(3)On receipt of an application for option for tonnage tax scheme under sub-section (1), the Joint Commissioner may call for such information or documents from the company as he thinks necessary in order to satisfy himself about the eligibility of the company and after satisfying himself about such eligibility of the company to make such option for tonnage tax scheme, he-(i)shall pass an order in writing approving the option for tonnage tax scheme; or(ii)shall, if he is not so satisfied, pass an order in writing refusing to approve the option for tonnage tax scheme, and a copy of such order shall be sent to the applicant:Provided that no order under clause (ii) shall be passed unless the applicant has been given a reasonable opportunity of being heard.
