(1)If the Council by a resolution determines that a profession tax shall be levied, then as from the date of notification of such determination :(i)every company, firm, association or Hindu undivided family transacting business in the Municipal area for not less than sixty days in the aggregate in any half-year; and(ii)every individual who in any half-year-(a)exercise a profession, art or calling or transacts any business of holds any appointment, public or private, either within the Municipal area or without it, but at the same time residing therefor not less than sixty days in the aggregate, or(b)is in receipt of any [* * *] [Omitted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] income from investments residing in the Municipality area for not less than sixty days in the aggregate, shall pay to the Municipality a half-yearly tax at such rates, as may be prescribed, subject to the maximum of one hundred and twenty-five rupees per year :Provided that no profession tax shall be payable as hereinbefore provided when the [total annual income] [Substituted vide Orissa Act No. 16 of 1968 w.e.f. 1.8.1968.] does not exceed three thousand and six hundred rupees :Provided further that in levying the profession tax the total income from all sources shall be taken into account.
