(2)If a return is made as required under Sub-rule (1) and the Executive Officer is satisfied that it is correct and complete he shall levy the Profession tax from such company or person on the basis of such return.Explanation. - In case not falling under Clause (b) of Sub-rule (1) or under Sub-rule (2) or Rule 510, if company or person produces the notice of demand income tax served on it or him under Section 29 of the Indian Income Tax Act, 1922 for the year comprising the half-year in question the Executive Officer shall be bound to take one half of the income mentioned in such notice of demand as the income derived from the sources on which Profession tax is leviable under this Act, as the income on the said sources for the purposes of levying Profession tax.
