Section 4 in Andhra Pradesh Tax on Professions, Trades, Callings and Employments Act, 1987
4. Levy and charge of Tax.
(1)There shall be levied and collected a tax on professions, trades, callings and employments for the benefit of the State.(2)Every person engaged in any profession, trade, calling or employment in the State and falling under any one or other of the classes specified in column(2) of the First Schedule, shall be liable to pay a tax at the rate specified in the corresponding entry in column (3) thereof
