(1)Where the Council by a resolution determines that a profession tax shall be levied-A. every company which after the date specified in the notification published under section 232-(i)transacts business in the municipal area for not less than sixty days in the aggregate to any half-year; or(ii)transacts business outside the limit of the municipal area but has its head office or place from which its business is controlled within the municipal area for not less than sixty days in the aggregate in any half-year; andB. every person, who after the said date in any half-year,-(a)exercises a profession, art or calling or transacts business or holds any appointment, public or private-(i)within the municipal area for not less than sixty days in the aggregate; or(ii)outside the municipal area, but who resides within the municipal area for not less than sixty days in the aggregate; or(b)transacts business outside the municipal area but has his head office or place from which his business is controlled within the municipal area for not less than sixty days in the aggregate; or(c)resides in the municipal area for not less than sixty days in the aggregate and is in receipt of any income from investments, shall pay a half-yearly tax assessed in accordance with the rules as may be made.
