(3)For purposes of Clause (b) of Sub-rule (1) and Sub-rule (2) the turnover of business in any local area means the aggregate money value of the goods produced, manufactured, purchased or sold or of any other business except money lending transacted in such local area.Explanation. - In determination the turnover of business under this sub-rule-(a)here the delivery of any goods on account of any purchase made by any company or person and the delivery on account of the sale thereof by the same company or person are both effected in Orissa only the latter transaction shall be taken into account;(b)where the delivery of any of goods on account of any purchase made by any company or person is effected in any place outside Orissa and the delivery on account of the sale thereof by the same company or person is effected in any place in the said State, the latter transaction shall be taken into account; and(c)where the delivery of any goods on account of any purchase made by any company or person is effected in place in the said State and the delivery on account of the sale thereof by the same company or person is effected in any place outside the State, the former transaction shall be taken into account.
