Any income chargeable under the head "Income from business or profession" which is received by or arises or accrues, or is deemed to arise or accrue to any minor child of the assessee, such income shall be deemed to be the income of the assessee:

Provided that the provisions of this section shall not apply where the income of the minor child is derived from a business acquired by him through inheritance.

Explanation:- For the purpose of this section, "assessee" shall be the parent determined by the Deputy Commissioner.