so much so, interest could be demanded for the period mentioned in s. 234(B)(3) as held by the Tribunal. In this view of the matter, the order of the Tribunal is upheld and the Department appeals are dismissed for both the years."
9.2 In the case of MBG Commodities (P) Ltd., (supra), the coordinate bench of ITAT Hyderabad, has observed as under:
"11. Be that as it may, assessee's contention is that interests are to be considered u/s. 234B(3) rather than u/s 234B(1) as was done by the AO in the orders u/s. 154. The entire submissions made by assessee are on the notion that interest u/s. 231B(1) and interest u/s. 234B(3) are mutually exclusive. This is not correct. As per the scheme of Act, interest u/s. 234B(1) is leviable from the period 1st April of the assessment year following the closure of the financial year till the date of intimation u/s. 143(1) or completion of assessment u/s. 143(3). The explanation provided u/s. 234B(1) states that where the assessment was done u/s. 147 or u/s. 153A for the first time, then, the 6 ITA Nos. 1641 & 1642/H/16 Devineni Suresh interest is to be levied u/s. 234B(1). In other words, the interest liability u/s. 234B(1) is attracted if there is any shortfall of any advance tax from the first day of the assessment year till the completion of/processing of return for the first time. Interest is compensatory in nature. Therefore, the Legislature has provided for levy of interest for shortfall of advance tax and the interest is calculated from the first day of the assessment year till assessee discharges its liability u/s. 140A or if there is a further shortfall, till the completion of assessment for the first time either under 143(3) or 147 or 153A or processing u/s. 143(1). The AO accordingly levied interest u/s. 234B(1) in the intimations given in respective assessment years (as stated above in para 10).
11.1. In case of re-assessment and re-determination of income either u/s. 147 or u/s. 153A, the Statute provides for further levy of interest on the higher amount of tax determined in the re-assessment proceedings. The period of levy is from the date of first order either u/s 143(1) or 143(3) or 147 or 153A as the case may be to the date of revised order. Thus, there is levy of interest from the first day of the assessment year till the completion of assessment/processing for the first time on the returned income/assessed income u/s 234B(1) and a further enhancement of interest u/s. 234B(3) on the additional tax determined in the reassessment proceedings for the later period.. Thus, there are two separate calculations of interest u/s. 234B(1) and 234B(3). Since interest was already demanded in earlier proceedings only fresh demand is raised u/s 234B(3). Thus the levy of interest are complimentary and not exclusive.
12. This mechanism of levy of interest was elaborately explained in the Co-ordinate Bench decision in the case of ACIT Vs. Ronald Nardi [14 SOT 24 (Mumbai)], wherein it was held:
"Once an order of reassessment is passed under section 143(3)/148, the original order determining the total income under section 143(1) or 143(3) or 144 gets merged with the order of reassessment for the simple reason that two orders determining the total income cannot stand together. It, therefore, logically follows that the figures of total income determined and tax, interest, etc., thereon have to be incorporated in the reassessment order passed under section 143(3)/147 and in the computation sheet accompanying therewith. if the Assessing Officer had not followed the aforesaid course of action, the total income originally determined under section 143(1) or 143(3) or 144 7 ITA Nos. 1641 & 1642/H/16 Devineni Suresh and tax, interest, etc., thereon would have escaped taxation. The assessee did not challenge the levy of interest under section 234B(1) as per the intimation originally issued under section 143(1). The Assessing Officer was, therefore, justified in incorporating the said figure of interest originally charged under section 234B(1) as per the intimation issued under section 143(1) in the computation sheet accompanying the order of reassessment passed under section 143(3)/147.
