115VU. Minimum training requirement for tonnage tax company.
(1)A tonnage tax company, after its option has been approved under sub-section (3) of section 115-VP, shall comply with the minimum training requirement in respect of trainee officers in accordance with the guidelines framed by the Director-General of Shipping and notified in the Official Gazette by the Central Government.(2)The tonnage tax company shall be required to furnish a copy of the certificate issued by the Director-General of Shipping alongwith the return of income under section 139 to the effect that such company has complied with the minimum training requirement in accordance with the guidelines referred to in sub-section (1) for the previous year.(3)If the minimum training requirement is not complied with for any five consecutive previous years, the option of the company for tonnage tax scheme shall cease to have effect from the beginning of the previous year following the fifth consecutive previous year in which the failure to comply with the minimum training requirement under sub-section (1) had occurred.
