(1)to tax year under in section 4, where Irrespective of anything contained it appears that the Assessing Officer during any current any person is likely to charge, sell, transfer, dispose of or otherwise part with any of his assets with a view to avoiding payment of any liability under the provisions of this Act, the total income of such person for the period beginning from the first day of that current tax year up to the date when the Assessing Officer commences proceedings this section shall be chargeable to tax in the current tax year.