While sub-section (1) of section 234B is applicable to cases involving determination of total income under section 143(1) or regular assessment made under section 143(3) or under section 144, sub-section (3) of section 234B is applicable, inter alia, to a case where the amount of tax on the total income determined on the basis of reassessment or re-computation under section 147 exceeds the tax on the total income originally determined under sub-section (I) of section 143. It was not in dispute that the Assessing Officer had originally determined the income under section 143(1) and charged interest under section 234B(1) thereon. Provisions of section 234B(1) were relevant till that stage, i.e., the stage of determination of total income under section 143(1). The Assessing Officer, subsequently, issued a notice under section 147 and reassessed the income with the result that the tax on total income determined on such reassessment exceeded the tax on total income earlier determined under sub-section (I) of section 143. Resultantly the assessee became liable to pay incremental interest for every month or part of a month comprised in the period commencing on the day following the day of determination of total income under sub-section (1) of section 143 and ending on the day of reassessment or re-computation under section 147. It is not permissible under section 234B(3) to charge interest from the first day of the assessment year till the date of reassessment or re-
computation under section 147 where the income has been determined under section 143(1) and allowed to become final. Therefore, the Assessing Officer was directed to modify the order under section 154 as :
(a) The figure of interest originally charged under section 234B(1) as per the intimation issued under section 143(1) was to be incorporated and included in the computation sheet accompanying the reassessment order passed under section 143 (3)/148; and
(b) In addition to the above, the incremental interest required to be charged under section 234B(3) was also to be charged for every month or part of a month comprised in 8 ITA Nos. 1641 & 1642/H/16 Devineni Suresh the period commencing on the day following the date of determination of total income under sub-section (I) of section 143 and ending on the date of reassessment under section 143(3)/147 on the amount by which the tax on the total income determined on the basis of the reassessment exceeded the tax on the total income determined under section 143(1)".
13. The Hon'ble High Court of Karnataka in the case of Sri Vijay Kumar Saboo (HUF) Vs. ACIT, Bangalore [201 Taxman 366 (Karnataka)] has held that interest u/s. 234B(3) is attracted in the case of re assessment completed and AO is bound to give a finding whether it is an order made for the first time u/s. 147 or it is a case of re-assessment or re-computation u/s. 147. It was held that in a case where there is determination of tax u/s. 143(1) or where regular assessment order is passed u/s. 143(3), then, order passed u/s. 147 is treated as an order of re- assessment or recomputation and in such case, interest u/s. 234B is leviable not from the first day of April next following such financial year, but from the date of determination of tax u/s. 143(1) or order of regular assessment u/s. 143(3). The Hon'ble High Court in the above referred case Vijay Kumar Saboo (HUF) Vs. ACIT, Bangalore [201 Taxmann 366 (Karnataka)](supra) has held as under:
"A harmonious reading of entire section 234B makes it clear that if no advance tax is paid or what is paid is less than 90 per cent of the assessed tax, the assessee is liable to pay interest on the difference in the tax. For the purpose of levying tax, it is computed from first day of April next following, till the date of determination of tax under sub- section (1) of section 143 or from that day till the date of regular assessment. If in a given case, there is no determination of tax under sub-section (1) of section 143 or regular assessment and the assessment is made for the first time under section 147, such assessment is also treated as a regular assessment and interest is payable from the first day of April next following till the date of assessment order. However, if proceedings under section 147 are initiated in a case where there is determination of tax under sub-section (1) of section 143 or where a regular assessment order is passed under sub-section (3) of section 143, then the order passed under section 147 is treated as an order of reassessment or recomputation. In the case of order of reassessment or recomputation, the interest is leviable not from the first day of April next following, but from the date of determination of tax under 9 ITA Nos. 1641 & 1642/H/16 Devineni Suresh subsection (1) of section 143 or order of regular assessment under section 143(3). Therefore, when the assessment order is passed under section 147 and that is made the basis for levying interest, the assessing authority has to find out whether it is an order made for the first time under section 147 or is it a case of reassessment or recomputation under section 147. Depending on that finding, the interest is to be calculated either from the date of first day of April next following such financial year or from the date of determination of tax under sub-section (1) of section 143 or regular assessment under section 143(3).
In the instant case, there was a determination of tax under section 143(1)(a) and return filed by the assessee was accepted by the department by its order dated 24-6-1991. It was thereafter, proceedings were initiated under section
147. In pursuance of the notice issued, revised return was filed on 30-12-1993. It was on that return that the order came to be passed under section 143(3) on 28-1-1994. Therefore, it was not a case of assessment made for the first time. It was a case of order of reassessment or recomputation under section 147. Therefore, the interest was to be calculated from 24-6-1991, the date on which determination of tax was made under section 143 (1)(a). To that extent, the order passed by the authorities was illegal and required to be set aside".
