(2)Where a company or person transacts business other than money lending partly in the area of a Municipality, partly outside such area, the income of such company or person from the transaction of such business in the area of the Municipality shall for the purpose of levying Profession tax under the Act, be deemed to be the percentage referred to in Clause (b) of Sub-rule (1) of the corresponding half-year of the previous year as the case may be.
