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State of Odisha - Section
Section 507 in Orissa Municipal Rules, 1953
507.
The companies and persons shall for the purpose of assessment to the Profession tax be divided into the following classes and the maximum half-yearly tax leviable on each class shall be as specified below :| Class | Half-yearly Income | Half-yearly tax | |||||
| Rs. | Rs. | Rs. | a. | p. | |||
| 1. | More than | 1,800 | but not more than | 2,000 | 6 | 0 | 3 |
| 2. | " | 2,000 | " | 2,500 | 9 | 0 | 3 |
| 3. | " | 2,500 | " | 3,000 | 12 | 0 | 0 |
| 4. | " | 3,000 | " | 3,500 | 18 | 0 | 0 |
| 5. | " | 3,500 | " | 4,000 | 24 | 0 | 0 |
| 6. | " | 4,000 | " | 4,500 | 30 | 0 | 0 |
| 7. | " | 4,500 | " | 5,000 | 36 | 0 | 0 |
| 8. | " | 5,000 | " | 5,500 | 42 | 0 | 0 |
| 9. | " | 5,500 | " | 6,000 | 48 | 0 | 0 |
| 10. | " | 6,000 | " | 6,500 | 54 | 0 | 0 |
| 11. | " | 6,500 | " | 7,000 | 60 | 0 | 0 |
| 12. | " | 7,000 | " | above | 62 | 8 | 0 |