14. Similar view is also held by the Hon'ble High Court of Kerala in the case of CIT(Central), Cochin Vs. B. Lakshmikanthan [198 Taxman 485 (Ker)], wherein on a similar case as that of assessee where proceedings u/s. 153A were initiated, it was held that:
"There was no substance in the contention raised by the revenue that in a reassessment completed under section 153A interest for nonpayment or short payment of advance tax was payable under section 2348(3) merely because the said reassessment under section 153A was completed by accepting the return filed under section 143(1). Interest for non-payment or short-payment of advance tax is payable under section 2348 for different periods under sub-sections (I) and (3) of the said section. In all cases of regular assessment completed under section 143(1), interest is to be charged for the period provided under section 2348(1).
Further, if the first assessment is itself income escaping assessment made under section 147 or under section 153A, then such assessment will be treated as regular assessment and interest for non-payment or short payment of advance tax in such cases will be payable under section 10 ITA Nos. 1641 & 1642/H/16 Devineni Suresh 2348(1). However, when an original assessment completed under section 143 is revised either under section 147 or under section 153A, then interest for non-payment or short- payment of advance tax is payable only for period mentioned in section 2348(3), which provides for interest from the date of completion of the regular assessment under section 143 (1) till date of completion of reassessment or recomputation under section 147 or section 153A. For the purpose of levy of interest under section 234B(3), it is immaterial whether recomputation or reassessment under section 147 or under section 153A is made by accepting the revised return filed and by processing the same under section 143(1) or whether reassessment is made by rejecting such returns and by determining the income. The fact that the procedure for calling for return and assessment after search or requisition under section 153A is the same as provided under section 139 does not mean that a reassessment completed under the said provision is a regular assessment or original assessment. On the other hand, whatever be the procedure adopted for assessing escaped income or undisclosed income pursuant to search or requisition, such an assessment will always be a reassessment or recomputation under section 153A, and unless it is a first assessment, that can be treated as the regular assessment in terms of the Explanation (2) to section 234B(1), interest can be charged only under section 234B(3). In the instant case, the original returns were processed under section 143(1) and the proceedings so completed were issued to the assessee. It was only thereafter that the department conducted search and made revised assessment under section 153A, though by accepting return of undisclosed income filed and by issuing proceedings under section 143(1), read with section 153A. Therefore, the assessments under section 153A were revised assessments and, so much so, interest could be demanded for the period mentioned in section 234(B)(3) as held by the Tribunal".
15. The principle laid down by the Hon'ble Madras High Court in the case of Textile Dye-chem Corpn. (supra) also support the above. Infact, there was a finding that the assessment made on assessee was for the first time under Section 147 and on that fact the Hon'ble High Court held that interest was leviable under 234B(1). Thus, the provisions of the Act and various case law support the view that where intimation u/s. 143(1) was issued levying interest u/s 234B(1), the subsequent proceedings will attract only 234B(3) on the enhanced income/tax whereas 11 ITA Nos. 1641 & 1642/H/16 Devineni Suresh interest levied originally u/s. 234B(1) will stand as such. Thus, interest u/s. 234B(1) is to be levied, from 1st April following the financial year till the date of processing u/s.
143(1) Us 234B(1) and then on enhanced income/enhanced tax u/s. 234B(3). Viewed in this perspective, there is no conflict in the provisions of the Act.
