. For the purpose of the Act, the business of an insurer shall be deemed to be transacted-(a)in India, if the insurance business, wherever effected, relates to any property situate in India or to any vessel or aircraft registered in India;(b)in India or the States, according as the premiums in respect of those transactions are ordinarily paid in India or the States, as the case may be:Provided that if any question arises whether any premiums are ordinarily paid inside or outside the States of India, the Controller shall decide the question and his decision shall be final.
