(3)The High Court may require any evidence in support of the application it thinks requisite and may make such order thereon and on such terms and conditions as it thinks just or may reject the application [in case] [ Substituted by the Repealing and Amending Act 58 of 1960, Section 3 and Schedule II, for certain words (w.e.f. 26.12.1960).] it finds that the ship has not ceased to be an Indian ship; and in case the ship or the share is ordered to be sold, it shall direct that the proceeds of the sale after deducting the expenses thereof, be paid to the person entitled under such transmission or otherwise.