16. In this case, the dispute is with reference to whether the 143(1) order passed earlier is to be considered as an assessment? Ld. CIT(A) was of the opinion that 143(1) is not an assessment and is only an intimation. This view can be accepted in the context of re-opening of assessment as held by the Hon'ble Supreme Court in the case of Rajesh Jhaveri Stock Brokers Pvt. Ltd., [291 ITR 500] or for any other provisions on assessment. For the purpose of levy of interest u/s. 234B where it is very clearly mentioned that even processing u/s. 143(1) is also to be considered as an assessment by specifically mentioning in the Section the periods therein then, for the purpose of levy of interest u/s. 234B(3), the period it was already considered in an intimation u/s. 143(1) is to be excluded while calculating the interest u/s. 234B(3). The provisions of Section 234B(3) are as under:
"Section 234B : 1..... .... (3) Where, as a result of an order of reassessment or recomputation under section 147 (or section 153A), the amount on which interest was payable under sub-section (1) is increased, the assessee shall be liable to pay simple interest at the rate of [one] per cent for every month or part of a month comprised in the period commencing on the day following [the date of determination of total income under sub-section (1) of section 143 [and where a regular assessment is made as is referred to in subsection (1) following the date of such regular assessment]] and ending on the date of the reassessment or recomputation under section 147 [or section 153A], on the amount by which the tax on the total income determined on the basis of the reassessment or recomputation exceeds the tax on the total income determined [under sub-section (1) of section 143 or] on the basis of the regular assessment aforesaid". ( emphasis supplied) In view of the specific exclusion of the period considered u/s. 234B(1), the balance of the period till the completion of assessment u/s. 147/153A as the case may be was only be considered for levy of interest u/s. 234B(3) on the enhanced amount of tax.12
ITA Nos. 1641 & 1642/H/16 Devineni Suresh
17. The amendment brought out by the Finance Act, 2015 in fact modifies the then existing provisions which are applicable for the impugned assessment years. In fact under the new SubSection (3), it was provided that interest will be calculated on the enhanced amount from the period commencing on 1st April next following the relevant financial year for which advance tax was payable and ending on that date of the re-assessment or recomputation u/s. 147/153A. Thus, where in a case interest u/s. 234B(1) was levied on regular assessment u/s. 234B(1), enhanced interest was payable for the entire period and not on broken period as it was provided earlier. This is the substance of the amendment brought to Sub-section(3) by the Finance Act, 2015. In view of this, we are of the opinion that the interest u/s. 234B(1) is to be calculated on the originally accepted amount u/s. 143(1) as was done by the AO in the intimations and the enhanced amount is to be levied from the date of intimation till the date of consequential order passed u/s. 143(3) r.w.s. 153A r.w.s. 245D(4) ie on 03-12- 2013.
18. We are not sure whether the AO is correct about the levy of interest in the orders u/s. 154, as the period and calculations were not provided for our examination. In fact there is reduction of demand in AYs 2005-06 and 2009-10. In view of this, we, while allowing the appeals of assessee, direct the AO to modify the interest levied as per the provisions of the Act. The appeals are considered allowed for statistical purposes."
9.3 As the case under consideration is materially identical to that of the said decisions, respectfully following the same, we set aside the order of the CIT(A) in all the appeals under consideration and direct the AO to calculate the interest u/s 234B(1) on the originally accepted amount u/s 143(1) as was done by the AO in the intimations and the enhanced amount is to be levied from the date of intimation till the date of consequential order passed u/s 143(3) rws 153A of the Act."
9.1 As the issues under consideration are materially identical to that of the said case, following the decision in the said case, we set aside the order of the CIT(A) in all the appeals under consideration and direct the AO to calculate the interest u/s 234B on the originally accepted amount u/s 143(1) as was done by the AO in the intimations and the enhanced amount is to be levied from the date of intimation 13 ITA Nos. 1641 & 1642/H/16 Devineni Suresh till the date of consequential order passed u/s 143(3) rws 153A of the Act.
9.2 As the grounds raised are similar in 2012-13 to that of AY 2011- 12, following the conclusions drawn therein we set aside the order of the CIT(A) and remit the grounds to the AO to decide the same as directed in AY 2011-12.
10. In the result, both the appeal of the assessee are allowed.
Pronounced in the open court on 16 th June, 2017.
Sd/- Sd/-
(P. MADHAVI DEVI) (S. RIFAUR RAHMAN)
JUDICIAL MEMBER ACCOUNTANT MEMBER
Hyderabad, Dated: 16 th June, 2017.
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Copy to:-
1) Devineni Suresh, C/o Shri S. Rama Rao, Advocate, Flat No. 102, Shriya's Elegance, 3-6-643, Street No. 9, Himayat Nagar, Hyderabad - 500 029
2) ACIT, Central Circle - 2(4), Aayakar Bhavan, Basheerbagh, Hyderabad.
3) CIT(A) - 12, Hyderabad
4) Pr. CIT(Central), Hyderabad
5) The Departmental Representative, I.T.A.T., Hyderabad.
6) Guard File