- In these rules, unless the context otherwise requires,-(a)"Act" means the Madhya Pradesh Vritti Kar Adhiniyam, 1995 (No. 16 of 1995);(b)"Form" means a form appended to these rules;(c)"Place of work" in relation to a person or employer means the place where such person or employers ordinarily carries on his profession, trade, calling or employment;(d)"Quarter" means a period of three months commencing from 1st April, 1st July, 1st October and 1st January;(e)"Section" means a section of the Act;(f)"Treasury" in respect of a person or an employer [whose principal place of work] [Substituted by Notification No. A-5-16-95-ST-V (12), dated 27-3-1996.] is situated within the jurisdiction of a Profession Tax Assessing Authority, means the Branch of a scheduled bank transacting business of the Government of Madhya Pradesh or any Government Treasury or sub-treasury as the case may be, located within the jurisdiction of the said authority.
