(7)For the purposes of computing depreciation under clause (iv) of section 115-VL in respect of an asset mentioned in sub-sections (5) and (6), depreciation computed for the previous year shall be allocated in the ratio of the number of days for which the asset was used for the tonnage tax business and for purposes other than tonnage tax business.Explanation 1. - For the removal of doubts, it is hereby declared that for the purposes of this Act, depreciation on the block of qualifying assets and block of other assets so created shall be allowed as if such written down value referred to in sub-section (2) had been brought forward from the preceding previous year.Explanation 2. - For the purposes of this section, "book written down value" means the written down value as appearing in the books of account.
