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Union of India - Section

Section 5 in Flight and Maritime Connectivity Rules, 2018

5. Eligibility.

(1)A licensee shall be eligible to apply for authorisation to provide IFMC service if it -
(a)holds a license for access service or an ISP category A license; and
(b)holds an NLD license or a commercial VSAT CUG service license, and has satellite gateway earth station within the service area of the license as specified in clause (a), in case connectivity through satellite is used.
(2)The following companies shall also be eligible to apply for authorisation to provide IFMC service by entering into commercial agreements as referred to in sub-rule (5) and (6), namely:-
(a)any Indian airlines company or foreign airlines company having permission to enter Indian airspace by the Directorate General of Civil Aviation;
(b)any Indian shipping company or foreign shipping company whose vessels or ships call Indian ports or transit Indian territorial waters and intend to carry out communication for non-GMDSS (Global Maritime Distress and Safety System) [routine] or for commercial purpose; and
(c)any company incorporated under the Companies Act, 2013 (18 of 2013) or under any previous company law.
(3)A licensee referred to in sub-rule (1), may provide voice or data or both services in accordance with the scope of the license, held by it.
(4)Data service may be provided by the IFMC service provider through Wi-Fi.
(5)For providing data service, the companies referred to in sub-rule (2), shall enter into a commercial agreement with at least one licensee of -
(a)access service or ISP category A; and
(b)commercial VSAT CUG service or NLD service, having satellite gateway earth station within the service area of partnering licensee as referred to in clause (a), in case connectivity through satellite is used.
(6)For providing voice and data service, the companies referred to in sub-rule (2), shall enter into a commercial agreement with at least one licensee of -
(a)access service; and
(b)commercial VSAT CUG service or NLD service, having satellite gateway earth station within the service area of partnering licensee of access service, in case connectivity through satellite is used.